JUDGEMENT
-
(1.) This appeal is directed against the judgment and order passed by
the Customs, Excise and Gold (Control) Appellate Tribunal, New
Delhi (for short 'the Tribunal') in Appeal No.E/1352/2002-B dated
25.10.2002. By the impugned judgment and order, the Tribunal has
sustained the original order passed by the Adjudicating Authority.
(2.) The undisputed facts are: the appellant is a manufacturer of goods
falling under Chapter Headings 32 and 84 of the first schedule to
the Central Excise Tariff Act, 1985 ('the Act' for short). The
description of the goods under those chapters for the purpose of
disposal of this appeal may not be necessary, since we are called
upon in this appeal to give a purposive construction to the language
employed in the Notification No.175/86-CE dated 1.3.1986 and
Notification No.111/88-CE dated 1.3.1988.
(3.) The Notification No.175/86-CE dated 1.3.1986 exempts the
excisable goods of the description specified in the annexure
appended to the Notification as enumerated under various Chapters
of the Schedule to the Act. The assessee availing the benefit of the
exemption notification has to satisfy two specific conditions for
claiming exemption from payment of duty under the Act. We need
to notice Sub-clauses (a), (a)(ii) and proviso to Clause 1, and the
Explanation II to the Notification. They read as under:
"(a) in the case of the first clearance of the specified
goods upto an aggregate value not exceeding rupees thirty
lakhs,-
(ii) in any other case from the whole of the duty of excise
leviable thereon:
Provided that the aggregate value of clearances of the
specified goods under Sub-clause (ii) of this clause in
respect of any one Chapter of the said Schedule, shall not
exceed rupees twenty lakhs [w.e.f. 1.4.1990]...."
"Explanation II For the purposes of Computing the
aggregate value of clearances under this Notification, the
clearances of any excisable goods, which are chargeable to
nil rate of duty or which are exempted from the whole of
the duty of excise leviable thereon by any other Notification
[not being a notification where exemption from the whole
of the duty of excise leviable thereon is granted based upon
the value or quantity of clearances made in a financial
year] issued under Sub-rule[1] of Rule 8 of the said rules,
or under Sub-section [1] of Section 5A of the Central
Excises and Salt Act, 1944 [1 of 1944], shall not be taken
into account."
;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.