Card Board Box Manufacturing Company Vs Collector of Central Excise, Calcutta

Card Board Box Manufacturing Company vs Collector of Central Excise, Calcutta

Supreme Court Of India · Decided on 14 July 1994 · Citation: (1994) 71 ELT 321 : (1994) 1 JT 368 : (1994) 1 SCALE 346 : (1994) 2 SCC 29 Supp

HON’BLE JUDGES

S. Mohan, J · Kuldip Singh, J

RESULT

Allowed

CASE NUMBER

Civil Appeal No. of 1994 arising out of S.L.P(c)No.1513 of 1991

AI Structured Summary

Not yet generated for this judgment

Judgment

1 paragraphs · 95 words

We have today delivered judgment in Civil Appeal No. 4770 of 1994 arising out of S.L.P.(c) No. 1513 of 1991 titled Rollatainers Ltd. and Anr. V. Union of India and Ors. the reasons and the conclusions reached by us in the said appeal, we allow this appeal, set aside the Order dated September 29, 1987 of the Customs, Excise & Gold (Con Appellate Tribunal, New Delhi. We further set aside the Order dated December 5, 1978 of the Appellate Collector of Central Excise, Madras. We restore the Order of the Assistant Collector. No costs.