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Custom, Excise & Service Tax Tribunal

Santosh Kumar Sharma vs Oia No. 80-81/Ce/Dlh/09 Dt. 5.6.2009 ... on 27 June, 2016

        

 
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL,

West Block No.2, R. K. Puram, New Delhi.



Date of hearing/ decision:  27.06.2016



For Approval and Signature:



Honble Ms.  Archana Wadhwa,  Member (Judicial)

Honble Mr. V. Padmanabhan, Member (Technical)



1
Whether Press Reporter may be allowed to see the Order for publication as per Rule 26 of the CESTAT (Procedure) Rules, 1982?
  No
2
Whether it should be released under Rule 26 of CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
 No
3
Whether their Lordships wish to see the fair copy of the Order?
 Seen
4
Whether Order is to be circulated to the Departmental authorities?
 Yes


Sl. No.
Appeal No. & Misc. Application No.
Appellant
Respondent

Arising out of 1 E/ 2450 of 2009 CCE, Delhi Santosh Kumar Sharma OIA No. 80-81/CE/DLH/09 dt. 5.6.2009 passed by Commissioner of Central Excise, Delhi.

3111 of 2009 with E/Cross/59/2010

-do-

M/s Shakti Industries OIA No169-170/CE/DLH/2009 dt. 31.08.2009 passed by the Commissioner (Appeals), Central Excise, Delhi.

E/17 to 19 of 2010 with E/ Misc./ 50809 of 2016

-do-

M/s Slotco Steel Products Pvt. Ltd.

Subhash Khattar, MD Jitender, Driver OIA No. 206  208/CE/ DLH/2009 dt. 05.10.2009 passed by the Commissioner, Central Excise (Appeals), Delhi-I. 4 E/1166 and 1194 of 2010 with E/ Misc./ 50503 - 50504 of 2016 CCE, Raipur Kirit Jethalal Doshi, Broker OIA No. 64/RPR-I/2010 & 59/RPR-I/2010 dt. 16.02.2010 passed by the Commissioner (Appeals-I), Central Excise, Raipur.

E/1752/2010 with E/ Misc.50473/2016

-do-

Sunil Malvia, Prop.

OIA No. 71/RPR-I/2010 dt. 17.02.2010 passed by the Commissioner (Appeals-I) Central Excise, Raipur.

E/1786/2010 with E/ Misc./50183/2016

-do-

Kirit Jethamal Doshi, Broker OIA No. 97/RPR-I/2010 dt. 30.12.2009 passed by the Commissioner (Appeals-I) Central Excise, Raipur.

E/1795/2010 with E/ Misc.50360/2016

-do-

Haresh Sarda, Broker OIA No. 105/RPR-I/2010 dt. 23.03.2010 passed by the Commissioner (Appeals-I), Central Excise, Raipur.

E/1796/2010 with E/ Misc.50356/2016

-do-

Haresh Sarda, Broker OIA No. 106/RPR-I/2010 dt. 23.03.2010 passed by the Commissioner (Appeals-I), Central Excise, Raipur.

E/1813/2010 with E/ Misc.50141/2016

-do-

Kirit J. Doshi OIA No. 108/RPR-I/2010 dt. 23.03.2010 passed by the Commissioner (Appeals-I) Central Excise, Raipur 10 E/1814 - 1815/2010 with E/Misc/50359 & 50358/2016

-do-

Yashwant B. Mehta, Prop.

OIA No. 99 - 100/RPR-I/2010 dt. 23.03.2010 passed by the Commissioner (Appeals-I) Central Excise, Raipur 11 E/1816/2010 with E/ Misc/50357/2016

-do-

Haresh Sarda, Broker OIA No. 104/RPR-I/2010 dt. 23.03.2010 passed by the Commissioner (Appeals-I) Central Excise, Raipur 12 E/1817 - 1818/2010 with E/ Misc.50383 & 50209/2016

-do-

Naresh Rathi, Prop.

OIA No. 102- 103/RPR-I/ 2010 dt. 23.03.2010 passed by the Commissioner (Appeals-I) Central Excise, Raipur 13 E/2720/2010 with E/ Misc/50146/2016

-do-

M/s Kinger Agrico Pvt. Ltd.

OIA No. 186/RPR-I/2010 dt. 23.06.2010 passed by the Commissioner (Appeals-I) Central Excise, Raipur 16 E/3496/2010 with E/Misc./50352/2016

-do-

Rahul Singhvi, Director OIA No. 219/RPR-I/2010 dt. 28.07.2010 passed by the Commissioner (Appeals) Customs & Central Excise, Raipur 17 E/3866/2010 with E/Misc/50334/2016 CCE, Bhopal Diamond-II OIA No. 136/BPL/2010 dt. 22.09.2010 passed by the Commissioner (Appeals) Customs & Central Excise, Bhopal 18 E/3867/2010 with E/Misc/50312/2016

-do-

M/s Diamond Cements OIA No. 135/BPL/2010 dt. 22.09.2010 passed by the Commissioner (Appeals) Customs & Central Excise, Bhopal 19 E/3868/2010 with E/Misc./50313/2016

-do-

M/s Diamond Cements OIA No. 137/BPL/2010 dt. 22.09.2010 passed by the Commissioner (Appeals) Customs & Central Excise, Raipur Appearance:

Sh. G. R. Singh, DR for the appellant -Revenue None for the respondent  Assessee Coram: Honble Ms. Archana Wadhwa, Member (Judicial) Honble Mr. V. Padmanabhan, Member (Technical) Final Order Nos. 52214  52235/ 2016 Per: Archana Wadhwa:

In all these appeals Revenue is seeking to withdraw the appeals as the amount involved are less than Rs. 10 lakhs and as such the same are covered by the Litigation Policy of Government of India dated 17.12.2015.

2. In view of the above, we allow the miscellaneous applications and dismiss the appeals as withdrawn.

(Order dictated and pronounced in open Court).

(Archana Wadhwa) Member (Judicial) (V. Padmanabhan) Member (Technical) Pant