Bombay High Court
M/S Mahindra And Mahindra Limited ... vs Commissioner Of Central Excise , Mumbai ... on 22 April, 2019
Bench: A.S. Oka, M.S. Sanklecha
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CENTRAL EXCISE APPEAL NO. 119 OF 2007
Mahindra And Mahindra Limited ....Petitioner
V/S
The Commissioner Of Central Excise-v,mum ....Respondent
WITH CENTRAL EXCISE APPEAL NO. 220 OF 2007 The Commissioner Of Central Excise , Mumbai ....Petitioner V. V/S M/s Mahindra And Mahindra Ltd. (tractor Dn). ....Respondent WITH CENTRAL EXCISE APPEAL NO. 221 OF 2007 The Commissioner Of Central Excise , Mumbai ....Petitioner V V/S M/s Mahindra And Mahindra Ltd. (tractor Dn) ....Respondent WITH CENTRAL EXCISE APPEAL NO. 202 OF 2007 M/s Mahindra And Mahindra Ltd. (tractor ....Petitioner Division) V/S Commissioner Of Central Excise , Mumbai ....Respondent WITH CENTRAL EXCISE APPEAL NO. 234 OF 2007 Page 1/3 ::: Uploaded on - 22/04/2019 ::: Downloaded on - 23/04/2019 03:02:54 ::: M/s Mahindra And Mahindra Limited ....Petitioner V/S The Commissioner Of Central Excise ,mumbai ....Respondent V WITH CENTRAL EXCISE APPEAL NO. 153 OF 2007 M/s Menon Piston Rings Pvt. Ltd. ....Petitioner V/S Commissioner Of Central Excise -pune ....Respondent WITH CENTRAL EXCISE APPEAL NO. 271 OF 2007 The Union Of India Through The Commissioner ....Petitioner Of Central Excise And Cusotms . Vapi V/S M/s A1-amin Exports (100% Eou) And 3 Ors. ....Respondent WITH CENTRAL EXCISE APPEAL NO. 145 OF 2007 M/s Mahindtra And Mahindra Ltd (implements ....Petitioner Divisions)-nagpur V/S Commissioner Of Central Excise ....Respondent WITH CENTRAL EXCISE APPEAL NO. 146 OF 2007 N/s Kalyani Forge Limited ....Petitioner V/S Commissione Rof Central Excise ,pune-ii ....Respondent Page 2/3 ::: Uploaded on - 22/04/2019 ::: Downloaded on - 23/04/2019 03:02:54 ::: WITH CENTRAL EXCISE APPEAL NO. 225 OF 2008 M/s Mahindra And Mahindra Limited (tractor ....Petitioner Division), Mumbai V/S Commissioner Of Central Excise , Mumbai V, ....Respondent Mumbai WITH CENTRAL EXCISE APPEAL NO. 120 OF 2007 M/s Mahindra And Mahindra Limied ....Petitioner V/S Commissioner Of Central Excise ....Respondent CORAM : A.S. OKA & M.S. SANKLECHA, JJ DATE : 22nd April, 2019 P.C. :
On account of paucity of time, matter stands adjourned to 10/06/2019. If any ad-interim relief or interim relief is operative till today, the same will be continue to operate till the next date. If ad-interim or interim relief is not granted for a limited period, the said order will remain unaffected.
( ASSOCIATE ) Page 3/3 ::: Uploaded on - 22/04/2019 ::: Downloaded on - 23/04/2019 03:02:54 :::