ARORA ALLOYS Vs. CCE

JUDGEMENT

(1.) IN this case the Assistant Commissioner of Central Excise Division -II, Ludhiana vide his Order dated 3.6.1999 disallowed the modvat credit of Rs. 81,774/ - under Rule 57 -I of the Central Excise Rules, 1944 to the appellants and also imposed a penalty of Rs. 15,000/ - on them. On appeal, the Commissioner (Appeals), Chandigarh in his Order dated 29.11.1999 held that the modvat credit was admissible to the party but however, since the procedure was not fully followed, the penalty imposed by the original authority on the party was sustainable and he accordingly upheld it.