Customs, Excise and Gold Tribunal - Delhi
Bata India Ltd. vs C.C.E. on 26 September, 1986
Equivalent citations: 1986(10)ECC209
ORDER
Nos. 403 and 404/86-A dated 29-5-1986 in Appeal No. ED/SB/T200/77-A and Appeal No. ED/SB/T536/81-A Decided On: 26.09.1986 Appellants: Bata India Ltd. Vs. Respondent: C.C.E. Hon'ble Judges:
S. Duggal V.P. (T) and Gulati Member (J) Subject: Excise ORDER
1. In exercise of the powers conferred by Sub-section (2) of Section 35C of the Central Excises and Salt Act, 1944, the Tribunal hereby makes the following rectification in the aforesaid. Order:
In place of the sentence: "Only question to be answered is whether both Bata and BSC goods are 'such goods' as Bata brand goods and whether the affixing of brand name amounts to manufacture to make the goods as being of different category", in paragraph 8, the following shall be substituted:
Only question to be answered is whether both Bata and BSC goods are different and whether the affixing of brand name amounts to manufacture to make the goods as being of different category.