Custom, Excise & Service Tax Tribunal
M/S Veena Industries Ltd vs Commissioner, Central Excise & Service ... on 25 June, 2015
In The Customs, Excise & Service Tax Appellate Tribunal West Zonal Bench At Ahmedabad Appeal No.E/1587/2010-DB [Arising out of OIA No.SKSS/106/VAPI/2010, dt.22.07.2010, passed by Commissioner (Appeals), Central Excise & Service Tax, Vapi] M/s Veena Industries Ltd. Appellant Vs Commissioner, Central Excise & Service Tax, Vapi Respondent
Represented by:
For Appellant: Shri S. Narayanan, Advocate For Respondent: Shri Jitendra Nair, Authorised Representative For approval and signature:
Honble Mr. P.K. Das, Member (Judicial) Honble Mr. P.M. Saleem, Member (Technical)
1. Whether Press Reporters may be allowed to see the No Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
2. Whether it should be released under Rule 27 of the No CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
3. Whether their Lordships wish to see the fair copy of Seen the order?
4. Whether order is to be circulated to the Departmental Yes authorities?
CORAM:
HONBLE MR. P.K. DAS, MEMBER (JUDICIAL) HONBLE MR. P.M. SALEEM, MEMBER (TECHNICAL) Date of Hearing/Decision:25.06.2015 Order No. A/10870/2015, dt.25.06.2015 Per: P.K. Das The learned Advocate appearing on behalf of the Appellant submits that they are not contesting the demand of duty alongwith interest. He submits that the Adjudicating authority imposed penalty of equal amount of CENVAT Credit under Section 11AC of Central Excise Act, 1944. He submits that both the authorities below had not given option to pay the penalty 25% of the duty within 30 days as per Section 11AC of the Act. He relied upon the following decisions:-
a) Exotic Associates Vs CCE 2010 (252) ELT 49 (Guj.)
b) CCE Surat-II Vs Gopal Fibres Pvt.Ltd.
2010 (256) ELT 10 (Guj.)
c) CCE Surat-I Vs Rita Dyeing & Printing Mills P. Ltd (299) ELT 408 (Guj.)
d) CCE Surat-I Vs Bhagyoday Silk Industries 2010 (262) ELT 248 (Guj.)
e) Chandan Steel Ltd Vs CCE Vapi 2015 (316) ELT 573 (Guj.)
f) CCE Surat-I Vs Krishnaram Dyeing & Finishing Works 2013 (298) ELT 376 (Guj.)
2. We find that both the authorities below have not given option to pay penalty 25% of the duty under Section 11AC of the Act.
3. In view of that, the Appellant is entitled to pay the penalty 25% of the duty alongwith duty and interest within 30 days from the date of communication of this order.
4. The appeal is disposed of in the above manner.
(Dictated & Pronounced in Court)
(P.M. Saleem) (P.K. Das)
Member (Technical) Member (Judicial)
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