Custom, Excise & Service Tax Tribunal
M/S. Reliance Industries Limited vs Commissioner Of Central Excise & S.T., ... on 2 February, 2015
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Zonal Bench, Ahmedabad Appeal No. : E/194/2007 (Application No. E/Extn/16132/2014) (Arising out of OIO-22/COMMR/2006 dated 30.10.2006, Passed by Commissioner Central Excise, Service Tax & Customs, Rajkot) M/s. Reliance Industries Limited : Appellant (s) VERSUS Commissioner of Central Excise & S.T., Rajkot : Respondent (s)
Represented by :
For Assessee : Shri J.C. Patel, Shri V.K. Jain & Ms. S. Balani, Advocates For Revenue : Shri Alok Srivastava, A.R. For approval and signature :
Mr. P.K. Das, Hon'ble Member (Judicial) Mr. R.K. Singh, Hon'ble Member (Technical) 1 Whether Press Reporter may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982? No 2 Whether it should be released under Rule 27 of CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? 3 Whether their Lordships wish to see the fair copy of the Order? Seen 4 Whether Order is to be circulated to the Departmental authorities? Yes CORAM :
Mr. P.K. Das, Hon'ble Member (Judicial) Mr. R.K. Singh, Hon'ble Member (Technical) Date of Hearing / Decision : 02.02.2015 ORDER No. A/10107 / 2015 Dated 02.02.2015 Per : Mr. P.K. Das;
Heard both sides and perused the records.
2. Appellants are engaged in the manufacture of excisable goods classifiable under Chapter 25,27,28 and 29 of the Central Excise Tariff Act, 1985. The issue involved in this appeal is admissibility of the cenvat credit on the capital goods used in Single Buoy Mooring (SBM) installation at the anchorage in the sea. Learned Advocate for the appellant submits that the Adjudicating authority denied the credit relying upon the decision of the Honble Supreme Court in the case of CCE, Jaipur vs. M/s. J.K. Udaipur Udyog Limited - 2004 (171) ELT 289 (SC), which was overruled by the Larger Bench of the Honble Supreme Court.
3. We find that the Honble Supreme Court, subsequently in the case of Vikram Cement vs. CCE, Indore 2006 (194) ELT 3 (SC) held that the decision of J.K. Udaipur Udyog Limited (supra) is contrary and not a good law. It is seen that the Honble Supreme Court in the subsequent decision in the case of Vikram Cement vs. CCE Indore - 2006 (197) ELT 145 (SC), held that if the mines are captively used, so that constitute one integrated unit together with the concerned unit, modvat/ cenvat credit on capital goods would be available. In that case, the Honble Supreme Court remanded the matter to the respective original adjudicating authorities for decision only on that issue.
4. In view of the decision of the Honble Supreme Court in the case of Vikram Cement (supra), we set-aside the impugned order and the matter is remanded to the adjudicating authority to decide the issue afresh in the light of the decision of the Honble Supreme Court in the case of Vikram Cement (supra). Appeal is allowed by way of remand. Needless to say that the adjudicating authority shall give proper opportunity of hearing before decision. The application for extension for stay order is dismissed as infructuous.
(Dictated and pronounced in the Court)
(R.K. Singh) (P.K. Das)
Member (Technical) Member (Judicial)
..KL
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