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Commissioner of Customs, Tuticorin v/s National Steel & Agro Industries

    Appeal No.C/65 of 2006 [Arising out of Order-in-Appeal No.1 of 2006-TTN (CUS) (ADK) dt. 16.1.2006 passed by the Commissioner of Central Excise (Appeals), Trichirappalli]
    Decided On, 01 May 2014
    At, Customs Excise Service Tax Appellate Tribunal South Zonal Bench At Chennai
    By, THE HONOURABLE MR. PRADIP KUMAR DAS
    By, JUDICIAL MEMBER
    For the Appellant: M. Rammohan Rao, DC (AR). For the Respondent: None.


Judgment Text
Pradip Kumar Das, J.

1. Revenue filed this appeal against the order of Commissioner (Appeals).

2. Heard Ld. AR on behalf of Revenue. None appears on behalf of the respondent.

3. After hearing the Ld. A.R. and on perusal of the records, I find that the issue involved is levy of CESS on export of Shrimps and Prawns under the Agriculture Produce CESS Act,1940. It is seen that the Tribunal held that in the case of CC Tuticorin Vs Edhayam Frozen Foods 2005 (190) ELT 72 (Tri.-Chennai) held that no Cess is leviable on Shrimps and Prawns under the Agriculture Produce CESS Act, 1940 which is upheld by the Hon'ble Madras High Court reported in 2008 (230) ELT 225 (Mad.). In view of that, I do not find any reason to differ with the o

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rder of Commissioner (Appeals). Accordingly, the appeal filed by Revenue is rejected.
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