Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 5, Cited by 3]

Gujarat High Court

Claris Lifescience Ltd. & vs Union Of India & on 17 July, 2015

Bench: M.R. Shah, Sonia Gokani

        C/SCA/11987/2014                                                   CAV JUDGMENT



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              SPECIAL CIVIL APPLICATION  NO. 11987 of 2014
                                  With 
              SPECIAL CIVIL APPLICATION NO. 12228 of 2014
                                  With 
              SPECIAL CIVIL APPLICATION NO. 12229 of 2014
 
FOR APPROVAL AND SIGNATURE: 
HONOURABLE MR.JUSTICE M.R. SHAH                         sd/­
and
HONOURABLE MS JUSTICE SONIA GOKANI                   sd/­
=========================================

1      Whether Reporters of Local Papers may be allowed to see  NO the judgment ? 

2      To be referred to the Reporter or not ?                                      NO

3      Whether their Lordships wish to see the fair copy of the                     NO
       judgment ?

4      Whether this case involves a substantial question of law as                  NO

to   the   interpretation  of   the   Constitution  of   India  or   any  order made thereunder ?

============================================= CLARIS LIFESCIENCE LTD.  &  1....Petitioner(s) Versus UNION OF INDIA  &  1....Respondent(s) ============================================= Appearance:

MR PARESH M DAVE, ADVOCATE for the Petitioner(s) No. 1 ­ 2 MR YN RAVANI, ADVOCATE for the Respondent(s) No. 2 RULE SERVED for the Respondent(s) No. 1 ­ 2 ============================================= CORAM: HONOURABLE MR.JUSTICE M.R. SHAH and HONOURABLE MS JUSTICE SONIA GOKANI  Date : 17 /07/2015  CAV JUDGMENT   (PER : HONOURABLE MR.JUSTICE M.R. SHAH) 1.0. As common question of law and facts arise in this group  of  petitions, they are disposed of by this common  judgment and  order. 
Page 1 of 9 C/SCA/11987/2014 CAV JUDGMENT
2.0. In all these petitions respective petitioners have prayed  for an appropriate writ, direction and order, more particularly, writ  of   prohibition   prohibiting   the   respondents,   their   servants   and  agents   from   taking   any   action   against   the   respective   petitioner  companies for recovering and collecting Education Cess as well as  Secondary and Higher Education Cess on the excise duty calculated  as an amount equal to the Custom Duty leviable on similar goods if  imported in India in case of DTA clearances made by the respective  petitioner companies. 

2.1. The   respective   petitioners   have   also   challenged   the  impugned show cause notices, the particulars of which are given in  respective show cause notices, by which, the respective petitioners  are called upon to show cause why the short payment of education  cess   and   secondary   and   higher   education   cess   should   not   be  demanded   and   recovered   from   them   under   the   provisions   of  Section 11A (1) of the  Central Excise Act, 1944 r/w Section 93 of  the Finance (No.2) Act, 2004 and Section 138 of the Finance Act,  2007. 

2.2. The   respective   petitioners   have   challenged   the  impugned show cause notices on the ground that issue sought to be  raised by the department in such show cause notices is already held  in favour of the assessee by virtue of judgments of the Tribunal in  the   case   of   these   very   assessees.   It   is   the   case   on   behalf   of   the  respective petitioners that further appeals by the department to the  Supreme Court has been rejected as time barred. It is the case of  the   respective   petitioners   that   in   the   past   similar   show   cause  Page 2 of 9 C/SCA/11987/2014 CAV JUDGMENT notices   have   been   issued,   the   same   have   been   set   aside   by   the  Division Bench of this Court on the ground that once the issue is  concluded by the decision of the Tribunal in favour of the assessee  thereafter it is not open for the department to re­agitate the same  question. 

