Bombay High Court
Galaxy Surfactants Ltd vs The Commissioner Of Central Excise ... on 25 June, 2019
Author: N.J.Jamadar
Bench: M.S.Sanklecha, N.J.Jamadar
cexa-83-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CENTRAL EXCISE APPEAL NO. 83 OF 2019
Galaxy Surfactants Ltd., .. Appellant.
v/s.
The Commissioner of Central Excise, Belapur .. Respondent.
Mr. Sriram Sridharan with Ms. Divyasha Mathur i/b. PDS Legal, for the
Appellant.
Mr. Pradeep S. Jetly with Mr. J. B. Mishra, for the Respondent.
CORAM: M.S.SANKLECHA, &
N.J.JAMADAR, JJ.
DATE : 25th JUNE, 2019.
P.C:-
Heard.
2 Appeal admitted on following re-framed substantial question
of law:-
" Whether in the facts and circumstances of the case, the
Tribunal is justified in denying credit on angles, channels, beams, nut-bolts, guides etc, used for assembling Vertical Storage Racking System used for storing finished goods and raw materials in the factory when on identical facts, the Tribunal had allowed the Appellant's claim for credit on angels, channels etc.?"
Mr. Jetly, learned Counsel for the Respondent waives service.
(N.J.JAMADAR,J.) (M.S.SANKLECHA,J.)
S.R.JOSHI 1 of 1
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