Custom, Excise & Service Tax Tribunal
Taxas Instruments India Pvt Ltd vs Bangalore-Ltu on 12 May, 2022
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
BANGALORE
REGIONAL BENCH - COURT NO. 1
Service Tax Appeal No. 27992 of 2013
[Arising out of Order-in-Appeal No.167-170/2013 dated 19.07.2013 passed by the
Commissioner (Appeals) LTU, Bangalore]
M/s. Texas Instruments (India) ....Appellant
Pvt Ltd
Bagmane Tech Park, 66/3, Adjacent LRDE
Byrasandra, C.V.Raman Nagar Post,
Bangalore 560 093
VERSUS
Commissioner of Central Excise, ....Respondent
Customs and Service Tax,
Bangalore-LTU
UNIT JSS TOWERS, 100 FEET RING ROAD,
BANASHANKARI III STAGE
BANGALORE
KARNATAKA
560085
APPEARANCE:
Shri Ravi Raghavan, Advocate for the Appellant
Shri P.Gopakumar, Authorized Representative for the Respondent
CORAM: HON'BLE MR. RAMESH NAIR, JUDICIAL MEMBER
HON'BLE MR. P. ANJANI KUMAR, TECHNICAL MEMBER
DATE OF HEARING: 30/03/2022
DATE OF DECISION: 12/05/2022
ORDER
The appeal is partly allowed. For order, see order of date in Service Tax Appeal No. 2081 of 2012.
(RAMESH NAIR) JUDICIAL MEMBER (P. ANJANI KUMAR) TECHNICAL MEMBER