LAWS(MAD)-2018-9-169

COMMISSIONER OF CUSTOMS (AIR) Vs. ABDUL AZEEZ

Decided On September 07, 2018
Commissioner Of Customs (Air) Appellant
V/S
ABDUL AZEEZ Respondents

JUDGEMENT

(1.) Heard the learned Senior Standing Counsel for the appellant.

(2.) This appeal by the Revenue has been directed against the final order passed by the Customs, Excise and Service Tax Appellate Tribunal dated 30.9.2008.

(3.) The appeal is admitted on the following substantial questions of law: