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Union Of India And Another v. Indian Rayon And Industries .

Supreme Court Of India

Apr 11, 2002

Judgment

CaseIQ

Order

1. It is fairly stated that the civil appeals must be dismissed, being covered against the Revenue by the judgment of this court in Govt. of India v. Madras Rubber Factory Ltd. (1995) 4 SCC 349, (1995) 77 ELT 433

2. The civil appeals are dismissed.

3. No order as to costs.

Union Of India And Another v. Indian Rayon And Industries .

Civil Appeals No. 35 of 1995 with Nos. 2567 and 5973 of 1995, decided on April 11, 2002