Supreme Court - Daily Orders
Union Of India vs M/S Siddhi Vinayak Syntex Pvt. Ltd on 18 February, 2022
Bench: A.M. Khanwilkar, C.T. Ravikumar
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ITEM NO.19 Court 3 (Video Conferencing) SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).18214/2017
(Arising out of impugned final judgment and order dated 07-03-2017
in SCA No.19437/2016 passed by the High Court Of Gujarat At
Ahmedabad)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
M/S SIDDHI VINAYAK SYNTEX PVT. LTD Respondent(s)
WITH
SLP(C) No. 13205/2021 (IV-B)
(FOR ADMISSION and I.R. and IA No.106444/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 122/2018 (III)
(IA No.63084/2018 - I/A FOR PERMISSION TO URGE ADDITIONAL GROUNDS)
SLP(C) No. 12420/2018 (III)
SLP(C) No. 18334/2018 (III)
SLP(C) No. 18332/2018 (III)
SLP(C) No. 21936/2018 (III)
SLP(C) No. 18348/2018 (III)
SLP(C) No. 18349/2018 (III)
SLP(C) No. 16651/2018 (III)
SLP(C) No. 16650/2018 (III)
SLP(C) No. 28247/2018 (III)
SLP(C) No. 18351/2018 (III)
Diary No(s). 21633/2018 (III)
Signature Not Verified
(IA No. 85161/2018 - CONDONATION OF DELAY IN FILING
Digitally signed by
NEETU KHAJURIA
Date: 2022.02.19
IA No. 85162/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
13:14:31 IST
Reason:
JUDGMENT)
SLP(C) No. 18344/2018 (III)
Diary No(s). 21643/2018 (III)
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(IA No.82960/2018 - CONDONATION OF DELAY IN FILING
IA No. 82963/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 18346/2018 (III)
SLP(C) No. 29127/2018 (III)
(FOR ADMISSION and I.R. and IA No.144452/2018-CONDONATION OF DELAY
IN FILING APPEAL and IA No.144453/2018-CONDONATION OF DELAY IN
REFILING)
SLP(C) No. 22971/2018 (III)
SLP(C) No. 5759/2019 (IV-B)
(FOR ADMISSION and I.R.)
SLP(C) No. 399/2019 (IV-B)
SLP(C) No. 7193/2019 (III)
(FOR ADMISSION and I.R. and IA No.44034/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT
SLP(C) No. 7530/2019 (III)
(FOR ADMISSION and I.R. and IA No.45880/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 14605/2019 (III)
(FOR ADMISSION and I.R. and IA No.90907/2019-CONDONATION OF DELAY
IN FILING and IA No.90908/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 14608/2019 (III)
(FOR ADMISSION and I.R. and IA No.91528/2019-CONDONATION OF DELAY
IN FILING and IA No.91530/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 14599/2019 (III)
(FOR ADMISSION and I.R. and IA No.83639/2019-CONDONATION OF DELAY
IN FILING and IA No.83640/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 14604/2019 (III)
(FOR ADMISSION and I.R. and IA No.91181/2019-CONDONATION OF DELAY
IN FILING and IA No.91182/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT
SLP(C) No. 14600/2019 (III)
(FOR ADMISSION and I.R. and IA No.85286/2019-CONDONATION OF DELAY
IN FILING and IA No.85287/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 14601/2019 (III)
(FOR ADMISSION and I.R. and IA No.84738/2019-CONDONATION OF DELAY
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IN FILING and IA No.84739/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 14598/2019 (III)
(FOR ADMISSION and I.R. and IA No.83577/2019-CONDONATION OF DELAY
IN FILING and IA No.83578/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 14602/2019 (III)
(FOR ADMISSION and I.R. and IA No.86957/2019-CONDONATION OF DELAY
IN FILING and IA No.86958/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 15064/2019 (III)
(FOR ADMISSION and I.R. and IA No.89188/2019-CONDONATION OF DELAY
IN FILING and IA No.89189/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 27638/2019 (III)
(FOR ADMISSION and I.R. and IA No.120977/2019-CONDONATION OF DELAY
IN FILING and IA No.120978/2019-CONDONATION OF DELAY IN REFILING)
SLP(C) No. 15070/2019 (III)
(FOR ADMISSION and I.R. and IA No.89949/2019-CONDONATION OF DELAY
IN FILING and IA No.89951/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s). 25009/2019 (IV-B)
(IA No.117158/2019-CONDONATION OF DELAY IN FILING)
SLP(C) No. 3268/2020 (III)
(IA No. 8415/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Diary No(s). 42701/2019 (IV-B)
(IA No.192264/2019-CONDONATION OF DELAY IN FILING)
SLP(C) No. 30455/2019 (IV-B)
(FOR ADMISSION and I.R.)
