Custom, Excise & Service Tax Tribunal
India Sugars & Refineries Ltd vs Commissioner Of Central Excise, ... on 14 September, 2015
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONAL BENCH BANGALORE Appeal(s) Involved: E/833/2012-SM [Arising out of Order-in-Appeal No. 28-2012 dated 16/01/2012 passed by Commissioner of Central Excise (Appeals), Mangalore] For approval and signature: HON'BLE SHRI ASHOK K. ARYA, TECHNICAL MEMBER 1 Whether Press Reporters may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982? No 2 Whether it should be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? 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 INDIA SUGARS & REFINERIES LTD CHITWADGI, HOSPET, BELLARY DIST, KARNATAKA Appellant(s) Versus Commissioner of Central Excise, Customs and Service Tax BELGAUM NO. 71...CLUB ROAD, CENTRAL EXCISE BUILDING, BELGAUM, - 590001 KARNATAKA Respondent(s)
Appearance:
Mr. J.S. Bhanumurthy, Adv #466, 9TH CROSS, 1ST BLOCK, JAYANAGAR, NEAR MADHAVAN PARK, BANGALORE - 560011 KARNATAKA For the Appellant Mr. Ajay Saxena. A.R. For the Respondent Date of Hearing: 14/09/2015 Date of Decision: 14/09/2015 CORAM:
HON'BLE SHRI ASHOK K. ARYA, TECHNICAL MEMBER Final Order No. 21933 / 2015 Per : ASHOK K. ARYA Both parties have been heard. The matter is covered by a recent decision of Honble Supreme Court in the case of UOI Vs DSCL Sugar Ltd [2015(322)E.L.T. 769 (S.C.)]. Considering the decision of the Honble Supreme Court, the appeal is allowed with consequential relief to the appellant. The appeal is disposed of in above terms.
(Order pronounced in open court) ASHOK KUMAR ARYA TECHNICAL MEMBER pnr 2