Madhusudan Industries Ltd. Vs Union of India
the petitioners/companies from utilizing accumulated money credit that was lying in the petitioner''s RG
Citation
Latest Judgements
Filters
Reset filtersFound 4,205 results
Showing 71- 80 of 4,205 results for "CAL-RG-3525"
Updated just now
Gobin Chandra Bora Vs The Assam Agricultural University
No. 2.1(23)-2008/RG/2013-2014 Dtd. ...../2014.
Citation
Marathwada Alloy Steel Company Ltd. Vs Collector of C. Ex.
1975 the factory premises of the petitioners were inspected by the officers of the Central Excise and RG
Citation
SMI Electrowire Pvt. Ltd. Vs Commissioner of Central Excise, Delhi-II
Enterprises and referred to invoices which were duly entered in RG-23A register and were sent to the
Citation
Radhakrishna Vs The State of Karnataka
communication dated 15.9.2011 addressed by the Registrar General, High Court of Karnataka (for short "RG
Citation
Dr. Y.D. Bansal Vs State of H.P. and Others
Bansal, Senior Lecturer, (Swasthvritta) RG Govt. Ayu College, Paprola, Distt.
Micro Super Cables Pvt. Ltd. Vs Commissioner of Central Excise
penalty and redemption fine have been calculated by including value of accounted for stock mentioned in RG-IV
Citation
Rajeev Goyal and Others Vs Sanjeev Goyal and Others
The appellants (hereinafter referred to as "RG Group"), first five Respondents (hereinafter referred
Citation
Commissioner of Central Excise Vs Botliboi and Co. Ltd.
respondent-assessee had continued to take Modvat credit for the duty paid on various inputs received by them in the RG
Citation
Commissioner of Central Excise Vs Sadashiv Ispat Ltd.
that 43.552 MTs of alloy steel flats and 11.998 MTs of alloy steel rounds were not recorded in the RG