Bombay High Court
Suzlon Infrastructure Ltd vs Union Of India & Ors on 2 May, 2009
Bench: Ferdino.I.Rebello, J.H.Bhatia
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.4317 OF 2009
Suzlon Infrastructure Ltd .. Petitioner
vs
Union of India & ors .. Respondents
Mr.V.Sreedharan with Mr.Prakash Shah i.b PDS
Legal for Petitioner
Mr.P.S.Jetley with Ms.Rutuja Ambekar for
Respondents
CORAM : Ferdino.I.Rebello
J.H.Bhatia, JJ
DATED: 2nd May, 2009
ORAL JUDGMENT { Per Ferdino.I.Rebello, J }
1. Rule. Heard forthwith.
2. The petitioner on 21st January, 2009 had filed an
application under section 86 of the Finance Act, 1994
read with section 35 C of the Central Excise Act, 1944
and under inherent jurisdiction of CESTAT for passing
supplementary order and for formulating revised
questions, if needed.
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The matter arose thus :
In an appeal preferred by the petitioner therewas difference of Opinion disclosed in the orders passed by two members and consequential questions were framed for determination of a third member.The third member has listed the matter for final hearing on 22nd May, 2009. Earlier when the matter came up for hearing before the third member the petitioners informed the third member that an application dated 21st January 2009 was filed for passing a supplementary order.
he has no jurisdiction to hear such The third member only indicated that an application and that he will dispose of the difference of opinion without going into the correctness or otherwise of Misc.order dated 24th October, 2008. That Misc. Application till date has not been decided.
3. It is the submission on behalf of the petitioners that before the tribunal they had raised the submissions that there have been findings on some of the submissions and in respect of some others both the members have not recorded their findings though they are germane for the purpose of deciding the controversy in appeal.
4. We may gainfully reproduce the summary of the main ::: Downloaded on - 09/06/2013 14:34:13 ::: 3 submissions and tabulations as handed over to us at the bar by learned counsel for the petitioner.
These questions arise for determination considering both the appeal memo and written submissions filed before the CESTAT. We are consequently re-producing the same :
Table showing the summary of the main submissions made by the petitioners during the hearing before the CESTAT and findings if any of the Hon'ble Members on the same :
Sr.No Submissions ig Findings given Findings given . by Hon'ble by the Hon'ble President of Member (tech) the CESTAT of the CESTAT 1 The sub-contractor had No finding No finding provided the taxable service to the customer and had discharged the service tax liability.
Therefore the
appellants have done
only reselling of
such service which is
not liable to
service tax in India.
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2. The definition of No finding Submissions
erection'commissiong
and installation
service has been
amended with
effect from 1.5.2006 to
cover 'structures
whether prefabricated
or
Therefore,
igotherwise.
since tower
isa structure
erection, commissioning
and installation
of tower was not
taxable prior to
1.5.2006.
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3. The consideration which No finding. No finding
the appellants
have received is to be
treated as inclusive of
the service tax
payable. Therefore,
cum-service tax benefit
should be granted.
4. Service tax can be No finding No finding
levied only ig on the
value of service.
There cannot be any
service tax on value
of material.
Therefore. While
calculating demand,
Rs.210,79,68,878/-
of material, is to be
excluded.
5. Demand of Rs.12,49,28,304/- No finding Against the
pertaining to the period petitioners
from 10.9.2004 to 31.3.2005
was time barred.
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6. Even if contract or activity No finding Against the
of electrical work is petitioners
classified as "erection
service" no differential
tax is payable since the
appellant included the
value of equipment/machinery
installed in the electrical yard, while applying the percentage of 33 %.
7. Both civil contract and In favour Against the electrical contract involve of Petr. Petr.
supply of substantial material The Hon'ble and therefore are individually Member (Tech) 'works contract' liable to service held that this tax only with effect from ground amounted 1.6.67 and not liable to service to setting up tax prior to that date. Prior to up of new case 1.6.07 pure labour contract or before the service contract not involving any Tribunal and ::: Downloaded on - 09/06/2013 14:34:13 ::: 7 goods alone was taxable. Alternatively therefore if the entire activity/contract is treated cannot be as one it would even more easily constitute entertained works contract and therefore would be liable to service tax only after 1.6.2007.
