Per: Shri M. V. Ravindran, Member (Judicial)
1. These all appeals are filed by the revenue against impugned Order Nos. M-I/PAP/132/2010 dtd. 19.03.2010, AGS(78)02/2010 dtd. 26.04.2010, SR/134/NGP/2010 dtd. 26.04.2010, P-II/PAP/72 to 74/2010 dtd. 29.04.2010, M-I/PAP/142 to 143/2010 dtd. 29.03.2010, SB/62/TH-I/10 dtd. 30.04.2010, AKP/139 & 140/NSK/2010 dtd. 11.05.2010.
2. Since all the appeals raise the same question, they are being disposed by the common order. After hearing the departmental Representative and perusal of records, I find that the amount involved in these cases is less than Rs. Five Lakhs. As per the CBEC Circular Number 390/MISC./163/2010-GC dated 27th August 2011, monetary limit of Rs. Five Lakhs is fixed, for filing the appeal to the Tribunal.
3. Since the amount is less than threshold limit, I dismiss all the appeals keeping the issue involved open for deciding in an appropriate matter.
4. Appeals are dismissed. (Dictated in Court) (M.V. Ravindran) Saifi Member (Judicial)