Supreme Court of India
Delhi Cloth & General Mills Co. Ltd. & Anr vs Union Of India & Anr on 19 September, 1996
Equivalent citations: AIRONLINE 1996 SC 395, 1996 (10) SCC 440, (1996) 67 ECR 6, (1996) 87 ELT 339, (1996) 9 JT 271, (1996) 9 JT 271 (SC), 2016 (15) SCC 235
Author: S.P Bharucha
Bench: S.P Bharucha, K Venkataswami
PETITIONER: DELHI CLOTH & GENERAL MILLS CO. LTD. & ANR. Vs. RESPONDENT: UNION OF INDIA & ANR. DATE OF JUDGMENT: 19/09/1996 BENCH: BHARUCHA S.P. (J) BENCH: BHARUCHA S.P. (J) VENKATASWAMI K. (J) ACT: HEADNOTE: JUDGMENT:
O R D E R A limited argument is addressed in this appeal that impugns the judgment and order of a Division Bench of the High Court of Rajasthan.
The appellants manufacture tyre yarn cord and fabric for which purpose they import tyre cord grade woodpulp from the United State of America. The appellants were called upon to pay additional duty thereon under the provisions of Sections 3 of the Customs Tariff Act.
Among other contentions raised by the appellants was this: The said woodpulp was not produced or manufactured in India. Under the terms of Section 3 additional duty had, therefore, to be calculated on the basis of the excise duty that would be leviable on the class or description of articles to which the said woodpulp belonged. There was no entry in the Tariff that related to an article of the like of the said woodpulp. Entry 68, being a residuary entry relating to no class or description of goods, did not apply. No additional duty was, therefore, leviable on the said woodpulp.
The said contention was rejected by the Assistant Collector and by the High Court in the writ petition filed the appellants.
It is the only contention raised before us. Section 3 of the Customs Tariff Act, so far as it is relevant, reads thus:-
"S.3.- Levy of Additional Duty equal to Excise Duty:
(1) Any article which is imported into India shall, in addition, be liable to a duty (hereinafter in the section referred to as the additional duty) equal to the excise duty for the time being leviable on a like article if produced or manufactured in India and if such excise duty on a like article is leviable at any percentage of its value, the additional duty to which the imported article shall be so liable of the value of the imported article.
Explanation:- In this section, the expression the excise duty for the article if being leviable on a like article if produced or manufactured in India means the excise duty for the time being in force which would be leviable on a like article if produced or manufactured in India, or if a like article is not so produced or manufactured, which would be leviable on the class or description of articles to which the imported article belongs, and where such duty is leviable at different rates, the highest duty,"
It is the Explanation which is important. The expression "the excise duty for the time being leviable on a like article if produced or manufactured in India used in the body of sub-section (1) is explained to mean the excise duty for the time being in force (a) which would be leviable on a like article if produced or manufactured in India, the excise duty that would be leviable on the class or description of articles to which the imported article belongs.
Where a like article is not produced or manufactured in India additional article upon the basis of the excise duty that is leviable on the class or description of articles to which the imported article belongs. Articles which are not elsewhere described, falling under the residuary Entry 68, form a class by themselves. Hence, if a like article is not described in the Tariff, additional duty is leviable on the imported article upon the basis of the levy of excise duty under the provisions of Entry 68.
The only contention raised before us is rejected. The appeal is dismissed, with no order as to costs.