Bombay High Court
M/S Mahindra And Mahindra Limited ... vs Commissioner Of Central Excise , Mumbai ... on 15 July, 2019
Bench: M.S. Sanklecha, S.C. Gupte
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 - 15/07/2019 ::: Downloaded on - 16/07/2019 03:11:43 ::: 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 - 15/07/2019 ::: Downloaded on - 16/07/2019 03:11:43 ::: 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 V. Sridharan, Sr. Counsel a/w. Durgaprasad Poojari i/b. PDS Legal for Appellants in CEXA/119/2007, CEXA/120/2007, CEXA/145/2007, CEXA/146/2007, CEXA/202/2007, CEXA/234/2007, CEXA/225/2008, P.S. Cardozo a/w. Ruju Thakker for Appellants in CEXA/220/2007, CEXA/221/2007, Kiran Chavan i/b. Aparna Hirandagi for Appellants in CEXA/153/2007 None for Parties in P.S. Cardozo for Respondents in CEXA/119/2007, CEXA/120/2007, CEXA//145/2007, CEXA/202/2007, CEXA/234/2007, a/w. Ruju Thakker in CEXA/225/2008, CORAM : M.S. SANKLECHA & S.C. GUPTE, JJ DATE : 15th July, 2019 Page 3/4 ::: Uploaded on - 15/07/2019 ::: Downloaded on - 16/07/2019 03:11:43 ::: P.C. :
Called out for Final Hearing.
Heard. Due to paucity of time stand over till tomorrow i.e. 16th July, 2019, for further hearing and final disposal.
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