COMMISSIONER OF CENTRAL EXCISE MUMBAI Vs. AMAR DYE AND CHEMICAL LIMITED
LAWS(SC)-1999-11-39
SUPREME COURT OF INDIA
Decided on November 04,1999

COMMISSIONER OF CENTRAL EXCISE,MUMBAI Appellant
VERSUS
AMAR DYE AND CHEMICAL LIMITED Respondents

JUDGEMENT

- (1.) We have gone through the judgment of the tribunal and we are in agreement that reasonable discounts to buyers in different regions, so long as they are not based on other than commercial considerations were permissible in determining the assessable values in view of Section 4 (1) (a) , proviso (i). These appeals are dismissed.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.