Notification granting abatement of The counsel for the
67 % cannot create levy of revenue did not raise
tax on 'works contract' this issue either
ig orally during the
personal hearing or
in the written
submission filed by
him. Thus, the
Hon'ble Member
(Tech) suo moto took
up this point
without giving any
opportunity to
the appellants.
8. Penalty not imposable In favour of Against the
the Petr. Petr.
9. Interest not payable In favour of Against
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of the Petitioner. the
Petitioner
5. Section 35 (2) of the Central Excise Act,
1944 reads as under :
"The Appellate Tribunal may,
at any time within six months
with
from the date of
a view to
the
rectifying
order,
any
mistake apparent from the
record, amend any order passed
by it under sub-section (1) and
shall make such amendments if the mistake is brought to its notice by the Commissioner of Central Excise or the other party to appeal".
Section 35 D (1) reads as under :
6. The relevant portion of section 129 C of the Customs Act, 1962 reads as under :::: Downloaded on - 09/06/2013 14:34:13 ::: 9 ::: Downloaded on - 09/06/2013 14:34:13 ::: 10
129C: Procedure of Appellate
Tribunal.
1. The powers and functions of
the Appellate Tribunal may be
exercised and discharged by Benches
constituted by the President from
amongst the members thereof.
2.
contained
Subject
in
to
sub-section
the provisions
(4) a
Bench shall consist of one judicial
member and one technical member.
3.....
4.......
(5)If the members of a Bench differ in opinion on any point, the point shall be decided according to the opinion of the majority, if there is a majority but, if the members are equally divided, they shall state the point or points on which they differ and make a reference ::: Downloaded on - 09/06/2013 14:34:13 ::: 11 they differ and make a reference to the President who shall either hear the point or points himself or refer the case for hearing on such point or points by one or more of the other members of the Appellate Tribunal, and such point or points shall be decided according to the opinion of the majority of these members of the Appellate Tribunal who have heard the case, including those who first heard it.
6. Subject to the provisions of this Act, the Appellate Tribunal shall have power to regulate its own procedure and the procedure of the Benches thereof in all matters arising out of the exercise of its power or of the discharge of its functions including the places at which the Benches shall hold their sittings.
7........
8........
7. On behalf of the petitioners, learned counsel submits that the bench at the time of hearing the appeal was bound ::: Downloaded on - 09/06/2013 14:34:13 ::: 12 to have settled the points for determination and answer the said points. The points for the determination are those points which are relevant for deciding the controversy in appeal and if decided will have the effect of deciding the fate of the appeal. In the instant case, it is submitted that the learned bench did not fix the points for determination. It is in these circumstances, that only some of the submissions advanced at the bar and raised in the appeal memo have been considered without answering were other submissions and/or points relevant for disposal of the appeal. The consequences which is that what has been referred to the learned third member are only the points on which the members have deferred.
The third member considering his jurisdiction will only decide the said points. On his decision, the appeal would have to be disposed of by the two members originally constituting the bench in terms of the opinion given by the third member as that opinion would become the majority view. The result would be that though there are other points for determination which are relevant and having been not answered the choice for the petitioner would be to either apply for rectification and/or file an appeal to contend that the points raised have not been answered. If the relevant points are not answered the ::: Downloaded on - 09/06/2013 14:34:13 ::: 13 Appellate Court in appeal would have to set aside the matter and remand the matter to CESTAT. In case of rectification CESTAT on hearing the application will have to pass fresh orders which may have the effect of varying the order already passed or if there have been difference of opinion again would result in referring the matters back to the third member. Apart from the propriety judicial time would be involved. Procedure being hand made of justice is not meant to defeat the ends of justice.
8. On the other ig hand on behalf of the respondent-
revenue it is submitted that considering the language of section 35 (2) of the Central Excise Act, what can be rectified is the order. Presently, as the issue is before a third member there is no order and consequential Misc. Application is premature and in these circumstances, this Court should not exercise its extra-
ordinary jurisdiction.
9. We have given our anxious consideration to the issues involved. Considering the language of section 35 C (2) of Central Excise Act, as also the relevant provisions of section 129 C of the Customs Act, and in terms of section 129 C (5) on difference of opinion on any point, the ::: Downloaded on - 09/06/2013 14:34:13 ::: 14 points have to be decided according to the opinion of the majority. If the members are equally divided they shall state the point/points on which they differ and make a reference to the President who shall either hear the points by himself or refer the case for hearing on point or points by one or more members of the appellate tribunal and such point or points shall be decided according to the opinion of the majority of the members of the appellate tribunal, who have heard the case including those who first heard it.
10. The points of difference arise on the members constituting the bench disposing of the appeal by separate orders from which orders, the points of difference are disclosed. Under section 35 (2) of the Excise Act, there is power in the tribunal to rectify any mistake apparent on the record and amend any order passed by it under sub-
section (1) within the time frame. It is thus, clear that the order passed is different from the points for determination. Points for determination thus arise from orders passed by the appellate tribunal which orders are not enforceable because of difference of opinion on on points arising from the orders. These points finally shall be decided according to the opinion of the majority ::: Downloaded on - 09/06/2013 14:34:13 ::: 15 of the members of the tribunal who have heard the case including those who have first heard it. The final order would be based on the opinion of the third member who answers the point of difference referred to him as that would constitute the majority opinion. The third member does not pass any order. Such member only answers the points referred. The power to rectify under section 35 C (2) is the order.
11.
bar by learned Let us now examine some judgments counsel for their submissions.
referred at the
On
behalf of the petitioner,learned counsel firstly draws
our attention to the judgment of the High Court of
Delhi in Commissioner of Income Tax vs Shri Ram Memorial
Foundation (1991) 93 CTR (Del) 194. In that case, the
Accountant Member did not consider one claim on merits just because, a small amount was involved. The Accountant Member did not also categorically state that he agreed with the conclusions of the judicial member. A Misc.
Application was therefore, filed which was allowed by the tribunal on the ground that there was an error of law.
In respect of that a reference was sought by the revenue. The application was dismissed against which the revenue moved the High Court. The High Court noted ::: Downloaded on - 09/06/2013 14:34:13 ::: 16 that the first order by the Accountant Member did not categorically state that he agreed with the conclusions of the judicial Member and in fact by stating that as the amount involved was only Rs.5200/- he had no comments to add, implied that he had not considered the issue involved on merits. The Court found that in these circumstances, the tribunal was right in entertaining the application for rectification.
12. Our attention of the Gujarat High Court in was next invited Colour Tex vs to Union the judgment of India 2006 (199) ELT 200 (Gujrat) In that case, on difference of opinion amongst the members, the points of difference was referred to a third member. Before the third Member could decide the matter the petitioner preferred an application seeking rectification of the mistake under section 129 B (2) of the Customs Act.
When the application for rectification was pending, the matter came up for hearing before the third member and an adjournment was requested on that ground. The third Member did not adjourn the matter but instead called for the papers of rectification application and disposed of the same on the same day by stating that there was no scope for filing the application for rectification of ::: Downloaded on - 09/06/2013 14:34:13 ::: 17 mistake at the stage of hearing on the point of difference.
It was this order which was the subject matter of writ jurisdiction before the Gujarat High Court. The Court noted that in the absence of any 'order' by the Bench which originally heard the appeal, consequently the petitioner could not have moved an application for rectification.
13. In Joint Commissioner of Income Tax TDS) vs Jindal Tractel Power Co Ltd (1999) 240 ITR 0189, in a pending of opinion amongst appeal, on an application for stay, there the members. There was difference were also some observations by the Vice-Chairman. Against that Revenue preferred a Writ Petition. The learned Single Judge noted that in a case where there is difference of opinion,the points has to be decided by opinion of the majority but, if the members are equally divided they shall state the point or points on which they differ and the case shall be referred for hearing on such point or points by one or other member of the appellate tribunal and the decision on such point or points shall be according to the opinion of the majority of the members of the appellate tribunal who have heard the case including those who first heard it. A learned Judge of the Karnataka High Court observed that as there was no final order the ::: Downloaded on - 09/06/2013 14:34:13 ::: 18 petitioner's appeal could not be entertained.
14. Our attention is also invited to the order of tribunal in Mangalore Chem. & Fertilisers .Ltd vs Collector of Central Excise 1998 (98) 490. In that case, there was difference of between two members constituting the bench. The point was referred to the President for reference to the third member. After the matter was heard by the third member the member referred back to the original reference bench if with necessary.
observations for re-framing The matter was thereafter listed the before the Bench and after it had been heard an opportunity was given to the appellant seeking clarifications.
Accordingly, an application was moved. On the application moved, the Member (Judicial) who had not expressed any opinion regarding Notification No.235/85 concurred with the view taken by the Vice-President. In these circumstances, the members held that the reference was required to be remitted only to the first part of reference. This was cited to indicate that there is power in the Tribunal even during pendency of a reference to move an application for rectification and the Tribunal has jurisdiction to entertain the same.
::: Downloaded on - 09/06/2013 14:34:13 ::: 1915. On behalf of the revenue, learned counsel had placed reliance in the case of M.M.Rubber Limited vs Union of India 2007 (210) .L.T.670 (Mad.). An order for assessment had been passed, the correctness of which was canvassed before the tribunal. There was difference of opinion and consequently the matter was referred to a third member. The order of the bench was challenged by invoking the writ jurisdiction of the Madras High Court. The learned Judge of the Madras High court held that third member that under there reference was no order passed the order made by by the the tribunal cannot be considered as enforceable final order.
The High Court therefore declined to exercise its extra-
ordinary jurisdiction.
16. Both the counsel have also relied on the judgment of the Gujrat High court in Commissioner of Wealth Tax vs PramilaBen Chunibhai (1999) 239 ITR 36 (Guj). On behalf of the petitioner it is submitted that from the judgment it is clear that the statutory provisions cast a duty on the members to give findings on each point and if there be difference of opinion on point or points then they have to refer the point in difference to be decided to the President for hearing on such point by one or more of the ::: Downloaded on - 09/06/2013 14:34:13 ::: 20 other members of the tribunal. Such point on which the members defer is to be decided according to the opinion of the majority of the members. Reference was made to the judgment of the Allahabad High Bench in J.K.Iron & Steel Co.Ltd vs CIT 1963) (49) ITR 304 (All) to contend that when members defer, a duty is first cast on them to consult with each other. The Court then observed that in a case, where a court or tribunal consists of more than one Judge or Member, they shall corroborate amongst themselves and judge the matter ig bring their mind together in order to before them. If they defer, they should not pronounce the judgment until they held a conference on the difference and arrive at a unanimous judgment. If after consultation they find that it is not so possible to concur then only to give a dissenting judgment.
The Allahabad High Court in J.K.Steel Co Ltd (supra) made a reference to the judgment in Subramaniam Chettiar vs Muthuswamy (1941) 192 IC 225. The Court there had observed that a difference of opinion amongst members who are equally divided did not individually nor collectively constitute a decision of the tribunal.
::: Downloaded on - 09/06/2013 14:34:13 ::: 2117. The issue therefore, before is whether during the pendency of the application before the third member, is it open to an aggrieved party to apply for rectification ?
The difference of opinion can only arise when there are differing opinions in judgments or orders of members as noted in Subramaniam Chettiar (supra.) These difference of opinions would not constitute a decision. Under section 35 C power is to amend an order to rectify any mistake apparent from the record. The members of the tribunal can opinion nevertheless only pass those orders. If they differ in order would not cease to their be orders. Those orders however cannot be enforced as there is no enforceable order. Under section 129 C (5) what has to be referred is difference of opinion on points amongst members. On the points being answered by the third member the points would stand answered in terms of the majority opinion of the judges constituting the earlier bench and the member to whom the matter was referred though a final order may be required to be formally passed. In such event, one of the two judgments would be the decision of the Tribunal and be the operative or enforceable judgment in terms of the points answered by the third member. An application for rectification would therefore be maintainable even when a reference is made to a Member. In ::: Downloaded on - 09/06/2013 14:34:13 ::: 22 our opinion, apart from the language of the provisions it would be a more constructive and purposeful method of answering the issue. Holding otherwise, and accepting the stand of the revenue would be to delay the proceedings and may also again lead to other points being referred once again.
