JCT LIMITED Vs. CCE

JUDGEMENT

(1.) Final Order No. 207/07 -SM (BR) Dated: 15th January, 2007

(2.) HEARD both sides and perused record.

(3.) A show cause notice was issued on 18/03/96 alleging that duty debited under invoice dated 14/09/95 was correctly done and was not to be reversed by the appellant. The appellant explained the factual situation in its reply and contended that no duty demand could be made as in as much as the consignment cleared was exempt under Notification No. 40/95. The adjudicating authority accepted the contention and dropped the proceedings. He specifically observed that para 5.20 of SRP Hand Book permitted making "a suitable credit or debit entry in the personal ledger account on the date of detection by the assessee himself.