Supreme Court - Daily Orders
Chandpaklal Ramanlal Shah vs Reliance Industries Ltd. on 12 September, 2017
Equivalent citations: AIR 2017 SUPREME COURT 4964, AIR 2018 SC (CRIMINAL) 132, (2018) 69 OCR 365, (2018) 1 ALD(CRL) 16, 2017 (9) SCC 309, (2017) 11 SCALE 256, 2017 ALLMR(CRI) 4428, 2017 (3) SCC (CRI) 724
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1045 OF 2017
CHANDPAKLAL RAMANLAL SHAH AND ANR. …APPELLANTS
VERSUS
RELIANCE INDUSTRIES LTD. ...RESPONDENT
JUDGMENT
ADARSH KUMAR GOEL, J.
1. This appeal has been preferred against the Order dated 17 th October, 2015 of the High Court of Gujarat at Ahmedabad in Criminal Revision Application No.192 of 2014. Thereby, the High Court set aside the order of the trial court dated 22 nd March, 2013 and discharged the respondent in Criminal Case No.441 of 1987 under Section 9 of the Central Excises and Salt Act, 1944 (the Act) read with Rules 52A, 56A, 173G, 9(2) and 173(Q) of the Central Excise Rules, 1944 (the Rules) read with Section 11-A of the Act. Signature Not Verified Digitally signed by SWETA DHYANI Date: 2017.09.12 16:23:53 IST Reason: 2
2. Complaint dated 4th August, 1987 was filed by the appellant in his capacity as Superintendent, Central Excise, Group –II, Central Excise Collectorate, Hqrs. Jivabha Mension, Ahmedabad alleging commission of offence mentioned in the complaint. The trial Magistrate summoned the accused. On 20 th May, 1994, Rule 56A was omitted by a notification. On that basis, the respondent filed an application for discharge. The application was rejected and charge was framed by the trial Magistrate vide order dated 22 nd March, 2013 as follows :
“A charge is framed against the accused for the offence punishable under Section 9 of Central Excises & Salt Act, 1944 read with violation of Rule 52(A), 56(A), 173(G), 9(2) of Central Excise Rules and Rule 173(Q) read with Section 11(A) of the Central Excises & Salt Act, 1944.”
3. The respondent moved the High Court by way of a revision petition. The High Court has allowed the revision petition. It was held that since Rule 56A was omitted without prescribing any saving clause, proceedings could not continue. Referring to Section 38A added to the Act by the Finance Act, 2001, it was observed that Explanation to Section 132 of the Finance Act, 2001, laid down that an act or omission, which would not have been 3 punishable but for the said section, will not be punishable. It was also observed that omission of the provision was not at par with repeal and Section 6 of the General Clauses Act, 1897 did not apply to repeal of a rule. Reliance was placed on Rayala Corporation (P) Ltd. versus Director of Enforcement, New Delhi1 and Kohlapur Cane Sugar Works Ltd. versus Union of India2. Hence this appeal.
4. Learned Solicitor General appearing for the appellant submitted that the view taken by the High Court is erroneous. The charge against the respondent was of evasion of excise duty under Section 9(1)(b) which remains unamended. The evasion was on account of the respondent having taken credit without following the procedure under Rule 56A. By omission of the said Rule, the charge did not suffer from any legal infirmity. Alternatively, it was submitted that Section 6 of the General Clauses Act applied to omission which was also repeal. It also applies to a Rule. In this regard, reliance has been placed on Fibre Boards Pvt. Ltd. Bangalore versus Commissioner of Income Tax, Bangalore 3, Shree Bhagwati Steel Rolling Mills versus Commissioner of 1 (1969) 2 SCC 412 2 (2000) 2SCC 536 3 (2015) 10 SCC 333 4 Central Excise4 . It was also submitted that retrospective amendment has been made to the Act by the Finance Act, 2001 making it clear that actions taken under a rule will not lapse even if the rule is omitted. The Explanation applied only to future action and not to continuing action. Reliance has been placed on a full Bench Judgment of the Allahabad High Court in Simholi Sugar Mills Ltd. versus Union of India 5 It was also submitted that penalty for wrongly taking credit was upheld by the Tribunal in Reliance Industries Ltd. versus CCE 6, which has attained finality.
5. Opposing the above submissions, learned senior counsel for the respondent submitted that Section 6 of the General Clauses Act did not apply omission and applied only to repeal. It did not apply to a rule and applied only to an Act or Regulation as held in Kohlapur Cane Sugar Works Ltd. (supra). He further submitted that in view of Explanation to Section 132 of the Finance Act, 2001, prosecution could not continue as there was no retrospective validation of the prosecution. 4 (2016) 3 SCC 643 5 2006 (205) ELT 141 6 1995 (75) ELT 77 5
6. It is not necessary to go into all the rival contentions. In our view, the matter can be decided on a short point. The charge against the respondent is of evasion of duty. The ingredient of the offence is the evasion. The omission of a procedural rule for availing the credit cannot in any manner affect the said charge. The prosecution cannot be deprived of opportunity to prove evasion which by itself is an offence. In this view of the matter, there was no justification for the High Court to quash the charge merely on the ground of Rule 56A having been omitted.
7. Accordingly, we allow this appeal, set aside the order of the High Court and restore the order of the trial court.
………………………………………………..J. [ADARSH KUMAR GOEL ] ………………………………………………..J. [ UDAY UMESH LALIT ] NEW DELHI;
SEPTEMBER 12, 2017.
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ITEM NO.1501 COURT NO.11 SECTION II-B
(For judgment)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 1045/2017
CHANDPAKLAL RAMANLAL SHAH AND ANR. Appellant(s)
VERSUS
RELIANCE INDUSTRIES LTD. Respondent(s)
Date : 12-09-2017 This appeal was called on for pronouncement of judgment today.
For Appellant(s) Mr. Ranjit Kumar, SG.
Mr. Rupesh Kumar, Adv.
Mr. Ritesh Kumar, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Mr. K. R. Sasiprabhu, AOR
Hon'ble Mr. Justice Adarsh Kumar Goel pronounced the
judgment of the Bench comprising His Lordship and Hon'ble Mr.
Justice Uday Umesh Lalit.
The appeal is allowed in terms of the signed reportable judgment.
(SWETA DHYANI) (PARVEEN KUMARI PASRICHA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER (Signed reportable judgment is placed on the file)