LAWS(CE)-2005-2-269

PRISM CEMENT LTD. Vs. COMMISSIONER OF CENTRAL EXCISE

Decided On February 18, 2005
Prism Cement Ltd. Appellant
V/S
COMMISSIONER OF CENTRAL EXCISE Respondents

JUDGEMENT

(1.) HEARD both the sides.

(2.) THE appellants are disputing the denial of Modvat credit on the following capital goods : -

(3.) CONE (Part of Coal Mill)