MANGALAM ALLOYS LTD. Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) These tax appeals arise in common background. They would be disposed of by this common order. For convenience, we may notice facts from Tax Appeal No. 1088 of 2018.

(2.) Assessee is in appeal against the judgment of the Income-Tax Appellate Tribunal dated 11-5-2018 raising following questions for our consideration :-

(3.) Appellant-assessee is a manufacturer of goods. For the duty paid inputs received by the assessee, it would be entitled to take Cenvat credit. During the course of inquiries in cases of two of the suppliers of such inputs, namely, M/s. Goodluck Empire, Bhavnagar and M/s. Jenil Empire, Bhavnagar, the department noticed certain clandestine transactions. Since the assessee was also one of the recipient of the goods, the assessee's record was checked. Since the Tribunal confirmed duty and penalty demands in respect of twelve such transactions, we may focus only on them.