Custom, Excise & Service Tax Tribunal
Commissioner, Central Excise & Service ... vs M/S P&B Pharmaceuticals Ltd on 30 July, 2015
In The Customs, Excise & Service Tax Appellate Tribunal West Zonal Bench At Ahmedabad Appeal No.E/1195/2007-DB [Arising out of OIA No.COMMR(A)/160/VDR-I/2007, dt.27.07.2007, passed by Commissioner (Appeals), Central Excise & Service Tax,Vadodara] Commissioner, Central Excise & Service Tax, Vadodara-I Appellant Vs M/s P&B Pharmaceuticals Ltd Respondent
Represented by:
For Appellant: Shri Alok Srivastava, Authorised Representative For Respondent: Shri Kuntal Parikh, Advocate For approval and signature:
Honble Mr. P.K. Das, Member (Judicial) Honble Mr. P.M. Saleem, Member (Technical)
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 No 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 MR. P.K. DAS, MEMBER (JUDICIAL) HONBLE MR. P.M. SALEEM, MEMBER (TECHNICAL) Date of Hearing/Decision:30.07.2015 Order No. A/11143 / 2015 dt.30.07.2015 Per: P.K. Das Revenue filed this appeal against the order of Commissioner (Appeals), where the Adjudication order was set aside as the demand is barred by limitation.
2. After hearing both the sides and on perusal of the records, we find that the demand of duty is Rs.3,38,225.00 alongwith interest and penalty is for the period 1992-1997.
3. CBEC Circular F.No.390/Misc./163/2010-JC, dt.17.08.2011 held that Revenue would not file appeal below Rs.5 lakhs before the Tribunal. Hon'ble High Court of Karnataka in the case of Commissioner Vs Siddhi Freezers & Exporters Pvt.Ltd 2014 (309) ELT A 95 (Kar.) observed that the said circular would be applicable retrospectively. Following the CBEC Circular dt.17.08.2011 (supra) and the decision of Hon'ble High Court of Karnataka Hon'ble High Court of Karnataka in the case of Siddhi Freezers & Exporters Pvt.Ltd (supra), the appeal filed by the Revenue is rejected as the amount involved is less than Rs.5 lakhs.
(Dictated & Pronounced in Court)
(P.M. Saleem) (P.K. Das)
Member (Technical) Member (Judicial)
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