Punjab-Haryana High Court
The Commissioner Central Excise vs M/S Anil Pumps (P) Ltd. And Another on 3 August, 2009
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CEA No. 120 of 2005 (O&M)
Date of Decision: August 3, 2009
The Commissioner Central Excise, Panchkula
...Appellant
Versus
M/s Anil Pumps (P) Ltd. and another
...Respondents
CORAM: HON'BLE MR. JUSTICE M.M. KUMAR
HON'BLE MR. JUSTICE JASWANT SINGH
Present: Mr. Sanjeev Kaushik, Senior Standing Counsel,
Government of India (Indirect Taxes),
for the appellant.
Mr. A.K. Jain, Advocate,
for the respondents.
1. Whether Reporters of local papers may be
allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in
the Digest?
M.M. KUMAR, J.
For orders see C.E.A. No. 48 of 2005.
(M.M. KUMAR) JUDGE (JASWANT SINGH) August 3, 2009 JUDGE Pkapoor