SLP(C) No. 2994/2020 (IV-B)
(FOR ADMISSION and I.R. and IA No.10046/2020-CONDONATION OF DELAY
IN FILING and IA No.10048/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 2995/2020 (IV-B)
(FOR ADMISSION and I.R. and IA No.11633/2020-CONDONATION OF DELAY
IN FILING and IA No.11635/2020-EXEMPTION FROM FILING O.T.)
SLP(C) No. 14782/2020 (IV-B)
(IA No. 70440/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
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SLP(C) No. 12532/2020 (IV-B)
(FOR ADMISSION and I.R. and IA No.89542/2020-CONDONATION OF DELAY
IN FILING and IA No.89543/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 11539/2020 (III)
(FOR ADMISSION and I.R. and IA No.96845/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT
IA No. 96845/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 11771/2020 (IV-B)
(IA No.99704/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT..)
SLP(C) No. 11325/2020 (III)
(IA No.94783/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
SLP(C) No. 296/2021 (IV-B) SLP(C) No. 11650/2020 (III) (FOR ADMISSION and I.R. and IA No.98355/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 12063/2020 (IV-B) (FOR ADMISSION and I.R. and IA No.103113/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 11712/2020 (III) (FOR ADMISSION and I.R. and IA No.99093/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 12191/2020 (IV-B) (FOR ADMISSION and I.R. and IA No.104816/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 104816/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 12482/2020 (IV-B) (IA No. 106755/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 12888/2020 (IV-B) (FOR ADMISSION and I.R. and IA No.110833/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT..) 5 SLP(C) No. 14724/2020 (IV-B) (FOR ADMISSION and I.R.) SLP(C) No. 937/2021 (IV-B) SLP(C) No. 15166/2020 (IV-B) (IA No. 130351/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 1213/2021 (IV-B) SLP(C) No. 2302/2021 (IV-B) SLP(C) No. 3554/2021 (IV-B) SLP(C) No. 7175-7176/2021 (IV-B) SLP(C) No. 8761/2021 (III) (FOR ADMISSION and I.R. and IA No.76646/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 12987/2021 (IV-B) (FOR ADMISSION and I.R.) SLP(C) No. 14329/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.115283/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT.) SLP(C) No. 21269/2021 (IV-B) (FOR ADMISSION and I.R. and IA No.170252/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 6289/2020 (III) (FOR ADMISSION and I.R. IA No. 9441/2022 - APPLICATION FOR TAGGING/DETAGGING) SLP(C) No. 862/2022 (IV-B) (FOR ADMISSION and I.R. and IA No.9269/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 18-02-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE C.T. RAVIKUMAR For Petitioner(s) Mr. B. Krishna Prasad, AOR Mr. N. Venkataraman, ASG Mr. Arijit Prasad, Sr. Adv.
Ms. Niranjana Singh, Adv.6
Ms. Gargi Khanna, Adv.
Mr. D.L. Chidananda, Adv.
Mr. Syed Abdul Haseeb, Adv.
Mr. Zoheb Hossain, Adv.
Mr. Raj Bahadur Yadav, AOR Mr. Balbir Singh, ASG Mr. Mukesh Kumar Maroria, AOR Mrs. Nisha Bagchi, Adv.
Mr. Shyam Gopal, Adv.
Mr. Saurabh Mishra, Adv.
Ms. Shirin Khajuria, Adv.
Mr. Shekhar Vyas, Adv.
Mr. Piyush Beriwal, Adv.
For Respondent(s) Mr. M. P. Vinod, AOR Mr. Prakash Shah, Adv.
