Supreme Court Explains: Debt Becoming Financial & Operational Debt  ||  P&H HC: Model Code of Conduct Can’t Stand in Way of Execution of Judicial Order  ||  Chh. HC: Can’t Build Matrimonial Home With Bricks & Stones, Love & Respect Between Spouses Required  ||  Ker. HC: Fitting of Sensors in Buses Used as Stage Carriages Can’t be Insisted by Registration Author  ||  Kar. HC: Can’t Consider Party’s Declaration, Promise of Policies as Corrupt Practise under RP Act  ||  Bom. HC: Public Sector Banks Not Empowered to Issue Look Out Circulars Against Loan Defaulters  ||  Mad. HC: Child Needs Safe & Caring Environment While Growing up, Corporal Punishment Not a Solution  ||  Mad. HC: 2020 Amendment to Public Premises (Eviction of Unauthorised Occupants) Act, Struck Down  ||  Del. HC: Persons Not Accused of Deceiving Others Should Handle Haj Pilgrims  ||  Del. HC: Centre Directed to Decide Plea to Recruit Women Through CDS, Within Eight Weeks    

Cadila Healthcare Ltd. Vs. C.C.E. & S.T.-Vadodara-I - (Customs, Excise and Service Tax Appellate Tribunal) (24 Jun 2022)

Empty packaging material of cenvatable input is not liable for payment either as excise duty or as cenvat credit

MANU/CS/0144/2022

Excise

The issue involved in the present case is that whether the Appellant is required to pay an amount of 6% in terms of 6(3) of the Cenvat Credit Rules, 2004 on empty packaging drums of cenvatable input considering the same as non excisable goods.

The Appellant submits that, the adjudicating authority and Commissioner (Appeals) confirmed the demand considering the drum as non excisable goods. He further submits that the empty drums are not generated during the process of manufacture it is cleared after emptying the inputs therefore, the drums are cleared as such and the same is not liable for payment under Rule 6(3) of Rules.

The lower authorities have confirmed the demand only on the ground that empty drums of cenvatable input is a non excisable goods and therefore, the clearance there of will attract 6% reversal in terms of Rule 6(3) of Cenvat Credit Rules, 2004.

An identical case has been considered by the Hon‟ble Supreme Court in the case of WEST COAST INDUSTRIAL GASES LTD. wherein, it is held that, the empty packaging material wherein, the input was received, the removal of the same will not attract any duty. Empty packaging material of cenvatable input is not liable for payment either as excise duty or as cenvat credit under Rule 6(3) of Rules, 2004.

The Appellant is not liable to make any payment on clearance on empty drums. Hence, the impugned order is set aside. Appeal allowed.

Tags : CENVATABLE INPUT   PAYMENT   LIABILITY  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved