Custom, Excise & Service Tax Tribunal
Commissioner Of Central Excise, ... vs M/S.Hindalco Industries Ltd on 14 January, 2016
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE
TRIBUNAL, KOLKATA
EASTERN ZONAL BENCH: KOLKATA
Appeal No.EA-71463-71464/13
(Arising out of Order-in-Appeal No.49-50/CE/BBSR-II/2013 dated 25.09.2013 passed by the Commissioner(Appeals) of Central Excise, Customs & Service Tax, Bhubaneswar.)
FOR APPROVAL AND SIGNATURE
HONBLE DR. D.M. MISRA, MEMBER(JUDICIAL)
1. Whether Press Reporters may be allowed to see
the 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
Authorative report or not?
3. Whether Their Lordship wishes to see the fair copy
of the Order?
4. Whether Order is to be circulated to the Departmental
Authorities?
Commissioner of Central Excise, Customs & Service Tax, BBSR-II
Applicant (s)/Appellant (s)
Vs.
M/s.Hindalco Industries Ltd.
Respondent (s)
Appearance:
Shri S.Mukhopadhyay, Supdt.(AR) for the Revenue Shri Harsh Shukla, C.A. for the Respondent CORAM:
Honble Dr. D.M. Misra, Member(Judicial) Date of Hearing/Decision :- 14.01.2016 Date of Pronouncement :- 14.01.2016 ORDER NO.FO/A/75064-75065/2016 Per Dr. D.M. Misra.
1. Heard both sides.
2. Both sides fairly accept that the amount involved in each of these Appeals is less than Rs.10.00 Lakhs, accordingly covered by the litigation policy Circular issued by the CBEC bearing No.390/Misc./163/2010-JC(8-2011) dated 17.08.2011 as amended from time to time.
3. In these premises, the Revenues Appeals are dismissed on the ground that the amount involved is less than Rs.10.00 Lakhs and covered by the litigation policy Circular of the Revenue dated 17.08.2011, as amended. Appeals dismissed.
(Pronounced and dictated in the open court.) SD/ (D.M.MISRA) MEMBER(JUDICIAL) sm 2 Appeal No.EA-71463-71464/13