LAWS(GJH)-2012-12-299

KIRTIDA SILK MILLS Vs. COMMISSIONER OF C. EX.

Decided On December 06, 2012
Kirtida Silk Mills Appellant
V/S
Commissioner Of C. Ex. And Cus. Respondents

JUDGEMENT

(1.) APPELLANT has challenged judgment of the Central Excise, Customs & Service Tax Appellate Tribunal, Ahmedabad ["the Tribunal"] dated 28 -2 -2011. By the said order, Tribunal remanded the proceedings for fresh consideration de novo to be decided in light of the observations made by the Tribunal in a detailed judgment. In bunch of appeals decided on 24 -1 -2011, the appellant has raised the following questions for our consideration:

(2.) WITHOUT giving separate elaborate reasons, this Appeal is also allowed along the same line, as was done by this Court in judgment dated 28 -9 -2012. Judgment of the Tribunal is reversed. This Tax Appeal stands disposed of accordingly. In view of the order passed, C.A. does not survive and it is disposed of accordingly.