JIYAJEERAO COTTON MILLS LIMITED Vs. COLLECTOR OF CENTRAL EXCISE INDORE
LAWS(SC)-1996-10-90
SUPREME COURT OF INDIA
Decided on October 08,1996

JIYAJEERAO COTTON MILLS LIMITED Appellant
VERSUS
Collector Of Central Excise Indore Respondents

JUDGEMENT

- (1.) We have read the judgment and order of the Customs, Excise and Gold (Control) Appellate tribunal and the notification is amended. We have also seen the meaning of the words "controlled Cloths". Since the drill manufactured by the appellant falls outside the definition of "controlled Cloths" it does not obtain the benefit of the amended notification.
(2.) The appeal is accordingly dismissed with no order as to costs.;


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