Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2515 OF 2002
Commnr. of Central Excise, Kolkatta-I …Appellant
Versus
M/s Web Impression India Ltd. …Respondent
J U D G M E N T
Dr. ARIJIT PASAYAT, J
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1. Challenge in this appeal is to the judgment of Customs, Excise and
Gold (Control) Appellate Tribunal, Eastern Bench Kolkatta (in short
‘CEGAT’). In this case the CEGAT followed the order passed by another
Bench of CEGAT in the case of Srikumar Agencies who was one of the
respondents in Civil Appeal Nos. 4872-4892 of 2000. By our separate
judgment today in Civil Appeal Nos. 4872-4892 of 2000 we have set aside
the order of CEGAT and remitted the matter to it to be dealt with afresh.
The decision in the said case shall apply to the facts of the present case.
2. The appeal will be heard afresh by the appropriate bench of CEGAT
which is presently known as Customs, Excise & Service Tax Appellate
Tribunal (in short ‘CESTAT’).
3. Since the matter is pending for long, we request the
CESTAT to dispose of the appeal as early as possible preferably by the end
of February, 2009.
4. The appeal is allowed.
……………………………J.
(Dr. ARIJIT PASAYAT)
…………………………...J.
(P. SATHASIVAM)
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…………………….……..J.
(AFTAB ALAM)
New Delhi,
November 27, 2008
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