Custom, Excise & Service Tax Tribunal
C.C.E.-Hyderabad-Iii vs M/S. Penna Cement Industries Limited on 13 August, 2013
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONAL BENCH BANGALORE COURT - I Application Involved: E/Stay/26503/2013 in E/26174/2013-SM C.C.E.-Hyderabad-III Appellant Versus M/s. Penna Cement Industries Limited Respondent
Appearance:
Ms. Sabrina Cano, Superintendent (AR) For the Appellant Ms. Rukmani Menon, Advocate For the Respondent Date of Hearing: 13/08/2013 Date of Decision: 13/08/2013 CORAM:
HON'BLE SHRI B.S.V.MURTHY , TECHNICAL MEMBER Misc. Order No. 26904 / 2013 Order per. B.S.V.MURTHY Revenue is in appeal against the decision of the Commissioner (Appeals) dropping the penalty imposed under Rule 15(1) of the CENVAT Credit Rules, 2004. Since this is a non-executable order, stay application is infructuous and accordingly, it is rejected. (Order Pronounced and Dictated in Open Court) B.S.V.MURTHY (TECHNICAL MEMBER) rv 2