RAMKUMAR MILLS PRIVATE LTD. Vs. C.C.E.

JUDGEMENT

(1.) HEARD both sides.

(2.) THE issue involved in these appeals pertains to determination of assessable value of the processed fabrics. The Revenue is of the view that value of pre -shrunk fabrics is required to be taken into consideration to arrive at the assessable value while the assessee is of the view that assessable value of processed fabrics is to be arrived at taking into consideration the shrunk fabrics as emerged after processing.

(3.) THE contention is that during processing of fabrics, due to shrinkage there is some difference in the length of fabrics, which was received for processing. The contention is that duty in respect of processed fabrics has to be worked out taking into consideration the shrunk fabrics as emerged after processing along with the cost of job work.