Bombay High Court
M/S Menon Piston Rings Pvt. Ltd vs Commissioner Of Central Excise -Pune on 26 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 - 26/07/2019 ::: Downloaded on - 27/07/2019 05:00:15 ::: 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 - 26/07/2019 ::: Downloaded on - 27/07/2019 05:00:15 ::: 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. Jas Sanghvi 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 i/b. Ruju Thakker for Appellants in CEXA/220/2007, CEXA/221/2007 Sachin Chitnis a/w. Kiran Chavan i/b. Aparna Hranadgi for Appellants P.S. Cardozo for Respondents in CEXA/119/2007, CEXA/120/2007, CEXA//145/2007, CEXA/202/2007, CEXA/234/2007, i/b. Ruju Thakker in CEXA/225/2008 CORAM : M.S. SANKLECHA & S.C. GUPTE, JJ DATE : 26th July, 2019 Page 3/4 ::: Uploaded on - 26/07/2019 ::: Downloaded on - 27/07/2019 05:00:15 ::: P.C. :
Heard. Appellants\' Counsel concluded their arguments. For Respondents argument Ms. Cardozo requests for some time. Upon her request stand over till 29th July, 2019. Mr. Shridharan submits that CEXA/146/2007 as also Mr. Chitnis submits that CEXA/153/2007 are wrongly tagged in these group of Appeals. Hence upon their request de-linked both the matters from this group.
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