Bombay High Court
The Commissioner Of Central Excise vs Rpg Life Sciences Ltd on 8 December, 2010
Bench: J.P. Devadhar, R.M. Savant
1 cexa94-06
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CENTRAL EXCISE APPEAL NO.94 OF 2006
The Commissioner of Central Excise, ]
Belapur ] ..Appellant.
V/s.
RPG Life Sciences Ltd., ]
25, MIDC, Thane Belapur Road,
ig ]
Navi Mumbai - 400 705. ] ..Respondent.
Mr. Pradeep S. Jetly with S.D. Bhosale for appellant.
Mr. Prakash Shah with Jas Sanghvi i/b. PDS Legal for respondent.
CORAM : J.P. DEVADHAR AND
R.M. SAVANT, JJ.
DATED : 8TH DECEMBER, 2010
ORAL JUDGMENT (PER J.PDEVADHAR, J.)
1. This appeal was admitted on 29/06/2006 on the following substantial question of law :-
" Whether control samples drawn for testing are chargeable to central excise duty under the provisions of Central Excise Act, ::: Downloaded on - 09/06/2013 16:40:56 :::
2 cexa94-06 1944 and Rules made thereunder ? "
2. The respondent-assessee is engaged in the manufacture of bulk drugs. On 30/12/1998, a show cause notice was issued to the assessee calling upon them to show cause as to why duty should not be recovered in respect of the controlled samples cleared within the factory for testing and why penalty should not be imposed upon the assessee.
In its reply, the assessee contended that the samples were not removed outside the factory but were drawn by the in house laboratory within the factory premises and were actually consumed during the process of testing itself and, therefore, no excise duty was leviable on the controlled samples drawn for testing. The assessing officer rejected the claim of the assessee and passed an order confirming duty and levied penalty.
Appeal filed by the assessee was dismissed by Commissioner (Appeals). On further appeal, the Tribunal following the larger Bench decision in the case of Commissioner of Central Excise V/s. Dabur India Ltd. reported in 2005 (182) E.L.T. 185 (Tri-LB) held that no excise duty is payable for samples drawn for testing and accordingly allowed the appeal filed by the assessee. Hence this appeal is filed by the revenue.
3. Mr. Jetly, learned counsel for the revenue submitted that the larger Bench decision in the case of Dabur India Ltd. (supra) has been distinguished in a subsequent decision of the Tribunal in the case of Positive Packaging Industries Ltd. V/s. Commr. of C. Ex., New Panvel ::: Downloaded on - 09/06/2013 16:40:56 :::
3 cexa94-06 reported in 2010 (249) E.L.T. 57 (Tri-Mumbai) wherein it is held that in absence of any exemption notification issued, excise duty would be payable on samples drawn for testing as per Board's supplementary instructions.
4. In the present case, the specific case of the assessee is that samples drawn for testing were not cleared out of the factory but were cleared within the factory for testing and that the said samples were consumed in the process of testing.
ig These facts have not been controverted by the revenue. It is not the case of the revenue that the assessee has failed to maintain the books / accounts as required under the Rules relating to the samples drawn for testing. Where the goods are not cleared out of the factory premises but were drawn for testing within the factory and in fact were consumed within the factory during the process of testing, the question of demanding any duty on those samples does not arise. We draw support for this view from the decision of the Apex Court in the case of ITC Ltd. V/s. Collector of Central Excise, Patna reported in 2003 (151) E.L.T. 246 (S.C.), particularly para 11 thereof.
5. Decision of the Tribunal in the case of Positive Packaging Industries Ltd. (supra) relied upon by the counsel for the revenue is distinguishable on facts. In that case the samples were cleared out of ::: Downloaded on - 09/06/2013 16:40:56 ::: 4 cexa94-06 the factory and sold as scrap, whereas, in the present case, the samples are consumed / destroyed within the factory during the process of testing. Therefore, the decision of the Tribunal in the case of Positive Packaging Industries Ltd. (supra) has no relevance to the facts of the present case.
6. In these circumstances, in our opinion, the decision of the Tribunal, in the facts of the present case cannot be faulted. In the result, the appeal is dismissed by answering the question in favour of the assessee and against the revenue. There shall be no order as to costs.
(R.M. SAVANT, J.) (J.P. DEVADHAR, J.)
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