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[Cites 1, Cited by 5]

Gujarat High Court

The Commissioner Of Central Excise & ... vs N.R. Agarwal Industries Ltd. (Unit ­ Ii) ... on 19 March, 2009

Author: K.S.Radhakrishnan

Bench: K.S.Radhakrishnan

TAXAP/17120/2008                                 1/1                                             ORDER


                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                  TAX APPEAL No. 171 of 2008

============================================= 
     THE COMMISSIONER OF CENTRAL EXCISE & CUSTOMS ­ Appellant(s)
                               Versus
          N.R. AGARWAL INDUSTRIES LTD. (UNIT ­ II) ­ Opponent(s)
============================================= 
Appearance :
MR RJ OZA for Appellant(s) : 1,
None for Opponent(s) : 1,
============================================= 
   CORAM :  HONOURABLE THE CHIEF JUSTICE MR. K.S.RADHAKRISHNAN

                 HONOURABLE MR.JUSTICE AKIL KURESHI

                                       Date : 19/03/2009 
                                           ORAL ORDER 

(Per : HONOURABLE THE CHIEF JUSTICE MR. K.S.RADHAKRISHNAN) Heard learned counsel for the appellant. Admit.

Issue   notice   to   the   respondent   on   the   following   substantial  questions of law:

"A.  Whether in the facts and circumstances of the present case, the   Tribunal   is   justified   in   interpreting   the   definition   of   capital   goods   under rule 22(b) of the Cenvat Credit Rules, 2002 so as to cover the   goods not directly used in the manufacture of paper products in case   of a paper industry?
B.  Whether   in   the  facts  and   circumstances   of  the  present  case,   the   Tribunal is justified in allowing the appeal filed by the respondent by   placing reliance on the decision of the tribunal rendered in the case of   Southern Iron & Steel Company Ltd. Vs. CCE Trichi, reported in 2006   (204)   ELT   275   (Tri­Chennai)   on   the   ground   that   these   goods   are   ultimately used in setting up power plant within the factory of the   respondent and therefore, could be treated as capital goods?

C.  Whether   in  the  facts  and  circumstances  fo  the present case,   the   Tribunal is justified in permitting cenvat credit to be availed of and   utilized  on  the capital goods  such  as  H.R.  Sheets,  plates and  coils,   welding electrodes, channels, beams, angles emitting electrodes etc., as   spares, components of power plant installed in the factory though the   respondent does not establish that these goods are used as spares and   accessories"

(K.S. RADHAKRISHNAN, C.J.) (AKIL KURESHI, J.) [sn devu] pps