COMMISSIONER OF CENTRAL EXCISE, MUMBAI Vs. M/S. CAPRIHANS INDIA LTD.

LAWS(SC)-2016-2-202

SUPREME COURT OF INDIA

Decided on February 25,2016

COMMISSIONER OF CENTRAL EXCISE, MUMBAI Appellant

VERSUS

M/S. Caprihans India Ltd. Respondents

- (1.) We have heard learned counsel for the parties.
(2.) We find no merit in these appeals.
(3.) The appeals are accordingly dismissed.;