Indian Kanoon - Search engine for Indian Law

Gujarat High Court

The Commissioner Of Central Excise & ... vs Suyog Fibre India Pvt. Ltd. & 1 ­ ... on 7 July, 2009

Author: K.S.Radhakrishnan

Bench: K.S.Radhakrishnan

TAXAP/127120/2008                             1/2                                          ORDER



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          TAX APPEAL No. 1271 of 2008

====================================== 
     THE COMMISSIONER OF CENTRAL EXCISE & CUSTOMS, 
                  SURAT­II ­ Appellant(s)
                          Versus
        SUYOG FIBRE INDIA PVT. LTD. & 1 ­ Opponent(s)
====================================== 
Appearance :
MR RJ OZA for Appellant(s) : 1,
None for Opponent(s) : 1 ­ 2.
====================================== 
                         HONOURABLE THE CHIEF JUSTICE MR. 
           CORAM : 
                         K.S.RADHAKRISHNAN

                         and

                         HONOURABLE MR.JUSTICE AKIL KURESHI

                                        Date : 07/07/2009 
ORAL ORDER 

(Per : HONOURABLE THE CHIEF JUSTICE MR. K.S.RADHAKRISHNAN) Heard  learned counsel for the appellant.

Admit.

Issue   notice   to   the   respondent   on   the   following   substantial  questions of law:­ "(a) Whether in the facts and circumstances of the case and in law,  the   Tribunal   is   justified   and   has   committed   error   of   law   in   granting  benefit of Notification No. 34/94­CE dated 1.3.1994 on goods imported  duty free under DEEC Scheme without satisfaction of the condition of  imported   POY   being   either   exported   or   used   in   the   manufacture   of  goods to be exported?

(b) Whether in the facts and circumstances of the case and in law,  the Tribunal is justified and has committed error of law in holding that  the   respondent   is   entitled   to   exemption   and   that   no   duty   could   be  directed to be recovered from them in case texturised yarn which has  TAXAP/127120/2008 2/2 ORDER not been exported by the merchant exporter, who had imported POY  under DEEC Scheme and had illegally availed exemption from payment  of   duty   in   terms   of   Notification   No.   203/92­Cus.   and   204/94­Cus  without satisfaction of the conditions mentioned in the Notification No.  34/94­CE dated 1.3.1994?

© Whether the Tribunal is right in allowing benefit of Notification  No. 34/94­CE dated 1.3.1994, even then none of the case law cited by  the Tribunal can be squarely applied to the facts of the case on hand?"

Post along with  Tax Appeal No. 1614 of 2007.

(K.S. Radhakrishnan, C.J.) (Akil Kureshi, J.) */Mohandas