COMMISSIONER OF CENTRAL EXCISE Vs. KRISHNA INDUSTRIES
LAWS(SC)-2015-10-144
SUPREME COURT OF INDIA
Decided on October 29,2015

COMMISSIONER OF CENTRAL EXCISE Appellant
VERSUS
KRISHNA INDUSTRIES Respondents

JUDGEMENT

- (1.) We have gone through the impugned order of the Tribunal classifying the product in question under Chapter Heading 7323.90 and do not find any infirmity therein. Even otherwise, the tax effect is 4.58 lakhs. The appeal lacks any merit and is, thus, dismissed.;


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