Custom, Excise & Service Tax Tribunal
Sunil Kumar Sharma vs Principal Commissioner, Customs ... on 24 January, 2022
Author: Dilip Gupta
Bench: Dilip Gupta
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH
Customs Appeal No. 50949 of 2020
(Arising out of Order-in-Original No. 19/2020/U.G./Principal Commissioner dated
29.05.2020 passed by the Principal Commissioner of Customs (Import), New
Delhi)
Sunil Kumar Sharma Appellant
Senior Manager-Finance And Accounts
Toyota Material Handling India Private Limited
#43 Mile Stone, NH-8,
Delhi - Jaipur Highway,
Gurugram, Haryana-122 004
VERSUS
Principal Commissioner of Customs (Import) Respondent
New Delhi
New Customs House, New Delhi
Appearance
Shri B.L. Narasimhan, Advocate - for the appellant
Shri Sunil Kumar, Authorized Representative - for the Respondent
CORAM : HON'BLE MR. JUSTICE DILIP GUPTA, PRESIDENT
HON'BLE MR. P.V. SUBBA RAO, MEMBER (TECHNICAL)
DATE OF HEARING/DECISION : 24.01.2022
ORDER
Justice Dilip Gupta The Appeal is allowed. For order, see order of date in Customs Appeal No. 50948 of 2020.
(Justice Dilip Gupta) President (P.V. Subba Rao) Member (Technical) RM