Vibhag Karamchari Griha Nirman Sahakari Sanstha Maryadit (Regd.) v. Ramesh Chander

14 SCC 596Reported decision2009#5949 most cited
19

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2018.

Judgments citing Vibhag Karamchari Griha Nirman Sahakari Sanstha Maryadit (Regd.) v. Ramesh Chander

Commnr. of Central Excise, Kolkata vs. M/S. Boc India Ltd

C.A. No.-003455-003455 - 2004Supreme Court11 May 2018

Bench: HON'BLE THE CHIEF JUSTICE RANJAN GOGOI

Section 3Section 4Section 4(1)(a)Section 92

…1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No.3159 OF 2004 COMMISSIONER OF CENTRAL EXCISE, INDORE …APPELLANT(S) VERSUS M/S GRASIM INDUSTRIES LTD. THROUGH ITS SECRETARY …RESPONDENT(S) WITH C.A. Nos.3455/2004, 7272/2005, 2982-2985/2005, 2986/2005, 7143/2005, 2261/2006, 2246-2247/2008, 2934-2935/2008, 3528/2008, 4820/2008, 6695/2008, 2534/2009, 253/2010, 8541/2009, 445/2010, 1382/2010, 2003-2004/2010, 2430/2010, 2363/2010, 7174-7175/2010, 4696/2011, 6984/2011, 2705/2012 J U D G M E N T RANJAN GOGOI, J. 1. First, the facts: The respondent – Assesse…

Modi Gas and Chemicals Ltd vs. Commissioner of Central Excise

C.A. No.-002363-002363 - 2010Supreme Court11 May 2018

Bench: HON'BLE THE CHIEF JUSTICE RANJAN GOGOI

Section 3Section 4Section 4(1)(a)Section 92

…1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No.3159 OF 2004 COMMISSIONER OF CENTRAL EXCISE, INDORE …APPELLANT(S) VERSUS M/S GRASIM INDUSTRIES LTD. THROUGH ITS SECRETARY …RESPONDENT(S) WITH C.A. Nos.3455/2004, 7272/2005, 2982-2985/2005, 2986/2005, 7143/2005, 2261/2006, 2246-2247/2008, 2934-2935/2008, 3528/2008, 4820/2008, 6695/2008, 2534/2009, 253/2010, 8541/2009, 445/2010, 1382/2010, 2003-2004/2010, 2430/2010, 2363/2010, 7174-7175/2010, 4696/2011, 6984/2011, 2705/2012 J U D G M E N T RANJAN GOGOI, J. 1. First, the facts: The respondent – Assesse…

Commissioner of Central Excised vs. M/S Tcp Ltd

C.A. No.-003528-003528 - 2008Supreme Court11 May 2018

Bench: HON'BLE THE CHIEF JUSTICE RANJAN GOGOI

Section 3Section 4Section 4(1)(a)Section 92

…1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No.3159 OF 2004 COMMISSIONER OF CENTRAL EXCISE, INDORE …APPELLANT(S) VERSUS M/S GRASIM INDUSTRIES LTD. THROUGH ITS SECRETARY …RESPONDENT(S) WITH C.A. Nos.3455/2004, 7272/2005, 2982-2985/2005, 2986/2005, 7143/2005, 2261/2006, 2246-2247/2008, 2934-2935/2008, 3528/2008, 4820/2008, 6695/2008, 2534/2009, 253/2010, 8541/2009, 445/2010, 1382/2010, 2003-2004/2010, 2430/2010, 2363/2010, 7174-7175/2010, 4696/2011, 6984/2011, 2705/2012 J U D G M E N T RANJAN GOGOI, J. 1. First, the facts: The respondent – Assesse…

