LAWS(CE)-2007-4-60

MANAKSIA LTD. Vs. COMMISSIONER OF CENTRAL EXCISE, AHMEDABAD

Decided On April 13, 2007
Manaksia Ltd. Appellant
V/S
COMMISSIONER OF CENTRAL EXCISE, AHMEDABAD Respondents

JUDGEMENT

(1.) THIS is an appeal against order of Commissioner (Appeals) No. 408/2005 (408 -KDL)Cus/Commr(A)/AHD, dt. 23 -12 -05.

(2.) HEARD both sides.

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