Indian Kanoon - Search engine for Indian Law

Gujarat High Court

Commissioner Of Central Excise& ... vs Bajaj Fashions (P) Ltd. ­ Opponent(S) on 13 March, 2009

Author: K.S.Radhakrishnan

Bench: K.S.Radhakrishnan

TAXAP/148720/2007                        1/2                                    ORDER



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       TAX APPEAL No. 1487 of 2007


======================================
   COMMISSIONER OF CENTRAL EXCISE& CUSTOMS, SURAT­I ­ 
                          Appellant(s)
                             Versus
             BAJAJ FASHIONS (P) LTD. ­ Opponent(s)
======================================
Appearance :
MR HARIN P RAVAL for Appellant(s) : 1,
None for Opponent(s) : 1,
======================================
                       HONOURABLE THE CHIEF JUSTICE MR. 
           CORAM : 
                       K.S.RADHAKRISHNAN

                       and

                       HONOURABLE MR.JUSTICE AKIL KURESHI



                              Date : 13/03/2009 



ORAL ORDER 

(Per : HONOURABLE THE CHIEF JUSTICE MR. 

K.S.RADHAKRISHNAN) The   appeal   is   admitted   in   terms   of   the   following   substantial  question of law  in view of the judgment of the Apex Court in the case of  Union of India v. Dharmendra Textile Processors,  2008(231) ELT.3  (S.C.).

"A)       Whether in the facts and circumstances of the case,   the  Tribunal   is   justified   in   rejecting   the   appeal   of   Revenue   and  upholding   the   Order­in­Appeal   No.VP/442/SRT­I/2005/RB  TAXAP/148720/2007 2/2 ORDER dt.31.8.2005, reducing the mandatory penalty leviable under Rule  96ZQ[5][ii] of the Central Excise Rules, 1944 being the amount  equivalent to amount of duty short paid?"

Notice to the respondent on the above question.

         (K.S.RADHAKRISHNAN, C.J.)          (AKIL KURESHI, J.) syed/