Bookmark
PDF
Share
CaseIQ

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

Supreme Court Of India

Feb 20, 2002

Judgment

Subsequent
References

CaseIQ

Important Paras

Please sign up to view Important Paras.

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.

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

Civil Appeals No. 6764 of 1999 with Nos. 1098 and 2877 of 2001, decided on February 20, 2002