Customs, Excise and Gold Tribunal - Bangalore
Commissioner Of Central Excise, Cochin vs M/S. Sng Engineering Works. Thrissur, ... on 8 June, 2001
ORDER
Shri G.A. Brahma Deva
1. The short point to be considered in this case is whether interest on advances collected is to be included or not in determining assessable value. We find that the issue involved herein is, no longer res-integra, in view of the decision of Supreme Court in the case of VST Industries Vs Collector of Central Excise, Hyderabad reported in 1988 (97) ELT 395 (S.C). Accordingly the appeal filed by the department is hereby dismissed.
(Pronounced and dictated in open court)