REGENT COMPUTRONICS PVT. LTD.

Thiru Arooran Sugars Appellant

V/S

CESTAT Respondents

Referred Judgements :-

M/S. VANDANA GLOBAL LTD. V. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO]
DALMIA CEMENTS (BHARAT) LTD. V. CCE [REFERRED TO]
COMMISSIONER OF INCOME TAX CENTRAL DELHI VS. HARPARSAD AND CO PRIVATE LIMITED [REFERRED TO]
COMMISSSIONER OF CENTRAL EXCISE COIMBATORE VS. JAWAHAR MILLS LIMITED [REFERRED TO]
VIRTUAL SOFT SYSTEMS LTD VS. COMMISSIONER OF INCOME TAX DELHI [REFERRED TO]
COMMNR OF INCOME TAX I AHMEDABAD VS. GOLD COIN HEALTH FOOD PVT LTD [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE JAIPUR VS. RAJASTHAN SPINNING AND WEAVING MILLS LTD [REFERRED TO]
SANGAM SPINNERS LTD VS. UNION OF INDIA [REFERRED TO]
SARASWATI SUGAR MILLS VS. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO]
DEPUTY COMMISSIONER OF COMMERCIAL TAXES VS. BELLARY STEELS AND ALLOYS LIMITED [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE CENTRAL EXCISE COMMISSIONERATE VS. M/S INDIA CEMENTS LIMITED [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE VS. INDIA CEMENTS LTD [REFERRED TO]
MUNDRA PORTS & SPECIAL ECONOMIC ZONE LIMITED VS. COMMISSIONER OF CENTRAL EXCISE & CUSTOMS [REFERRED TO]
INDIA CEMENTS LTD. VS. THE CUSTOM, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL AND ORS. [REFERRED TO]

JUDGEMENT

(1.) These are three (3) appeals, which assail the order of the Customs, Excise and Service Tax Appellate Tribunal (in short, Tribunal).

(2.) The Tribunal, by a cryptic order, has allowed the appeals of the Revenue and restored the Order-in-Original dated 18-8-2009, by following its own judgment, delivered by a Larger Bench, in the matter of Vandana Global Limited v. Commissioner of Central Excise - 2010 (253) E.L.T. 440. The judgment, rendered in : Vandana Global Limited v. Commissioner of Central Excise favours the Revenue.

(3.) We were informed by the counsels for the parties that a challenge has been laid to the decision of the Tribunal rendered in: Vandana Clothing Limited v. Commissioner of Central Excise, and that it is pending consideration before the concerned Court, i.e., the Chhattisgarh High Court.

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THIRU AROORAN SUGARS Vs. CESTAT

Referred Judgements :-

JUDGEMENT

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