Custom, Excise & Service Tax Tribunal
M/S. Commissioner Of Central Excise & ... vs M/S. Eid Parry India Ltd on 24 August, 2015
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
SOUTH ZONAL BENCH, CHENNAI
E/558/2009
[Arising out of Orders-in-Appeal No.14/2009 (P) & 01/2009 (P)(D), both dated 12.06.2009 passed by the Commissioner of Central Excise (Appeals), Chennai]
M/s. COMMISSIONER OF CENTRAL EXCISE & SERVICE TAX (LTU), CHENNAI
APPELLANT
Versus
M/s. EID PARRY INDIA LTD.
RESPONDENT
Appearance:
For the Appellant Shri S. Muthuvenkataraman, Adv.
For the Respondent Shri M. Rammohan Rao, JC (AR) CORAM:
Honble Shri D.N. Panda, Judicial Member Date of hearing/decision 24-08-2015 FINAL ORDER NO41193 / 2015.
Perusal of the show-cause notice shows that, there is no foundation in respect of specific allegations appearing in adjudication order. Therefore, Revenue appeal is dismissed. (Dictated and pronounced in open court) (D.N. PANDA) JUDICIAL MEMBER Ksr 10-09-2015 DRAFT Remarks I II III Date of dictation 25.08.2015 Draft Order - Date of typing 31.08.2015 Fair Order Typing 10.09.2015 Date of number and date of dispatch 11.09.2015 2