Commissioner of Central Excise vs. M/S. Inox Air Products Ltd. Through Manager

C.A. No.-002986-002986 - 2005Supreme Court11 May 2018

Bench: HON'BLE THE CHIEF JUSTICE RANJAN GOGOI

Section 3Section 4Section 4(1)(a)Section 92

…1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No.3159 OF 2004 COMMISSIONER OF CENTRAL EXCISE, INDORE …APPELLANT(S) VERSUS M/S GRASIM INDUSTRIES LTD. THROUGH ITS SECRETARY …RESPONDENT(S) WITH C.A. Nos.3455/2004, 7272/2005, 2982-2985/2005, 2986/2005, 7143/2005, 2261/2006, 2246-2247/2008, 2934-2935/2008, 3528/2008, 4820/2008, 6695/2008, 2534/2009, 253/2010, 8541/2009, 445/2010, 1382/2010, 2003-2004/2010, 2430/2010, 2363/2010, 7174-7175/2010, 4696/2011, 6984/2011, 2705/2012 J U D G M E N T RANJAN GOGOI, J. 1. First, the facts: The respondent – Assesse…

The Commissioner of Central Excise vs. Linde (Inida) Ltd

C.A. No.-002982-002985 - 2005Supreme Court11 May 2018

Bench: HON'BLE THE CHIEF JUSTICE RANJAN GOGOI

Section 3Section 4Section 4(1)(a)Section 92

…1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No.3159 OF 2004 COMMISSIONER OF CENTRAL EXCISE, INDORE …APPELLANT(S) VERSUS M/S GRASIM INDUSTRIES LTD. THROUGH ITS SECRETARY …RESPONDENT(S) WITH C.A. Nos.3455/2004, 7272/2005, 2982-2985/2005, 2986/2005, 7143/2005, 2261/2006, 2246-2247/2008, 2934-2935/2008, 3528/2008, 4820/2008, 6695/2008, 2534/2009, 253/2010, 8541/2009, 445/2010, 1382/2010, 2003-2004/2010, 2430/2010, 2363/2010, 7174-7175/2010, 4696/2011, 6984/2011, 2705/2012 J U D G M E N T RANJAN GOGOI, J. 1. First, the facts: The respondent – Assesse…

Commissioner of Central Excise, Jalandhar vs. M/S. Hindustan Coca Cola Beverges Private Limited

C.A. No.-002934-002935 - 2008Supreme Court11 May 2018

Bench: HON'BLE THE CHIEF JUSTICE RANJAN GOGOI

Section 3Section 4Section 4(1)(a)Section 92

…1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No.3159 OF 2004 COMMISSIONER OF CENTRAL EXCISE, INDORE …APPELLANT(S) VERSUS M/S GRASIM INDUSTRIES LTD. THROUGH ITS SECRETARY …RESPONDENT(S) WITH C.A. Nos.3455/2004, 7272/2005, 2982-2985/2005, 2986/2005, 7143/2005, 2261/2006, 2246-2247/2008, 2934-2935/2008, 3528/2008, 4820/2008, 6695/2008, 2534/2009, 253/2010, 8541/2009, 445/2010, 1382/2010, 2003-2004/2010, 2430/2010, 2363/2010, 7174-7175/2010, 4696/2011, 6984/2011, 2705/2012 J U D G M E N T RANJAN GOGOI, J. 1. First, the facts: The respondent – Assesse…

Commissioner of Central Excise vs. M/S Inox Air Products Ltd

C.A. No.-002534-002534 - 2009Supreme Court11 May 2018

Bench: HON'BLE THE CHIEF JUSTICE RANJAN GOGOI

Section 3Section 4Section 4(1)(a)Section 92

…1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No.3159 OF 2004 COMMISSIONER OF CENTRAL EXCISE, INDORE …APPELLANT(S) VERSUS M/S GRASIM INDUSTRIES LTD. THROUGH ITS SECRETARY …RESPONDENT(S) WITH C.A. Nos.3455/2004, 7272/2005, 2982-2985/2005, 2986/2005, 7143/2005, 2261/2006, 2246-2247/2008, 2934-2935/2008, 3528/2008, 4820/2008, 6695/2008, 2534/2009, 253/2010, 8541/2009, 445/2010, 1382/2010, 2003-2004/2010, 2430/2010, 2363/2010, 7174-7175/2010, 4696/2011, 6984/2011, 2705/2012 J U D G M E N T RANJAN GOGOI, J. 1. First, the facts: The respondent – Assesse…

