Custom, Excise & Service Tax Tribunal
4. Whether Order Is To Be Circulated To ... vs Unknown on 26 September, 2016
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,WEST ZONAL BENCH AT MUMBAI COURT No. I APPEAL Nos. C/7/95-MUM C/362/95-MUM C/363/95-MUM C/364/95-MUM C/365/95-MUM C/366/95-MUM C/367/95-MUM C/442/95-MUM C/443/95-MUM C/530/95-MUM C/600/95-MUM C/4378/95-MUM C/1/96-MUM C/2/96-MUM C/122/96-MUM C/123/96-MUM C/124/96-MUM C/130/96-MUM C/134/96-MUM C/136/96-MUM C/138/96-MUM xxxxxxxxxx C/390/96-MUM C/394/96-MUM C/411/96-MUM C/486/96-MUM C/73/97-MUM C/135/97-MUM C/167/97-MUM C/463/97-MUM C/667/97-MUM C/703/97-MUM C/704/97-MUM C/705/97-MUM C/706/97-MUM C/1002/97-MUM C/1089/97-MUM C/104/98-MUM C/350/98-MUM C/493/98-MUM C/494/98-MUM C/1010/98-MUM C/414/99-MUM C/420/99-MUM C/688/99-MUM xxxxxxxxxx C/1134/99-MUM C/1143/99-MUM C/1705/99-MUM C/305/00-MUM C/319/00-MUM C/746/00-MUM C/747/00-MUM C/748/00-MUM C/749/00-MUM C/804/00-MUM C/816/00-MUM C/1063/00-MUM C/27/01-MUM xxxxxxxx C/118/01-MUM C/119/01-MUM C/489/01-MUM xxxxxxxx xxxxxxxxx C/665/01-MUM C/665/01-MUM C/737/01-MUM C/762/01-MUM C/763/01-MUM C/764/01-MUM C/765/01-MUM C/766/01-MUM C/767/01-MUM C/972/01-MUM C/1044/01-MUM C/1095/01-MUM C/1167/01-MUM C/1200/01-MUM C/1250/01-MUM xxxxxxxxx xxxxxxxx xxxxxxxx C/202/02-MUM C/217/02-MUM C/246/02-MUM C/272/02-MUM C/273/02-MUM C/278/02-MUM C/279/02-MUM C/280/02-MUM C/291/02-MUM C/318/02-MUM C/325/02-MUM Xxxxxxx xxxxxxxx C/462/02-MUM C/463/02-MUM C/465/02-MUM C/742/02-MUM C/1446/02-MUM C/76/03-MUM C/77/03-MUM C/78/03-MUM C/406/03-MUM C/513/03-MUM C/972/03-MUM C/973/03-MUM xxxxxxxx C/1004/03-MUM C/1005/03-MUM C/1007/03-MUM xxxxxxxx C/1049/03-MUM C/1057/03-MUM C/1063/03-MUM C/1073/03-MUM C/1078/03-MUM C/1079/03-MUM C/1080/03-MUM C/1082/03-MUM C/302/04-MUM xxxxxxxx C/511/04-MUM C/675/04-MUM C/676/04-MUM C/658/04-MUM C/659/04-MUM For approval and signature: Honble Mr.M.V. Ravindran, Member (Judicial) Honble Mr. Raju, Member (Technical) 1. Whether Press Reporters may be allowed to see :No the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982? 2. Whether it should be released under Rule 27 of the :No CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? 3. Whether Their Lordships wish to see the fair copy :Seen of the Order? 4. Whether Order is to be circulated to the Departmental :Yes authorities? ========================================
Appellants Respondents Dilip P. Mehta Vs CCE MUMBAI - II CC (GENERAL) MUMBAI Vs M/s. Fibro Plast Corpn CC (GENERAL) MUMBAI Vs M/s. Anupam Exports CC (GENERAL) MUMBAI Vs Shri Anil Chopra CC (GENERAL) MUMBAI Vs Shri Shivakumar CC (GENERAL) MUMBAI Vs Shri Sunil J. Shah CC (GENERAL) MUMBAI Vs M/s. R. D. Shipping Shri Tarun Dhanaji Vs CC (PREV) MUMBAI Shri Tarun Dhanaji Vs CC (PREV) MUMBAI CC (PREVENTIVE) MUMBAI Vs Parvatiben J. Tandel Kishore N