THIRD MEMBER ON REFERENCE : SHRI G.R. SHARMA, MEMBER (T) UNITED FLASHLIGHTS INDUSTRIES PVT. LTD. Vs. C.C.E., CALCUTTA-I

JUDGEMENT

(1.) SHORT point required to be determined in the present appeal is whether the cash discount given by the appellants to their wholesale dealers in the shape of bonus and the cost of the secondary packing in the shape of wooden boxes, is entitled to be deducted from the assessable value of the torches and batteries manufactured by the appellants herein.

(2.) BRIEFLY stated the facts of the case are as under : -

(3.) WE have heard the submissions made by Shri S.P. Ghosh, learned Consultant for the appellant company and Shri T. Prem Kumar, learned S.D.R. on behalf of the respondent Commissioner.