OUDH SUGAR MILLS LTD. Vs. C.C.E.

JUDGEMENT

(1.) THIS appeal has been filed by the appellants against the order -in -appeal dt.27.2.06 passed by the Commissioner (Appeals). The Commissioner (Appeals) vide the impugned order, while setting aside the penalty imposed by the original adjudicating authority, has upheld the disallowance of the Modvat credit of Rs. 1,39,113/ -.

(2.) HEARD both sides and perused the records.

(3.) THE appellants are engaged in the manufacture of Cane Sugar, Molasses and DEA falling under Tariff Heading 17.01, 17.03 and 2204.10 respectively of Central Excise Tariff Act, 1985.