Custom, Excise & Service Tax Tribunal
M/S. Ilin Computers (P) Ltd vs Cce, Delhi-Ii on 1 May, 2012
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
WEST BLOCK NO.II, R.K. PURAM,
NEW DELHI-110066
COURT NO. II
ST/Stay/475/2011 in
Service Tax appeal No. 252 of 2011
[Arising out of Order-in-Appeal No. 662/S.Tax/D-II/10 dated 2.11.2010 passed by the Commissioner Central Excise (Appeals), Delhi-II, Delhi]
Date of Hearing/decision: 1st May, 2012
1
Whether Press Reporters may be allowed to see 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 CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
3
Whether Their Lordships wish to see the fair copy of the Order?
4
Whether Order is to be circulated to the Departmental authorities?
M/s. Ilin Computers (P) Ltd., Appellant
Vs.
CCE, Delhi-II Respondent
Present for the Appellant : None Present for the Respondent : Shri K.K. Jaiswal, SDR Coram: Honble Shri D.N. Panda, Judicial Member Honble Shri Mathew John, Technical Member FINAL ORDER NO. ________________ Per D.N. Panda:
None present for the appellant. Perusal of the show cause notice does not provide any foundation for adjudication. Accordingly, dispensing with pre-deposit appeal is allowed. (Dictated & pronounced in the Open Court.) (D.N. PANDA) JUDICIAL MEMBER (MATHEW JOHN) TECHNICAL MEMBER RK 2