Bombay High Court
M/S Mahindra And Mahindra Limited vs The Commissioner Of Central Excise ... on 16 August, 2017
Bench: A.S. Oka, Riyaz Iqbal Chagla
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. 234 OF 2007 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 Page 1/2 ::: Uploaded on - 16/08/2017 ::: Downloaded on - 28/08/2018 15:51:16 ::: 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 CORAM : A.S. OKA & RIYAZ IQBAL CHAGLA, JJ DATE : 16th August, 2017 P.C. :
Not to be placed before the bench in which Honourable Shri Justice R.I.Chagla is a member.
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