Patna High Court
Commissioner Of Customs vs Dwarika Prasad Agarwal on 18 September, 2008
Author: Chandramauli Kr.Prasad
Bench: Chandramauli Kumar Prasad, Ravi Ranjan
TAX CASES No.13 OF 2001
Against the order No. 646-Cal/2000 dated
22.5.2000 passed by Member (Judicial) of Custom,
Excise & Gold (Control)Appellate Tribunal in
Appeal No. C-464/99 arising out of the order in
appeal 122/Pat/Cus/Appeal/99 dated 24.8.1999
passed by the Commissioner (Appeals) Customs &
Central Excise, Patna.
COMMISSIONER OF CUSTOMS PATNA------------Appellant
Versus
DWARIKA PRASAD AGARWAL--------------------Respondent
TAX No.24 oF 2001
Against the order no.A-360/Kol/2001 dated
30.5.2001 passed by Member (Judicial) of Customs,
Excise and Gold (Control)Appellate Tribunal,
Eastern Bench,Kolkata in appeal No. C-18 of 2001
arising out of order in original No.
8/CC/ADJ/2000 dated 16.11.2000 passed by the
Commissioner of Customs,Patna.
COMMISSIONER, COSTOM DEPARTMENT,---------Appellant
GOVERNMENT OF INDIA.
Versus
KRISHNA BAHADUR CHHATYIIYA--------------Respondent
TAX No.25 oF 2001
Against the order No.A-359/Kol/2001 dated
30.5.2001 passed by Member (Judicial) of
Customs,Excise and Gold (Control) Appellate
Tribunal, in Appeal No. C-17/2001 arising out of
order in original No. 8/CC/ADJ/2000 dated
16.11.2000 passed by the Commissioner of
Customs,Patna
COMMISSIONER.CUSTOM DEPARTMENT------------Appellant
Versus
VIJAY SINGH DAGA------------------------Respondent
TAX No.26 oF 2001
Against the order No.A-362/Kol/2001 dt. 30.5.2001
passed by Member (Judicial) of Customs, Excise
and Gold (Control) Appellate Tribunal, Eastern
Bench, Kolkata in Appeal No. C-20/2001 arising
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out of order in original no. 8/CC/ADJ/2000 dt.
16.11.2000 passed by the Commissioner of
Customs,Patna.
COMMISSIONER, CUSTOM DEPARTMENT--------Appellant
Versus
JITENDRA KUMAR JAT-----------------------Respondent
TAX No.27 oF 2001
Against the order NBo. A-358/Kol/2001 dt.
30.5.2001 passed by Member (Judicial) of Customs,
Excise and Gold (Control) Appellate Tribunal, in
Appeal No. C-16/2001 arising out of order in
original No. 8/CC/ADJ/2000 dated 16.11.2000
passed by the Commissioner of Customs,Patna.
COMMISSIONER, CUSTOM DEPARTMENT----------Appellant
Versus
SMT.KAMALA DEVI BAID--------------------Respondent
TAX No.6 oF 2002
Against the order No.S-342,A-364/Kol/2001 dated
30.5.2001 passed by Member (Judicial) of Customs,
Excise and Gold (Control) Appellate Tribunal, in
Appeal No.C-265/2000 arising out of order in
appeal No.166/Patna/Cus/appeal/2000 dated
12.5.2000 passed by the Commissioner of Customs
and Central Excise(Appeals),Patna.
