Custom, Excise & Service Tax Tribunal
4. Whether Order Is To Be Circulated To ... vs M/S Jai Corporation Ltd on 21 October, 2014
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
WEST ZONAL BENCH AT AHMEDABAD
COURT - I
Appeal No.E/1339/2007 [Application No.E/MA(Extn)/14213/2014]
Arising out of: OIO No.10/DEM/VAPI/2007, dt.14.09.2007
Passed by: Commissioner of Central Excise & Customs, Vapi
For approval and signature:
Mr.M.V. Ravindran, Honble Member (Judicial)
Mr. H.K. Thakur, Honble Member (Technical)
1. Whether Press Reporters may be allowed to see the No
Order for publication as per Rule 27 of the CESTAT
(Procedure) Rules, 1982?
2. Whether it should be released under Rule 27 of the No
CESTAT (Procedure) Rules, 1982 for publication
in any authoritative report or not?
3. Whether their Lordships wish to see the fair copy of Seen
the order?
4. Whether order is to be circulated to the Departmental Yes
authorities?
Appellant:
M/s Jai Corporation Ltd.
Respondent:
CCE Vapi Represented by:
For Assessee: Shri A.N. Mishra, Adv. For Revenue: Shri K. Sivakumar, Addl.Commissioner (AR) CORAM:
MR.M.V. RAVINDRAN, HONBLE MEMBER (JUDICIAL) MR. H.K. THAKUR, HONBLE MEMBER (TECHNICAL) Date of Hearing: 30.09.2014 Date of Decision:21.10.2014 Order No. A/11778 / 2014, dt.21.10.2014 Per: M.V. Ravindran
1. This appeal is directed against the OIO No.10/DEM/VAPI/2007, dt.14.09.2007.
2. The relevant facts, in brief, are that M/s Jai Corp Ltd (Spinning Division), Survey No.246, Vasona Village, Khanvel Road, Silvassa (hereinafter referred to as M/s Jai Corp for the sake of brevity) is engaged in the manufacture of synthetic blended/spun yarn falling under Chapter sub heading 55095100 and 55092100 of the Central Excise Tariff Act, 1985 and holding Central Excise Registration No.AAA CJ 2591 AXM 010.
2.1 That during the scrutiny of ER-1 for the month of January 2006 submitted by the assessee, it was noticed that the unit has wrongly availed CENVAT Credit of Rs.1,57,09,460/- showing as old credit balance transferred from M/s Santogen Spinning Mills, Sr.No.246, Khadoli Road, Vasona, Silvassa under Para 5 of the Return. On verification of records available, it appeared that M/s Santogen Spinning Mills, Silvassa (a unit of M/s Sonu Synthetics Ltd) was a manufacturing unit of excisable goods under Central Excise Registration Certificate No.AAACS 5523 RXM 001 dt.05.12.2001 submitted their monthly returns i.e. ER-1 upto June, 2005.
2.2 That on 06.06.2005, M/s Assets Reconstruction Company (India) Ltd (hereinafter referred to as Arcil) had taken the possession of M/s Santogen Spinning Mills (Unit of Sonu Synthetics Ltd) and thereafter their various custodian-cum-agents carried out manufacturing activity in their name without obtaining Central Excise Registration and without following any Central Excise procedure. M/s Santogen Spinning Mills, got their Central Excise Registration cancelled on 12.01.2006.
2.3 That M/s Yashash Yarns Pvt.Ltd. vide their Letter dt.17.06.2005 intimated that Range Office that M/s Santogen Spinning Mills (Unit of Sonu Synthetics Ltd) has been taken over by M/s Arcil and appointed them as custodian-cum-agent. M/s Yashash Yarns Pvt.Ltd also informed that they would avail exemption under Notification No.30/2004-C.E. dt.09.07.2004 as amended by Notification No.10/2005-C.E. dt.01.03.2005 and did not require to function as Central Excise registrant.
2.4 That M/s Akhilesh Spintex Pvt.Ltd., vide their letter dt.30.08.2005 intimated the Range Office that M/s Santogen Spinning Mills, Silvassa (Unit of Sonu Synthetics Ltd.,) has been taken over by Asset Reconstruction Company (India) Ltd (Arcil) and appointed them as custodian-cum-agent. M/s Akhilesh Spintex Pvt.Ltd., also informed that they would avail exemption under Notification No.30/2004-C.E. dt.09.07.2004 as amended Notification No.10/2005-C.E. dt.01.03.2005 and did not require to function as Central Excise registrant.
