Manik Choudhury Vs Commissioner Of Central Excise Custom & Service Tax, Shillong & Ors

Meghalaya High Court 30 Apr 2019 Central Excise Ap No. 18 Of 2018 (2019) 04 MEG CK 0007
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Central Excise Ap No. 18 Of 2018

Hon'ble Bench

Mohammad Yaqoob Mir, CJ; H.S. Thangkhiew, J

Advocates

R Jha, N Mozika

Final Decision

Disposed Off

Acts Referred
  • Central Excise Act, 1944 - Section 14, 35G, 65(72)(n)
  • Finance Act, 1994 - Section 73(1), 75, 76, 77, 78

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2019) 04 MEG CK 0007
  • Coram: Mohammad Yaqoob Mir, CJ; H.S. Thangkhiew, J
  • Bench: Division Bench
  • Advocates: R Jha, N Mozika
  • Result: Disposed Off
Referenced Acts & Sections
  • Central Excise Act, 1944 - Section 14, 35G, 65(72)(n)
  • Finance Act, 1994 - Section 73(1), 75, 76, 77, 78
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.