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Case Number
Disposition
Judges

    Commissioner Of Customs (Import), Mumbai v. National Organic Chemical Industries Ltd. .

    Order

    1. We have heard learned counsel for the appellant, perused the orders of the Commissioner and the Tribunal. We are satisfied that no interference with the orders of the Tribunal, which are under challenge, is required.

    2. The civil appeals are dismissed.

    3. No order as to costs.

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    Commissioner Of Customs (Import), Mumbai v. National Organic Chemical Industries Ltd. .
    (Feb 20, 2002)