Customs, Excise and Gold Tribunal - Delhi
Nahar Spinning Mills Ltd. vs C.C.E. on 16 March, 2005
ORDER
Jyoti Balasundaram, Vice President
1. Duty demand of Rs. 3,44,667/- has been confirmed by disallowing cash discount as deduction from the value of cotton yarn and blended yarn manufactured and cleared by the appellants during the period August 1998 to June 2000.
2. We have heard both sides. The appellants restrict their claim to those invoices bearing the endorsement of cash discount either typed or rubber-stamped. Since the cash discount was known to buyers prior to the removal of the goods by way of the endorsement on the invoices, the appellant are entitled to deduction of cash discount from the assessable value in the light of the judgment of the Hon'ble Bombay High Court in the case of Goodlass Nerolac Paints Ltd. v. Union of India 1993 (65) ELT 186 (Bom) affirmed by the Apex Court in 1994 (73) ELT A58 and the judgment of the Hon'ble Karnataka High Court in the case of H & R Jhonson (India) Ltd. v. Central Board of Excise and Customs 1998 (101) ELT 251 (Kar). We, therefore, hold that the appellants are entitled to deduction in respect of amounts covered by the invoices bearing endorsement of cash discount.
3. The appeal is allowed, as above.