Custom, Excise & Service Tax Tribunal
Cce Surat-I vs M/S Shree Harekrishna Textiles on 2 January, 2015
In The Customs, Excise & Service Tax Appellate Tribunal West Zonal Bench At Ahmedabad Appeal No.E/1137/2007-SM [Arising out of OIA No.VP/241/SRT-I/07, dt.24.09.2007, passed by Commissioner of Central Excise & Customs (Appeals), Surat-I] CCE Surat-I Appellant Vs M/s Shree Harekrishna Textiles Respondent
Represented by:
For Assessee: None For Revenue: Shri Alok Srivastava, Dy.Commissioner (AR) For approval and signature:
Mr. P.K. Das, Honble Member (Judicial)
1. Whether Press Reporters may be allowed to see the No Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
2. Whether it should be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
3. Whether their Lordships wish to see the fair copy of Seen the order?
4. Whether order is to be circulated to the Departmental Yes authorities?
CORAM:
MR. P.K. DAS, HONBLE MEMBER (JUDICIAL) Date of Hearing/Decision:02.01.15 Order No. A/10001 / 2015, dt.02.01.2015 Per: P.K. Das
1. None appears on behalf of the respondent. There is no application for adjournment.
2. After hearing the learned Authorised Representative and on perusal of the records, I find that the Respondents are engaged in the trading of Grey Man Made Fabric (MMF) classifiable under Chapter 54 of Central Excise Tariff Act, 1985. The issue involved in this case is whether the CENVAT Credit is to be allowed for the declared stock of Grey Man Made Fabrics (by considering it as input) as per Sr.No.1(c) of Table appended to the Notification No.35/2003-CE(NT), dt.10.04.2003 as amended or as per Sr.No.2 (b) (by considering it as finished goods in stock.) The Adjudicating authority confirmed the demand of CENVAT Credit of Rs.91,811.00 along with interest and penalty, holding that the stock of Grey MMF is the finished goods to the respondent-dealer and cannot be treated as input/raw material.
3. By the impugned order, Commissioner (Appeals) following the decision of the Tribunal held that the dealer is introduced between the manufacturer and the processor, the nature of product as input cannot undergo any change, and it would cover under Sr.No.(c) of the said notification.
4. I find that this view was approved by the Honble Gujarat High Court in the case of CCE Ahmedabad-I Vs Rajkamal Textile Traders 2010 (258) ELT 189 (Guj.), and dismissed the appeal filed by the Revenue. It has been held as under:-
2.?Question raised whether the Tribunal is justified in holding that the grey fabrics i.e. unprocessed stock of fabrics held by a dealer is input in terms of Notification No. 35/2003-C.E. (N.T.) dated 10-4-2003. The Tribunal has examined the issue and opined that the problem related to term. So far as the present case is concerned, the Tribunal concluded that man-made grey fabrics is definitely finished product for the manufacturer of such grey fabrics. It is definitely an input for processor who is taking these grey fabrics for further processing. Further, it is noticed that it is not always necessary that this grey fabrics should pass through the hands of the dealer. If the processor had purchased directly from the manufacturer of grey fabrics, the grey fabrics purchased will be undoubtedly and undisputedly an inputs in the hands of the processor. Merely because a dealer has been introduced in between the manufacturer of inputs and the manufacturer of finished goods, the nature of these products as input cannot undergo a change. Notification No. 35/03 has already envisaged credit not merely for stock with the traders but also in respect of stock lying with the processors.
3.?That being the factual and legal situation, we see no reason to take a different view than that of the Tribunal. We, therefore, see no merits in the appeals and the same deserve to be dismissed.
5. In view of the above discussion, I do not find any reason to interfere in the order of the Commissioner (Appeals). Accordingly, the appeal filed by the Revenue is rejected.
(Dictated & Pronounced in Court) (P.K. Das) Member (Judicial) cbb 3