Custom, Excise & Service Tax Tribunal
(Ii) M/S. Nitco Terrazzo Pvt Ltd vs Commissioner Of Central Excise, ... on 19 June, 2015
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONAL BENCH BANGALORE Appeal(s) Involved: E/718/2011-SM & E/2207/2012-SM [Arising out of Order-in-Appeal No. 15/2011-CE dated 24/01/2011 & Order-in-Appeal No. 123/2012 dated 23/05/2012 both passed by the Commissioner of Central Excise (Appeals-I), Bangalore.] For approval and signature: HON'BLE SMT. ARCHANA WADHWA, JUDICIAL MEMBER 1 Whether Press Reporters may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982? No 2 Whether it should be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? 3 Whether Their Lordships wish to see the fair copy of the Order? Seen 4 Whether Order is to be circulated to the Departmental authorities? Yes (i) M/s. ARDEX ENDURA (INDIA) PVT LTD NO.73,/1B, BYREGOWDA INDL. ESTATE, HEGGANAHALLI, PEENYA II ND STAGE, BANGALORE 560091 (ii) M/s. NITCO TERRAZZO PVT LTD NO.79/A, KIADB INDUSTRIAL AREA, BANGALORE 562106 Appellant(s) Versus Commissioner of Central Excise, Service Tax And Customs BANGALORE-II PB 5400 CR BUIDING, QUEENS ROAD, BANGALORE - 560001 KARNATAKA Respondent(s)
Appearance:
Mr. H.Y. Raju, Advocate M.S. SRINIVASA #185, 'BRAHM', 'G' CROSS, 3RD BLOCK EXTENSION, NAGARBHAVI 2ND STAGE, BANGALORE - 72 KARNATAKA For the Appellant Mr. S. Teli, Dy. Commissioner (AR) For the Respondent Date of Hearing: 19/06/2015 Date of Decision: 19/06/2015 CORAM:
HON'BLE SMT. ARCHANA WADHWA, JUDICIAL MEMBER Final Order No. 21383 - 21384 / 2015 Per : ARCHANA WADHWA Both the appeals are being taken up for a common order as the issue involved is the same.
2. Revenue has raised demands against the appellant in terms of the provisions of Section 6(3) of CENVAT Credit Rules, in respect of goods supplied to SEZ developers on the ground that the said supply was free of duty.
3. Both sides agree that the issue is covered by the Tribunals decision in the case of Sujana Metals Products Ltd. vs. CCE, Hyderabad: 2011-TIOL-1173 (CESTAT-Bang.) as also by Honble Karnataka High Courts decision in the case of Commissioner of Central Excise and Service Tax, Bangalore vs. Fosroc Chemicals (India) Pvt. Ltd.: 2015 (318) E.L.T. 240 (Kar.).
4. In view of the above, I set aside the impugned orders and allow both the appeals with consequential relief to the appellants. (Order pronounced in open court) ARCHANA WADHWA JUDICIAL MEMBER rv 2