Punjab-Haryana High Court
Commissioner Of Central Excise vs M/S Laxmi Engineering Works on 19 March, 2010
Bench: Ashutosh Mohunta, Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
GCR No.4 of 2004
Date of Decision:22.03.2010
Commissioner of Central Excise, Chandigarh-1 ....Petitioner
Versus
M/s Laxmi Engineering Works. ...Respondent
CORAM:- HON'BLE MR. JUSTICE ASHUTOSH MOHUNTA.
HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present: Mr.Gurpreet Singh, Sr. Standing Counsel(Indirect Taxes),
for the petitioner.
None for the respondent.
ASHUTOSH MOHUNTA, J. (ORAL)
The Customs, Excise and Gold (Control) Appellate Tribunal has submitted the statement of facts without framing the question law. However, after going through the statement of facts, the following question of law arises for adjudication by this Court:-
"Whether in the light of the private record which had been discovered during a raid, the Tribunal was right in holding that there was no positive evidence of clandestine production and removal of goods during the relevant period?
After hearing the learned counsel for the revenue, we are of the considered view that even if some record recovered during the raid and corroborated by some supportable evidence holding that there was an attempt of clandestine production and removal of goods, then it is necessary to have the same positive evidence of clandestine production and removal of goods.
In view of the above, the question of law is answered against the revenue and in favour of the assessee.
(ASHUTOSH MOHUNTA)
JUDGE
22.3.2010 (MEHINDER SINGH SULLAR)
AS JUDGE