LAWS(SC)-1997-12-76

I T C LIMITED Vs. COLLECTOR OF CENTRAL EXCISE MADRAS

Decided On December 11, 1997
I T C LIMITED Appellant
V/S
COLLECTOR OF CENTRAL EXCISE MADRAS Respondents

JUDGEMENT

(1.) We have heard learned counsel for the appellant-assessee and the learned Additional Solicitor General. We are satisfied that the conclusion reached by the tribunal and its reasons for that conclusion are correct. The conclusion of the tribunal is stated thus:

(2.) Accordingly there is no merit in these appeals and are dismissed.