ITC LTD. Vs. COMMISSIONER OF CENTRAL EXCISE, HYDERABAD

JUDGEMENT

(1.) HEARD both sides on the stay petition.

(2.) THE applicant seeks waiver of pre -deposit of duty amount of Rs. 87,369/ - along with interest and penalty of Rs. 5,000/ - imposed under Rule 15 of the Cenvat Credit Rules, 2004.

(3.) THE applicant is using MS plates, angles and channels to manufacture power cable distribution boards which are used in Poly Machines which are used in the manufacture of paper/paper boards. The claim of the appellant is that the cable distribution boards are accessories for poly machines and that the MS channels and angles used are accessories to the said cable boards and therefore, should be held eligible for CENVAT credit.