- (1.) The short controversy which arises for determination in this Civil Appeal is: Whether the respondent-assessee was entitled to claim benefit of exemption Notification No. 3/2001-CE, dated 1.3.2001-
(2.) The assessee claims exemption under S. No. 200 of the said Notification which claim was denied by the Department on the ground that trimmed or untrimmed circles of brass cannot fall under S. No. 200 but they fall under S. No. 201 where rate of duty is Rs. 3500 PMT. It may be stated that if the product in question falls under S. No. 200, then the rate of duty is nil. This is the narrow controversy in the present case.
(3.) To resolve this dispute, we quote hereinbelow relevant extract of Notification No.3/2001-CE, dated 1.3.2001. JUDGEMENT_2403_TLPRE0_2008_1.html;