Supreme Court - Daily Orders
Commnr. Of Customs,New Delhi-Iv vs M/S. Aryan Electronics on 29 April, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
CA No. 709/2005 1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 709 OF 2005
Commnr. Of Customs, New Delhi-IV Appellant(s)
VERSUS
M/s. Aryan Electronics Respondent(s)
J U D G M E N T
A.K.SIKRI The respondent herein who is trading in electronic goods had imported a consignment of 30,000 pieces which was described in the Bill of Lading as “parts of VCD – LENCE WITH MECHANISM”.
In the Bill of Entry which was filed by the respondent for clearing of the aforesaid imports, the value of the goods was declared at US $ 0.72 per piece and total value of US $ 21,600 was arrived at in the aforesaid import. In support of this declaration of value, the respondent had produced Bill of Lading dated 14.4.2003 and invoice dated Signature Not Verified Digitally signed by Suman Wadhwa Date: 2015.05.06 15:34:11 IST Reason: 9.4.2003. Since the goods were not purchased directly from 1 CA No. 709/2005 2 the manufacturer but from a trader, the invoice produced was that of the trader who had sold the goods to the respondent.
The goods were assessed to duty and ordered to be examined before clearance. On examination the customs authorities found that this has been sub-assemblies for VCDs – Lens with mechanism. It was also found that in the result, the packets of the goods were marked as “Made in China” and were bearing brand name of “Samsung”. As this fact was not reflected on the invoice and the Department nurtured the doubt that the goods are branded and therefore the value discloses was not the true value of the goods, the Department sought clarification from the respondent vide letter dated 23.5.2003 regarding brand name. In this communication the respondent was also asked to justify the declared value.
The respondent replied vide letter dated 28.5.2003 stating that only the eye of the lens with mechanism was branded and other parts like motor parts etc. were not branded and were made in China. It was also stated that only a few boxes were bearing a small sticker of Samsung to distinguish that the mechanism is having Samsung brand Lens. Insofar as query on valuation is concerned, it was explained by the respondent that imported goods are unbranded and the 2 CA No. 709/2005 3 transaction has been made through the bank and, therefore, the declared value be accepted.
This reply did not satisfy the Department and it chose to hold further enquiry into the matter. Accordingly, vide communication dated 31.5.2003 the respondent was requested to be present to conduct a 100% examination of goods to verify their contention that only few boxes were having stickers of Samsung. The respondent was requested to provide information regarding goods packed in branded boxes and the goods packed in unbranded boxes. They were also asked to submit manufacturer's invoice as they had informed that only eye of lens was provided by Samsung and rest of the parts were made in China and other information was also solicited in this communication. The Department also conducted a market enquiry in the presence of the representative of the respondent at two places i.e. Bhagirath Place, Delhi and Lajpat Rai Market, Delhi. They also gathered some information from M/s. Super Cassette Industries Ltd., Noida, who were the manufacturer of VCD players and were regularly importing similar goods in connection with the said manufacturer. Inquiries were also made from the custom authorities at Inland Container Depot at Tughlakabad, New Delhi. In the inquiry from Inland Container Depot, the Department learnt that lens with mechanism - parts of VCD that had been imported at the said 3 CA No. 709/2005 4 Port by some parties were cleared at a higher value. The ICD Tughlakabad also provided the information that those goods which were imported showing the higher value were similar to the samples forwarded by the customs authorities from the consignment of the impugned goods.
After collecting the aforesaid information the show cause notice dated 5.9.2003 was issued to the respondent. The respondent filed its reply. The material which was collected and mentioned above, was also supplied to and put to the respondent. The respondent, in response, also provided certain instances of import at the same time. After hearing the respondent, the Commissioner of Customs passed Order-in-Original dated 22.10.2003. In this order, he rejected the transaction value as declared by the respondent under Rule 10A of the Valuation Rules, 1988 and on that basis observed that Rule 4(1) will have no application. The Commissioner also accepted that no evidence of import of “identical goods” was available. Applicability of Rule 5 was, thus, ruled out. In such a situation he invoked the provisions of Rule 6 and referred to ten instances which were collected of similar goods. He also cited five instances which were given by the respondent during the course of personal hearing. Insofar as instances furnished by the respondent are concerned, for reasons recorded in the order he discarded four out of five instances. The fifth 4 CA No. 709/2005 5 instance which was given by the respondent mentioned the import of the similar goods at Rs.71.50 per piece. He thus relied upon the ten instances which were given by the Department and found that the prices mentioned therein varied from Rs.73.94/- and Rs.134.08/-per piece depending upon the quantity and the period of import. In terms of Rule 6, the Commissioner took the minimum of the aforesaid price and thereafter fixed the transaction value at Rs.73.94 per piece. This resulted in confiscation of the goods. However, the Commissioner allowed the respondent to clear the goods on payment of differential duty i.e. Rs.6,11,694/- and on payment of redemption fine of Rs.20 lakhs. He also imposed penalty of Rs.5 lakhs on the respondent under Section 112 of the Customs Act, 1962.
