Commissioner Of Central Excise, ... vs M/S Vidhya Packaging Industries ...
2014 Latest Caselaw 5003 ALL

Citation : 2014 Latest Caselaw 5003 ALL
Judgement Date : 26 August, 2014

Allahabad High Court

Commissioner Of Central Excise, ... vs M/S Vidhya Packaging Industries ... on 26 August, 2014

Bench: Tarun Agarwala, Satish Chandra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- CENTRAL EXCISE APPEAL No. - 128 of 2006
 

 
Appellant :- Commissioner Of Central Excise, Allahabad
 
Respondent :- M/S Vidhya Packaging Industries Pvt. Ltd.
 
Counsel for Appellant :- K.C. Sinha,Ashok Singh,C.S.C.,Syed Zafar Moonis
 
Counsel for Respondent :- P. Agrawal
 

 
Hon'ble Tarun Agarwala,J.

Hon'ble Dr. Satish Chandra,J.

We find that M/s. Vidhya Polytex P. Ltd. had returned the goods by Challan No. 133 on 04.06.1997, which goods have been seized and duty was imposed by the competent authority. In order to test whether the transaction was genuine or not, we direct the assessee to produce evidence showing the first sale made by them to Vidya Polytex P. Ltd.

List this case in the next cause list.

Order Date :- 26.8.2014

pp/

(Dr. Satish Chandra,J.) (Tarun Agarwala,J.)

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