SUN PHARMACEUTICAL INDUSTRIES LIMITED Vs. UNION OF INDIA
LAWS(BOM)-2007-4-49
HIGH COURT OF BOMBAY
Decided on
April 23,2007
SUN PHARMACEUTICAL INDUSTRIES LIMITED.
Appellant
VERSUS
UNION OF INDIA
Respondents
Referred Judgements :-
SETH BANARSI DASS GUPTA VS. COMMISSIONER OF INCOME TAX DELHI [REFERRED TO]COMMISSIONER OF CENTRAL EXCISE VS. TECHNOLOGICAL INSTITUTE OF TEXTILES [REFERRED TO]
AGRI TRADE INDIA SERVICES PVT LTD VS. UNION OF INDIA [REFERRED TO]
Cited Judgements :-
VEDANTA ALUMINIUM LTD. VS. CUS. & C. EX. SETTLEMENT COMMISSION [LAWS(CAL)-2014-5-95] [REFERRED TO]C.C.E., CUS. & S.T. BHUBANESHWAR VS. VEDANTA ALUMINIUM LTD. [LAWS(CAL)-2015-10-141] [REFERRED TO]
JUDGEMENT
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(1.)Heard.
(2.)Perused petition.
(3.)The petitioner has filed this petition under Article 226 of the Constitution of India against the order dated 20th April, 2006 passed by the Settlement Commission, Customs and Central Excise, Mumbai (respondent No. 3) to the extent the petitioner is directed to pay further duty of Rs. 84,76,680/-with interest thereon at the rate of 10% per annum and a penalty in the sum of Rs. 10,60,000. 00.
(2.)Perused petition.
(3.)The petitioner has filed this petition under Article 226 of the Constitution of India against the order dated 20th April, 2006 passed by the Settlement Commission, Customs and Central Excise, Mumbai (respondent No. 3) to the extent the petitioner is directed to pay further duty of Rs. 84,76,680/-with interest thereon at the rate of 10% per annum and a penalty in the sum of Rs. 10,60,000. 00.
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