SINTEX INDUSTRIES LTD. Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) At the stage of admission, we have heard out all these Appeals as similar questions of law are involved.

(2.) The first 7 Appeals are at the instance of the assessee and are directed against order dated June 17, 2010 passed by the Customs, Excise & Service Tax Appellate Tribunal, Ahmedabad ["the Tribunal" for short] in Appeal Nos. E/438, 439/2007 & E/2171-2174 and 2905 of 2006 and Tax Appeal Nos. 1295 and 1264 of 2011 are also at the instance of the assessee and are directed against order dated February 24, 2011 passed by the Tribunal in Appeal Nos. E/619 and 620 of 2010, by which the appeals preferred by the appellant were dismissed.

(3.) Being dissatisfied, the appellant has come up with the present Appeals.