COMMISSIONER OF CENTRAL EXCISE Vs. YAMUNA FAN INDUSTRIES
LAWS(ALL)-2015-5-294
HIGH COURT OF ALLAHABAD
Decided on May 06,2015

COMMISSIONER OF CENTRAL EXCISE Appellant
VERSUS
Yamuna Fan Industries Respondents

JUDGEMENT

- (1.) Nobody is present on behalf of the assessee even in the revised reading of the cause list.
(2.) Heard Shri Ashok Singh, Advocate on behalf of the department.
(3.) Customs Excise & Gold (Control) Appellate Tribunal, New Delhi by means of the order dated 10.02.1997decided the appeal filed by the assessee and allowed the same.;


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