GARDEN SILK MILLS LTD. Vs. CCE

JUDGEMENT

(1.) THIS application is filed for out of turn hearing of Appeal No. E/29/2009, on the ground that the issue involved is regarding Service Tax on CENVAT Credit on outward transportation as per the provisions of CENVAT Credit Rules, 2004.

(2.) LD .Counsel submits that Hon'ble High Court in Assessee's own case in Tax Appeal No. 78/2010 has held in favour of the Assessee and produces a copy of the order for perusal.

(3.) IN view of this, we take up the appeal itself for disposal today with the consent of both sides after allowing the application for out of turn hearing.