B.P.L. Display Devices Ltd. v. Commissioner

“In view of the decision of this Court in the case of Commissioner of Customs (Import), Mumbai v. M/s. National Organic Chemicals Industries Limited (Civil Appeal No. 6764 of 1999 [2002 (142) E.L.T. A280 (S.C.)] the civil appeal is allowed.

I.A. No. 2 is also disposed of.

No order as to costs.”