LAWS(CE)-2007-12-159

JYOTI LIMITED Vs. COMMISSIONER OF C. EX.

Decided On December 18, 2007
JYOTI LIMITED Appellant
V/S
COMMISSIONER OF C. EX. Respondents

JUDGEMENT

(1.) THESE appeals are against the order of Commissioner No. 1/Demand -STC/Revision/Commr -I/03, dt. 28 -11 -03, passed in revision against the Order -in -original No. D/STC/15/2001, dt. 10 -4 -02, passed by Dy. Commissioner (Service Tax), Vadodara.

(2.) HEARD both sides.

(3.) THE relevant facts, in brief, are as follows: