Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

Commmissioner Of Central Excise, ... vs M/S. Neycer India Ltd. on 11 May, 2015

Bench: A.K. Sikri, Rohinton Fali Nariman

     ITEM NO.112                                COURT NO.13               SECTION III

                                 S U P R E M E C O U R T O F        I N D I A
                                         RECORD OF PROCEEDINGS

     Civil Appeal               No(s).    3684/2005

     COMMMISSIONER OF CENTRAL EXCISE, TRICHY                             Appellant(s)

                                                      VERSUS

     M/S. NEYCER INDIA LTD.                                              Respondent(s)


     Date : 11/05/2015 This appeal was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE A.K. SIKRI
                           HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Appellant(s)                    Mr.   K.Radhakrishnan,Sr.Adv.
                                         Mr.   Arijit Prasad,Adv.
                                         Ms.   Aruna Gupta,Adv.
                                         Mr.   B. Krishna Prasad,Adv.

     For Respondent(s)
                                         Mr. V. N. Raghupathy,Adv.


                            UPON hearing the counsel the Court made the following
                                               O R D E R

The appeal is dismissed in terms of the signed order.

                            (SUMAN WADHWA)                    (SUMAN JAIN)
                              AR-cum-PS                       COURT MASTER

Signed order is placed on the file.





Signature Not Verified

Digitally signed by
Suman Wadhwa
Date: 2015.05.12
11:30:50 IST
Reason:
                        IN THE SUPREME COURT OF INDIA
                        CIVIL APPELLATE JURISDICTION
                     CIVIL APPEAL NO. 3684      OF 2005


   Commnr. Of Central Excise, Trichy                            Appellant(s)

                                    VERSUS

   M/s. Neycer India Ltd.                                       Respondent(s)


                                    O R D E R


              The   Department/Revenue   wanted      to   add    the   value   of

Handle assembly, Ball valve assembly, overflow assembly, Syphon assembly, Outlet flange assembly and Flush pipe assembly, while arriving at the valuation of the flushing cisterns manufactured by the respondent. It is an admitted position that the aforesaid fittings are not manufactured by the assessee. It is also an admitted position that the assessee supplied the same to those buyers only who asked for that and in such a situation the assessee buys the aforesaid components from the market and supply to the buyers at their option. In these circumstances, the Tribunal has rightly declined to add the value of the aforesaid components which are not the part of flushing cistern manufactured by the assessee. Even otherwise, the amount of tax involved is not much.

For these reasons we dismiss this appeal.

….....................J. (A.K.SIKRI) …......................J. (ROHINTON FALI NARIMAN) New Delhi;

Date: 11.5.2015.