INSECTICIDES (INDIA) LTD. Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.)

(2.) HEARD both sides on the stay petition.

(3.) 1 Learned Advocate submits that in respect of 17 services referred in Rule 6(5) of the CENVAT Credit Rules, the law permits non -maintenance of separate accounts and a ailment of full credit. In respect of other input services, separate accounts are required to be maintained. However, as they had practical difficulties they had taken credit for the entire input services but subsequently on 12 -9 -06 reversed the entire credit relating to non -permissible category of input services relating to the period September 2004 to August, 2006. Similarly, for the period September 2006 to August, 2007 they have reversed the entire credit attributable to common input services in October, 2007.