LAWS(CE)-2003-10-360

COMMISSIONER OF CENTRAL EXCISE Vs. HINDUSTAN LEVER LTD.

Decided On October 27, 2003
COMMISSIONER OF CENTRAL EXCISE Appellant
V/S
HINDUSTAN LEVER LTD. Respondents

JUDGEMENT

(1.) The Revenue is aggrieved with a portion of the Commissioner (Appeals) Order No. 60/98, dt. 9 -6 -98, in so far as the following three discounts allowed by the Commissioner (Appeals) such as:

(2.) Ld. Consultant submits that as the issue is covered by the Apex Court judgment and the Tribunal's order, the appeal of the revenue be dismissed.

(3.) Ld. SDR, reiterates the grounds of appeal and contends that the discounts allowed, by the Commissioner be reversed and the order -in -original be confirmed.