3.0. Shri   Dave,   learned   advocate   for   the   respective  petitioners has heavily relied upon the decision of this Court in the  case of Claris Lifesciences Limited vs. Union of India reported in  2013(298)   ELT   45   (Guj)  as   well   as   in   the   case   of  Claris  Lifesciences Limited vs. Union of India  reported  2014(305) ELT  497  (Guj).   Relying   upon   the   aforesaid   decisions,   it   is   submitted  that the similar show cause notices issued by the department have  been set aside by the Division Bench of this Court.

3.1. It   is   vehemently   submitted   by   Shri   Dave,   learned  advocate for the respective petitioners that as such authority who  has   issued   the   show   cause   notice   is   subordinate   to   the   learned  Tribunal   and   therefore,   even   if   the   show   cause   notices   are  adjudicated upon; the adjudicating authority is bound to obey and  follow the decision of the Tribunal and cannot take a contrary view  than   the   view   taken   by   the   learned   Tribunal.   In   support   of   his  above submissions, he has heavily relied upon the decision of the  Hon'ble Supreme Court in the case of Union of India vs. Kamlakshi  Finance Corporation Ltd reported in 1991(55) ELT 433 (SC). 

Making   above   submissions,   it   is   requested   to   allow   the  present Special Civil Applications. 

4.0. Shri   Y.N.Ravani,   learned   advocate   has   appeared   on  Page 3 of 9 C/SCA/11987/2014 CAV JUDGMENT behalf   of   the   department.   It   is   submitted   that   as   such   the  department   and   the   Central   Government   does   not   accept   the  correctness   of   the   view  of  the   Tribunal,  and wishes  to  carry   the  matter further. It is submitted that as such against the decision of  the learned Tribunal, upon which, reliance has been placed by the  respective   petitioners,   the   department   did   challenge   the   same  before the Hon'ble Supreme Court, however the Hon'ble Supreme  Court dismissed the appeal/ SLP on the ground of limitation. It is  submitted   that   therefore,   in   the   subsequent   proceedings,   it   will  always be open for the department to challenge the decision before  the Hon'ble Supreme Court. 

4.1. It is further submitted by Shri Ravani, learned advocate  for the department that in view of the above and to keep the issue  alive, the department is required to issue show cause notice so that  ultimately matter can be carried to the Hon'ble Supreme Court. It is  submitted that in taxation, each year is separate and distinct and in  subsequent   year  it   would   always   be   open   for   the   department   to  raise   demand,   for   which,   show   cause   notices   are   required   to   be  issued and therefore such notices have been issued. It is submitted  that if the department is precluded from raising such demand and /  or issue show cause notice the validity of the Tribunal's view would  never   be   tested   before   the   Higher   Court.   It   is   submitted   that  therefore, to keep the issue alive and so as to see that ultimately  department   can   approach   the   Hon'ble   Supreme   Court,   when   the  department has issued the show cause notice, it cannot be said that  the authority has committed any error and / or illegality in issuing  the impugned show cause notices. 

Page 4 of 9 C/SCA/11987/2014 CAV JUDGMENT

4.2. It is further submitted by Shri Ravani, learned advocate  for the department that even in the earlier decision in the case of  Claris Lifesciences Limited (supra)  even the Division Bench had  specifically   observed   and   clarified   that   allowing   the   aforesaid  Special Civil Application  would not been seen as any indication of  our   view   of   upholding   the   view  of   the   Tribunal  contained  in  its  decision dated 21.6.2010 and it would be for the Department to  call   in   question   such   a   view   in   appropriate   proceedings,   as   is  permissible   to  the  Department.  It  is submitted that  issuing show  cause   notice   and   thereafter   to   carry   the   matter   to   the   Hon'ble  Supreme   Court   can   be   said   to   be   initiating   the   appropriate  proceedings   as   in   the   manner   permissible   to   the   Department.  Therefore, it is requested to dismiss the present petitions. However,  Shri Ravani, learned advocate for the department / Adjudicating  Authority has fairly conceded that so far as adjudicating authority is  concerned, as on today unless and until contrary view is taken by  the Higher Forum / Court, the decision of the Tribunal is binding to  the   adjudicating   authority.   However,   according   to   Shri   Ravani,  learned advocate for the department impugned show cause notices  are issued to keep the issue alive so that the matter can be carried  to   the   Hon'ble   Supreme   Court   and   the   decision   of   the   Tribunal  upon which, much reliance has been placed by the petitioner can  be tested by the Hon'ble Supreme Court. 

