M/S. DALMIA CEMENTS (BHARAT) LTD. Vs. CUSTOMS

JUDGEMENT

(1.) This appeal has been filed by the assessee under Section 35G of the Central Excise Tax Act, 1944 ('the Act' for brevity) challenging the order dated 29.5.2008 made in Final Order No.517/2008 on the file of the Customs, Excise and Service Tax Appellate Tribunal, Chennai ('the Tribunal' for brevity).

(2.) The appeal was admitted on 05.9.2008 on the following substantial questions of law:

(3.) We have heard Mr.G.RM.Palaniappan, learned counsel for the appellant and Mr.V.Sundareswaran, learned Senior Standing Counsel appearing for the Department.