Custom, Excise & Service Tax Tribunal
Commissioner Of Central Excise, Kanpur vs M/S Kurele Fragrances (P) Ltd., Latex ... on 28 October, 2016
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL REGIONAL BENCH : ALLAHABAD COURT No. I APPEAL No. E/827-833/2009-EX[SM] (Arising out of Order-in-Appeal No. 430-436-CE/APPL/KNP/2008 dated 23/12/2008 passed by Commissioner of Central Excise & Customs (Appeals), Kanpur) For approval and signature: Honble Mr. Anil G. Shakkarwar, Member (Technical) ======================================================
1. Whether Press Reporter may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982? No
2. Whether it would be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? Yes
3. Whether their Lordships wish to see the fair copy of the order? Seen
4. Whether order is to be circulated to the Department Authorities? Yes ====================================================== Commissioner of Central Excise, Kanpur Appellant Vs. M/s Kurele Fragrances (P) Ltd., Latex Chemicals, Gahoi Chemicals, Shri Ram Prakash Diwakar, Director of M/s Kurele Fragrances (P) Ltd., Shri Sanjay Kumar Kurele, Director of M/s Latex Chemicals, Shri Ravi Shanker Paras, Director of M/s Gahoi Chemicals, Rakesh Pan Bhandhar. Respondent Appearance:
Shri Rajeev Ranjan, Joint Commissioner, (AR), For Appellant Shri Anurag Mishra, Advocate, (In Appeal No. E/827-832/2009) For Respondent CORAM:
Honble Mr. Anil G. Shakkarwar, Member (Technical) Date of Hearing & Date of Decision : 28/10/2016 FINAL ORDER NO. 71015-71021/2016 Per: Anil G. Shakkarwar The duty demand in the case is Rs.12,602/- which is covered by litigation policy of C.B.E.C. Hence all the appeals are dismissed under litigation policy without going into merits of the case. (Pronounced in the open Court) Sd/-
(Anil G. Shakkarwar) Member (Technical) Ansari 1 2 Ex Appeal Nos. 827-833/09