Karnataka High Court
Commissioner Of Central Excise vs M/S Keltech Energies Ltd on 8 March, 2011
Bench: N.Kumar, Ravi Malimath
q £ PRINCIPAL BENCH ATE 2ANGALORT DATED: THIS THE 8P DAY OF "MARCH Ly 201 i rye pees ove Hes aes pad ee Sion --
sto yoy BLE MR, Justice NOKLIMAR JMATH JHE nO N ES Le SMR. aie COMI ISSIOner OF m Ee boor, T reac de-¢ APPELLANT Agvocate) oe oe oe ae se fled under Section 35G of arising out of Order datec Orde rt Now : + 654/ 2008, | praying "to Excise Act, 'pessed in Fine dec ide the Subs ised in Apne al No. rd ae order passed by the ww igina brad This Appeal coming on for Final Hes ing Anis aay, KUMAR J, delivered the following: -
JUDGM any The revere has preferred this appeal ichallongiiy the order passed by the Tribuval, whicis_ bes : dismissed the appeal filed by the revenue "challenging the érde cx OF the Appellate Author which he a gre anit ted vefund claimed ine assessee ..
2. Ts: a peal pertains te the products supplied to Mis. Sun saiceni C colle ries Company Lid., Manugeri. # . 4 . # a pertains to the period from 2 (the refund clann preferred by same assessee for the period from 1.4.1999 to 'had been allowed by the Appellate Authority which order has been confirmed by the Tribunal as well as by this Court in C.E.A.No. 85/2006 and the said pidgment following the judgment of the Bombay High wife EL RRPERAT 3 rithe earher period 16 allow finality, for the very same reaserms. this .appeul is als dismissed. Ordered accordu:
SliensS.of law, mg thas auswered in faveur of the assessee and Be