Custom, Excise & Service Tax Tribunal
Cce, Chennai I vs M/S. Tamilnadu Petro Products Ltd on 16 February, 2015
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH, CHENNAI
E/555/2004
(Arising out of Order-in-Appeal No.1/2004 (M-I) (D) dated 12.1.2004 passed by the Commissioner of Central Excise (Appeals), Chennai)
CCE, Chennai I Appellant
Vs.
M/s. Tamilnadu Petro Products Ltd. Respondent
Appearance Shri K.P. Muralidharan, AC (AR) for the Appellant Ms. Karthiga Prasad, Advocate for the Respondent CORAM Honble Shri D.N. Panda, Judicial Member Honble Shri R. Periasami, Technical Member Date of Hearing / Decision: 16.02.2015 Final Order No. 40169 / 2015 Per D.N. Panda Nothing is apparent from the order of the learned adjudicating authority to show that there was depression to the transaction value. He has appropriately examined Section 4 of the Central Excise Act, 1944 read with the Valuation Rules, 2000. He came to the conclusion that the valuation of the steam transferred by respondent was appropriately done it.
2. In view of the above, there is nothing more to find against the respondent for which order of learned Commissioner (Appeals), is confirmed and Revenues appeal is dismissed.
(Dictated and pronounced in open court)
(R. PERIASAMI) (D.N. Panda)
Technical Member Judicial Member
Rex
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