Pragati Computers Pvt. Ltd
v.
Collector Of Customs, Madras
(Supreme Court Of India)
......... | 03-11-1999
1. The Tribunal has come to the conclusion that the exemption notification in question covers only a Winchester disk drive and not a Winchester disk drive with a controller. It has found that the controller alters the character of the disk drive. The Tribunal is the final technical authority and it is not for us to interfere unless there is something patently perverse.
2. The civil appeals are dismissed.
3. No order as to costs.
Advocates List
none
For Petitioner
- Shekhar Naphade
- Mahesh Agrawal
- Tarun Dua
For Respondent
- S. Vani
- B. Sunita Rao
- Sushil Kumar Pathak
Bench List
HON'BLE JUSTICE S. P. BHARUCHA
HON'BLE JUSTICE A. P. MISRA
Eq Citation
2000 (88) ECR 761
AIR 2000 SCW 2011
2000 (115) ELT 23
(2000) 10 SCC 150
LQ/SC/1999/1090
HeadNote
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