5.0. In   reply   to   the   aforesaid,   Shri   Paresh   Dave,   learned  advocate   for   the   petitioner   in   the   alternative,   has   requested   to  direct   the   adjudicating   authority   to   adjudicate   the   show   cause  Page 5 of 9 C/SCA/11987/2014 CAV JUDGMENT notices at the earliest and within stipulated time. 

6.0. Heard the learned advocates for the respective parties  at length. At the outset, it is required to be noted that in all these  petitions respective petitioners have challenged the respective show  cause notices, by which, the respective petitioners are called upon  to   show   cause   why   the   short   payment   of   education   cess   and  secondary and higher education cess should not be demanded and  recovered from them under the provisions of Section 11A (1) of the  Central Excise Act, 1944 r/w Section 93 of the Finance (No.2) Act,  2004 and Section 138 of the Finance Act, 2007. It is the case on  behalf of the respective petitioners that aforesaid issue is as such  concluded in favour of the assessee in view of the decision of the  learned Tribunal dated 21.6.2010 and therefore, it is not open for  the respondent / adjudicating authority to issue show cause notice  and to re­agitate the same issue  again. It is also the case on behalf  of the petitioners that decision of the Tribunal dated 21.06.2010 is  binding to the adjudicating authority. On the other hand, it is the  case of the department that as such department does not accept the  decision   of   the   learned   Tribunal   dated   21.06.2010   and   as   such  department did challenge the decision of the Tribunal before the  Hon'ble   Supreme   Court,   however  the   department   lost   before   the  Hon'ble   Supreme   Court   solely   on   the   ground   of   limitation.  Therefore, it is the case on behalf of the department that only with  a   view   to   keep   the   issue   alive   so   that   ultimately   matter   can   be  carried   to   the   Hon'ble   Supreme   Court,   impugned   show   cause  notices have been issued. 

7.0. It   is   true   that   the   decision   of   the   Tribunal   dated  Page 6 of 9 C/SCA/11987/2014 CAV JUDGMENT 21.06.2010 is as such binding to the adjudicating authority. Being  the subordinate to the Tribunal, the adjudicating authority cannot  take contrary view than the view taken by the learned Tribunal. In  the case of Kamlakshi Finance Corporation Ltd (supra) in para 6  and 7 the Hon'ble Supreme Court has observed and held as under:

