Kania, J. - (1.) This is an appeal referred by the appellant (assessee) from a judgment of the Central Excise and Gold (Control) Appellate Tribunal, New Delhi (hereinafter referred to as "the said Tribunal").
(2.) As the controversy before us is an extremely limited one, we propose to set out only the facts necessary for appreciating that controversy.
(3.) The appellant is a public limited company engaged inter alia in the manufacture of paper and paper boards which were assessable under Tariff Item No. 17 of the boards first Schedule to the Central Excises and Salt Act, 1944 (hereinafter referred to as "the Central Excises Act, 1944. The period which we are concerned in this appeal is the period September 9, 1979 to July 26, 1983. The appellant filed several price lists in Part I and Part II in respect of the clearance of paper and paper boards made by the appellant. Section 4 of the Central Excises Act prescribes the mode of valuation of excisable goods for the purposes of charging of the duty of excise.;