Custom, Excise & Service Tax Tribunal
Srf Limited vs Commissioner, Cgst, Customs, Central ... on 28 March, 2022
Author: Dilip Gupta
Bench: Dilip Gupta
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH-COURT NO. 1
SERVICE TAX APPEAL NO. 51804 OF 2021
[Arising out of Order-in-Appeal No. IND-EXCUS-000-APP-144-19-20 dated 26.09.2019
passed by the Commissioner (Appeals) Customs, CGST and Central Excise Indore]
M/S. SRF Limited Appellant
Indore Special Economic Zone,
Sector-3, Pithampur (District-Dhar)
Madhya Pradesh
Versus
Commissioner of CGST, and Respondent
Central Excise, Indore Manik Bagh Palace, Indore MP 552001 Appearance Shri R. Krishnan, Advocate for the appellant Dr. Radhe Tallo, Authorised Representative for the Department Respondent CORAM: HON'BLE MR. JUSTICE DILIP GUPTA, PRESIDENT HON'BLE MR. P.V. SUBBA RAO, MEMBER (TECHNICAL) Date of Hearing: March 15, 2022 Date of Decision: March 28, 2022 Order P.V. SUBBA RAO:
The appeal is allowed. For order, see order of date in Service Tax Appeal No. 52449 of 2016.
(JUSTICE DILIP GUPTA) PRESIDENT (P. V. SUBBA RAO) MEMBER (TECHNICAL) Tejo