KRISHNA MOHAN BEVERAGES & Vs. CCE

JUDGEMENT

(1.) THIS appeal of the assessee is against the denial, by the lower appellate authority, of Modvat credit of Rs. 1,07,421 on certain goods under Rule 57Q of the Central Excise Rules, 1944 for the period 29.12.95 to 9.2.96.

(2.) EXAMINED the records.

(3.) THE goods in question are the following: