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Gujarat High Court

Parle Agro Pvt Ltd vs Commissioner Of Central Excise on 24 December, 2014

Bench: Akil Kureshi, Vipul M. Pancholi

          O/TAXAP/1388/2014                                         ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        TAX APPEAL  NO. 1388 of 2014

======================================
                 PARLE AGRO PVT LTD....Appellant(s)
                             Versus
      COMMISSIONER OF CENTRAL EXCISE, VAPI....Opponent(s)
======================================
Appearance:
MS PRIYAL PARIKH for MR HARSH N PAREKH, ADVOCATE for the 
Appellant(s) No. 1
======================================

         CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
                and
                HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
 
                              Date : 24/12/2014
 
                          ORAL ORDER

  (PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Learned   counsel   for   the   appellant   submitted   that   case   of   the  appellant was covered by the decision of Bombay High Court in the case  of Coca Cola (India) Private Limited v. CCE [2009 (15) STR 657].  The  appellant   claimed   cenvat   credit   on   the   advertisement   charges   for  payment   of   duty   of   the   concentrated   NABB   from   which   the   final  products  Frooti  and  Appy  are being manufactured.   She submitted that  the tribunal in the impugned judgment erred in distinguishing the case  on hand from that of the Bombay High Court judgment in the case of  Coca Cola (supra), merely on the premise that in the present case the  products  Frooti  and  Appy  were tax exempt.   She pointed out that the  product NABB manufactured by the appellant was duty paid. 

Tax Appeal is Admitted for consideration of following substantial  questions of law:

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O/TAXAP/1388/2014 ORDER "1. Whether   in   the   facts   and   circumstances   of   the   case,   the  Customs, Excise and Service Tax Appellate Tribunal was right in  denying the credit of service tax paid on input service which can  be said to have been used for manufacture of NABB, which was  not exempt from payment of duty?

2. Whether   in   the   facts   and   circumstances   of   the   case,   the  Customs, Excise and Service Tax Appellate Tribunal was right in  distinguishing the judgment of the Bombay High Court in the case  of Coca Cola (India) Pvt Limited v. CCE reported in 2009 (15) STR  657?"

(AKIL KURESHI, J.)  (VIPUL M. PANCHOLI, J.)  *malek Page 2 of 2