COMMISSIONER, CUSTOM DEPARTMENT-----------Appellant
Versus
VIKASH AGARWAL--------------------------Respondent
TAX No.50 oF 2002
Against the order No.A-1352/Kol/2001 dated
20.12.2001 passed by the Customs Excise and Gold
(Control) Appellate Tribunal, East Zonal Bench,
Kolkata by Member (Judicial) and Member
(Technical) in appeal No. C- 502/2001;
COMMISSIONER, CUSTOM DEPARTMET------------Appellant
Versus
M/S SUSHIL DAGGA, MANAGING DIRECTOR------Respondent
TAX No.53 oF 2002
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Against the order No. A-1351/Kol/2001 dated
20.12.2001passed by the Customs Excise and Gold (Control) Appellate Tribunal, East Zonal Bench, Kolkata comprising Member (Judicial) and Member (Technical) in appeal No.C-501/2001. COMMISIONER , CUSTOM DEPARTMENT----------Appellant Versus M/S BIKANER ASSAM ROADLINES INDIA LTD-------Respondent For the Appellants:- Mr. Rakesh Kumar Singh, Advocate For the Respondents:- Mr. Birju Prasad, Advocate P R E S E N T THE HON'BLE MR. JUSTICE CHANDRAMAULI KUMAR PRASAD THE HON'BLE DR. JUSTICE RAVI RANJAN Prasad & Ranjan,JJ:- Various quantity of betel nuts were seized by the Officers of the Directorate of Revenue Intelligence under a reasonable belief that same were smuggled into India. Proceedings for its confiscation were initiated and the Deputy Commissioner confiscated the betel nuts and inflicted personal penalty upon the owners thereof. Owners appeals before the Commissioner (Appeals) also failed. They carried the matter in appeal further before the Customs, Excise and Gold (Control) Appellate Tribunal, hereinafter referred to as the Tribunal. The Tribunal set aside the order of confiscation and penalty on the ground that Custom authorities 4 have failed to prove that "betel nuts were of foreign origin and they were imported illegally."
Aggrieved by the same, the Commissioner of Customs has preferred these applications under Section 130A of the Customs Act. This Court by order dated 11.2.2003 directed the Tribunal to draw statement of case and refer the following questions of law for determination in Tax Case No. 13 of 2001:-
"(a) Whether the Tribunal without referring any of the evidence which has been relied upon by the original or appellate authority was justified in reversing the said order.
(b) Whether the finding arrived at by the Tribunal is perverse in the sense that without adhering to the material evidence it has arrived at such a finding.
Identical questions of law have been drawn in other cases also.
Tribunal as directed drew the statement of case and forwarded the aforesaid questions of law for determination.
In order to establish that the betel nuts are of foreign origin the authority rely on the trade opinion.
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Mr. Rakesh Kumar Singh, appearing on behalf of the petitioner submits that persons well versed in the trade having opined that betel nuts were of foreign origin, there was no justification for the Tribunal to reject that opinion.
Mr. Birju Prasad, appears on behalf of the Opposite party.
We do not find any substance in the submission of Mr. Singh. It is not in dispute that betel nut is non-notified item and, as such, the onus to prove that the same is of foreign origin lies on Custom authority. It is further not the case that betel nuts available in the country are significantly different than those of foreign country. The contention that betel nuts of foreign origin are little bigger than what is available in the country itself will not lead to the conclusion that it is of foreign origin. In our opinion, in absence of significant and apparent difference between the betel nuts available in this country and of foreign origin it shall be difficult to come to a definite finding that betel nuts are of foreign origin on the basis of trade-opinion. We hasten to add that 6 trade-opinion may not be an expert opinion but opinion based on long experience in the trade considering significant difference in the items of Indian origin and foreign origin may be of persuasive value and may not be thrown out only on the ground that trade opinion is not an expert-opinion. If there are significant differences in shape, size, taste etc, of betel nuts of Indian origin than the betel nuts of foreign origin the person in trade may form an opinion that it is of foreign origin which in the facts of a given case may be accepted. However in the present case we find that the trade opinion is not based on any significant decisive difference. In that view of the matter, we are of the opinion that betel nuts directed to be confiscated cannot be said with certainty to be of foreign origin.
Accordingly our answer to substantial question no.(a) formulated is in affirmative and it is held that in the facts and circumstances of the case the Tribunal was justified in reversing the order of original and the appellate authority.
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In view of aforesaid, the answer to second question No.(b) is also in the negative and we hold that the finding arrived at by the Tribunal is based on sound principle and cannot be said to be perverse.
To put the record straight, it is worth mentioning here that a large number of cases involving the same issue i.e. Tax Case No. 68 of 2002 (Commissioner of Central Excise, Patna Vs. M/s SCI Sheo Shankar Chemical Industry India Ltd.),Tax Case No. 69 of 2002 (Commissioner, Customs Department Govt. Of India vs. Shri Devi Shankar Tiaway) and Tax Case No. 54 of 2002(Commissioner of Custom, Patna Vs. Pyus Chakrabarty, Prop. Pijus Trading Co.,), have been dismissed by order dated 13.9.2006 and 8.9.2006 by a Division Bench of this Court.
Tax cases stand disposed off
accordingly.
(Chandramauli Kr.Prasad,J.)
(Dr.Ravi Ranjan,J.)
Patna High Court
Dated the 18th of September,2008 A.Kumar/NAFR