Gujarat High Court
Commissioner Of Central Excise& ... vs Kewat Quality Tex. Pvt. Ltd. ... on 13 March, 2009
Author: K.S.Radhakrishnan
Bench: K.S.Radhakrishnan
TAXAP/148620/2007 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL No. 1486 of 2007
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COMMISSIONER OF CENTRAL EXCISE& CUSTOMS, SURATI
Appellant(s)
Versus
KEWAT QUALITY TEX. PVT. LTD. Opponent(s)
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Appearance :
MR YN RAVANI for Appellant(s) : 1,
None for Opponent(s) : 1,
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HONOURABLE THE CHIEF JUSTICE MR.
CORAM :
K.S.RADHAKRISHNAN
and
HONOURABLE MR.JUSTICE AKIL KURESHI
Date : 13/03/2009
ORAL ORDER
(Per : HONOURABLE THE CHIEF JUSTICE MR.
K.S.RADHAKRISHNAN) The appeal is admitted in terms of the following substantial question of law in view of the judgment of the Apex Court in the case of Union of India v. Dharmendra Textile Processors, 2008(231) ELT.3 (S.C.).
"A) Whether in the facts and circumstances of the case, the Tribunal is justified in not interfering with the appeal of the Revenue on the ground that there was no valid ground for HC-NIC Page 1 of 2 Created On Sat Apr 02 02:57:02 IST 2016 TAXAP/148620/2007 2/2 ORDER enhancement of the penalty amount?"
Notice to the respondent on the above question.
(K.S.RADHAKRISHNAN, C.J.) (AKIL KURESHI, J.) syed/ HC-NIC Page 2 of 2 Created On Sat Apr 02 02:57:02 IST 2016