Gujarat High Court
Shree Labdhi Prints vs The Commissioner Of Central Excise & ... on 16 March, 2009
Author: K.S.Radhakrishnan
Bench: K.S.Radhakrishnan
TAXAP/105020/2008 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 1050 of 2008
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SHREE LABDHI PRINTS Appellant(s)
Versus
THE COMMISSIONER OF CENTRAL EXCISE & CUSTOMS, SURATI Opponent(s)
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Appearance :
MR PARESH M DAVE for Appellant(s) : 1,
None for Opponent(s) : 1,
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CORAM : HONOURABLE THE CHIEF JUSTICE MR. K.S.RADHAKRISHNAN
HONOURABLE MR.JUSTICE AKIL KURESHI
Date : 16/03/2009
ORAL ORDER
(Per : HONOURABLE THE CHIEF JUSTICE MR. K.S.RADHAKRISHNAN) Heard learned counsel for the appellant. Admit.
Issue notice to the respondent on the following substantial questions of law, which arise for consideration in view of Notification No.36/98CE dated 10.12.1998:
"(a) Whether the order of the Appellate Tribunal upholding demand of compounded levy on three nonoperational and detached chambers of the hot air stenter machine is legally sustainable in the facts of this case?
(b) Whether the order of the Appellate Tribunal upholding imposition of penalty and redemption fine is legally sustainable in the facts of this case?"
(K.S. RADHAKRISHNAN, C.J.) (AKIL KURESHI, J.) [sn devu] pps