M/S. ELGI EQUIPMENTS LTD. Vs. CCE

JUDGEMENT

(1.) THE appellant has filed this appeal against rejection of refund claim of Rs. 1,41,524/ - as time -barred.

(2.) Heard both sides and perused the records.

(3.) THE learned AR submits that it is well settled law that the authorities functioning under the Finance Act, 1994 is bound by its provisions and therefore the lower authorities rightly rejected the refund claim after following the provisions of Section 11B of the Central Excise Act, 1944 made applicable to the Finance Act, 1994. He relied upon the following decision: -