0  03 Oct, 2005
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The Commissioner of Central Excise,New Delhi Vs. M/s Hari Chand Shri Gopal etc.

  Supreme Court Of India Civil Appeal/1878-1880/2004
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Case Background

The case revolves around whether the assessees M s Hari Chand Shri Gopal were entitled to input relief under Notification No -CE despite failing to follow the prescribed procedures under ...

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