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[Cites 1, Cited by 7]

Gujarat High Court

Commissioner Of Central Exciseand ... vs Rajeshree Dyg. And Ptg on 13 March, 2013

Author: Akil Kureshi

Bench: Akil Kureshi

  
	 
	 COMMISSIONER OF CENTRAL EXCISEAND CUSTOMS SURAT I....Appellant(s)V/SRAJESHREE DYG. AND PTG. MILLS (P) LTD....Opponent(s)
	 
	 
	 
	 
	 
	 
	 
	 
	

 
 


	 


	O/TAXAP/237/2013
	                                                                    
	                           ORDER

 
	  
	  
		 
			 

IN
			THE HIGH COURT OF GUJARAT AT AHMEDABAD
		
	

 


TAX APPEAL  NO. 237 of
2013
 

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COMMISSIONER OF CENTRAL
EXCISEAND CUSTOMS SURAT I....Appellant(s)
 


Versus
 


RAJESHREE DYG. AND PTG.
MILLS (P) LTD....Opponent(s)
 

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Appearance:
 

MR
RJ OZA, ADVOCATE for the Appellant(s) No. 1
 

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CORAM:
				
				
			
			 
				 

HONOURABLE
				MR.JUSTICE AKIL KURESHI
			
		
		 
			 
				 

 

				
			
			 
				 

and
			
		
		 
			 
				 

 

				
			
			 
				 

HONOURABLE MS
				JUSTICE SONIA GOKANI
			
		
	

 


 

 


Date : 13/03/2013
 


 

 


ORAL ORDER

(PER : HONOURABLE MR.JUSTICE AKIL KURESHI)

1. The revenue has challenged the decision of the CESTAT giving opportunity to the assessee to deposit excise duty with interest and 25 per cent penalty within 30 days, subject to which the penalty would reduce to 25 per cent. Counsel for the revenue pointed out that in this case, the Adjudicating Officer, in his order in original, itself, while confirming duty demand with interest and imposing penalty, gave an opportunity to the assessee to pay the duty and interest along with reduced penalty within 30 days for enjoying the benefit of First Proviso to Section 11AC of the Central Excise Act of reduced penalty.

2. Counsel, therefore, seeks to distinguish the present case from the line of decisions of this Court, including the decision in COMMISSIONER OF CENTRAL EXCISE, A BAD-I VS. AKASH FASHION PRINTS PVT. LTD. 2009 (23) ELTP 439(Gujarat), taking a view that even at appellate stage, such opportunity could be afforded. Counsel stated that in those cases no opportunity was given by the adjudicating Officer, as is in the present case.

3. Issue NOTICE for final disposal, returnable 10TH APRIL 2013.

(AKIL KURESHI, J.) (MS SONIA GOKANI, J.) UMESH Page 2 of 2