INDIAN ADDITIVES LIMITED Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) These Appeals have been filed under Section 35-G of the Central Excise Act, 1944 as against the final order Nos. 40149, 40150, 40151 and 40152 of 2015 dated 13.02.2015 passed by the Customs, Excise and Service Tax Appellate Tribunal, Chennai

(2.) Brief facts of the case of the appellant are as follows:-

(3.) Heard the learned counsel for the appellant and the learned counsel for the respondent. Perused the materials available on record.