CASSEL RESEARCH LABORATORIES PVT. LTD. Vs. CESTAT

JUDGEMENT

(1.) On the previous date, i.e., 5-4-2017, we had, after hearing the counsel for the parties, passed the following order :

(2.) The issue, which arises for consideration was, broadly, articulated, as is evident from the extract above, in the proceeding held on 5-4-2017.

(3.) The impugned order would show that the Tribunal rejected the appeal on the sole ground that no evidence had been placed before it by the appellant/assessee to substantiate its stand that depreciation claimed on capital goods contrary to Rule 4(4) of the CENVAT Credit Rules, 2004, had been reversed.