KARAN ENGINEERS (P) LTD. Vs. CCE

JUDGEMENT

(1.) APPELLANTS filed this appeal against the order -in -appeal passed by the Commissioner (Appeals).

(2.) BRIEF facts of the case are that the appellants are engaged in the manufacture of automobile parts and they were availing the benefit of MODVAT Credit in respect of the inputs used in the manufacture of their final product. Appellants are also getting their semi -finished goods job -work done from their job workers under Rule 57F(4) of Central Excise Rules. Show cause notice was issued to the appellants demanding duty in respect of scrap of iron and steel generated at job workers' place which was not received back by the appellants. The adjudicating authority confirmed the demand of Rs. 65,081.25 and imposed a penalty of Rs. one lakh.

(3.) THE appellants filed appeal and the Commissioner (Appeals), in the impugned order, upheld the demand of duty and reduced the penalty amount to Rs. 65,081.00.