REGENT COMPUTRONICS PVT. LTD.

Eveready Industries India Ld. Appellant

V/S

The Customs, Excise And Service Tax Appellate Tribunal, South Zonal Bench And Ors. Respondents

Referred Judgements :-

MADURAI POWER CORPORATION VS. DCCE [REFERRED TO]
UNION OF INDIA VS. JAIN SHUDH VANASPATI LIMITED [REFERRED TO]
MAFATLAL INDUSTRIES LIMITED VS. UNION OF INDIA [REFERRED TO]
ASIAN PAINTS INDIA LIMITED VS. COLLECTOR OF CENTRAL EXCISE BOMBAY [REFERRED TO]
JENSON AND NICHOLSON INDIA LIMITED VS. UNION OF INDIA [REFERRED TO]
SIVANANDHA PIPE FITTINGS LIMITED VS. SUPERINTENDENT OF CENTRAL EXCISE HOSUR [REFERRED TO]
GOODLAS NEROLAC PAINTS LIMITED VS. UNION OF INDIA [REFERRED TO]
ASIAN PAINTS (INDIA) LTD VS. COLLECTOR OF CENTRAL EXCISE [REFERRED TO]
THE COMMISSIONER OF CENTRAL EXCISE VS. PRICOL LTD. AND ORS. [REFERRED TO]
THE COMMISSIONER CUSTOMS & CENTRAL EXCISE VS. PANYAM CEMENTS & MINERALS INDUSTRIES LTD. [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed by the assessee under Section 35G of the Central Excise Act, 1944 against the order of the Customs, Excise and Service Tax Appellate Tribunal, reversing the decision of the Commissioner (Appeals) and restoring the order of the Original Authority.

(2.) Heard Mr.Raghavan Ramabadran, learned counsel for the appellant/ assessee and Mr.Rajnish Pathiyil, learned Standing Counsel for respondents 2 and 3.

(3.) On 19.3.2008, the above appeal was admitted on the following substantial question of law :

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EVEREADY INDUSTRIES INDIA LD. Vs. THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL, SOUTH ZONAL BENCH AND ORS.

Referred Judgements :-

JUDGEMENT

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