LAWS(CE)-2011-1-68

FIAMM MINDA AUTOMOTIVE LTD. Vs. CCE

Decided On January 07, 2011
Fiamm Minda Automotive Ltd. Appellant
V/S
CCE Respondents

JUDGEMENT

(1.) THE appeal No. E/1121/09 is filed by M/s. Fiamm Minda Automotive Ltd. against the order of the Commissioner (Appeals) No. 44/ANS/GGN/2009 dated 13.02.2009. The Appeal No. E/1325/09 is filed by the department against the very same order in respect of certain aspects, which has been decided against the department.

(2.) HEARD both sides extensively.

(3.) IN view of the above, the appeal of the department is rejected and the appeal of the party is allowed.