OSWAL AGRO MILLS LIMITED Vs. ASSTT COLLECTOR OF CENTRAL EXCISE DIVISION LUDHIANA
LAWS(SC)-1993-11-69
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on
November 26,1993
OSWAL AGRO MILLS LIMITED
Appellant
VERSUS
Asstt Collector Of Central Excise Division Ludhiana
Respondents
JUDGEMENT
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(1.) Special leave granted.
(2.) Heard learned counsel for the parties.
(3.) There was a dispute between the appellants before us and the Excise department as to whether the goods under dispute were liable under Tariff Item 15 (1 or 15 (2 of the as amended.;
(2.) Heard learned counsel for the parties.
(3.) There was a dispute between the appellants before us and the Excise department as to whether the goods under dispute were liable under Tariff Item 15 (1 or 15 (2 of the as amended.;
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