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Ishar Alloy Steel Ltd. v/s Union of India (UOI), CCE
Company & Directors' Information:- A. S. INDIA LIMITED [Active] CIN = U70100MP2009PLC022300
Company & Directors' Information:- THE INDIA COMPANY PRIVATE LIMITED [Active] CIN = U74999TN1919PTC000911
Company & Directors' Information:- R P K ALLOY STEEL PRIVATE LIMITED [Active] CIN = U27104TN1989PTC016867
Company & Directors' Information:- M. P. ALLOY PRIVATE LIMITED [Strike Off] CIN = U28111UP1995PTC018405
Company & Directors' Information:- INDIA CORPORATION PRIVATE LIMITED [Active] CIN = U65990MH1941PTC003461
Company & Directors' Information:- J D ALLOY STEEL PVT LTD [Active] CIN = U27106CH1981PTC004509
Company & Directors' Information:- B D K ALLOY PRIVATE LIMITED [Amalgamated] CIN = U27106KA1973PTC002355
Company & Directors' Information:- THE INDIA COMPANY PRIVATE LIMITED [Active] CIN = U74999TN1919PTC000911
Company & Directors' Information:- R P K ALLOY STEEL PRIVATE LIMITED [Active] CIN = U27104TN1989PTC016867
Company & Directors' Information:- M. P. ALLOY PRIVATE LIMITED [Strike Off] CIN = U28111UP1995PTC018405
Company & Directors' Information:- INDIA CORPORATION PRIVATE LIMITED [Active] CIN = U65990MH1941PTC003461
Company & Directors' Information:- J D ALLOY STEEL PVT LTD [Active] CIN = U27106CH1981PTC004509
Company & Directors' Information:- B D K ALLOY PRIVATE LIMITED [Amalgamated] CIN = U27106KA1973PTC002355
M.P. 1100 of 1988
Decided On, 28 July 1995
At, High Court of Madhya Pradesh
By, THE HONOURABLE MR. JUSTICE DEEPAK VERMA
For the Appearing Parties: ---------
Judgment Text
(1.) TODAY the matter was listed for hearing arguments on I. A. No. 3211/95, which is an application for early hearing of the petition itself. Counsel for the parties have informed the court that in similar other seven petitions final orders have been passed by this Court, on 9. 9. 1994 and on the same lines, this petition can also be disposed of.
(2.) THUS, with the consent of the parties this petition is finally heard.
(3.) IN M. P. No. 779/89 (Bajaj Tempo Ltd. v. Union of India and Ors.) a detailed order has been passed by this Court and consequently the show cause notices issued to the petitioners demanding duty and penalties were quashed. It was held that the same were without the authority of law, thus being without jurisdiction.
(4.) THE copy of the said decision was placed before this Court, In view of the above decision, this petition is also disposed of holding that the show cause notice issued to the petitioner Ann. 'a' being without jurisdiction, is quashed.
(5.) IT may be pertinent to mention here that against the said order of the learned Single Judge passed in M. P. No. 779/89 and other identical matters, the Union of India had filed L. P. Appeals in this Court which have been dismissed by a Division Bench of this Court on 8. 5. 1995, confirming the order of the learned Single Judge.
(6.) IN view of the above, the show cause notice issued to the petitioner by the respondent (Ann. 'a') is quashed and the parties are directed t
(2.) THUS, with the consent of the parties this petition is finally heard.
(3.) IN M. P. No. 779/89 (Bajaj Tempo Ltd. v. Union of India and Ors.) a detailed order has been passed by this Court and consequently the show cause notices issued to the petitioners demanding duty and penalties were quashed. It was held that the same were without the authority of law, thus being without jurisdiction.
(4.) THE copy of the said decision was placed before this Court, In view of the above decision, this petition is also disposed of holding that the show cause notice issued to the petitioner Ann. 'a' being without jurisdiction, is quashed.
(5.) IT may be pertinent to mention here that against the said order of the learned Single Judge passed in M. P. No. 779/89 and other identical matters, the Union of India had filed L. P. Appeals in this Court which have been dismissed by a Division Bench of this Court on 8. 5. 1995, confirming the order of the learned Single Judge.
(6.) IN view of the above, the show cause notice issued to the petitioner by the respondent (Ann. 'a') is quashed and the parties are directed t
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o bear their own costs of this petition as incurred. Security amount, if any, shall be refunded to the petitioner, after verification. Petition is disposed of accordingly.