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Custom, Excise & Service Tax Tribunal

M/S. Alpine Apparels Pvt. Ltd vs Commissioner Of Central Excise on 12 March, 2014

        

 
IN THE CUSTOMS, EXCISE AND SERVICE TAX

APPELLATE TRIBUNAL, NEW DELHI

PRINCIPAL BENCH, COURT NO. III

		

Service Tax  Appeal No. 245  & 246   of  2012- Ex[SM]



[Arising out of Order-In-Appeal  No. 16-17/ST/Appl/DLH-IV/2011  dated 24.11.2011  passed   by    Commissioner   of  Central Excise (Appeals ),  Delhi IV]



For approval and signature:

Honble Ms. Archana Wadhwa, 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?




No
2
Whether it should be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? 


         No


3
Whether Their Lordships wish to see the fair copy of the Order?


       Seen
4
Whether Order is to be circulated to the Departmental authorities?
        Yes
	

M/s. Alpine Apparels Pvt. Ltd.     	                                Appellants 

	

 Vs.



Commissioner of  Central Excise	                                 Respondent, Delhi IV

Appearance:

Shri R C Gupta,    Advocate for the Appellants		

Shri R K Mishra,  DR for the Respondent 	



Date of Hearing:      07.02.2014

Date of decision:      12.03.2014











ORDER NO.   FO/ A  50959-50960 /2014-ST(SM)



Per Archana Wadhwa:



The dispute in present two appeals relates to the refund of service tax paid on the courier services used by the appellant for export of the samples to their customers. The said refund claim stand rejected on the ground that IEC number does not specify the receipts issued by the courier company.

2. Without going into the details, I find that the appellant had submitted a number of refund claims, which were the subject matter of earlier appeals. The Tribunal by following orders have allowed all such refund claims 1. M/s. Alpine Apparels Pvt. Ltd. Vs. CCE, Delhi Final Order No. 57774-57776/2013 dated 25.09.2013

2. M/s. Alpine Apparels Vs. CCE, Delhi Final Order No. 1613-1614/2012 dated 15.11.2012

3. M/s. Alpine Apparels Pvt. Ltd. Vs. CCE, Faridabad Final Order No.702/2012 dated 09.11.2012

4. M/s. Alpine Apparels Pvt. Ltd. Vs. CCE, Delhi-IV Final Order No. 627/2011 dated 15.11.2011

3. In view of the above, I set aside the impugned order and allow both the appeals by following the above referred decisions.

                         (Pronounced in the open court on                        ) 	  



                                                                             	( Archana Wadhwa )        ss					                                       Member(Judicial)

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