C.C.E. Vs. TATA HOLSET LTD.

JUDGEMENT

(1.) REVENUE filed this appeal against the order in appeal passed by the Commissioner (Appeals). The Commissioner (Apepals) disallowed the benefit of MODVAT credit and set aside the penalty.

(2.) HEARD both sides.

(3.) THE contention of the Revenue is that the appellants wrongly availed the benefit of MODVAT credit, therefore, and liable for penal action under Section 11AC of the Central Excise Act.