Gujarat High Court
Commissioner Of Central Excise& ... vs M/S. India Medtronics Pvt. Ltd ... on 11 July, 2007
TAXAP/1424/2006 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 1424 of 2006
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COMMISSIONER OF CENTRAL EXCISE& CUSTOMS, VADODARAII
Appellant(s)
Versus
M/S. INDIA MEDTRONICS PVT. LTD Opponent(s)
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MR PURVISH J MALKAN for Appellant(s) : 1,
None for Opponent(s) : 1,
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CORAM : HONOURABLE THE CHIEF JUSTICE Y.R.MEENA
HONOURABLE MR.JUSTICE AKIL KURESHI
Date : 11/07/2007
ORAL ORDER
Heard the learned counsel for the appellant. Considering the submissions, the appeal is admitted in terms of the following substantial question of law:
"(A) Whether in the facts and circumstances of the case, the process carried out by the assessee will amount to manufacture or not?
Issue notice to the other side. Paper Book be filed within three months. List the appeal for final hearing after three months.
(Y.R. MEENA, C.J.) (AKIL KURESHI, J.) [sn devu] pps