Bombay High Court
Nirlon Ltd vs Commissioner Of Cgst And Central Excise on 23 October, 2018
Bench: M.S. Sanklecha, Riyaz I. Chagla
23-CEXA-76-18.doc
Sharayu Khot.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CENTRAL EXCISE APPEAL NO. 76 OF 2018
M/s. Nirlon Ltd. ...Appellant
Versus
The Commissioner of CGST and Central ...Respondent
Excise
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Mr. Sachin Chitnis, i/by Padmavati Patil, for the Appellant.
Mr. Sham Walve, for the Respondent.
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CORAM : M.S. SANKLECHA &
RIYAZ I. CHAGLA, JJ.
DATE : 23 October 2018
ORDER :
1. Heard. Appeal admitted on the following substantial question of law:-
Whether on the facts and in the circumstances of the case and in law, the Tribunal was justified in holding that the Appellant is estopped from urging the issue of limitation, as the same was not urged in the earlier round of proceedings leading to the order dated 26th March 2003?
[RIYAZ I. CHAGLA J.] [M.S. SANKLECHA, J.] 1 / 1 October 23, 2018 ::: Uploaded on - 25/10/2018 ::: Downloaded on - 27/10/2018 01:15:27 :::