The respondent, feeling aggrieved by the aforesaid order, challenged the same in appeal before the Customs, Excise and Service Tax Appellate Tribunal (CESTAT). The CESTAT by impugned order dated 16.8.2004 has allowed the appeal of the respondent herein. On going through the order of the Tribunal, we find that following three reasons have persuaded by the Tribunal to allow the appeal of the respondent.
(i) The Commissioner had loaded the value of the goods on the basis of the import of “identical goods” which cold not be done.
5 CA No. 709/2005 6
(ii) The import in question was prior to the date in comparison with the examples which were given of those identical goods which was in the year 1993 and it was contrary to the provision of Section 14 of the Customs Act;
(iii) The identical goods were imported at the rate of Rs.58/- per piece and that was no reason enough to justify the value fixed by the Commissioner.
After hearing the counsel on either side we find that on all three counts the Tribunal has committed serious error which has resulted in passing the impugned order allowing the appeal of the respondent.
In the first instance, the comparable instance which was taken into consideration by the Commissioner was not that of “identical goods” but “similar goods”. This is so stated by the Commissioner in his order itself. On the contrary as pointed out above, the Commissioner himself mentioned that no evidence of identical goods was available. Therefore, we do not understand as to how the Tribunal proceeded on the basis that the Commissioner had loaded the value on the basis of import of identical goods.
As mentioned above, when the Commissioner rejected the transaction value declared by the respondent applying Rule 10A of the Customs Valuation Rules, 1988, on that basis he 6 CA No. 709/2005 7 held that Rule 4(1) would not apply. Thereafter he proceeded sequentially from Rule 5 onwards. As far as Rule 5 is concerned, again he stated that this would not apply as there was no evidence of “identical goods”. It is for this reason he undertook the exercise, as contemplated in Rule 6, by giving the example of “similar goods”. We would like to point out at this stage that the instances which were given by the Department and even by the respondent himself, no objection was raised by the respondent that these instances were not of similar goods. Therefore, relying upon those instances by the Commissioner cannot be faulted.
The Tribunal also committed error in rejecting the basis of Commissioner's order on the ground that these instances which were relied upon by the Commissioner were of the import in May, 2003 while the import in question took place prior to that date. Insofar as the import by the respondent is concerned, that was on 13.5.2003. Therefore, the instances which were relied upon by the Commissioner of May, 2003 are of the same period and fulfill the requirement of Section 14 of the Customs Act,1962.
Insofar as reasoning predicated on import of identical goods at the rate of Rs.58/- per piece is concerned, again a clear fallacy has occurred in making such observation. We have already pointed out above that ten instances which were given by the Department, prices thereof ranged between the 7 CA No. 709/2005 8 73 to 134 per piece. On the other hand, five examples which were given by the respondent, prices thereof were from Rs.58/- to Rs.72.12. Thus, what the Departmental representative had argued was that even as per the respondent, the similar goods were imported at the rate of ranging between 58 per piece to Rs.72.12 per piece and therefore the declaration of price in Bill of Entry at Rs.36/- per piece was not accurate. We may observe that this price of Rs.58/- has not been accepted by the Commissioner, and rightly so, by giving a very valid reason, namely, even in respect of that import by the importer declaring the value of Rs.58/-, a show cause notice had been issued by the Department and the case was under
scrutiny. In the show cause notice which was issued by the Department the price proposed was Rs.90/- per piece.
Thus, the entire basis of the Tribunal's order is misplaced as it is founded on total misconception of law and is also contrary to the facts on record.
For the aforesaid reasons we set aside the order of the Tribunal and affirm the order of the Commissioner insofar as it relates to redemption of the value declared by the respondent at Rs.36/- per piece and fixing the value at Rs.73.94 per piece, as well as demand of differential duty on that basis.
8 CA No. 709/2005 9
However, we are of the opinion that redemption fine of Rs.20 lakhs and the penalty of Rs. 5 lakhs which is imposed in the facts of this case is on a higher side. Insofar as redemption fine is concerned, the same is reduced to Rs.6 lakhs which is the equivalent to the differential duty and penalty imposed is set aside altogether.
The appeal is disposed of in the aforesaid terms.
….....................J. (A.K.SIKRI) …......................J. (ROHINTON FALI NARIMAN) New Delhi;
Date: 29.4.2015.
9
ITEM NO.101 PH COURT NO.12 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 709/2005
COMMNR. OF CUSTOMS,NEW DELHI-IV Appellant(s)
VERSUS
M/S. ARYAN ELECTRONICS Respondent(s)
(With appln. for stay)
Date : 29/04/2015 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Appellant(s) Mr. K.Radhakrishnan,Sr.Adv.
Mr. T.C.Sharma,adv.
Ms. Binu Tamta,Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. S.Vasudevan,Adv.
Mr. V.Lakshmikumaran,Adv. Mr. M.P.Devanath,Adv. Mr. Vivek Sharma,Adv.
Ms. L.Charanaya,Adv.
Mr. Rachit Jain,Adv.
Ms. Shalini,Adv.
Mr. Aman D.,Adv.
Ms. Disha Jain,Adv.
Ms. Shagun Arora,Adv.
Mr. Rajesh Kumar,Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of in terms of the signed judgment.
(SUMAN WADHWA) (SUMAN JAIN)
AR-cum-PS COURT MASTER
Signed Reportable judgment is placed on the file.10