Bombay High Court
M/S Mahindra And Mahindra Ltd. (Tractor ... vs Commissioner Of Central Excise , Mumbai on 4 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 1/4 ::: Uploaded on - 04/04/2019 ::: Downloaded on - 05/04/2019 04:19:54 ::: 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 2/4 ::: Uploaded on - 04/04/2019 ::: Downloaded on - 05/04/2019 04:19:54 ::: 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 Mr. Prakash Shah i/b PDS Legal For appellants Mr. Swapnil Bangur for respondent in all matters except CEXA/153/2007, CEXA/271/2007 & CEXA/146/2007 Ms.P.S.Cardoz for respondent in CEXA/119/2007, CEXA/202/2007, CEXA/234/2007, CEXA/145/2007, CEXA/225/2008 & CEXA/120/2008 Ms. P.S.Cardoz & Ms. Ruju Thakkar for respondent in CEXA/220/2007 & CEXA/221/2007 CORAM : A.S. OKA & M.S. SANKLECHA, JJ DATE : 4th April, 2019 Page 3/4 ::: Uploaded on - 04/04/2019 ::: Downloaded on - 05/04/2019 04:19:54 ::: P.C. :
Place the matter on the weekly board in the week commencing from 22/04/2019.
( ASSOCIATE ) Page 4/4 ::: Uploaded on - 04/04/2019 ::: Downloaded on - 05/04/2019 04:19:54 :::