A.C.C. LTD. Vs. CCE

JUDGEMENT

(1.) HEARD at length the learned advocate for the applicants and the learned DR for the respondent.

(2.) HAVING heard the learned representatives of the parties at length and perused the records, we were inclined to dispose of the appeal itself. However, at the insistence of the learned representative for the applicants that the applicants want to give further detailed submissions in support of the appeal, we refrain from disposing the appeal at this stage.

(3.) THE applicants are engaged in the manufacture of Cement Clinkers, Cement OPC and Cement PPC. The relevant period for the decision is from April, 2006 to April, 2007. During the relevant period, the applicants were availing benefit of -CE dated 10.06.2003, as amended, and effecting clearances of cement at nil rate of duty w.e.f. 03.05.2005. In terms of the provisions of law, no cenvat credit is admissible on the inputs or capital goods used exclusively in the manufacture of exempted goods as Rule 6 of the Cenvat Credit Rules, 2004 in that regard is very clear.