Custom, Excise & Service Tax Tribunal
C.C.E. Meerut-Ii vs Vrindavan Tubes Limited on 28 April, 2017
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL REGIONAL BENCH : ALLAHABAD COURT No. I APPEAL No. E/2868/2009-EX[SM] (Arising out of Order-in-Appeal No. 195-CE/MRT-II/2009 dated 29/06/2009 passed by Commissioner of Central Excise & Customs (Appeals), Meerut-II) C.C.E. Meerut-II Appellant Vs. Vrindavan Tubes Limited Respondent
Appearance:
Shri Rajeev Ranjan (AR)JC for Appellant None for Respondent CORAM:
Honble Mr. Anil Choudhary, Member (Judicial) Date of Hearing : 28/04/2017 Date of Decision : 28/04/2017 FINAL ORDER NO. 70443/2017 Per: Anil Choudhary The present appeal is filed by the Revenue against Order-in-Appeal No. 195-CE/MRT-II/2009 dated 29/06/2009 passed by Commissioner of Central Excise & Customs (Appeals), Meerut-II.
2. Heard learned AR for Revenue, respondent is absent on call.
3. The issue in this appeal-excise duty on dross & skimmings (waste), not chargeable, have been concluded in favour of respondent-assessee in 2015(315) ELT 10(Bom) following Grasim India v/s Union of India 2011(273) ELT 10(SC).
4. Hence, appeal is dismissed.
(Dictated and pronounced in Court) Sd/-
(Anil Choudhary) Member (Judicial) Ankit 1 2 APPEAL No. E/2868/2009-EX[SM]