RICHARDSON AND CRUDDAS (1972) Vs. C.C.E.

JUDGEMENT

(1.) THE Tribunal vide Final order dated 19th August, 1999 allowed the appeals. The Revenue filed appeals before the Hon'ble Supreme Court and the Hon'ble Supreme Court vide order dated 19.4.2001 Civil Appeal No. 2322 -2323 of 2000 remanded the matter to the Tribunal for deciding afresh.

(2.) HEARD both sides.

(3.) THE brief of the case are that the appellants fabricated steel structure by cutting the raw -material to require sizes, punching holes, bending, heating , welding, rivetting, etc and after these processes the steel material was taken to Civil Works and put in a position and fixed by means of bolts, nuts as per requirements. At this stage, the steel structure acquired the character of columns, beams, rafters and purlins. The issue involved in appeal is weather fabrication of columns, beams and purlins amounts to manufacture as provided under Section 2(f) of the Central Excise Act.