Supreme Court of India
M/S Farwood Industries (P) Ltd. ... vs Commnr.Of Central Excise, Chennai ... on 17 January, 2007
Bench: Ar.Lakshmanan, V.S. Sirpurkar
CASE NO.: Appeal (civil) 3715 of 2005 PETITIONER: M/S FARWOOD INDUSTRIES (P) LTD. ....APPELLANT(S) RESPONDENT: COMMNR.OF CENTRAL EXCISE, CHENNAI ...RESPONDENT(S) DATE OF JUDGMENT: 17/01/2007 BENCH: Dr.AR.LAKSHMANAN & V.S. SIRPURKAR JUDGMENT:
JUDGMENT O R D E R Heard Mr.A.K.Ganguly, learned senior counsel for the appellant and Mr.Subba Rao, learned counsel for the respondent.
We have perused the order passed by the Assessing Officer and also the order passed by the Commissioner of Central Excise, Chennai.
The learned senior counsel for the appellant at the time of hearing relied upon the Judgment in M/s.Craft Interiors Pvt.Ltd. vs. Commissioner of Central Excise, Bangalore & Anr. reported in 2006 (11) Scale 78 and in particular paragraph 17 of the said Judgment. In view of the above Judgment, the order passed by the Assessing Officer and as affirmed by the Commissioner of Central Excise, Chennai requires re-consideration. We, therefore, remit the matter to the Commissioner of Central Excise, Chennai-III for a fresh disposal in accordance with law. The appeals stands allowed accordingly. Both parties are at liberty to place additional documents before the Commissioner of Central Excise, Chennai-III.