LAWS(BOM)-1996-3-68

CROMPTON GREAVES LTD Vs. V UNION OF INDIA

Decided On March 06, 1996
CROMPTON GREAVES LTD. Appellant
V/S
V.UNION OF INDIA Respondents

JUDGEMENT

(1.) HEARD both the learned Counsel.

(2.) THE petitioners - Crompton Greaves Ltd.- are a company registered under the Companies Act, 1956. They manufacture - inter alia - electrical stampings, motors, fans and transformers at their factory at Kanjur Marg, Bombay. The electrical stampings were classifiable under Tariff Item No. 28a of the erstwhile First Schedule to the Central Excises and Salt Act, 1944 (for short "the Act" ).

(3.) THE petitioners state that for the manufacture of the Electrical Stampings, the petitioners purchased duty paid Hot Rolled and Cold Rolled Steel Sheets. The said steel sheets are assessed to the Central Excise Duty at the rate prescribed under Tariff Item 26aa of the erstwhile First Schedule to the Act. The petitioners are availing of proforma credit of the Central Excise Duty on the above steel sheets under Notification No. 95/79, dated 1st March, 1979.