THE DEPUTY SUPERINTENDENT OF CENTRAL EXCISE AND OTHERS Vs. M/S. PREM INDUSTRIAL CORPORATION
LAWS(SC)-1989-4-68
SUPREME COURT OF INDIA
Decided on April 12,1989

The Deputy Superintendent Of Central Excise And Others Appellant
VERSUS
M/S. Prem Industrial Corporation Respondents

JUDGEMENT

K.N.SAIKIA,J. - (1.) The facts of, and the question of law involved in, this case being similar to those in Civil Appeal No. 1202 of 1974, this appeal is also allowed, the impugned judgment set aside, and the case is remanded to the High Court for disposal on the grounds and in terms stated in the judgment just delivered in that appeal. No costs.;


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