Mahalakshmi Dyeing And Printing ... vs Union Of India (Uoi)
2004 Latest Caselaw 1375 Bom

Citation : 2004 Latest Caselaw 1375 Bom
Judgement Date : 12 December, 2004

Bombay High Court

Mahalakshmi Dyeing And Printing ... vs Union Of India (Uoi) on 12 December, 2004

Equivalent citations: 2005 (127) ECR 163 Bombay, 2005 (186) ELT 157 Bom

Bench: R Lodha, J Devadhar

JUDGMENT

1. Heard the learned Counsel for the appellant.

2. The following substantial question of law arise in this appeal.

(a) Whether the appellant could be denied the refund on the extended length of galleries despite the judgment of the Supreme Court in the case of Commissioner of Central Excise, Jaipur-II v. S.P.B.L. Limited Civil Appeal No. 4972 of 2001, decided on 17th September, 2002.

(b) Whether the appellant could be denied refund when the order dated 1st July, 1999 determining the capacity on the basis of goods which have been declared ultra vires Section 3(a) of the Madras High Court?

3. Admit.

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