MANGALORE REFINERY AND Vs. COMMISSIONER OF CENTRAL

JUDGEMENT

(1.) THIS appeal has been filed against the Order -in -original No. 11/2004 dated 31.08,2004, passed by the Commissioner of Central Excise, Mangalore.

(2.) THE appellants manufacture petroleum products. They availed Modvat credit on inputs and capital goods. The Modvat credit has been denied to the tune of Rs. 2,46,64,380/ - under Rule 57 I. This credit was taken on capital goods. The Original authority proceeded against the appellants for denial of Modvat credit on the following grounds:

(3.) SHRI Rajesh Chander Kumar, the learned Advocate appeared for the appellants and Shri K.S. Reddy, the learned JDR appeared on behalf of the Revenue.