Custom, Excise & Service Tax Tribunal
Cc, New Delhi vs M/S Forech India Ltd on 27 October, 2016
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
West Block No. 2, R.K. Puram, New Delhi 110 066.
Date of Hearing/Order : 27.10.2016
Appeal No. C/52884/2014-CU. (DB)
(Arising out of Order-in-Appeal No. CC(A)Cus./ICD/85/2014 dated 14.3.2014 passed by the Commissioner of Customs, New Delhi)
CC, New Delhi Appellant
Vs.
M/s Forech India Ltd. Respondent
Appearance Shri K. Poddar, D.R. - for the appellant None - for the respondent CORAM: Honble Mr. S.K. Mohanty, Member (Judicial) Honble Mr. Ashok K. Arya, Member (Technical) Final Order No. 54760/2016 Per S.K. Mohanty :
This appeal is directed against the impugned order dated 14.3.2014 passed by the Commissioner, New Delhi, wherein the disputed amount of duty is less than Rs. 10 lakhs.
2. Therefore, in terms of the Litigation Policy framed by the Government of India and in terms of the instructions dated 17.12.2015 and 1.1.2016 issued from File F. No. 390/Misc./163/2010-JC by the CBEC, we dismiss the appeal filed by the Revenue.
(Pronounced in open Court) (S.K. Mohanty) Member (Judicial) (Ashok K. Arya) Member (Technical) RM 1