Commissioner of Central Excise vs. M/S Tcp Ltd

C.A. No.-002003-002004 - 2010Supreme Court11 May 2018

Bench: HON'BLE THE CHIEF JUSTICE RANJAN GOGOI

Section 3Section 4Section 4(1)(a)Section 92

…1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No.3159 OF 2004 COMMISSIONER OF CENTRAL EXCISE, INDORE …APPELLANT(S) VERSUS M/S GRASIM INDUSTRIES LTD. THROUGH ITS SECRETARY …RESPONDENT(S) WITH C.A. Nos.3455/2004, 7272/2005, 2982-2985/2005, 2986/2005, 7143/2005, 2261/2006, 2246-2247/2008, 2934-2935/2008, 3528/2008, 4820/2008, 6695/2008, 2534/2009, 253/2010, 8541/2009, 445/2010, 1382/2010, 2003-2004/2010, 2430/2010, 2363/2010, 7174-7175/2010, 4696/2011, 6984/2011, 2705/2012 J U D G M E N T RANJAN GOGOI, J. 1. First, the facts: The respondent – Assesse…

The Commissioner of Central Excise vs. M/S. Grasim Industries Ltd. Through Manager

C.A. No.-007272-007272 - 2005Supreme Court11 May 2018

Bench: HON'BLE THE CHIEF JUSTICE RANJAN GOGOI

Section 3Section 4Section 4(1)(a)Section 92

…1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No.3159 OF 2004 COMMISSIONER OF CENTRAL EXCISE, INDORE …APPELLANT(S) VERSUS M/S GRASIM INDUSTRIES LTD. THROUGH ITS SECRETARY …RESPONDENT(S) WITH C.A. Nos.3455/2004, 7272/2005, 2982-2985/2005, 2986/2005, 7143/2005, 2261/2006, 2246-2247/2008, 2934-2935/2008, 3528/2008, 4820/2008, 6695/2008, 2534/2009, 253/2010, 8541/2009, 445/2010, 1382/2010, 2003-2004/2010, 2430/2010, 2363/2010, 7174-7175/2010, 4696/2011, 6984/2011, 2705/2012 J U D G M E N T RANJAN GOGOI, J. 1. First, the facts: The respondent – Assesse…

Commissioner of Central Excise and Customs vs. M/S Sicgil India Ltd

C.A. No.-001382-001382 - 2010Supreme Court11 May 2018

Bench: HON'BLE THE CHIEF JUSTICE RANJAN GOGOI

Section 3Section 4Section 4(1)(a)Section 92

…1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No.3159 OF 2004 COMMISSIONER OF CENTRAL EXCISE, INDORE …APPELLANT(S) VERSUS M/S GRASIM INDUSTRIES LTD. THROUGH ITS SECRETARY …RESPONDENT(S) WITH C.A. Nos.3455/2004, 7272/2005, 2982-2985/2005, 2986/2005, 7143/2005, 2261/2006, 2246-2247/2008, 2934-2935/2008, 3528/2008, 4820/2008, 6695/2008, 2534/2009, 253/2010, 8541/2009, 445/2010, 1382/2010, 2003-2004/2010, 2430/2010, 2363/2010, 7174-7175/2010, 4696/2011, 6984/2011, 2705/2012 J U D G M E N T RANJAN GOGOI, J. 1. First, the facts: The respondent – Assesse…

Commissioner of Central Excise, Madurai vs. M/S. Sri Vigneswara Cotton Mills Ltd

C.A. No.-002261-002261 - 2006Supreme Court11 May 2018

Bench: HON'BLE THE CHIEF JUSTICE RANJAN GOGOI

Section 3Section 4Section 4(1)(a)Section 92

…1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No.3159 OF 2004 COMMISSIONER OF CENTRAL EXCISE, INDORE …APPELLANT(S) VERSUS M/S GRASIM INDUSTRIES LTD. THROUGH ITS SECRETARY …RESPONDENT(S) WITH C.A. Nos.3455/2004, 7272/2005, 2982-2985/2005, 2986/2005, 7143/2005, 2261/2006, 2246-2247/2008, 2934-2935/2008, 3528/2008, 4820/2008, 6695/2008, 2534/2009, 253/2010, 8541/2009, 445/2010, 1382/2010, 2003-2004/2010, 2430/2010, 2363/2010, 7174-7175/2010, 4696/2011, 6984/2011, 2705/2012 J U D G M E N T RANJAN GOGOI, J. 1. First, the facts: The respondent – Assesse…

