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Collector Of Central Excise, Indore v. M/s. Orient Paper Mills

Collector Of Central Excise, Indore v. M/s. Orient Paper Mills

(Supreme Court Of India)

Civil Appeals No. 7488-89 of 1993, | 07-05-1997

1. The principle laid down in the judgment delivered by us today in Civil Appeal Nos. 3596-97 of 1989. 1997 A.I.R. (SC) 2521 : 1997 (9) J.T. 110 : 1997 (4) Scale 220 [LQ/SC/1997/844] : 1997(Sup1) S.C.R. 229, being applicable, these appeals are also dismissed, with no order as to costs.

Advocate List

  • none

Bench
  • HON'BLE JUSTICE S.P. BHARUCHA
  • HON'BLE JUSTICE M. JAGANNADHA RAO
Eq Citations
  • (1997) 5 SCC 278
  • LQ/SC/1997/846
Head Note

A. Constitution of India — Arts. 136 and 137 — Same question as in C.A. Nos. 3596-97 of 1989, 1997 A.I.R. (SC) 2521 : 1997 (9) J.T. 110 : 1997 (4) Scale 220 [LQ/SC/1997/844] : 1997(Sup1) S.C.R. 229, being applicable, dismissed, with no order as to costs