Commissioner of Central Excise and Customs, Aurangabad Vs CEAT Ltd., Mumbai

Commissioner of Central Excise and Customs, Aurangabad vs CEAT Ltd., Mumbai

Supreme Court Of India · Decided on 17 February 2005 · Citation: (2005) 98 ECC 843 : (2005) 2 JT 357 : (2005) 3 SCC 37 : (2005) 2 SCR 165

HON’BLE JUDGES

S. N. Variava, J · S. H. Kapadia, J · AR. Lakshmanan, J

RESULT

Disposed Of

CASE NUMBER

Civil Appeal No. 2015 of 2002

AI Structured Summary

Not yet generated for this judgment

Judgment

2 paragraphs · 96 words

S.H. Kapadia, J.—For the reasons given in our decision in Commissioner of Central Excise, Goa and Chennai Vs. M.R.F. Ltd., Chennai, both these Civil Appeals filed by the department relating to Dipped Tyre Cord Fabric are allowed; the impugned judgments and orders of the Tribunal as well as of the Commissioner are set aside; and these appeals are remitted to the Commissioner, Mumbai, for a fresh disposal in accordance with law. All contentions on both sides are kept open.

In the facts and circumstances of this case, there will be no order as to costs.