The Commissioner Of Customs, Central Excise And Service Tax, Guntur vs. M/S Madras Cements Limited
Held
The Court held that the questions of law raised in the appeal were decided in favour of the assessee. Therefore, the appeal was dismissed.
Facts
The appeal was filed by the Commissioner of Customs, Central Excise and Service Tax against a CESTAT final order. The issue was covered by a previous judgment of the Madras High Court, which was upheld by the Supreme Court.
Key Issues
Whether the questions of law raised in the appeal are covered by previous High Court and Supreme Court judgments.
AI-generated summary — verify with the full judgment below
Date of reserved for orders : Date of pronouncement : 18.08.2026 Date of uploading : APHC010131292021
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3564] TUESDAY, THE 18th DAY OF AUGUST 2026 PRESENT THE HONOURABLE SRI JUSTICE BATTU DEVANAND THE HONOURABLE SRI JUSTICE TUHIN KUMAR GEDELA CENTRAL EXCISE APPEALS NO: 12/2021 Between:
THE COMMISSIONER OF CUSTOMS, CENTRAL EXCISE AND SERVICE TAX, GUNTUR, GST BHAVAN, P.B. NO. 331, C.R. BUILDINGS, KANNAVARI THOTA, GUNTUR, ANDHRA PRADESH - 522 004. ...APPELLANT AND 1. M/S MADRAS CEMENTS LIMITED, Kumarasamy Raja Nagar, Jaggayyapet Taluk, Krishna District.
...RESPONDENT To set aside the CESTAS Final Order No.A/30584-30587/2020, dated 20.02.2020 passed in Appeal No.E/937/2009) and pass. IA NO: 1 OF 2021 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to stay the Final Order No. A/30584-30587/2020, dated 20.02.2020 passed by the Honourable Customs, Excise and Service Tax Appellate Tribunal, Regional Bench, at Hyderabad and pass.
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