WHITCO LIMITED Vs. COLLECTOR OF CENTRAL EXCISE BARODA

JUDGEMENT

(1.) THE only point urged by Mr. Nanavaty the learned counsel appearing for the petitioner. in Special Civil Application No. 2738 of 1980 is that the freight of Rs. 6.00 paid at the factory gate per unit of the container has to be deducted in determining the accessible value of the goods. THE Assistant Collector has included it in determining the accessible value of the goods and levied the excise duty. Questioning the same this Special Civil Application has been filed. In the decision it Union of india and others etc. v. Bombay Tyre International Ltd. and etc. ( AIR 1984 SC 420) the Supreme Court had occasion to consider the nature of such a freight in para- graphs 51 and 52 of its judgment. It is specifically held that the assessee will be entitled to deduction on account of the cost of transportation of the accessible article from the factory gate to place or places where it is sold. It is further held that the cost of transportation will include the cost of insurance on the freight for transportation of the goods from the factory gate to the place or places of delivery. Continuing the Supreme Court had observed:

(2.) READING these observations of the Supreme Court Mr. Shah the learned counsel appearing for the respondents states that the matter is fully covered by the Supreme Court- decision and as such the freight charges of Rs. 6 - which was included by the Assistant Collector in determining the accessible value of the goods cannot be sustained. In view of the Supreme Court decision and in view of the submission made by Mr. Shah Special Civil Application No. 2738 of 1980 is allowed to the extent that the respondents cannot add the freight charges of 6/- per unit of the container in determining the excisable value of the goods. Rule is made absolute to that extent referred above. No order as to costs. (KMV) Petition partly allowed.