Full Judgment Text
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CASE NO.:
Appeal (civil) 2015 of 2002
PETITIONER:
Commissioner of Central Excise and Customs, Aurangabad
RESPONDENT:
Ceat Ltd., Mumbai
DATE OF JUDGMENT: 17/02/2005
BENCH:
S.N. VARIAVA & DR. AR. LAKSHMANAN & S.H. KAPADIA
JUDGMENT:
JUDGMENT
KAPADIA, J.
For the reasons given in our decision in Commissioner of Central Excise v.
M.R.F. Ltd., reported in (2005) 1 Scale 554, both these Civil Appeals filed
by the department relating to Dipped Tyre Cord Fabric are allowed; the
impugned judgments and orders of the Tribunal as well as of the
Commissioner are set aside; and these appeals are remitted to the
Commissioner, Mumbai, for a fresh disposal in accordance with law. All
contentions on both sides are kept open.
In the facts and circumstances of this case, there will be no order as to
costs.