Bombay High Court
M/S Mahindra And Mahindra Limited ... vs Commissioner Of Central Excise , Mumbai ... on 9 October, 2018
Bench: M.S. Sanklecha, Riyaz Iqbal Chagla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
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. 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. 225 OF 2008 M/s Mahindra And Mahindra Limited (tractor ....Petitioner Division), Mumbai V/S Commissioner Of Central Excise , Mumbai V, ....Respondent Mumbai Page 1/2 ::: Uploaded on - 10/10/2018 ::: Downloaded on - 11/10/2018 01:34:14 ::: Mr Rajesh Ostwal with Mr Jas Sanghavi i/b PDS Legal for Appellant Mr Jitendra B. Mishra with Ms Ruju R Thakker for Respondent CORAM : M.S. SANKLECHA & RIYAZ IQBAL CHAGLA, JJ DATE : 9th October, 2018 P.C. :
At the request of learned Advocate for the Appellant, Appeal to be placed on Final Hearing Board, week commencing from 15/10/2018.
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