M/S. SUPER SALES INDIA LTD.(FORMERLY KNOWN AS M/S. SUPER SALES AGENCIES LTD.) Vs. COMMISSIONER OF CENTRAL EXCISE, COIMBATORE
LAWS(SC)-2018-3-152
SUPREME COURT OF INDIA
Decided on
March 28,2018
M/S. Super Sales India Ltd.(Formerly Known As M/S. Super Sales Agencies Ltd.)
Appellant
VERSUS
COMMISSIONER OF CENTRAL EXCISE, COIMBATORE
Respondents
JUDGEMENT
RANJAN GOGOI,J. -
(1.) Delay condoned.
(2.) Heard the learned counsel for the appellant and perused the relevant material.
(3.) We are not inclined to interfere with the impugned Order passed by the learned Customs, Excise and Service Tax Appellate Tribunal. The civil appeals are, accordingly, dismissed.ORDER;
(2.) Heard the learned counsel for the appellant and perused the relevant material.
(3.) We are not inclined to interfere with the impugned Order passed by the learned Customs, Excise and Service Tax Appellate Tribunal. The civil appeals are, accordingly, dismissed.ORDER;
Copyright © Regent Computronics Pvt.Ltd.