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CCE, Trichy v/s M/s. Trichy Detergents Products Ltd.

    Appeal No. E/142 of 2004
    Decided On, 24 March 2010
    At, Customs Excise Service Tax Appellate Tribunal South Zonal Bench At Chennai
    By, THE HONOURABLE DR. CHITTARANJAN SATAPATHY
    By, TECHNICAL MEMBER & THE HONOURABLE MR. D.N. PANDA
    By, JUDICIAL MEMBER
    Shri C. Dhanasekaran, SDR for the Appellant


Judgment Text
Per Dr. Chittaranjan Satapathy


The respondents are not present despite notice. There is also no adjournment request. Heard the learned SDR Shri C. Dhanasekaran. He fairly states that in view of the Honble Supreme Courts decision in the case of Commissioner Vs. Naga Ltd.  2007 (200) ELT 452 (SC), the Departments appeal has n

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o merit. As such, we reject the appeal.
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