Bombay High Court
The Commissioner Of Central Excise ... vs M/S. Eon Hinjewadi Infrastructure (P) ... on 28 August, 2018
Bench: M.S. Sanklecha, Riyaz Iqbal Chagla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CENTRAL EXCISE APPEAL NO. 61 OF 2017
The Commissioner Of Central Excise Pune-iii ....Petitioner
V/S
M/s. Eon Hinjewadi Infrastructure (p) Ltd. ....Respondent
WITH CENTRAL EXCISE APPEAL NO. 139 OF 2017 The Commissioner Of Central Excise Pune-iii ....Petitioner Commissionerate V/S M/s.india Land Infrastructure Development Pvt ....Respondent Ltd WITH CENTRAL EXCISE APPEAL NO. 73 OF 2017 The Commissioner Of Central Excise Pune-iii ....Petitioner Commissionerate V/S Vansum Industries ....Respondent Mr Swapnil Bangur for Appellant in all Appeals. Mr Jas Sanghavi i/b PDS Legal for Respondent in CEXA Nos. 61/2017 & 139/2017 Mr Naresh Thacker i/b Economic Laws Practice for Respondent in CEXA No. 73/2017 CORAM : M.S. SANKLECHA & RIYAZ IQBAL CHAGLA, JJ Page 1/2 ::: Uploaded on - 28/08/2018 ::: Downloaded on - 28/08/2018 23:06:40 ::: DATE : 28th August, 2018 P.C. :
Stand over to 29/08/2018.
( ASSOCIATE ) Page 2/2 ::: Uploaded on - 28/08/2018 ::: Downloaded on - 28/08/2018 23:06:40 :::