MKT ENGINEERING CONTRACTORS Vs. JOINT COMMISSIONER, OFFICE OF THE COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX

JUDGEMENT

(1.) W .P(MD)No.285 of 2011 has been filed seeking a writ of Certiorarified Mandamus to call for the records of the respondent in C.No.V/15/50/2009 -ST Adj and quash the proceedings dated 06.12.2010 issued therein and further direct the first respondent to decide the issue in the light of the circular No.123/5/2010 -TRU dated 24.05.2010 issued by the Central Board of Excise and Customs.

(2.) W .P(MD)No.286 of 2011 has been filed seeking a writ of Certiorarified Mandamus to call for the records of the respondent in C.No.V/15/52/2009 -ST Adj and quash the proceedings dated 06.12.2010 issued therein and further direct the first respondent to decide the issue in the light of the circular No.123/5/2010 -TRU dated 24.05.2010 issued by the Central Board of Excise and Customs.

(3.) W .P(MD)No.5810 of 2011 has been filed seeking a writ of Certiorarified Mandamus to call for the records of the first respondent in C.No.V/ST/15/46/2009 -C.Ex.Adjn., and quash the proceedings dated 23.12.2010 issued therein and further direct the first respondent to decide the issue in the light of the circular No.123/5/2010 -TRU dated 24.05.2010 issued by the Central Board of Excise and Customs.