Custom, Excise & Service Tax Tribunal
C.C.E.-Kutch (Gandhidham) vs Indo Brine Industries Ltd on 26 April, 2016
In The Customs, Excise & Service Tax Appellate Tribunal West Zonal Bench At Ahmedabad Appeal No. Arising out of Order passed by Appellant Respondent
ST/94/2009 OIA-334/2008/COMMR-A-/RAJ, dt.28.11.2008 C.C.E. & C. (Adjudication) Rajkot C.C.E. & S.T.-Rajkot Arpit International Private Limited ST/244/2009 OIA-338/307-RAJ/2009, dt.27.03.2009 C.C.E. & C. (Adjudication) Rajkot C.C.E. & S.T.-Rajkot Paloma Truning Pvt Ltd ST/332/2009 OIA-430/368-RAJ/2009/COMMR-A-/RAJ, dt.19.05.2009 C.C.E. & C. (Adjudication) Rajkot C.C.E. & S.T.-Rajkot Siddharth Auto Junction ST/346/2009 OIA-429/367/RAJ/2009/COMMR-A-/RAJ, dt.19.05.2009 C.C.E. & C. (Adjudication) Rajkot C.C.E. & S.T.-Rajkot Suzuki Motors E/247/2010 OIA-KRS/466/VAPI/2009, dt.31.12.2009 C.C.E.& S.T., Vapi C.C.E. & S.T.-Vapi Inox India Ltd ST/407/2010 OIA-COMMR-A-/124-128/VDR-I/2010, dt.30.04.2009 C.C.E. & C. (Adjudication) Vadodara-I C.C.E. & S.T.-Vadodara-i Rajendra Mahto Fabricators ST/408/2010 OIA-COMMR-A-/1, dt.30.04.2010 C.C.E. & C. (Adjudication) Vadodara-I C.C.E. & S.T.-Vadodara-i Anand Fabricators ST/409/2010 OIA-COMMR-A-/124-128/VDR-I/2010, dt.30.04.2010 C.C.E. & C. (Adjudication) Vadodara-I C.C.E. & S.T.-Vadodara-i Ganesh Fabricators ST/410/2010 OIA-COMMR-A-/124-128/VDR-I/2010, dt.30.04.2010 C.C.E. & C. (Adjudication) Vadodara-I C.C.E. & S.T.-Vadodara-i R K Fabricators ST/411/2010 OIA-COMMR-A-/124-128/VDR-I/2010, dt.30.04.2010 C.C.E. & C. (Adjudication) Vadodara-I C.C.E. & S.T.-Vadodara-i Prabhu Fabricators C / 280 / 2011 OIA-87-96/2011/CUS/COMMR-A-/AHD, dt. 04/04/2011 CC, Ahmedabad C.C.-Ahmedabad Ajanta India Ltd C / 281 / 2011 OIA-87-96/2011/CUS/COMMR-A-/AHD, dt. 04/04/2011 CC, Ahmedabad C.C.-Ahmedabad Ajanta India Ltd C / 282 / 2011 OIA-87-96/2011/CUS/COMMR-A-/AHD, dt. 04/04/2011 CC, Ahmedabad C.C.-Ahmedabad Ajanta India Ltd C / 283 / 2011 OIA-87-96/2011/CUS/COMMR-A-/AHD, dt. 04/04/2011 CC, Ahmedabad C.C.-Ahmedabad Ajanta India Ltd C / 284 / 2011 OIA-87-96/2011/CUS/COMMR-A-/AHD, dt. 04/04/2011 CC, Ahmedabad C.C.-Ahmedabad Ajanta India Ltd C / 285 / 2011 OIA-87-96/2011/CUS/COMMR-A-/AHD, dt. 04/04/2011 CC, Ahmedabad C.C.-Ahmedabad Ajanta India Ltd C / 286 / 2011 OIA-87-96/2011/CUS/COMMR-A-/AHD, dt. 04/04/2011 CC, Ahmedabad C.C.-Ahmedabad Ajanta India Ltd Appeal No. Arising out of Order passed by Appellant Respondent C / 287 / 2011 OIA-87-96/2011/CUS/COMMR-A-/AHD, dt. 04/04/2011 CC, Ahmedabad C.C.-Ahmedabad Ajanta India Ltd C / 288 / 2011 OIA-87-96/2011/CUS/COMMR-A-/AHD, dt. 04/04/2011 CC, Ahmedabad C.C.-Ahmedabad Ajanta India Ltd C / 289 / 2011 OIA-87-96/2011/CUS/COMMR-A-/AHD, dt. 04/04/2011 CC, Ahmedabad C.C.-Ahmedabad Ajanta India Ltd C / 413 / 2011 OIA-181-182/2011/CUS/COMMR-A-/AHD, dt.12.05.2011 CC, Ahmedabad C.C.-Ahmedabad Deepa Enterprises C / 414 / 2011 OIA-181-182/2011/CUS/COMMR-A-/AHD, dt.12.05.2011 CC, Ahmedabad C.C.-Ahmedabad Deepa Enterprises E/820/2011 OIA-COMMR-A-/156/VDR-I/2011, dt.18.04.2011 C.C.E.& S.T., Vadodara-I C.C.E. & S.T.-Vadodara-i Centurian Laboratories ST/13591/2014 OIA-RJT-EXCUS-000-APP-140-13-14, dt.11.08.2014 C.C.E.& S.T., Vadodara-I C.C.E. & S.T.-Rajkot Seabird Marine Services Pvt Ltd ST /11280/ 2015 OIA-KCH-EXCUS-000-APP-003-15-16, dt.16.04.2015 C.C.E.& S.T., Vadodara-I C.C.E.-Kutch (gandhidham) Indo Brine Industries Ltd Represented by:
For Appellants: Shri S. K. Shukla, A.R. For Respondents: 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/10336-10360/2016, dt.26.04.2016 Per: Dr. D.M. Misra Heard the learned Authorised Representative for the Revenue. None appeared for the respondents.
2. On instructions, the learned Authorised Representative for the Revenue prays for withdrawal of the appeals in view of the Boards Circular No.390/Miscellaneous./163/201, dt.17.08.2011, as amended.
3. In view of the above, the appeals filed by the Revenue are dismissed as withdrawn.
(Dictated and pronounced in the open court) (P.M. Saleem) (Dr. D.M. Misra) Member (Technical) Member (Judicial) cbb 3