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Central Excise Act, 1944 - Section 11A (1) - Differential duty - Incorrectly determination of the assessable value of finished goods - Determination is required to be made on the basis of judgment and in a bonafide manner - An assessee can be accused for suppressing only such facts which it was otherwise required to be disclosed under the law. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH THE COMMISSIONER, CENTRAL EXCISE AND CUSTOMS AND ANOTHER — Appellant Vs. M/S RELIANCE INDUSTRIES LTD. AND OTHERS — Respondent ( Before : Krishna Murari and Bela M. Trivedi, JJ. ) Civil Appeal No. 6033 of 2009 with Civil Appeal No. 5714 of 2011 Decided on : 04-07-2023 Central Excise […]
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