Customs, Excise and Gold Tribunal - Bangalore
Bhel vs Commissioner Of Central Excise, ... on 10 April, 2001
Equivalent citations: 2001(76)ECC538
ORDER
Shri G.A. Brahma Deva
1. The short point to be considered in this case is whether notional interest on advance is to be included or not in determining the assessable value. We find that this issue is no longer resintegr(SIC) in view of the decision of the Supreme court in the case of VST Industries (1998 74 ECT 486). It was also brought to our notice that the Tribunal has also followed the ratio of the said decision in the very parties case as per the final order No 93 & 94/2000 dated 20.11.2000. In view of this settled position we accept the contention of the party and accordingly appeal is allowed.
(Pronounced and dictated in open court)