Custom, Excise & Service Tax Tribunal
M/S. Nitco Tiles Ltd vs Commissioner Of Customs (Import) ... on 4 January, 2008
IN THE CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST REGIONAL BENCH AT MUMBAI Appeal No. C/823/07- Mum. Arising out of: Order-in-Appeal No.S/49-392/06 Misc.(JNCH) Passed by: Commissioner of Customs (Appeals), Mumbai -II Nhava Sheva Date of hearing 4/01/2008 Date pronounced 4/01/2008 M/s. Nitco Tiles Ltd. Applicant Appellant - Represented by: Shri Gajendra Jain, Advocate Versus Commissioner of Customs (Import) Mumbai Respondent - Represented by:
Shri C. Lama, Junior Departmental Representative CORAM Shri M.V. Ravindran, Member (Judicial) ORDER NO: /WZB/2008 Per: Shri M.V. Ravindran, Member (Judicial) This appeal is listed for admission today as the amount involved in this case is less than the threshold limit as per the provisions of second proviso to Section 129A(1).
2. Considered the submissions made by both sides and perused the records. On perusal of the records it is seen that the question involved in this case is regarding the imposition of redemption fine and penalty on the appellant. As such, the appeal filed by the appellant is admitted. The Registry is directed to list the appeal in its due course.
M.V. Ravindran Member (Judicial) Sm.
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