Gujarat High Court
M/S. Cadila Pharmaceutical Limited. vs Commissioner Of Central Excise ... on 10 July, 2007
TAXAP/730/2007 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 730 of 2007
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M/S. CADILA PHARMACEUTICAL LIMITED. Appellant(s)
Versus
COMMISSIONER OF CENTRAL EXCISE Opponent(s)
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Appearance :
MR PRANAV S TRIVEDI for Appellant(s) : 1,
None for Opponent(s) : 1,
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CORAM : HONOURABLE THE CHIEF JUSTICE Y.R.MEENA
and
HONOURABLE MR.JUSTICE AKIL KURESHI
Date : 10/07/2007
ORAL ORDER
Heard learned counsel for the appellant. Considering the submissions, the appeal is admitted in terms of the following substantial question of law.
"Whether on the facts and circumstances of the case, the CESTAT is correct in holding that the demand raised by the Show Cause Notices dated 06.12.2004 and 07.12.2004 is not barred by limitation under the proviso to Section 11A of the Central Excise Act, 1944?"
Issue notice to the respondent. Paper book be filed within three months. List the appeal for final hearing after three months.
( Y. R. MEENA, C. J. ) ( AKIL KURESHI, J. ) kailash