CC Vs. PANCHMAHAL STEEL LTD.

JUDGEMENT

(1.) The issue raised in these appeals, at the instance of the Revenue, is whether refractory bricks imported by the respondent can be treated as components. The contention raised by the appellant is that by using the word 'Components" the Notification 77/90 -Cus intends to restrict the scope of concession only to those parts which are required for initial setting and does not extend it to subsequent replacement. Reliance was placed on three decisions:

(2.) The decisions in and have been reversed in the above decision of the Supreme Court. The decision in Kesari Steels has been overruled by Larger Bench decision of the Tribunal in Shri Ishar Alloys Steel Ltd. v. CC, Bombay . In view of the above the orders impugned are sustained and the appeals filed by the Revenue are dismissed.