Goodlass Nerolac Paints Ltd. Vs ACCE and Others

Madras High Court 12 Apr 2002 Writ Petition Miscellaneous Petition No. 16543 of 2002 in Writ Petition 12282 of 2002 (2002) 04 MAD CK 0203

Bench: Single Bench

Judgement Snapshot

Case Number

Writ Petition Miscellaneous Petition No. 16543 of 2002 in Writ Petition 12282 of 2002

Hon'ble Bench

K. Raviraja Pandian, J

Judgement Text

Translate:

@JUDGMENTTAG-ORDER

K. Raviraja Pandian, J.@mdashThis petition coming on for orders upon perusing the petition and the affidavit filed in support thereof and upon hearing the arguments of Mr. Naseer Abdullah, Advocate for the petitioner the court made the following order:

2. There will be an interim injunction restraining the respondents from imposing a duty of excise or demanding reversal of credit in terms of Rule 57AB(lb) inserted by Notification No. 27/2000-CE(NT) dated 31.3.2000 and Rule 57AB(1C) inserted by Notification No. 6/01 dated 1.3.2001 of the Central Excise Rules, 1944 or in any manner interfering with the petitioner company''s removal of their input raw material, or their manufactured "products, in so far as the petitioner company is concerned. Notice to the respondents returnable by 4 weeks.

Madhya Pradesh High Court