M/s. M.P. Laghu Udhyog Nigam Ltd. vs CCE, Bhopal

S.No.,Particulars

1.,"Commissioner of Service Tax v. Turbotech Precision Engineering Private Limited, 2010 (18)

STR 545 (Kar)

2.,"Simplex Infrastructure & foundry Works v. Commissioner of Central Excise, 2012 (25) STR 106

(Tri.-Del)

3.,"Commissioner of Central Excise v. Consulting Engineer Groups Limited, 2014-TIOL-936-

CESTAT-DEL

4.,"Commissioner of Central Excise v. Simplex Infrastructure & Foundry Works, 2014 (34) STR1 91

(Del)

In the light of the foregoing it is evident that the impugned order is not sustainable. We therefore allow the appellants’ appeal and set aside the,

impugned order.,

[Pronounced in the open Court on 06/08/2014].,