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Custom, Excise & Service Tax Tribunal

Commissioner Of Central Excise vs Pce Electro Controls Pvt. Ltd on 3 November, 2015

        

 
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL, WEST ZONAL BENCH AT MUMBAI

COURT No. I

Appeal No.  E/950/07

(Arising out of Order-in-Appeal No. PII/BKS/37/2007 dated 20.03.2007 passed by Commissioner of Central Excise (Appeals) Pune II)

For approval and signature:

Honble Mr. M.V. Ravindran, Member (Judicial)
Honble Mr. C.J. Mathew, Member (Technical)

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1. Whether Press Reporters may be allowed to see : No 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 : No CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?

3. Whether Their Lordships wish to see the fair copy : Seen of the Order?

4. Whether Order is to be circulated to the Departmental : Yes authorities?

Commissioner of Central Excise Pune II Appellant Vs. PCE Electro Controls Pvt. Ltd. Respondent Appearance:

Shri S Hasija, Supdt. (AR) for appellant Shri Ms. Advocate C.A. Consultant for respondent CORAM:

Honble Mr. M.V. Ravindran, Member (Judicial) Honble Mr. C.J. Mathew, Member (Technical) Date of Hearing: 03.11.2015 Date of Decision: 03.11.2015 ORDER NO Per: M.V. Ravindran This appeal is filed by the Revenue.

2. After hearing the departmental representative and on perusal of the records, we find that the amount involved in this case is less than Rs.5 lakhs. As per the CBEC Circular No. 390/MISC./163/2010-GC dated 27th August 2011, monetary limit of Rs.5 lakhs is fixed for filing the appeal before the Tribunal.

3. Since the amount is less than the threshold limit, we dismiss the appeal keeping the issue involved open for deciding in an appropriate manner.

(Dictated in Court) (C.J. Mathew) Member (Technical) (M.V. Ravindran) Member (Judicial) nsk ??

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Appeal No. E/950/07