The Bombay High Court Bench comprising Hon’ble Mr. Justice S.C. Dharmadhikari and Hon’ble Mr. Justice A.K. Menon on 19-8-2014 admitted the Central Excise Appeal No. 289 of 2013 with C.E.A. Nos. 290 and 292-293 of 2013 filed by Ultratech Cement Limited against the CESTAT Final Order Nos. A/275-278/2013/WZB/C-IV(SMB), dated 15-4-2013 (Ultratech Cement Ltd. v. Commissioner). While admitting the appeal, the High Court passed the following order :
The Appellate Tribunal in its impugned order had held that credit on various services used in construction/maintenance of residential colony of employees of assessee was not available in view of precedent decisions of High Courts in 2010 (20) S.T.R. 456 (Bom.) and 2011 (22) S.T.R. 610 (Guj.).