Custom, Excise & Service Tax Tribunal
M/S. Jetex Carburetors Pvt Ltd vs Cce & St Vadodara on 1 September, 2017
In The Customs, Excise & Service Tax Appellate Tribunal West Zonal Bench At Ahmedabad ~~~~~ Appeal No : E/13264/2014 (Arising out of OIA No. VAD-EXCUS-002-APP-318/14-15 dated 11.08.2014 passed by Commissioner (Appeals) of Central Excise, Customs and Service Tax-Vadodara) M/s. Jetex Carburetors Pvt Ltd : Appellant (s) Vs CCE & ST Vadodara : Respondent (s)
Represented by:
For Appellant (s) : None For Respondent (s): Shri A. Mishra, Authorised Representative CORAM :
Dr. D. M. Misra, Hon'ble Member (Judicial) Date of Hearing/Decision: 01.09.2017 ORDER No. A/12263 / 2017 Per : Dr. D. M. Misra None present for the appellant. Heard the Ld. AR for Revenue.
2. In their written submission, the appellant has submitted that the present issue relates to admissibility of Cenvat credit of the service tax paid on Courier Service used for despatch of documents. It is submitted that the issue has been considered by this Tribunal in the case of Haldyn Glass Ltd & Ors. Vs. C.C.E & S.T.-Vadodara-ii vide Final Order No. A/11924-11951/2017 dt. 30.06.2017. Accordingly, following the aforesaid judgement, the impugned order is set-aside, and the appeal is allowed.
(Dictated and pronounced in the Court) (D. M. Misra) Member (Judicial) G.Y. 1 Appeal No. E/13264/2014