- (1.) The revenue has preferred this appeal proposing following substantial question of law: Whether the Tribunal has erred in allowing the appeal of the party in view of the decision of Tribunal in the case of M/s Surindra Steel Rolling Mills v. CCE Chandigarh which is against the Apex Court decision in the case of Ujaggar Prints v. UOI, which has laid down that in the case of job work the assessable value would include the cost of raw material plus job work charges plus job worker's profit plus any other consideration flowing directly or indirectly to the job worker, whereas in this case the party has not disclosed the basis for arriving at the assessable value
(2.) The Tribunal followed its earlier order in CCE, Chandigarh v. Surindra Steel Rolling Mills and M/s Karam Steel Corp. i.e. final Order Nos. 36-49/2003-NB(A) dated 15/16.1.2003.
(3.) The above order has been upheld by this Court on 8.8.2006 in CEC No. 27 of 2004, The Commissioner, Central Excise Commissionerate v. Karam steel Corporation. We do not find any distinguishing feature, as in the said case also, goods were sold on behalf of the Steel Authority of India Limited (for short, 'SAIL') and the duty was paid on the sale price of SAIL and assessable value included all the costs and the profit upto the sale of goods, not merely cost of material and cost of conversion by the job workers and their profit.;