"6...It cannot be too vehemently emphasized that it is of   utmost importance that, in disposing of the quasi­judicial   issues   before   them,   revenue   officers   are   bound   by   the   decisions  of the  appellate   authorities.  The  order  of the   Appellate Collector is binding on the Assistant Collectors   working   within   his   jurisdiction   and   the   order   of   the   Tribunal is binding upon the Assistant Collectors and the   Appellate Collectors who function under the jurisdiction   of   the   Tribunal.   The   principles   of   judicial   discipline   require that the orders of the higher appellate authorities   should   be   followed   unreservedly   by   the   subordinate   authorities. The mere fact that the order of the appellate   authority is not acceptable to the department­ in itself an   objectionable   phrase­   and   is   the   subject­matter   of   an   appeal can furnish no ground for not following it unless   its operation has been suspended by a competent Court.   If this healthy rule is not followed, the result will only be   undue   harassment   to   assessees   and   chaos   in   administration of tax laws. 
7.  The  impression  or  anxiety  of the  Assistant  Collector   that,   if   he   accepted   the   assessees   contention,   the   department would lose revenue and would also have no   remedy   to   have   the   matter   rectified   is   also   incorrect.   Section 35D confers adequate powers on the department   in this regard. Under sub­section(1), where the Central   Board of Excise and Customs[Direct Taxes] comes across   any order passed by the Collector of Central Excise with   the legality or propriety of which it is not satisfied, it can   direct the Collector to apply to the Appellate Tribunal for   the   determination   of   such   points   arising   out   of   the   decision or order as may be specified by the Board in its   order.   Under   sub­section(2)   the   Collector   of   Central   Excise,when   he   comes   across   any   order   passed   by   an   authority   subordinate   to   him,   if   not   satisfied   with   its   legality or propriety, may direct such authority to apply   to the Collector (Appeals) for the determination of such   points arising out of the decision or or order as may be   specified by the Collector  of Central Excise  in his order   and there is a further right of appeal to the department.  
Page 7 of 9 C/SCA/11987/2014 CAV JUDGMENT
The position now, therefore, is that, if any order passed   by an Assistant  Collector  or Collector  is adverse  to the   interests   of   the   Revenue,the   immediately   higher   administrative   authority   has   the   power   to   have   the   matter  satisfactorily  resolved  by taking  up  the  issue  to   the Appellate Collector or the Appellate Tribunal as the   case  may be. In the light of these  amended  provisions,   there can be no justification for any Assistant Collector   or Collector refusing to follow the order of the Appellate   Collector or the Appellate Tribunal, as the case may be,   even   where   he   may   have   some   reservations   on   its   correctness.   He   has   to   follow   the   order   of   the   higher   appellate   authority.   This   may   instantly   cause   some   prejudice  to the  Revenue  but the remedy  is also in the   hands   of   the   same   officer.   He   has   only   to   bring   the   matter to the notice of the Board or the Collector so as to   enable   appropriate   proceedings   being   taken   under   S.35E(1) or (2) to keep the interests of the department   alive.   If   the  officers   view  is   the   correct  one,   it   will   no   doubt   be   finally   upheld   and   the   Revenue   will   get   the   duty,   though   after   some   delay   which   such   procedure   would entail." 

8.0. However,   the   view   of   the   higher   authority   or   the  Tribunal can be further carried to the High Court or Supreme Court  and for that adjudicating authority is required to issue show cause  notice so that ultimately matter can be carried to the Higher Court/  Forum.   However,   so   far   as   adjudicating   authority   is   concerned,  being subordinate to the Tribunal, it is bound to follow the decision  of the learned Tribunal. However, it will always been open for the  department   to   call   in   question   such   a   view   in   appropriate  proceedings as in the manner permissible to the Department. The  appropriate   proceedings     as   in   the   manner   permissible   to   the  Department would be that after adjudicating authority passes an  order as per the decision of the learned Tribunal, the matter can be  further   carried   to   the   Tribunal   and   the   learned   Member   of   the  Tribunal either may take the same view and / or may refer to the  Page 8 of 9 C/SCA/11987/2014 CAV JUDGMENT Larger Bench. If the learned Tribunal takes the same view, in that  case, it will always be open for the Department to carry the matter  further to the Higher Court and in such proceedings the view of the  Tribunal can be tested and / or considered. The aforesaid can be  said to be permitting the department to call in question the view of  the   Tribunal   in   appropriate   proceedings   as   in   the   manner  permissible to the department. However, for the aforesaid purpose,  the department / adjudicating authority is required to issue show  cause notice, may be for the aforesaid limited purpose and to keep  the issue alive. 

9.0. In view of the above and for the reasons stated above,  all   these   petitions   are   disposed   of   by   directing   the   adjudicating  authority   to   adjudicate   the   respective   show   cause   notices   at   the  earliest but not later than three months from the date of receipt of  the writ of the present order and adjudicate the show cause notices  in light of the observations made herein above so that if so advised  the department may call in question such a view, more particularly,  view taken by the Tribunal in its decision dated 21.06.2010 upon  which   reliance   has   been   placed   by   the   respective   petitioners   in  appropriate   proceedings   as   in   the   manner   permissible   to   the  department as observed herein above. With this, present petitions  are disposed of accordingly.   

sd/­ (M.R.SHAH, J.)  sd/­ (MS SONIA GOKANI, J.)  Kaushik Page 9 of 9