2.5 That the unit of M/s Santogen Spinning Mills, Silvassa was later on sold out to M/s Jai Corp directly by M/s Arcil and M/s Jai Corp obtained a fresh Central Excise Registration certificate No.AAACJ 2591 AXM 010 dt.09.12.2005 to carry out their manufacturing activity following the procedure of Central Excise Law; that M/s Jai Corp Limited does not have any understanding or any contract with M/s Santogen Spinning Mills, Silvassa and appointed M/s Yashash Yarn Pvt.Ltd. and then M/s Akhilesh Spintex Pvt.Ltd as a custodian-cum-agents who decided not to work under Central Excise Registration availing the benefit under Notification No. 30/2004-C.E., dt.09.07.2004, even though in the month of January 2006, M/s Jai Corp Ltd availed credit of Rs.1,57,09,460/- showing as old credit balance transferred from M/s Santogen Spinning Mills. On verification of the records i.e. RG23A Pt II, it was observed that vide Entry No.109 dt.30.01.2006 M/s Jai Corp have taken CENVAT Credit of Rs.1,53,92,959/- and in RG23C Pt.II, vide Entry No.27 dt.30.01.2006 of Rs.3,16,501 which totally comes to Rs.1,57,09,460/-. M/s Jai Corp has been utilizing the CENVAT Credit wrongly taken towards payment of Central Excise duties.
3. Show cause notice was issued to the appellant as to recover the said CENVAT Credit availed with interest and also for imposition of penalty. Appellant herein contested the issue on merit as well as on limitation. The adjudicating authority did not agree with the contentions raised and confirmed the demand as in-eligible CENVAT Credit, interest thereof and also imposed equivalent penalty and also imposed penalties on individuals.
4. Ld.Counsel appearing on behalf of appellant would take us through the impugned order. After referring to the various findings recorded by the adjudicating authority, he also refers to the show cause notice and the allegations made therein. It is the submission that appellant herein had purchased the assets of defunct M/s Santogen Spinning Mills along with the assets and liabilities thereof. He would submit that the CENVAT Credit which has been availed by the appellant was shown in the assets and the liabilities as available to M/s Santogen Spinning Mills. He would then submit that the appellant had taken the Central Excise registration certificate and filed the returns with the authorities. He would submit that the appellant has not done anything wrong holding for disallowing CENVAT Credit to him. After referring to the sale certificate given by M/s Assets Reconstruction Company (India) Limited (hereinafter referred to as M/s ARCIL), he would submit that the said sale certificate clearly indicate that the appellant had taken over the assets and liabilities in toto. It is his submission that having taken over the assets and the liabilities together, the appellant was entitled for CENVAT Credit lying in balance of M/s Santogen Spinning Mills.
5. Ld.D.R., on the other hand, would draw our attention to the fact that during the interregnum period, before the M/s ARCIL sold the property to the appellant, two independent processors were processing their goods in the said property on being authorized by M/s ARCIL. It is his submission that it is not very clear as to whether the property of M/s Santogen Spinning Mills was handed over to the appellant along with the inputs or otherwise. He would submit that the ratio of the decision of the Tribunal in the case of Shasun Pharma Ltd Vs CCE Trichy 2003 (162) ELT 882 (Tri-Che.) would apply in this case as there was evidence of stock of input of final product, when the property was taken over by the appellant.
6. We have considered the submissions made at length by both sides and perused the records.
7. On perusal of the impugned order, we find that the issue involved is regarding denial of CENVAT Credit which was availed by the appellant when they purchased the property from M/s ARCIL. It is undisputed that M/s Santogen Spinning Mills was taken over under SAFARESI Act by the bankers and handed over to M/s ARCIL. The findings of the adjudicating authority basically revolves around the provisions of Rule 10 of CENVAT Credit Rules, 2004 for denying the CENVAT Credit on the ground that there was no transferring of the inputs and capital goods to the appellant herein.
8. In our considered view, the findings recorded by the adjudicating authority are incorrect for more than one reasons.
9. In order to appreciate the correct position, it is required that the provisions of Rule 10 of CENVAT Credit Rules, 2004 be read.
RULE 10. Transfer of CENVAT credit.??
(1) If a manufacturer of the final products shifts his factory to another site or the factory is transferred on account of change in ownership or on account of sale, merger, amalgamation, lease or transfer of the factory to a joint venture with the specific provision for transfer of liabilities of such factory, then, the manufacturer shall be allowed to transfer the CENVAT credit lying unutilized in his accounts to such transferred, sold, merged, leased or amalgamated factory.
(2) If a provider of output service shifts or transfers his?business on account of change in ownership or on account of sale, merger, amalgamation, lease or transfer of the business to a joint venture with the specific provision for transfer of liabilities of such business, then, the provider of output service shall be allowed to transfer the CENVAT credit lying unutilized in his accounts to such transferred, sold, merged, leased or amalgamated business.
(3) The transfer of the CENVAT credit under sub-rules (1) and (2) shall be allowed only if the stock of inputs as such or in process, or the capital goods is also transferred along with the factory or business premises to the new site or ownership and the inputs, or capital goods, on which credit has been availed of are duly accounted for to the satisfaction of the Deputy Commissioner of Central Excise or, as the case may be, the Assistant Commissioner of Central Excise.
