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Tata Chemicals Ltd. v. Collector of Central Excise, Ahmedabad - (Supreme Court) (06 Aug 2015)

Excluding value of packing material illegal in conditional return

MANU/SC/0841/2015

Excise

Not including the value of packing materials used to transport goods in the final sale price of goods is illegal, in the absence of an arrangement to return the same to the seller. The Court, upon perusing letters exchanged between the Assessee and the buyer, held that no arrangement existed between the two as the return of packing material by the buyer was conditional.

Relevant : Hindustan Polymers v. Collector of Central Excise MANU/SC/0298/1990 Mahalakshmi Glass Works (P) Ltd. v. Collector of Central Excise, Bombay MANU/SC/0265/1988 Commissioner of Central Excise v. Hindustan National Glass and Industries Ltd. MANU/SC/0199/2005 K. Radha Krishnaiah v. Inspector of Central Excise MANU/SC/0301/1986

Tags : EXCISE   VALUE   PACKING MATERIAL  

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