Custom, Excise & Service Tax Tribunal
Cce & St Vadodara-Ii vs M/S Hindalco Industries Ltd on 26 April, 2018
Customs, Excise & Service Tax Appellate Tribunal West Zonal Bench At Ahmedabad ~~~~~ Court-I Appeal No. E/1278/2009 (Arising out of OIO No. Commr.(A)/105/VDR-II/2009 dated 24.04.2009 passed by the Commissioner (Appeals) of Central Excise & Customs, Vadodara) CCE & ST Vadodara-ii : Appellant (s) Vs M/s Hindalco Industries Ltd. : Respondent (s)
Represented by:
For Appellant (s) : Mrs. Nitina Nagori, DR For Respondent (s): None CORAM :
Justice Dr. Satish Chandra, Hon'ble Member (Judicial) Mr. C. J. Methew, Honble Member (Technical) Date of Hearing/Decision: 26.04.2018 ORDER No. A/10802 / 2018 Per : Justice Dr. Satish Chandra Mrs. Nitina Nagori, learned DR for the Revenue, submits that in the instant case the tax effect is less than the prescribed limit as per CBECs Circular F. No. 390/Misc/163/2010-JC dated 17.12.2015. Hence, he prays for withdrawal of the appeal.
2. When the appeal is having the tax effect of less than the prescribed limit, the appeal is not maintainable. Hence, the appeal is dismissed as withdrawn. (Dictated & pronounced in the open Court) (C. J. Methew) (Justice Dr. Satish Chandra) Member (Technical) President G.Y. 1 Appeal No. E/1278/2009