REGENT COMPUTRONICS PVT. LTD.

COMMISSIONER CENTRAL EXCISE AND CUSTOMS Appellant

V/S

Port Officer Respondents

Referred Judgements :-

CST VS. S.R. ENTERPRISES [REFERRED TO]
CCE VS. D.R. GADE [REFERRED TO]
UNION OF INDIA VS. DIAL AND TRAVEL [REFERRED TO]
Commissioner of Central Excise. VS. Vishwanatha Karkera [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX VS. R.K. ASSOCIATES [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE COMMISSIONERATE VS. DARMANIA TELECOM [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE VS. MADHURI TRAVELS [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE VS. BATALA CITI CABLE PVT. LTD. [REFERRED TO]
COMMR. OF C. EX. VS. STEEL CRAFT (INDIA) [REFERRED TO]
COMMISSIONER OF C. EX. AND CUSTOMS VS. VINAY BELE AND ASSOCIATES [REFERRED TO]

JUDGEMENT

(1.) This appeal has been preferred by the Appellant-Revenue challenging order dated December 26, 2008 made by the Customs, Excise and Service Tax Appellate Tribunal, West Zonal Bench, Ahmedabad (the Tribunal) proposing following question of law:

(2.) On May 6, 2010, when the appeal came up for hearing, following order came to be made by the court:

(3.) Notice for final disposal returnable on June 24, 2010.

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COMMISSIONER CENTRAL EXCISE & CUSTOMS Vs. PORT OFFICER

Referred Judgements :-

JUDGEMENT

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