Custom, Excise & Service Tax Tribunal
M/S. Piramal Health Care Ltd vs Commissioner Of Central Excise, ... on 30 January, 2015
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
E/S/41726/2014 and E/41471/2014
[Arising out of Order-in-Appeal No.CHN-EX-CUS-001-APP-040/2014 (M-I), dated 17-03-2014 passed by the Commissioner of Central Excise (Appeals), Chennai]
M/s. PIRAMAL HEALTH CARE LTD.
APPELLANT
Versus
COMMISSIONER OF CENTRAL EXCISE, CHENNAI
RESPONDENT
Appearance:
For the Appellant Ms. K. Ramya Adv.
For the Respondent Shri B. Balamurugan AC (AR) CORAM:
Honble Shri D.N. Panda, Judicial Member Date of hearing/decision 30-01-2015 FINAL ORDER NO. 40114 / 2015 Per D.N. Panda:
The appellant is engaged in the manufacture of organic compounds. They cleared certain quantity of raw materials in DTA and paid Central Excise Duty amounting to Rs.1,77,262/- vide their RG-23A Register on 30.04.2010 and 30.11.2010 instead of paying through Cash/PLA as required under Rule 3 (4)(b) of the Cenvat Credit Rules, 2004. They also paid the same through cash on 19.08.2011 along with interest of Rs.36,133/-. For such double discharge of liability i.e., firstly through Cenvat Account and later by cash, they filed a refund claim with the Department on 20.10.2011, which ought to have been filed on 20.10.2010. Therefore such claim was rejected on the ground of time bar but allowing the claim to the extent of Rs.8,389/-. Interest of Rs.36,133/- was imposed followed by penalty of Rs.1,77,262/-. Levied for the lapse. Such action of Adjudicating authority was confirmed by Commissioner (Appeals) in his order. Hence, the appeal by the appellant is to set aside the impugned order.
2. From the above facts, record reveals that duty liability of Rs.1,77,262/- has been doubly discharged with interest of Rs.36,133/-State is not expected to realize the same amount of duty twice. Therefore, one such duty is to be refunded to the appellant. Accordingly, appellant is entitled for the refund of Rs.1,68,872/- and discharge the liability from Cenvat account. But for the irregularities committed by the appellant penalty payable is reduced to Rs.50,000/- (Rupees Fifty Thousand only) and appeal is partly allowed. Stay application is disposed of accordingly.
(Dictated and pronounced in open court)
(D.N. PANDA) JUDICIAL MEMBER
ksr
07-02-2015
DRAFT
Remarks
I
II
III
Date of dictation
30.01.2015
Draft Order - Date of typing
03.02.2015
06.02.2015
Fair Order Typing
07.01.2015
Date of number and date of dispatch
09.02.2015
4
E/S/41726/2014 and E/41471/2014