COMMISSIONER OF C. EX. Vs. U.S. CHOUDHARY

JUDGEMENT

(1.) THIS application for statement of the case to the Hon'ble High Court has been filed by the Revenue against the Final Order No. A/1074/98 -NB(S) dated 20th October, 1998 . The findings of the Tribunal in the above referred order as under:

(2.) THERE is no dispute regarding the amount collected to be the brokerage between two brokers inter se. There arises no question of law. Hence the application filed for referring the question of law to the High Court is devoid of any merits and the same is dismissed.