18. We have also to consider whether a Court or tribunal has suo motu or inherent or implied power of procedural review if the said has our opinion, the issue ig not been specifically conferred.
is no longer res integra having In been concluded by the judgment of the Supreme Court in Grindlays Bank vs Central Government Industrial Tribunal & ors 1980 (supp) Supreme Court cases 420. We may gainfully reproduce the following observations made in para 13 : " .The expression "review" is used in two distinct senses, namely (1) a procedural review, which is either inherent or implied in a court or Tribunal to set aside a palpably erroneous order passed under a misapprehension by it, and (2) a review on merits when the ::: Downloaded on - 09/06/2013 14:34:13 ::: 23
error sought to be corrected is one of law and is apparent on the fact of the record. It is in the latter sense that the court in Patel Narshi Thakershi case held that no review lies on merits unless a statute specifically provided for it. Obviously, when a review is sought due to a procedural defect, the the inadvertent error committed by Tribunal must be corrected ex debito justitae to prevent the abuse of its process and such power inheres in every court or Tribunal."
It will be thus clear,that there is inherent or incidental power for procedural review in courts and tribunals to do justice. This view has been reiterated by the Supreme Court in J.K.Synthetics Ltd vs Collector of Central Excise 1996 (86)E.L.T. 472 (S.C.) which was a case under the provisions of the Central Excise Act.
19. The Bench is bound to refer the points of ::: Downloaded on - 09/06/2013 14:34:13 ::: 24 difference for determination and get answered the said points by a third member. The points for determination would be those points which are relevant for the purpose of deciding the controversy and if decided would have the affect of determining the controversy in the appeal.
For this purpose while hearing and deciding an appeal
the Tribunal is bound to frame points for determination
which are relevant for deciding the issue in controversy
in the appeal. Once the points for determination are fixed
only on
the members are bound to answer the points so framed. It the points on which there is difference is of opinion, then only is there a need to refer to a third member those points for determination. It is in that context while disposing of appeals the tribunal is bound to fix points for determination and answer the said.
20. In the instant case, as we have noted, there are several points which have not been answered. Each of those points if answered and if both the members had concurred could have resulted in the appeal being allowed or dismissed. The points in difference already referred then perhaps would have been immaterial and even not required to be referred to a third member. If there was unambiguity on other points on which the appeal ::: Downloaded on - 09/06/2013 14:34:13 ::: 25 could be allowed or dismissed.
21. In our opinion, therefore as discussed earlier, once there be two orders, it is not possible to say that they are merely opinions. These are two distinct jugdments, which on account of difference in answer to the points raised, the members differ on the reliefs to be granted and as such is not a final decision. It is therefore, not possible to accept the contention as argued on behalf of opinions the application the revenue that these being merely for rectification is not maintainable. In our opinion, such an application would be maintainable.
22. Apart from that, it is the cardinal duty of Court or Tribunal to do complete justice between the parties subject to its jurisdiction in order to avoid multiplicity of proceedings. The Court or tribunal in such case has an inherent jurisdiction to decide an application for rectification so that the real controversy in issue is decided and/or referred if there be any difference of opinion amongst the members to a third member. The power to do procedural justice inhers in every Court or tribunal as noted by the Supreme Court. The Court ::: Downloaded on - 09/06/2013 14:34:13 ::: 26 or Tribunal in deciding an appeal have to frame points for determination which would be relevant for answering the contrary in appeal. Once points are framed, each point has to be answered by the Tribunal.
23. For the aforesaid reasons, we direct that the application dated 21st January 2009 filed by the petitioners be heard according to law on all the points raised and which have been referred to in the earlier part of the order.
It is for them
to decide whether the submissions in the
context of the issues raised in the appeal are required to be answered, if they are relevant points for determining the controversy in the appeal.
24. Till such time, the third Member is directed not to proceed to answer the points raised.
25. Rule made absolute accordingly.
{ J.H.Bhatia, J } { F.I.Rebello, J } ::: Downloaded on - 09/06/2013 14:34:13 ::: 27 ::: Downloaded on - 09/06/2013 14:34:13 ::: 28 ::: Downloaded on - 09/06/2013 14:34:13 :::