Gujarat High Court
The Commissioner Of Central Excise & ... vs Gupta Textile Industries Ltd. - ... on 8 February, 2008
Author: M.S.Shah
Bench: M.S.Shah
TAXAP/1680/2007 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 1680 of 2007
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THE COMMISSIONER OF CENTRAL EXCISE & CUSTOMS, SURAT - I -
Appellant(s)
Versus
GUPTA TEXTILE INDUSTRIES LTD. - Opponent(s)
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Appearance :
MR HARIN P RAVAL for Appellant(s) : 1,
None for Opponent(s) : 1,
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CORAM : HONOURABLE MR.JUSTICE M.S.SHAH
and
HONOURABLE MR.JUSTICE RAVI R.TRIPATHI
Date : 08/02/2008
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE M.S.SHAH) Heard the learned counsel for the appellant. The Appeal is admitted in terms of the following question :-
"Whether, in the facts and circumstances of the case, the Tribunal is justified in reducing the amount of penalty from Rs.71,154/- imposed under Section 11AC of the Central Excise Act, 1944 to Rs.35,000/- ?
Issue notice to the other side. Paper- book be filed within 3 months.
List the Appeal for final hearing after 3 months.
(M.S. SHAH, J.) (RAVI R. TRIPATHI, J.) zgs/-