Custom, Excise & Service Tax Tribunal
Bharat Heavy Electricals Ltd vs Cce Chennai on 22 February, 2008
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
Appeal Nos.E/143/2001 & E/147/2001
[Arising out of Order-in-Appeal No.127/2000 (M-III) & 11/2000 (M-III) (D) dated 21.9.2000 passed by the Commissioner of Central Excise (Appeals), Chennai]
For approval and signature:
Honble Mr. P.G.CHACKO, Member (Judicial)
Honble Mr. P.KARTHIKEYAN, Member (Technical)
1. Whether Press Reporters may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982? :
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 the Members wish to see the fair copy of
the Order? :
4. Whether Order is to be circulated to the Departmental
Authorities? :
Bharat Heavy Electricals Ltd.
Appellant/s
Versus
CCE Chennai
Respondent/s
Appearance :
Shri M.N.Bharathi, Advocate Shri B.L.Meena, SDR For the Appellant/s For the Respondent/s CORAM:
Mr. P.G. Chacko, Member (Judicial) Mr. P. Karthikeyan, Member (Technical) Date of hearing : 22.2.2008 Date of decision : 22.2.2008 Final Order No.____________ Per P.G.CHACKO These appeals were filed in the year 2001 by M/s.Bharat Heavy Electricals Ltd. without the requisite clearance from the Committee on Disputes. They have not produced such clearance till date. Both the appeals are dismissed as not maintainable.
(Operative part of the order was pronounced in open court on 22.2.2008) (P.KARTHIKEYAN) (P.G.CHACKO) MEMBER (T) MEMBER (J) gs 1 2