Arijit Pasayat, J. - (1.) Appellant calls in question legality of the judgment rendered by the Customs, Excise & Gold (Control) Appellate Tribunal (in short the CEGAT) in Appeal Nos. E/1574 & 3180/93-A & E/1668/94-A. The factual background in a nutshell is as follows:
(2.) Show cause notice was issued on 29.04.1993 to the appellant in respect of the period 1.10.1992 to 11.3.1993 alleging contravention of the various provisions of Central Excise Rules, 1944 (in short the Rules) read with Section 4(1) of the Central Excise and Salt Act, 1944 (in short the Act). A reference was made to Rule 6(b) of the Central Excise Valuation Rules, 1975 (in short the Valuation Rules) and it was indicated that there was a short levy of duty amounting to Rs. 38,38,127.40/-. A reply to the said notice was furnished on 29.05.1993 by the notice (hereinafter referred to as the Assessee) taking the stand that there was no contravention as alleged
(3.) On consideration of the materials on record and the show cause noticees reply the Collector of Central Excise, New Delhi, confirmed the demand of the aforesaid amount. It was held that the stand taken by the assessee in the reply was without substance.;