HARISONS STEEL PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal of the assessee challenges the order passed by the Customs, Excise and Service Tax Appellate Tribunal, West Zonal Bench, Mumbai on 24-3-2014.

(2.) The Tribunal had before it an appeal of the appellant before us. That was directed against the confirmation of demands under the order-in-original. That order was passed on 30-4-2008 by the Commissioner of Central Excise, Thane-I.

(3.) It is submitted that the present appeal raises substantial questions of law and particularly those which have been formulated at pages 10 and 11.