Citation : 2012 Latest Caselaw 392 SC
Judgement Date : Jul/2012
Commissioner of Central Excise & Customs, Bhopal Vs. M/s. Jain Brothers & ANR.
[Civil Appeal Nos.4825-4826 of 2009]
Commissioner of Central Excise, Indore Vs. M/s. American Colour Lab etc.
[Civil Appeal Nos.1340-1342 of 2010]
O R D E R
We have heard learned counsel for the parties to the lis.
The Civil Appeals are dismissed. No costs.
.......................J. (H.L. DATTU)
.......................J. (CHANDRAMAULI KR. PRASAD)
NEW DELHI;
JULY 30, 2012
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