- (1.) The Assessee/Respondent herein is engaged in the manufacture of Guar Dal Powder. According to the Respondent the aforesaid product is a product of milling industry and therefore classifiable under Chapter Heading 11.01. If the product falls in the aforesaid category it attracts nil duty. On the other hand, view which is taken by the Revenue is that after the aforesaid process of converting Gaur Dal into powder is undertaken it becomes 'Gum' and therefore it needs to be classified under Chapter Heading 1301.10. Show cause notice was issued which has resulted in demanding excise duty in the sum of Rs. 92,53,196/- along with penalty and interest.
(2.) Appeals against the said order have been allowed by the Tribunal, holding that it would remain a product of milling industry and therefore needs to be classified under Chapter Heading 11.01.
(3.) It is argued by Mr. Radha Kirshnan, learned senior Counsel appearing for the Appellants that it was pointed out before the Tribunal that in the case of Dilip Gum Industries v. CCE, Rajkot (Order No. A/772 -773/WZB/2004/C -II) dated 1.9.2004 the Tribunal held that 'Guar Gum' is classifiable under Heading 1301.10. The Tribunal further noted that in another judgment given by the another Bench of the Tribunal viz., Hindustan Gum and Chemicals Ltd. v. CCE, Ahmedabad -II (2004 (91) ECC 289) where the case is concerned tamarind Kernel powder (a kind of gum only) it was held to be classified under Chapter 11 as the product of milling industry and not a gum fall under Heading 13.01. Submission of Mr. K. Radhakrishnan is that in the aforesaid situation the Tribunal should have referred the matter to the larger Bench for consideration. Instead, the Tribunal chose to follow the decision in Hindustan Gum and Chemicals Ltd., holding at the same time that the order in Dilip Gum Industries does not come as a binding precedent, which according to the learned senior Counsel was impermissible.;