TAMIL NADU NEWSPRINT & PAPERS LTD. Vs. CCE

JUDGEMENT

(1.) THE appellant filed this appeal against the OIA No. 90/2012 dated 24.05.2012, passed by the Commissioner (Appeals).

(2.) THE brief facts of the case are that the appellants are manufacturers of Printing & Writing Paper and Newsprint falling under Chapter 48 of first schedule to the Central Excise Tariff Act, 1985. They are availing Cenvat credit on welding electrodes falling under Chapter 8311of the CETA, 1985. A Show Cause Notice dated 29.03.2011 issued to the appellant denying the cenvat credit of Rs.3,05,598/ - availed on the welding electrodes during the period May, 2010 to February, 2011. The adjudicating authority in his order dated 24.06.2011 confirmed the demand and imposed penalty of Rs. 3,000/ -. The Commissioner (Appeals), by impugned order upheld the order of the lower authority and rejected the appeal. Hence, the present appeal.

(3.) OSWAL Overseas Ltd. Vs. CCE, Meerut, 2010 (254) ELT 338 (Tri. -Del.)