COMMISSIONER, CENTRAL EXCISE Vs. DEEPAK SPINNERS LTD

JUDGEMENT

(1.) THIS appeal was admitted on the following question of law: -

(2.) THE Tribunal had accepted the plea of the assessee and permitted it to utilize the CENVAT credit for payment of service tax on GTA services on account of the fact that the Tribunal in the case of Commissioner of Central Excise, Chandigarh vs. M/s Nahar Industrial Enterprises Limited had decided this question in favour of the assessee.