Custom, Excise & Service Tax Tribunal
Commissioner, C.Ex. & S.Tax vs M/S Roop Textiles Mills on 26 April, 2016
In The Customs, Excise & Service Tax Appellate Tribunal
West Zonal Bench At Ahmedabad
Appeal No.E/3678/2005-DB
[Arising out of OIA No.161/2005(Ahd-I)CE/Commr(A-II), dt.16.08.2005, passed by Commissioner, C.Ex. & S.Tax, Ahmedabad]
Commissioner, C.Ex. & S.Tax,
Ahmedabad-I Appellant
Vs
M/s Roop Textiles Mills Respondent
Represented by:
For Appellant: Shri T.K. Sikdar, A.R. For Respondent: None For approval and signature:
Honble Dr. D.M. Misra, Member (Judicial) Honble Mr. P.M. Saleem, Member (Technical)
1. Whether Press Reporters may be allowed to see the No Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
2. Whether it should be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
3. Whether their Lordships wish to see the fair copy of Seen the order?
4. Whether order is to be circulated to the Departmental Yes authorities?
CORAM:
HONBLE DR. D.M. MISRA, MEMBER (JUDICIAL) HONBLE MR. P.M. SALEEM, MEMBER (TECHNICAL) Date of Hearing/Decision:26.04.2016 Order No.A/10334/2016, dt.26.04.2016 Per: Dr. D.M. Misra Heard the learned Authorised Representative for the Revenue. None appeared for the respondent.
2. As the amount involved is less than Rs.10 lakhs, the appeal filed by the Revenue is dismissed in view of the Boards Policy Circular No.390/Miscellaneous/163/201, dt.17.08.2011, as amended.
(Dictated and pronounced in the open court) (P.M. Saleem) (Dr. D.M. Misra) Member (Technical) Member (Judicial) cbb 2