Custom, Excise & Service Tax Tribunal
M/S Montage Enterprises (P) Ltd vs Cce, Indore on 12 May, 2011
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL West Block No. 2, R.K. Puram, New Delhi 110 066. Principal Bench, New Delhi COURT NO. IV DATE OF HEARING : 12/05/2011. Excise Appeal No. 963 of 2009 (SM) M/s Montage Enterprises (P) Ltd. Appellant Versus CCE, Indore Respondent
Appearance Shri S. Yadav, Advocate for the appellant. Shri A. Khanna, Authorized Representative (DR) for the Respondent. CORAM: Honble Mr. M.V. Ravindran, Member (Judicial) Order sheet Per. M.V. Ravindran :-
Learned Counsel Mr. Yadav submits the issue involved in this case in respect of Cenvat credit of goods transport services and order of Honble High Court of Karnataka in the case of ABB Ltd. vs. CCE & ST, Bangalore is awaited. He requests for a small adjournment. The matter stands adjourned to 2nd August 2011.
(Dictated and pronounced in open court) (M.V. Ravindran) Member (Judicial) PK ??
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