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Judgment
The Tribunal was concerned with whether making trusses, columns and purloins amounted to manufacture. The Tribunal followed an earlier decision in the case of Aruna Industries, Vishakhapatam v. C.C.E., Guntur 1986 (25) ELT 5800. It did not follow another decision in the case of 1984 ECR 1057 .
It is submitted on behalf of the Revenue that there are conflicting views taken by the Tribunal and that such conflicting views have been taken even after the impugned order.
In one of these subsequent judgments, in the case of 1989 (19) ECC 73 , the case of Aruna Industries (supra) has been considered and found to be applicable to a situation where the assessee was erecting the structures at the construction site and fabricating materials on the spot; it was therefore found that this could not be considered to be fabrication in a factory. Now, in the instant case, the Tribunal noted that it had been found as a fact by the Collector that the assessee had undertaken fabrication work at site. This was a case, therefore, to which the decision of Aruna Industries (supra) applied and the Tribunal's order cannot be faulted.
The appeal is dismissed. No order as to costs.