Gujarat High Court
Commissioner vs Tejas Agency....Opponent(S) on 27 March, 2014
Bench: Akil Kureshi, Sonia Gokani
O/TAXAP/246/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 246 of 2014
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COMMISSIONER....Appellant(s)
Versus
TEJAS AGENCY....Opponent(s)
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Appearance:
MR RJ OZA, ADVOCATE for the Appellant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MS JUSTICE SONIA GOKANI
Date : 27/03/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI)
1. The Revenue is in appeal against the judgment of CESTAT dated 20/06/2013 raising following questions for our consideration:
"(a) Whether in the facts and circumstances of the case, the Tribunal has committed substantial error of law in quashing the penalty imposed upon the respondent by application of section 73(3) of the Finance Act, 1994?
(b) Whether in the facts and circumstances of the case, the impugned order passed by the Tribunal in accordance with law, more particularly, in absence of recording point of Page 1 of 4 O/TAXAP/246/2014 ORDER contentions raised by and on behalf the Department while opposing grant of relief in the appeal of the respondent before the Tribunal?
(c) Whether in the facts and circumstances of the case, the Tribunal has committed substantial error of law in hearing and passing impugned in the appeal of the respondent without considering and deciding the appeals filed by the Department even though both the appeals arise out of one order passed by the appellate commissioner?"
2. There is only one issue involved namely that of deleting the penalty on the respondent - assessee by the Tribunal, CIT (Appeals) had ruled partially in favour of the Tribunal upon which, the assessee had approached the Tribunal. The Tribunal deleted the penalty applying Section 73(3) of the Finance Act, 1994 and following the decision of the Karnataka High Court in the case of C.C.E. & S.T., LTU, Bangalore Vs. ADECCO Flexione Workforce Solutions Ltd., reported in 2012 (26) S.T.R. 3 (Kar.).
3. This was on the premise that admittedly the assessee had paid the tax even before issuance of Showcause Notice. In terms of Section 73(3) of the Finance Act, 1994, he, therefore, contended that no penalty should be imposed. This contention was accepted by the Tribunal.
4. Counsel Shri Oza for the department, however, contended that the Tribunal overlooked the provision of Subsection (4) of Section 73 of the Finance Act, 1994, which provides that:
Page 2 of 4 O/TAXAP/246/2014 ORDER
"(4) Nothing contained in subsection (3) shall
apply to a case where any service tax has not been levied or paid or has been shortlevied or shortpaid or erroneously refunded by reason of
(a) fraud; or
(b) collusion; or
(c) wilful misstatement; or
(d) suppression of facts; or
(e) contravention of any of the provisions of this Chapter or of the rules made thereunder with intent to evade payment of service tax."
5. It is true that as per Subsection (4), penalty may still attach if there is nonpayment of Service Tax by reason of fraud, collusion, wilful misstatement, suppression of facts or contravention of provisions of the statute with intent to evade payment of Service Tax. In the present case, the Tribunal noted that, "...Since the recipient company had claimed Cenvat credit on the service tax remitted by the assessee, eventually no liability was incurred by the service recipient and amount of service tax remitted by the assessee was also reimbursed by the recipient. Learned counsel would contend that in these circumstances there would be no reason for any willful suppression of the liability nor contravention of provisions of the Act with an intent to evade tax, warranting invocation of provisions relating to penalty. Reliance is placed on decision of the Karnataka High Court in CCE & ST, LLU, Banglore Vs Adecco Flexione Workforce Solution Ltd2012 (26) STR 3 (Karnataka and in CST, Banglore Vs. Ahead Info Technologies India Pvt. Ltd.2012 (260 STR J 25 (Kar). In these Page 3 of 4 O/TAXAP/246/2014 ORDER pronouncements, the Karnataka High Court enunciated the principle that where an assessee has paid both the service ax and interest before issuance of a show cause notice under the Act, sub section 3 of section 73 of the Act, prohibits initiation of proceedings for recovery of penalty".
6. When there is a finding of fact that this was not a case of non payment of Service Tax with intent to evade the payment of the same, question of applying Subsection (4) of Section 73 of the Finance Act, 1994 and resultantly exclusion of application of Subsection (3) thereof, would not arise. The question of law otherwise raised by the Revenue would be gone into in a proper case involving the facts which may make Subsection (4) of Section 73 applicable.
7. With above observation, the Tax Appeal is dismissed.
[ Akil Kureshi, J. ] [ Sonia Gokani, J. ] hiren Page 4 of 4