Commissioner of Central Excise vs. M/S Govind Poy Oxygen Ltd. Through Manager

C.A. No.-006695-006695 - 2008Supreme Court11 May 2018

Bench: HON'BLE THE CHIEF JUSTICE RANJAN GOGOI

Section 3Section 4Section 4(1)(a)Section 92

…1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No.3159 OF 2004 COMMISSIONER OF CENTRAL EXCISE, INDORE …APPELLANT(S) VERSUS M/S GRASIM INDUSTRIES LTD. THROUGH ITS SECRETARY …RESPONDENT(S) WITH C.A. Nos.3455/2004, 7272/2005, 2982-2985/2005, 2986/2005, 7143/2005, 2261/2006, 2246-2247/2008, 2934-2935/2008, 3528/2008, 4820/2008, 6695/2008, 2534/2009, 253/2010, 8541/2009, 445/2010, 1382/2010, 2003-2004/2010, 2430/2010, 2363/2010, 7174-7175/2010, 4696/2011, 6984/2011, 2705/2012 J U D G M E N T RANJAN GOGOI, J. 1. First, the facts: The respondent – Assesse…

Commissioner of Central Central Excise Bangalore vs. M/S Bhoruka Gases Ltd

C.A. No.-004820-004820 - 2008Supreme Court11 May 2018

Bench: HON'BLE THE CHIEF JUSTICE RANJAN GOGOI

Section 3Section 4Section 4(1)(a)Section 92

…1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No.3159 OF 2004 COMMISSIONER OF CENTRAL EXCISE, INDORE …APPELLANT(S) VERSUS M/S GRASIM INDUSTRIES LTD. THROUGH ITS SECRETARY …RESPONDENT(S) WITH C.A. Nos.3455/2004, 7272/2005, 2982-2985/2005, 2986/2005, 7143/2005, 2261/2006, 2246-2247/2008, 2934-2935/2008, 3528/2008, 4820/2008, 6695/2008, 2534/2009, 253/2010, 8541/2009, 445/2010, 1382/2010, 2003-2004/2010, 2430/2010, 2363/2010, 7174-7175/2010, 4696/2011, 6984/2011, 2705/2012 J U D G M E N T RANJAN GOGOI, J. 1. First, the facts: The respondent – Assesse…

Commissioner of Central Excise vs. M/S. Ultra Marine

C.A. No.-007143-007143 - 2005Supreme Court11 May 2018

Bench: HON'BLE THE CHIEF JUSTICE RANJAN GOGOI

Section 3Section 4Section 4(1)(a)Section 92

…1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No.3159 OF 2004 COMMISSIONER OF CENTRAL EXCISE, INDORE …APPELLANT(S) VERSUS M/S GRASIM INDUSTRIES LTD. THROUGH ITS SECRETARY …RESPONDENT(S) WITH C.A. Nos.3455/2004, 7272/2005, 2982-2985/2005, 2986/2005, 7143/2005, 2261/2006, 2246-2247/2008, 2934-2935/2008, 3528/2008, 4820/2008, 6695/2008, 2534/2009, 253/2010, 8541/2009, 445/2010, 1382/2010, 2003-2004/2010, 2430/2010, 2363/2010, 7174-7175/2010, 4696/2011, 6984/2011, 2705/2012 J U D G M E N T RANJAN GOGOI, J. 1. First, the facts: The respondent – Assesse…

Commissioner of Central Excise, Chennai vs. Linde (India) Limited

C.A. No.-002246-002247 - 2008Supreme Court11 May 2018

Bench: HON'BLE THE CHIEF JUSTICE RANJAN GOGOI

Section 3Section 4Section 4(1)(a)Section 92

…1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No.3159 OF 2004 COMMISSIONER OF CENTRAL EXCISE, INDORE …APPELLANT(S) VERSUS M/S GRASIM INDUSTRIES LTD. THROUGH ITS SECRETARY …RESPONDENT(S) WITH C.A. Nos.3455/2004, 7272/2005, 2982-2985/2005, 2986/2005, 7143/2005, 2261/2006, 2246-2247/2008, 2934-2935/2008, 3528/2008, 4820/2008, 6695/2008, 2534/2009, 253/2010, 8541/2009, 445/2010, 1382/2010, 2003-2004/2010, 2430/2010, 2363/2010, 7174-7175/2010, 4696/2011, 6984/2011, 2705/2012 J U D G M E N T RANJAN GOGOI, J. 1. First, the facts: The respondent – Assesse…

