SHREE FATS AND PROTEINS PVT. LTD. Vs. CC

JUDGEMENT

(1.) HEARD both sides.

(2.) THESE 3 appeals are filed aggrieved by the impugned orders passed by the Commissioner (Appeals). The appellants being common in all the appeals and they raise common issue as such they are being disposed of by a common order including stay application No. C./Stay/1624/06.

(3.) THE facts of the case may be summed up in the following manner: