Custom, Excise & Service Tax Tribunal
M/S.Vanaik Spinning Mills Ltd vs Cc, Amritsar on 9 April, 2013
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
WEST BLOCK NO.II, R.K. PURAM, NEW DELHI-110066.
DIVISION BENCH
Court No.2
Appeal No.C/723/2008-Cus
(Arising out of OIA No.80/Cus/LDH/2008 dated 14.07.2008 passed by the CC (A), Chandigarh)
Date of hearing/Decision: 09.04.2013
M/s.Vanaik Spinning Mills Ltd. Appellant
Vs.
CC, Amritsar Respondent
Present for the Appellant: Shri Rupender Singh, Advocate Present for the Respondent: Shri I.Baig, DR Coram: Honble Mr.D.N.Panda, Judicial Member Honble Mr.Manmohan Singh, Technical Member FINAL ORDER NO.56218/13 PER: D.N.PANDA Ld.Counsel is fair to state that the invoices did not contain any declaration as required in para 2 (b) of Notification No.102/2007-Cus dated 14.09.2007 to the effect that no credit of additional customs duty was taken by the appellant while issuing the invoices. He invited our attention to the page 25 of the appeal to submit that no excise duty was collected in the invoices because BED is nil. Sale chart is available from page 24 to 30 of the appeal folder. This is one of the documents, he relied upon.
2. We have considered the import price, customs duty, and additional customs duty involved. What should have been the sale price to satisfy consumer that no credit of additional duty was taken by the appellant is not appreciable from the record. No submission was made before ld.Commissioner (Appeals) to consider the grievance of the party. Therefore he was rightly guided by the ratio of Supreme Court in the case of State of Jharkhand & Ors vs. Ambay Cements & Anr-2004-TIOL-89-ST-SC and in the case of Mihir Textile Ltd. Vs.CCE-1997 (92) ELT 9 (SC). We do appreciate the difficulty of the appellant. But we are helpless to come to rescue of the appellant granting exemption at the cost of the people of India when there was failure to fulfil condition of notification. Every restriction, stipulation condition as well as limitation prescribed by the Notification is to be scrupulously followed to avail benefit of notification. Failure to fulfil condition of notification, disentitles the appellant to the benefit of exemption given by the notification. Accordingly, we find no infirmity in the decision of the ld.Commissioner (Appeals) for which appeal is dismissed.
(Dictated & pronounced in the open court) (D.N.PANDA) JUDICIAL MEMBER (MANMOHAN SINGH) TECHNICAL MEMBER mk 5 5