M/S. Ocl India Limited And Another vs Commissioner Of Central Excise ...
2022 Latest Caselaw 3484 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       CEREF No. 1 of 2006



             M/s. OCL India Limited and Another         ....             Appellant
                                                      Mr. S.P. Sarangi, Advocate
                                      -versus-
             Commissioner of Central Excise and ....         Respondent
             Customs, Bhubaneswar II Division
                                                Mr. A.P. Das, Advocate


             CORAM:
             THE CHIEF JUSTICE
             DR. JUSTICE S.K. PANIGRAHI


                                          ORDER

Order No. 26.07.2022

04. 1. It is pointed out by Mr. Sarangi, learned counsel for the Appellant that the impugned order of the Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Eastern Bench, Kolkata dated 1st June, 2005 proceeded on the basis of the correctness of the judgment of the Supreme Court of India in CCE v. J.K. Udaipur Udyog Limited (2004) 7 SCC 344 which had in turn held that the earlier decision in Jaypee Rewa Cement v. CCC (2001) 8 SCC 586 did not apply to the CENVAT Rules.

2. By a subsequent judgment in Vikarm Cement v. Commissioner of Central Excise, Indore (2006) 2 SCC 351 a larger Bench of three Judges of the Supreme Court has overruled the decision in CCA v. J.K. Udaipur Udyog Ltd. (supra).

3. On the short point, the impugned order of the CESTAT is hereby set aside. The reference petition is disposed of.

(Dr. S. Muralidhar) Chief Justice

(Dr. S.K. Panigrahi) Judge S.K. Jena/Secy.