RAYMONDS LTD. & SH. PREMAL Vs. CCE, AURANGABAD

JUDGEMENT

(1.) These appeals have come before us upon reference by the West Regional Bench of this Tribunal. The issue involved is the valuation (for levy of Central Excise duty) of goods manufactured by an assessee and consumed by him in further manufacture. After nothing the different decisions which had been rendered by the Tribunal on the issue, the Bench has observed as under:

(2.) We have heard learned Counsel representing the appellants M/s Raymonds Limited and Premal Ichhaporia and the learned DR.

(3.) Specific provisions relating to valuation of captively consumed goods are contained in Rule 6(b) of Central Excise Valuation Rules. We read the provision to facilitate a proper understanding of the issue.