RAJENDRA G. BHUTADA Vs. UNION OF INDIA

JUDGEMENT

(1.) P.C : Mr. Ashok Singh, learned Advocate, argued these two appeals on 10-4-2017 along with the Revenue's appeals.

(2.) The Revenue's appeals being Appeal Nos. 90, 91 and 92 of 2015 challenged that part of the Tribunal's order whereunder the Tribunal, while upholding the confiscation of goods, reduced the penalty.

(3.) We found that there is no substantial question of law arising from such an order. Hence, the Revenue's appeals were dismissed.