COLLECTOR OF CENTRAL EXCISE PATNA Vs. INDIAN TUBE COMPANY LIMITED
LAWS(SC)-1995-3-29
SUPREME COURT OF INDIA
Decided on March 02,1995

Collector Of Central Excise Patna Appellant
VERSUS
Indian Tube Company Limited Respondents

JUDGEMENT

- (1.) The tribunal is right in saying that the diluted sulfuric acid, that is the liquid which remains after user, cannot be said to have been manufactured by the respondent and, therefore, no duty can be levied thereon. The appeal is dismissed accordingly.;


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