COMMISSIONER OF CENTRAL EXCISE Vs. USHA UDYOG
LAWS(SC)-2001-10-116
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on
October 19,2001
COMMISSIONER OF CENTRAL EXCISE
Appellant
VERSUS
USHA UDYOG
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) The orders under challenge were passed by a division bench of the High court at Allahabad on writ petitions filed by the respondents.
(3.) The revenue, which was the respondent to the writ petitions, is in appeal.;
(2.) The orders under challenge were passed by a division bench of the High court at Allahabad on writ petitions filed by the respondents.
(3.) The revenue, which was the respondent to the writ petitions, is in appeal.;
Copyright © Regent Computronics Pvt.Ltd.