Custom, Excise & Service Tax Tribunal
Commissioner Of Central Excise, Custom ... vs M/S. Jai Balaji Jyoti Steels Ltd on 20 January, 2016
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE
TRIBUNAL, KOLKATA
EASTERN ZONAL BENCH: KOLKATA
Appeal No.E/513/12
(Arising out of Order-in-Appeal No.03/CE/B-II/2012 dated 31.05.2012 passed by the Commissioner(Appeals), Central Excise, Customs & Service Tax, Bhubaneswar)
FOR APPROVAL AND SIGNATURE
HONBLE DR. D.M. MISRA, MEMBER(JUDICIAL)
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
Authorative report or not?
3. Whether Their Lordship wishes to see the fair copy
of the Order?
4. Whether Order is to be circulated to the Departmental
Authorities?
Commissioner of Central Excise, Custom and Service
Tax Bhubaneswar-II
Applicant (s)/Appellant (s)
Vs.
M/s. Jai Balaji Jyoti Steels Ltd.
Respondent (s)
Appearance:
Sri A.Roy, Suptd.(AR) for the Appellant (s) None appeared for the Respondent (s) CORAM:
Honble Dr.D.M.Misra, Member(Judicial) Date of Hearing/Decision: 20.01.16 Date of Pronouncement: 20.01.16 ORDER No. FO/A/75077/2016 Per Dr. D.M.Misra
1. Heard the Ld. AR for the revenue. None appeared for the respondent.
2. Ld. AR fairly accepts that the amount involved in this appeal is less than Rs.10.00 lakhs, accordingly covered by the litigation policy circular issued by the CBEC bearing No.390/Misc./163/2010-JC(8-2011) dated 17.08.2011 as amended from time to time.
3. In these premises, the Revenues Appeal is dismissed on the ground that the amount involved is less than Rs.10.00 lakhs and covered by the litigation policy Circular of the Revenue dated 17.08.2011, as amended. Appeal dismissed.
(Dictated and pronounced in the open court) (Dr. D.M.MISRA) MEMBER (JUDICIAL) SS 1