Customs, Excise and Gold Tribunal - Mumbai
Cce vs Midi Tools Pvt. Ltd. on 20 November, 2000
Equivalent citations: 2001(96)ECR175(TRI.-MUMBAI)
ORDER Gowri Shankar, Member (T)
1. The bench, after hearing this appeal in 1993, referred it to the President for constituting a larger bench to consider the question as to whether, in cases, where a small scale notification is concerned, the period for limitation would run from the date of payment of duty, or the closure of the financial year. The larger bench in its decision has noted the decision of an earlier larger bench, that limitation would run from the date of payment of duty, and not from the closure of the financial year, and returned the appeal for decision by the referring bench.
2. Accordingly, the appeal is allowed. The order of the Collector (Appeals) holding contrary view is set aside and the order of the Assistant Collector restored.