Central Excises and Salt Act, 1944 – Section – 11-B, 11-B(1) – Refund of excise duty – Whether the claim for refund of excise duty made by the appellant was barred by limitation under Section 11-B
(1997) 94 ELT 445 : (1998) 7 JT 500 : (1997) 5 SCALE 629 : (1998) 9 SCC 172 SUPREME COURT OF INDIA EXECUTIVE ENGINEER, WORKSHOP DIVISION, M.P. ELECTRICITY…