DIRECTOR, POST GRADUATE INSTITUTE OF MEDICAL EDUCATION AND RESEARCH, SECTOR 12, CHANDIGARH Vs. COMMISSIONER OF CENTRAL EXCISE & SERVICE TAX (APPEALS), CHANDIGARH AND OTHERS

JUDGEMENT

(1.) Cm No. 23967-CII-2017

(2.) Allowed as prayed for. CM stands disposed of.

(3.) This appeal has been filed under Section 83 of the Finance Act 1994( in short "the 1994 Act") against the impugned order dated 12/20-07- 2016, Annexure A-5 passed by the Commissioner (Appeals), Chandigarh(II) and order dated 11.04.2017 (Annexure A-7) passed by Central Excise & Service Tax Appellate Tribunal, Chandigarh (in short, "the Tribunal") in Appeal No. JAL-EXCUS-000-APP-017-16-17, claiming following substantial questions of law:-