VICKERS SYSTEMS INTERNATIONAL Vs. COMMISSIONER OF C. EX.

JUDGEMENT

(1.) THIS appeal has been filed by M/s. Vickers Systems International Ltd. against Order -in -Original No. 3/Central Excise/2007, dated 12 -2 -2007 passed by the Commissioner of Central Excise, Pune -I. The Commissioner, vide impugned order, has confirmed demand of Rs. 6,72,27,080/ - under Rule 14 of the Cenvat Credit Rules, 2004 read with Section 11AC of the Central Excise Act, 1944. He also imposed penalty of Rs. 6,72,27,080/ - under Rule 15(2) of the Cenvat Credit Rules, 2004 read with Section 11AC of the Central Excise Act, 1944. He also ordered for the recovery of interest on the duty of Rs. 6,72,27,080/ - under Rule 14 of Cenvat Credit Rules, 2004 read with Section 11AB of the Central Excise Act, 1944. The interest of Rs. 23,448/ -already paid by the appellants was ordered to be adjusted against the total interest demanded. Heard both sides and perused the records.

(2.) THE appellants are engaged in the manufacture of Hydraulic Cylinders, Hydraulic Pumps and parts thereof under Chapter Heading 84 of the Central Excise Tariff Act, 1985.

(3.) THE activities of the appellants can be broadly described into following categories: