COMMISSIONER OF CENTRAL EXCISE Vs. JCT LTD.

JUDGEMENT

(1.) THE two issues that arise for determination in the above appeal of the Revenue against the order of the Commissioner (Appeals) are :

(2.) WE have heard both the sides. The DR's contention is that credit on airconditioners is not admissible and therefore, credit on inputs used in the airconditioners is also not admissible. However, in view of the Tribunal's decision in the case of Commissioner of Central Excise v. J.K. Synthetics reported in [1998 (98) E.L.T. 507] upholding the eligibility of Clean Flow to Modvat credit which is also applicable in the case of Floron gas, we see no force in the submission of the Revenue and uphold the impunged order on this point.

(3.) CREDIT on triplicate copy of bill of entry entirely endorsed in favour of the respondents is also admissible as held by the Tribunal in several orders. We therefore, uphold the Commissioner (Appeals) order on this point also. In the result, the impugned order is upheld and the appeal rejected.