10. It can be noted from the above reproduced rule that transfer of CENVAT Credit has been provided in said provision in sub-rule (1). On deeper perusal of sub-rule (1), it is very clear that when there is change in ownership or on account of sale, with specific provision for transfer of liability, then the manufacturer shall be allowed to transfer the CENVAT Credit lying unutilized to such transferred/sold factory. In the case in hand, it is undisputed that the CENVAT Credit which has been availed by the appellant herein was lying in RG23A Part II register of M/s Santogen Spinning Mills and was unutilized.
11. The question which now remains to be answered is whether the appellant herein had purchased the entire property along with the assets and liabilities or not. It would be proper to reproduce the sale certificate issued by M/s ARCIL.
SALE CERTIFICATE (For Movable & Immovable Property) Whereas The undersigned being the Authorised Officer of the Asset Reconstruction Company (India) Ltd and having its registered office at 17th Floor, Express Towers, Nariman Point, Mumbai 400 021 (hereinafter referred to as Arcil) acting in its capacity as trustee of Arcil-CPS-002-I Trust under the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 and in exercise of the powers conferred under sub-section (12) of Section 13 read with rules 7 & 9 of the Security Interest (Enforcement) Rules, 2002 has in consideration of the payment of Rs.19.25 Crores (Rupees Nineteen Crores & Twenty Five Lakhs) sold on behalf of the following secured creditors (hereinafter referred to as Secured Creditors)
1. Arcil as trustee of Arcil-CPS-002-I Trust
2. Unit Trust of India
3. Life Insurance Corporation of India
4. Industrial Investment Bank of India Ltd
5. Arcil as trustee of Arcil-Sonu Synthetics Ltd Trust
6. Vijaya Bank
7. Calyon Bank in favour of M/s Jai Corp Ltd, a company registered under the Companies Act, 1956 and having its registered office at A-6, MIDC, Indl. Area, Nanded 431 603 the assets described and shown in the Schedule hereto, secured in favour of the Secured Creditors by M/s Sonu Synthetics Ltd towards the financial facilities offered by Secured Creditors as under:
Name of the Secured Creditor Principal Outstanding (Rs.in Crores)(As on 31.03.2004) Arcil as trustee of Arcil-CPS-002-I Trust 11.20 Unit Trust of India 0.50 Life Insurance Corporation of India 1.28 Industrial Investment Bank of India Ltd 1.48 Arcil as trustee of Arcil-Sonu Synthetics Ltd Trust 4.55 Vijaya Bank 6.15 Caylon Bank 5.73 The undersigned acknowledges the receipt of the sale price in full and has handed over the delivery and possession of the schedule property.
The details of the payments received by Arcil are as given below.
SN Cheque No. Date Amount (Rs.) Bank 1 244473 23.11.2005 4,81,25,000.00 Canara Bank 2 241178 26.11.2005 14,43,75,000.00 Canara Bank TOTAL 19,25,00,000.00 The sale of the schedule property has been made with all encumbrances and liabilities including all workers dues, known and unknown (except all encumbrances and liabilities to secured creditors in respect of above financial facilities including interest thereon as against the scheduled properties), as per the Terms and Conditions governing the Invitation to Quotation attached herewith as Annexure I. The sale has been made subject to the Terms and Conditions. (emphasis supplied)
12. It can be seen from the above reproduced sale certificate issued by M/s Arcil (Assets Reconstruction company which is formed under the provisions of RBI Act), it transpires that the entire property of M/s Santogen Spinning Mills was handed over to the appellant with all the encumbrances and liabilities which are known and unknown. It would be correct to record that the appellant herein had procured the assets and liabilities from M/s ARCIL, which would include the credit balance lying in books of account of M/s Santogen Spinning Mills. In our considered view, having accepted the entire assets and liabilities together, the appellant cannot be denied the CENVAT Credit which is lying in balance as unutilized credit in the books of account of M/s Santogen Spinning Mills.
13. The decision relied upon by the ld.D.R. would not carry the case of the Revenue any further, as in that case, the Tribunal had clearly recorded that the assessee, even after surrender of registration certificate, chose to retain Central Excise record which made it clear that they wanted to make a debit entry even after surrender of licence. In the case in hand, it is on record that the Central Excise registration certificate issued to M/s Santogen Spinning Mills was surrendered after granting of Central Excise registration to the appellant herein. Since the facts are totally different, the ratio as proposed by the ld.D.R. will not be applicable in the case in hand.
14. In view of the foregoing, we hold that the impugned order is incorrect, unsustainable and liable to be set aside.
15. The impugned order is set aside and the appeal is allowed with consequential relief, if any.
(Pronounced in Court on 21.10.2014)
(H.K. Thakur) (M.V. Ravindran)
Member (Technical) Member (Judicial)
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