J.B.A. PRINTING INKS LTD. Vs COLLECTOR OF CENTRAL EXCISE
Bench: S P Bharuacha,B N Kirpal,V N Khare,SSM Quadri,D P Mohapatro
Case number: C.A. No.-001905-001905 / 1997
Diary number: 874 / 1997
Advocates: V. BALACHANDRAN Vs
RR-EX-PARTE
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1
PETITIONER: M/S J.B.A. PRINTING INKS LIMITED ETC. ETC.
Vs.
RESPONDENT: COLLECTOR OF CENTRAL EXCISE, NEW DELHI ETC. ETC.
DATE OF JUDGMENT: 23/09/1999
BENCH: S P Bharuacha,B N Kirpal,V N Khare,SSM Quadri,D P Mohapatro
JUDGMENT:
D E R These appeals may now be placed before a Division Bench which may decide them in the light of the judgment in Collector of Central Excise, Baroda vs. M/s Cotspun Ltd. (Civil Appeal No. 3304 of 1988)