A.Subbiah vs The Commissioner Of Central Excise
2023 Latest Caselaw 15749 Mad

Madras High Court

A.Subbiah vs The Commissioner Of Central Excise on 6 December, 2023

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                              W.A.(MD)Nos.168 to 181 of 2017


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 06.12.2023

                                                       CORAM:

                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                        AND
                         THE HONOURABLE MR.JUSTICE V. LAKSHMINARAYANAN

                                          W.A.(MD)Nos.168 to 181 of 2017
                                                      and
                                        C.M.P.(MD)Nos.1900 to 1913 of 2017

                W.A.(MD)No.168 of 2017

                A.Subbiah                                                       ... Petitioner

                                                         Vs.

                The Commissioner of Central Excise,
                Office of the Commissioner of Central Excise,
                Central Revenue Building, NGO-'A' Colony,
                Tirunelveli-627 007.                                            ...Respondent

                PRAYER: Appeal filed under Clause 15 of Letters Patent, praying this Court to
                set aside the order dated 06.01.2017 passed in W.P.(MD)No.204 of 2017 on the
                file of this Court.


                                      For Appellant     : Mr.N.Viswanathan
                                      For Respondent    : Mr.S.Gurumoorthy,
                                                         Standing Counsel


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https://www.mhc.tn.gov.in/judis
                                                                                     W.A.(MD)Nos.168 to 181 of 2017




                                                    COMMON JUDGMENT

(Judgment of the Court was delivered by S.M.SUBRAMANIAM, J.)

Pursuant to the order dated 23.08.2022 passed by this Court in these

Writ Appeals, the Customs Excise Service Tax Appellate Tribunal, Chennai

passed final orders on 01.09.2023 in final order Nos.40741-40742 / 2023,

allowing the appeal filed by the assessee and dismissing the appeal filed by the

department.

2.In view of the above, no further adjudication needs to be undertaken in

these appeals. If at all any other grievance exists, the parties are at liberty to

approach the competent authorities. Accordingly, these Writ Appeals are closed.

No costs. Consequently, connected miscellaneous petitions are also closed.

                                                                    (S.M.S., J.) & (V.L.N., J.)
                                                                              06.12.2023
                NCC      : Yes / No
                Index : Yes / No
                Internet : Yes / No

                Yuva

https://www.mhc.tn.gov.in/judis W.A.(MD)Nos.168 to 181 of 2017

S.M.SUBRAMANIAM, J.

AND V.LAKSHMINARAYANAN, J.

Yuva

W.A.(MD)Nos.168 to 181 of 2017

06.12.2023

https://www.mhc.tn.gov.in/judis