COLLECTOR OF CENTRAL EXCISE BARODA Vs. VIPUL SHIPYARD

JUDGEMENT

(1.) We have read the judgment and order of the Customs, Excise and gold (Control) Appellate tribunal, New Delhi, under appeal and heard the counsel. We are of the view that the judgment cannot be assailed.

(2.) The judgment deals with various notifications which grant exemption from excise duty to "ocean-going vessels". The tribunal came to the conclusion that the vessels concerned in the appeal were ocean-going vessels. It did so upon the basis of the stipulations in the contracts for their manufacture, the permission given to these vessels to voyage upon the open sea and the provisions of the Merchant Shipping Act.

(3.) The contention of the learned counsel for the Revenue is that it is the end-use of the vessels which is relevant and that the end-use of these vessels was as barges within inland waters.