The Commissioner Of Central Excise v. Binani Zinc Limited
- Court
- Kerala High Court
- Case number
- C.E.Appeal/21/2004
- Date of judgment
- 25 Aug 2011
- Bench
- HONOURABLE MR.JUSTICE C.N.RAMACHANDRAN NAIR
- Petitioner
- THE COMMISSIONER OF CENTRAL EXCISE
- Respondent
- BINANI ZINC LIMITED
- CNR
- KLHC010081212004
Judgment text not available yet
This is the court's record of the matter. The judgment PDF has not been collected and converted to text yet, so there is nothing here to read beyond the details above. The collection is ongoing and this page will carry the full text once it lands.
Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.