Custom, Excise & Service Tax Tribunal
Cce, Allahabad vs M/S.Kanoria Sugar & General ... on 16 November, 2010
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
WEST BLOCK NO.II, R.K. PURAM, NEW DELHI-110066.
Single Member Bench
Excise Appeal No.189 of 2009
(Arising out of Order-in-Appeal No.104-CE/ALLD/2008 dated 18.11.2008 passed by the CCE (A), Allahabad)
Date of Hearing/Decision: 16.11.2010
For approval and signature:
Honble Mr.M.Veeraiyan Member (Technical)
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Whether Press Reporters may be allowed to see 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 CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
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Whether Their Lordships wish to see the fair copy of the Order?
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Whether Order is to be circulated to the Departmental authorities?
CCE, Allahabad Appellant
Vs.
M/s.Kanoria Sugar & General Manufacturing Co.Ltd. Respondent
Present for the Appellant : Shri Anil Khanna, SDR
Present for the Respondent: None
Coram: Honble Mr.M.Veeraiyan, Member (Technical)
ORDER No.____________/
PER: M.VEERAIYAN
Heard learned SDR. The department is in appeal against the order of the Commissioner (Appeals) by which the demand of duty was confirmed by the original authority amounting to Rs.2,814/- and penalty imposed stands set aside by the Commissioner(Appeals). It has not been shown that the issue is of recurring nature. Without going into the merits of the case, the appeal filed by the department is rejected.
(Dictated and Pronounced in the open court)
(M.VEERAIYAN)
MEMBER (TECHNICAL)
mk
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