Custom, Excise & Service Tax Tribunal
Tirupati vs M.Muthuramalingam, Partner Of M/S. Sri ... on 17 October, 2018
(1)
Appeal No: E/1946/2010
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
REGIONAL BENCH AT HYDERABAD
Division Bench
Court - I
Appeal No. E/1946/2010
(Arising out of Order-in-Appeal Nos.09 to 14/2010 (T) CE dt. 26.02.2010
passed by CC & CE (Appeals), Guntur)
CCE & ST, Tirupati ..... Appellant(s)
Vs.
M. Muthuramalingam, Partner of ..... Respondent(s)
M/s Sri Mahela Transports Appearance Shri B. Guna Ranjan, Superintendent/AR for the Appellant. None for the Respondent.
Coram:
HON'BLE Mr. M.V.Ravindran, MEMBER (JUDICIAL) HON'BLE Mr. P. Venkata Subba Rao, MEMBER (TECHNICAL) Date of Hearing: 17.10.2018 Date of Decision: 17.10.2018 FINAL ORDER No. A/31350/2018 [Order per: M.V.Ravindran.]
1. This appeal is filed by the revenue against Order-in-Appeal No. 09 to 14/2010 (T) CE dated 26.02.2010.
2. After hearing departmental representative and perusal of records, we notice that the amount involved in this appeal is less than Rs.20,00,000/-.
Accordingly as per the new litigation policy of the Government of India, the appeal stands rejected as being less than the limit required for litigating before the Tribunal.
(Dictated and pronounced in the open Court) (P.VENKATA SUBBA RAO) (M.V. RAVINDRAN) MEMBER (TECHNICAL) MEMBER (JUDICIAL) Veda