DIGI STUDIO Vs. COMMISSIONER OF CENTRAL EXCISE, CALICUT

JUDGEMENT

(1.) These appeals have been filed against the Orders -in -Appeal Nos. 30 & 31/2007 -ST dated 30 -4 -2007 and 32 & 33/2007 -ST dated 30 -4 -2007 passed by the Commissioner of Central Excise, Customs & Service Tax (Appeals), Cochin.

(2.) THE details of the appeals are given below in the Tabular column.

(3.) SHRI K.S. Ravi Shankar, the learned Advocate, appeared on behalf of the appellants and Shri K. Sambi Reddy, the learned JDR, for the Revenue.