- (1.) Applications for amendment of cause title is allowed in terms of prayer (a). Cause title has been amended accordingly.
(2.) These appeals by the Assessee, under Section 35L of the Central Excise Act, 1944, are directed against three separate orders passed by the Customs, Excise and Service Tax Appellate Tribunal, Principal Bench, New Delhi [for short 'the Tribunal'] in Excise Appeal Nos. 2248/2004, 4609/2004 and 571/2008. By the impugned orders, the Tribunal has allowed the appeals preferred by the Revenue against the orders passed by the Commissioner (Appeals).
(3.) Since a common question of law is raised in these appeals, with the consent of Learned Counsel appearing for the parties, all the appeals are being disposed of by this common order at this stage itself.;