GOPAL HOSIERY Vs. ASSISTANT COLLECTOR OF C EX

JUDGEMENT

(1.) The petitioner No. 1 is a registered partnership firm. Its factory and office are located at 61, Ibrahimpur Road, Jadavpur, 24-Parganas. The petitioner No. 2 is a partner No 3

(2.) It is the case of the petitioners that they manufacture "articles of hosiery". The products manufactured by the petitioners were not liable to levy of any excise duty under the Central Excises and Salt Act, 1944, and was not subjected to tax since the petitioners began its business even before 1962.

(3.) In the year 1971 by the Finance Act, 1971, a new tariff item No. 22D was introduced in the First Schedule to the Central Excises and Salt Act, 1944. Under the said item No. 22D "articles of ready-to-wear apparel and body supporting garments" were for the first time brought under the levy of C.E. duty. The tariff description was as under: <FRM>JUDGEMENT_35_ELT41_1989Html1.htm</FRM>