REGENT COMPUTRONICS PVT. LTD.

COMMISSIONER OF CENTRAL EXCISE, DELHI Appellant

V/S

Balajee Perfumes Respondents

Referred Judgements :-

GTC INDUSTRIES LIMITED V. COLLECTOR OF CENTRAL EXCISE,NEW DELHI [REFERRED TO]
SWADESHI POLYTEX LTD. V. COLLECTOR OF CENTRAL EXCISE [REFERRED TO]
KANUNGO AND COMPANYMPANY VS. COLLECTOR OF CUSTOMS [REFERRED TO]
JETHAMAL PITHAJI VS. ASSISTANT COLLECTOR OF CUSTOMS BOMBAY [REFERRED TO]
SUPERINTENDENT OF CUSTOMS VS. BHANABHAI KHALPABHAI PATEL [REFERRED TO]
SURJEET SINGH CHHABRA VS. UNION OF INDIA [REFERRED TO]
LAKSHMAN EXPORTS LIMITED VS. COLLECTOR OF CENTRAL EXCISE [REFERRED TO]
JAGMOHAN SINGH SAWHNEY VS. COLLECTOR OF CUSTOMS [REFERRED TO]
JAGDISH SHANKER TRIVEDI VS. COMMISSIONER OF CUSTOMS [REFERRED TO]
FLEVEL INTERNATIONAL VS. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE, DELHI-1 VS. VISHNU & CO. PVT. LTD. AND ORS. [REFERRED TO]

JUDGEMENT

(1.) For the reasons stated therein, the delay of 4 days in refiling of the appeal is condoned.

(2.) The application is allowed.

(3.) This is an appeal by the Commissioner of Central Excise, Delhi-II under Section 35G of the Central Excise Act, 1944 ('the CE Act') against the final order dated 15th January, 2016 passed by the Customs, Excise and Service Tax Appellant Tribunal ('CESTAT') [2016 (333) E.L.T. A180 (Tri.-Del.)] allowing the appeal filed by the respondent against an Order-in-Original dated 25th March, 2008 passed by the Commissioner of Central Excise.

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COMMISSIONER OF CENTRAL EXCISE, DELHI Vs. BALAJEE PERFUMES

Referred Judgements :-

JUDGEMENT

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