Custom, Excise & Service Tax Tribunal
Commissioner Of C.Ex. & S.Tax vs M/S Meghmani Organics Ltd on 11 November, 2016
In The Customs, Excise & Service Tax Appellate Tribunal West Zonal Bench At Ahmedabad Appeal No.E/13545/2014 [Arising out of OIA No.SUR-EXCUS-002-APP-066-14-15, dt.31.07.2014, passed by Commissioner (Appeals), C.Ex. & S.Tax, Surat-II] Commissioner of C.Ex. & S.Tax, Surat-II Appellant Vs M/s Meghmani Organics Ltd Respondent
Represented by:
For Appellant: Shri N. Satwani, A.R. For Respondent: Shri Aditya Tripathi, Advocate For approval and signature:
Honble Dr. D.M. Misra, Member (Judicial)
1. Whether Press Reporters may be allowed to see the No Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
2. Whether it should be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
3. Whether their Lordships wish to see the fair copy of Seen the order?
4. Whether order is to be circulated to the Departmental Yes authorities?
CORAM:
HONBLE DR. D.M. MISRA, MEMBER (JUDICIAL) Date of Hearing/Decision:11.11.2016 Order No.A/11529/2016, dt.11.11.2016 Per: Dr. D.M. Misra Heard both sides.
2. Since the amount involved in this appeal is less than Rs.10 lakhs, Revenues appeal is dismissed in view of the Boards Circular No.390/Miscellaneous./163/201, dt.17.08.2011, as amended.
(Dictated and pronounced in the open court) (Dr. D.M. Misra) Member (Judicial) Cbb 2