FORM ST-6

FORM ST-6

FORM OF APPEAL TO APPELLATE TRIBUNAL UNDER SECTION 86 OF THE
FINANCE ACT, 1994 (32 OF 1994)

IN THE CUSTOMS, EXCISE AND GOLD (CONTROL) APPELLATE TRIBUNAL

Appeal No. .............. of ........... 19......

............................... Appellant

vs.

............................... Respondent

(1) The designation and address of the authority
passing the order appealed against.

(2) The number and date of the order appealed against.

(3) Date of communication of a copy of the order appealed
against.

(4) State/Union territory and the Collectorate in which
the order/decision of assessment/penalty/interest was
made.

(5) Designation and address of the adjudicating authority
in cases where the order appealed against is an order
of the Collector (Appeals).

(6) Address to which the notices may be sent to the
appellant.

(7) Address to which the notices may be sent to the
respondent.

(8) Whether the decision or order appealed against involves
any question having a relation to the value of the
taxable service for purposes of assessment; if not,
difference in tax or tax involved, or amount of interest
or penalty involved, as the case may be.

(8A.) (i) Period of dispute.

(ii) Amount of tax, if any, demanded for the period
mentioned in item (i).

(iii) Amount of refund, if any, claimed for the period
mentioned in item (i).

(iv) Amount of interest involved.

(v) Amount of penalty imposed.

(9) Whether tax or penalty/interest is deposited; if not,
whether any application for dispensing with such
deposit has been made (a copy of the challan under
which the deposit is made shall be furnished).

(9A.) Whether the appellant wishes to be heard in person.

(10) Reliefs claimed in appeal.

STATEMENT OF FACTS

GROUNDS OF APPEAL

(i)

(ii)

(iii)

(iv)

Signature of authorised Signature of the Appellant
representative, if any

VERIFICATION

I, ................. the Appellant, do hereby declare that what is
stated above is true to the best of my information and belief.

Verified today, the ........ day of ........ 19.........

Signature of authorised Signature of the Appellant
representative, if any or his authorised representative

Notes

(1) The appeal including the statement of facts and the grounds of appeal shall be filed in quadruplicate and shall be accompanied by an equal number of copies of the order appealed against (one of which at least shall be certified copy)

(2) The Form of appeal shall be in English (or Hindi) and should set forth concisely and under distinct heads, the grounds of appeal without any argument or narrative and such grounds be numbered consecutively.

(3) The fee of Rs. 200 required to be paid under the provisions of the Act shall be paid through a crossed bank draft drawn in favour of the Assistant Registrar of the Bench of the Tribunal on a branch of any nationalised bank located at the place where the Bench is situated and the demand draft shall be attached to the Form of appeal

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