COMMNR. OF CENTRAL EXCISE & CUSTOMS Vs M/S.CEAT LTD., NASIK

17 February 2005
Supreme Court
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COMMNR. OF CENTRAL EXCISE & CUSTOMS Vs M/S.CEAT LTD., NASIK

Case number: C.A. No.-006971-006971 / 1999
Diary number: 11547 / 1999
Advocates: P. PARMESWARAN Vs RAJAN NARAIN

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CASE NO.: Appeal (civil)  6971 of 1999

PETITIONER: Comm.of Central Excise & Customs,Aurangabad.                                         

RESPONDENT: M/s CEAT Ltd., Nasik                                   

DATE OF JUDGMENT: 17/02/2005

BENCH: S.N. VARIAVA,Dr. AR. LAKSHMANAN & S.H. KAPADIA

JUDGMENT: JUDGMENT

KAPADIA, J.

       For the reasons given in our decision in Commissioner of  Central Excise v. M.R.F. Ltd. reported in [2005 (1) Scale 554],  this Civil Appeal filed by the department relating to  classification of Rubberised Tyre Cord Fabric is dismissed,  with no order as to costs.