COMMISSIONER OF CENTRAL EXCISE Vs. INTERNATIONAL AUTO LIMITED
LAWS(SC)-2010-1-10
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on
January 08,2010
COMMISSIONER OF CENTRAL EXCISE
Appellant
VERSUS
INTERNATIONAL AUTO LIMITED
Respondents
JUDGEMENT
-
(1.) Delay condoned.
(2.) Leave granted.
(3.) In this case, Department seeks to recover interest on differential duty, paid by the assessee, under Section 11AB of the Central Excise Act, 1944, which is disputed by the assessee.;
(2.) Leave granted.
(3.) In this case, Department seeks to recover interest on differential duty, paid by the assessee, under Section 11AB of the Central Excise Act, 1944, which is disputed by the assessee.;
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