Custom, Excise & Service Tax Tribunal
Cochin Shipyard Ltd vs Commissioner Of Central Tax & Central ... on 16 May, 2023
Service Tax Appeal No. 20819 of 2018
CUSTOMS, EXCISE & SERVICE TAX APPELLATE
TRIBUNAL, BANGALORE
REGIONAL BENCH - COURT NO. 2
Service Tax Appeal No. 20819 of 2018
[Arising out of Order-in-Appeal No. COC-EXCUS-000-APP-29-
2018 dated 14/02/2018 passed by the Commissioner of
Central Taxes & Central Excise (Appeals) Cochin]
Cochin Shipyard Limited
P.O. Bag No. 1653, Perumanoor P.O Appellant(s)
Cochin - 682 015
VERSUS
Commissioner of Central
Excise, Customs and Service
Tax, Cochin Respondent(s)
C.R Building, I.S Press Road, Ernakulam, Cochin - 682 018 Kerala APPEARANCE:
None for the Appellant Mr. K. Vishwanath, Authorized Representative for the Respondent CORAM:
HON'BLE MR. P.A. AUGUSTIAN, MEMBER (JUDICIAL) HON'BLE MR. PULLELA NAGESWARA RAO, MEMBER (TECHNICAL) Final Order No. 20376 / 2023 Date of Hearing: 16/05/2023 Date of Decision: 16/05/2023 As Per Bench None for the appellant. Learned AR for the Department submitted that the appellant has availed the Sabka Vishwas Page 1 of 2 Service Tax Appeal No. 20819 of 2018 (Legal Dispute Resolution) Scheme, 2019, which has been accepted by the Department and Discharge Certificate in Form-4 has also been issued by the Designated Committee, which is placed on record. Consequently, the present appeal is dismissed as deemed to have been withdrawn.
(Dictated and pronounced in open court) (P.A. AUGUSTIAN) MEMBER (JUDICIAL) (PULLELA NAGESWARA RAO) MEMBER (TECHNICAL) iss...Page 2 of 2