FMC INDIA LTD. Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) The basic dispute involved in the instant appeals is valuation of pesticides i.e. Marshal 25EC and Bestox 10E manufactured by the appellants, Rallis India Ltd. (in short Rallis) on job work basis on account of FMC India Pvt. Ltd. (in short FMC) in terms of Master Processing Agreement (in short MPA) dated 15 -1 -2001.