Customs, Excise and Gold Tribunal - Delhi
Xerox Modicorp Ltd. vs Commissioner Of Customs on 20 November, 2000
Equivalent citations: 2001(127)ELT285(TRI-DEL)
ORDER S.S. Kang, Member (J)
1. The appellants filed this appeal against the order-in-appeal passed by the Commissioner (Appeals). In the impugned order, the Commissioner (Appeals) held that "Xerox Document Centre 365 C" is classifiable under Customs Tariff heading 9009.21.
2. Ld. Counsel, appearing on behalf of the appellants, submits that the issue in respect of classification of "Xerox Document Centre 365 C" has been settled by the Tribunal in their own case vide Final Order No. 1804/2000-B, dated 11-9-2000 wherein the Tribunal held that the goods, in question, are classifiable under heading 8471.60 of Customs Tariff.
3. In view of the above decision of the Tribunal, the impugned order is set aside and the appeal is allowed.