LAWS(BOM)-2009-4-230

COMMISSIONER OF CENTRAL EXCISE Vs. MADHURI TRAVELS

Decided On April 21, 2009
COMMISSIONER OF CENTRAL EXCISE Appellant
V/S
Madhuri Travels Respondents

JUDGEMENT

(1.) Revenue has come in appeal on the following substantial questions of law:

(2.) Considering the above, there is no merit in the appeal which is accordingly dismissed.