UNION OF INDIA Vs. RAIPUR ROTOCAST LTD.

JUDGEMENT

(1.) The Facts : M/s. Raipur Rotocoast Limited (the Assessee) had utilised the Cenvat credit of the Service Tax on the insurance premium in respect of a Transit Insurance of induction furnace and transformer, Group Personal Accidental Policy and Group Health Guard Policy of Company staff for the period from March, 2005 to December, 2005. The Excise Department (the Department) issued a show cause notice dated 20-3-2007 to show cause as to why it may not be reversed and the penalty be charged.

(2.) The Adjudicating Officers passed an order dated 29-6-2007 and up-held the notice. However, the appeal of the Assessee was partly allowed on 15-11-2007 and the order of the Adjudicating Officer in respect of aforesaid items was reversed.

(3.) The Department filed an appeal. The Assessee also filed a cross-objection.