SUSHIL KHANNA Vs. CCE

JUDGEMENT

(1.) The appellant Shri Sushil Khanna is the Director of M/s. Oscar Laboratories (P) Limited, New Delhi. M/s. Oscar Laboratories (P) Limited manufacture P and P Medicines falling under Chapter heading No. 3003. The factory premises of M/s. Oscar Laboratories (P) Limited were visited on 4.9.96 by the Preventive Officers of Central Excise, New Delhi. On verification of the records of the firms, it was found that they were availing the modvat credit of duty paid on two inputs namely Dextro Propoxy Hcl and Paracetamol used solely for the manufacture of Sudinol Tablets. It was observed that the input Dextro Propoxy Phone Hcl was not subject to the Central Excise duty but it was subject to State Excise duty.

(2.) The party had filed the declaration under Rule 57G mentioning the Sudinol Tablets as final product to avail modvat credit on all the inputs used in the manufacture Sudinol Tabs. Further the party while clearing Sudinol Tablets and P and P medicines had not paid any Central Excise duty but had intentionally shown the rates and amounts of excise duty leviable under M and TP Act on the Invoices in the columns meant for Central Excise duty. The Sudinol Tablets were cleared without payment of duty. Accordingly, the proceedings were initiated against the party and they were issued a show cause notice dated 26.11.97 by the Assistant Commissioner, Central Excise, MOD -II, New Delhi in which they were called upon to show cause why the modvat credit of Rs. 9,53,899 availed by them during the period 1994 -95,1995 -96 and 1996 -97 should not be disallowed and recovered from them under Rule 57I of Central Excise Rules, 1944 and why a penalty of equal amount should not be imposed on them under Section 11AC, under Rule 57I and Rule 173Q of Central Excise Rules, 1944. In the same notice, Shri Sushil Khanna, Director of the firm was called upon to show cause why a penalty should not be Imposed on him under Rule 209A for willful mis -statement and suppression of facts from the department.

(3.) On considering the reply of the noticee party, the Deputy Commissioner of Central Excise, New Delhi, vide his order dated 11.1.97 confirmed the demand of the aforesaid amount on M/s. Oscar Laboratories (P) Limited and imposed on them a penalty of equal amount under Section 11AC of Central Excise Act, 1944. He also imposed a penalty of Rs, 2 lakhs on Shri Sushil Khanna, Director of the firm under Rule 209A of Central Excise Rules, 1944. The appellant Shri Sushil Kumar filed an appeal but the same is dismissed by the Commissioner (Appeals), New Delhi, vide his order dated 19.2.2001.