Jain Vs CC (PREV) MUMBAI CC (GENERAL) MUMBAI Vs M/s. Indian Aluminium Co.Ltd CC (GENERAL) MUMBAI Vs M/s. Prafull Inds., Shri. Shashikant A. Shah, Vs CC (PREVENTIVE) MUMBAI CC (GENERAL) MUMBAI Vs M/s. Hari & Co., CC (GENERAL) MUMBAI Vs M/s. Carpet House, CC (GENERAL) MUMBAI Vs M/s. ABC Hitkari Enterprises, M/s. Nt Impex International, Vs CC (NHAVA SHEVA-GENERAL), MUMBAI M/s. National Paper Mills, Vs CC MUMBAI M/s. Mitter Sain Inds., Vs CC (ACC & EXPORT) MUMBAI Shri. Mixon D'Sourza Vs CC (C.S.I. AIRPORT) MUMBAI M/s. Nea Century Impex, Vs CC (NHAVA SHEVA-GENERAL), MUMBAI M/s. Apporva Impex, Vs CC (GENERAL) MUMBAI CC (GENERAL) MUMBAI Vs Dujodwala Resins & Terpebces Ltd., Shri. C. D. Sureka, Vs CC (GENERAL) MUMBAI Himson Textiles Engg. Inds. Ltd., Vs CC (ACC & IMPORT) MUMBAI Meteorology, Vs CC, PUNE Shri Sunil Prabhudas Mehta, Vs CCE RAIGAD CC (GENERAL) MUMBAI Vs M. Patwari Trader Pvt. Ltd., M/s. Archana International, Vs CC (GENERAL) MUMBAI Siemens Ltd., Vs CC (GENERAL) MUMBAI Siemens Ltd., Vs CC (GENERAL) MUMBAI Siemens Ltd., Vs CC (GENERAL) MUMBAI Siemens Ltd., Vs CC (GENERAL) MUMBAI CC (PREVENTIVE) MUMBAI Vs Omprakash Jalan, Samir N. Shah, Vs CC (ACC & IMPORT) MUMBAI Aegis Chemicals Industries Ltd. Vs CC (GENERAL) MUMBAI M/s. La Grande Projects Ltd., Vs CC GOA John Poulose Abraham Vs CC, PUNE Bashir Ahmed Abdul Karim Vs CC, PUNE CC (GENERAL) MUMBAI Vs Inga Pharmaceuticals, Pawan Hans, Vs CC (GENERAL) MUMBAI TPI India Ltd., Vs CC (EXPORT) MUMBAI Mr. Natawar Dalmia, Vs CC GOA M/s. Gaurav Sales Corpn., Vs CC (EXPORT) MUMBAI M/s. Hindustan Tin Works Ltd., Vs CC (EXPORT) MUMBAI CCE MUMBAI - III Vs International Health Care Products Ltd., Geno Pharmacerticals Ltd. Vs CC (GENERAL) MUMBAI Phorchank Jain Vs CC (GENERAL) MUMBAI Rajnarayan Jwalaprasad Vs CC (EXPORT) MUMBAI Prakash Agarwal Vs CC (EXPORT) MUMBAI Shailesh Agarwal Vs CC (EXPORT) MUMBAI Brijesh Agarwal Vs CC (EXPORT) MUMBAI Dabhol Pawar Co. Vs CC, PUNE CC, PUNE Vs Dabhol Power Co. M/S. Mausaravar Pearls Vs CC (IMPORT) MUMBAI Ralson Inds Ltd Vs CC (ACC & EXPORT) MUMBAI Sarup Tenneries Ltd Vs CC (GENERAL) MUMBAI Sarup Tenneries Ltd Vs CC (GENERAL) MUMBAI Pashupati Traders Vs Comm Customs (Import) Mumbai K H Shoes Ltd. Vs Comm. Customs CSI Mumbai Comm. Customs CSI Mumbai Vs K H Shoes Ltd. Sakhi9 Beverage Vs CC (GENERAL) MUMBAI M/s. Varun Aluminium Inds. Ltd. Vs CC (GENERAL) MUMBAI M/s. Mettaco Engg. Pvt. Ltd. Vs CCE AURANGABAD MR. Sunil Mettaco Engg. Pvt. Ltd. Vs CCE AURANGABAD Mr. Mukesh Mehta Vs CCE AURANGABAD M/s, Gaurang G. Desaii Vs CCE AURANGABAD M/s. Sweetlines Investment & Finance Pvt. Ltd. Vs CCE AURANGABAD Hiren Aluminium Ltd. Vs CC (NHAVA SHEVA-I ), MUMBAI The Secretary M.P. Council Of Sports Vs CC (GENERAL) MUMBAI CC (GENERAL) MUMBAI Vs Select Impex Ltd. Kamlesh Y Vyas Vs CC (C.S.I. AIRPORT) MUMBAI Mahesh Export & Import P. Ltd. Vs Comm. of Customs Export Mumbai Comm. of Customs Import Mumbai Vs Dreamland Products P. Ltd. CC ( I ) - (AIRPORT), MUMBAI Vs Taherbhai Boroughs Welcome (I) Ltd. Vs CC (GENERAL) MUMBAI Ketan Construction Ltd. Vs CC (IMPORT) MUMBAI Harisingh Amarsingh Bavad Vs CC (IMPORT) MUMBAI Abdullah Ismail Subhania Vs CC (GENERAL) MUMBAI Abdullah Ismail Subhania Vs CC (GENERAL) MUMBAI Madras Stud & Agnicultures Farm P. Ltd. Vs CC (GENERAL) MUMBAI Southern Paradise Stud & Agriculture Farm P. Ltd. Vs CC (GENERAL) MUMBAI Nirmal Ruia Vs CC (GENERAL) MUMBAI Ratan Singh Devda Vs CC (PREVENTIVE) MUMBAI Pankaj Extrusions Ltd. Vs CC (NHAVA SHEVA-GENERAL), MUMBAI Vishal Exports Overseas Ltd. Vs CC (GENERAL) MUMBAI Ambassador Industrial Corpn. Vs CC (PREVENTIVE) MUMBAI Indrajeet Singh Pahwa Vs CC (PREVENTIVE) MUMBAI Balwindu Kaur Vs CC (PREVENTIVE) MUMBAI Paresh H Parikh Vs CC (GENERAL) MUMBAI M/s Goaphive Print & Pablishers Vs CC (GENERAL) MUMBAI Centaur Silk Mills C/o. C.R. Hirani Vs CC (GENERAL) MUMBAI Suresh G. Bhajani C/o. C.R. Hirani Vs CC (GENERAL) MUMBAI Dilip S. Bhojani C/o. C.R. Hirani Vs CC (GENERAL) MUMBAI M/S Avon Waghing Splin P Ltd Vs CC (GENERAL) MUMBAI CC (GENERAL) MUMBAI Vs M/S Data Processing Forms P Ltd CC, PUNE Vs M/S Stonemana CC, PUNE Vs Stoneman Marble CCE AURANGABAD Vs I V P Ltd CCE AURANGABAD Vs Gareware Marine Ind Ltd CC (GENERAL) MUMBAI Vs Bipin Synthetics P Ltd CC (GENERAL) MUMBAI Vs Central India Polyester Ltd M/S Eximpo International Vs CC (GENERAL) MUMBAI The Haryana Woollen & General Mills P Ltd Vs CCE RAIGAD CC (GENERAL) MUMBAI Vs Vipin Enterprises Kargwal Corporation Vs CCE RAIGAD G E Lighting India P Ltd Vs CCE RAIGAD P J Pipes & Vessels Ltd Vs CC (GENERAL) MUMBAI J P Tiwari Vs CCE RAIGAD M/S Rohit Zinc Ltd. Vs Comm. Customs (Exp) Nhava Sheva The Tata Iron & Steel Co. Ltd. Vs C C (EXport) Promotrn) Mumbai CC GOA Vs The Master of Dreger Volvax Hansa CC GOA Vs Master of Dredger PCS Van Hallam Me. Suresh Chander Kohli Vs Comm. of Customs (import) Mumbai Suresh Chandra Kohli Vs Comm. Customs (import) Mumbai Appearance:
Shri.for appellant Shri. SDR, for respondent CORAM:
Honble Mr. M.V. Ravindran, Member (Judicial) Honble Mr. Raju, Member (Technical) Date of Hearing : 26/09/2016 Date of Decision : 26/09/2016 ORDER NO Per: M.V. Ravindran In respect of these appeals, notices were issued to the appellants to submit copies of the appeals. However, neither copies of the appeals have been submitted nor anyone came forward to inform the bench about the status of these matters, i.e. disposed of or otherwise. As such, the appeals are dismissed for statistical purpose, with liberty to both sides file an application for restoring the appeal as and when the situation warrants.
(Dictated in Court) (Raju) Member (Technical) (M.V. Ravindran) Member (Judicial) pj 1 4