AMIT ENGINEERING Vs. CCE

JUDGEMENT

(1.) M /s Amit Engg. are the manufacturers of Tractors and Railway parts availing deemed credit under Notification No. 58/97 -CE dated 30.08.1997 issued under Rule 57 -A(6) of the Central Excise Rules, 1944. The said Notification allows credit @ 12% of the invoice value on declared inputs to manufacturers of final products that is deemed to have been paid under Section 3 -A of the Act.

(2.) THE main issue of the subject case revolves around the following conditions of the said Notification :

(3.) IN support of his contention, the learned Advocate relies upon the following case laws :