Commissioner of Central Excise Chennai vs. M/S Sicgil India Ltd

C.A. No.-000445-000445 - 2010Supreme Court11 May 2018

Bench: HON'BLE THE CHIEF JUSTICE RANJAN GOGOI

Section 3Section 4Section 4(1)(a)Section 92

…1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No.3159 OF 2004 COMMISSIONER OF CENTRAL EXCISE, INDORE …APPELLANT(S) VERSUS M/S GRASIM INDUSTRIES LTD. THROUGH ITS SECRETARY …RESPONDENT(S) WITH C.A. Nos.3455/2004, 7272/2005, 2982-2985/2005, 2986/2005, 7143/2005, 2261/2006, 2246-2247/2008, 2934-2935/2008, 3528/2008, 4820/2008, 6695/2008, 2534/2009, 253/2010, 8541/2009, 445/2010, 1382/2010, 2003-2004/2010, 2430/2010, 2363/2010, 7174-7175/2010, 4696/2011, 6984/2011, 2705/2012 J U D G M E N T RANJAN GOGOI, J. 1. First, the facts: The respondent – Assesse…

Commnr. of Central Excise, Madurai vs. M/S. Tcp Ltd

C.A. No.-008541-008541 - 2009Supreme Court11 May 2018

Bench: HON'BLE THE CHIEF JUSTICE RANJAN GOGOI

Section 3Section 4Section 4(1)(a)Section 92

…1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No.3159 OF 2004 COMMISSIONER OF CENTRAL EXCISE, INDORE …APPELLANT(S) VERSUS M/S GRASIM INDUSTRIES LTD. THROUGH ITS SECRETARY …RESPONDENT(S) WITH C.A. Nos.3455/2004, 7272/2005, 2982-2985/2005, 2986/2005, 7143/2005, 2261/2006, 2246-2247/2008, 2934-2935/2008, 3528/2008, 4820/2008, 6695/2008, 2534/2009, 253/2010, 8541/2009, 445/2010, 1382/2010, 2003-2004/2010, 2430/2010, 2363/2010, 7174-7175/2010, 4696/2011, 6984/2011, 2705/2012 J U D G M E N T RANJAN GOGOI, J. 1. First, the facts: The respondent – Assesse…

Commissioner of Central Excise vs. M/S. T.C.P. Ltd

C.A. No.-000253-000253 - 2010Supreme Court11 May 2018

Bench: HON'BLE THE CHIEF JUSTICE RANJAN GOGOI

Section 3Section 4Section 4(1)(a)Section 92

…1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No.3159 OF 2004 COMMISSIONER OF CENTRAL EXCISE, INDORE …APPELLANT(S) VERSUS M/S GRASIM INDUSTRIES LTD. THROUGH ITS SECRETARY …RESPONDENT(S) WITH C.A. Nos.3455/2004, 7272/2005, 2982-2985/2005, 2986/2005, 7143/2005, 2261/2006, 2246-2247/2008, 2934-2935/2008, 3528/2008, 4820/2008, 6695/2008, 2534/2009, 253/2010, 8541/2009, 445/2010, 1382/2010, 2003-2004/2010, 2430/2010, 2363/2010, 7174-7175/2010, 4696/2011, 6984/2011, 2705/2012 J U D G M E N T RANJAN GOGOI, J. 1. First, the facts: The respondent – Assesse…

The Commissioner of Income TAx-IV vs. M/s. Mahaveer Enterprises (India) Limited

ITTA/94/2008HC Telangana23 Mar 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

Vibhag Karamchari Griha Nirman Sahakari Sanstha Maryadit (Regd.) v. Ramesh Chander (14 SCC 596) — Cited in 19 Judgments | BharatTax