SARAL WIRE CRAFT PVT. LTD. Vs. COMMISSIONER CUSTOMS, CENTRAL EXCISE AND SERVICE TAX AND ORS.
LAWS(SC)-2015-7-56
SUPREME COURT OF INDIA
Decided on
July 20,2015
Saral Wire Craft Pvt. Ltd.
Appellant
VERSUS
Commissioner Customs, Central Excise And Service Tax And Ors.
Respondents
JUDGEMENT
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(1.) Delay condoned.
(2.) Leave granted.
(3.) The Appellant is aggrieved by the fact that the right of Appeal bestowed on the assessee by the Central Excise Act, 1944 (in short 'the Act') has virtually been rendered nugatory since, successively, its Appeal has been declined consideration on merits, having instead held as time- barred.;
(2.) Leave granted.
(3.) The Appellant is aggrieved by the fact that the right of Appeal bestowed on the assessee by the Central Excise Act, 1944 (in short 'the Act') has virtually been rendered nugatory since, successively, its Appeal has been declined consideration on merits, having instead held as time- barred.;
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