Custom, Excise & Service Tax Tribunal
Cce And Customs, Aurangabad vs M/S. Gkn Sinter Metals Ltd on 23 July, 2010
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL, WEST ZONAL BENCH AT MUMBAI Appeal No. E/466/09 - Mum (Arising out of Order-in-Appeal No. JAK(40)201/2009 dated 23.02.2009 passed by the Commissioner of Central Excise & Customs (Appeals), Aurangabad) CCE and Customs, Aurangabad : Appellants Versus M/s. Gkn Sinter Metals Ltd. Respondents
Appearance Shri V.K. Singh, SDR for Appellants Ms Padmavati Patil, Advocate for Respondents CORAM:
Shri. Ashok Jindal, Member (Judicial) Date of Hearing : 23.07.10 Date of Decision : 23.07.10 ORDER NO.
Per : Ashok Jindal This is Revenues appeal. The issue involved in this case is availment of CENVAT credit of service tax paid on outdoor catering services. As the issue is pending before the Honble High Court of Bombay, although the amount is small, the appeal is admitted. (Pronounced in Court) (Ashok Jindal) Member (Judicial) nsk 2