Mr. Jas Sanghvi, Adv.
Mr. Jasdeep Singh Dhillon, Adv. Mr. Prabhat Kumar Chaurasia, Adv. Ms. Mohina Anand, Adv.
Mr. Rahul Gupta, AOR Mr. Nirav Shah, Adv.
Mr. Anirudh Sharma, AOR Ms. Aishvary Vikram, Adv.
Mr. Mohit D. Ram, AOR Mr. Pradhuman Gohil, Adv.
Mrs. Taruna Singh Gohil, AOR Ms. Ranu Purohit, Adv.
Mr. R. Vishnu Kumar, Adv.
Mr. C.S. Bakshi, Adv.
Mr. Jatinder Kumar Bhatia, AOR Mr. Jagmohan Bansal, Sr. Adv. Mr. Ajay Aggarwal, Adv.
Mr. Deepak Gupta, Adv.
Mr. Aman Garg, Adv.
Mr. Chetan Jain, Adv.
Mr. Anurag Sharma, Adv.
Mr. Mohinder Singh, Adv.
Mr. Suresh Jhunthra, Adv.
Mr. Chritarth Palli, Adv.
Mr. Naveen Kumar Bindal, Adv. Mr. Adarsh Aggarwal, Adv.
Mr. Mukul Singla, Adv.
Mr. Rajan Narain, AOR Mr. T.R. Rustagi, Adv.7
Mr. Somiran Sharma, AOR Mr. S. Suriyanarayanan Iyer, Adv. Ms. Garima Bajaj, AOR Mr. Surjeet Bhadu, Adv.
Mr. Aditya Soni, AOR Mr. Hasit Dave, Adv.
Mr. P. S. Sudheer, AOR Ms. Anne Mathew, Adv.
Mr. Bharat Sood, Adv.
Ms. Shruti Jose, Adv.
Mr. Shamik Shirishbhai Sanjanwala, AOR UPON hearing the counsel the Court made the following O R D E R SLP(C) No. 6289 of 2020 As requested by learned counsel for the Department, this matter is de-linked from the rest of the batch matters.
List this matter after the judgment is pronounced in SLP(C) No. 2906 of 2019 titled as "Income Tax Officer Vs. Vikram Sujit Kumar Bhatia".
SLP (C) No. 18214/2017
This petition has been filed by the Department against the judgment and order dated 07.03.2017 passed by the High Court of Gujarat at Ahmedabad in SCA No. 19437/2016, which had accepted the argument of the respondent regarding inappropriateness of the direction 8 given in the circular issued by the Department to follow regime of call-book.
It is brought to our notice that in the main proceedings the demand of tax amount against the respondent was only Rs.1,00,75,528/- (Rupees One Crore Seventy-Five Thousand Five Hundred Twenty-Eight Only). As the adjudicated demand is less than the prescribed amount in terms of Circular No. 17/2019 (F.No.279/Misc.142/2007- ITJ(Pt.) dated 8th August, 2019 issued by the Department of Revenue, Ministry of Finance, the question of maintaining this special leave petition would not arise.
Mr. Balbir Singh, learned Additional Solicitor General appearing for the Department, would, however, contend that the respondent being the assessee is likely to question the order dated 11.03.2016 passed by the Commissioner confirming the demand of central excise duty and in which appeal may agitate the issue regarding call- book. That apprehension need not detain the disposal of this matter.
To assuage the apprehension of the learned Additional Solicitor General, we make it clear that in the event, the respondent assessee prefers an appeal against the order-in-original No. AHM-EXCUS-003-COM-040-15-16 passed 9 by the Commissioner dated 11.03.2016, the assessee would not be permitted to raise the ground about the correctness of the call-book regime specified in the stated circular.
In other words, the assessee can raise grounds independent of that contention. But if the assessee chooses to raise ground regarding call-book regime, that contention must await the outcome of the proceedings pending before this Court in the connected cases listed today.
Accordingly, the Appellate Authority ought to proceed with the appeal keeping in mind the aforementioned observation and on its own merits in accordance with law. Further, the Appellate Authority shall decide the appeal uninfluenced by the finding or observation made by the High Court in the impugned judgment and order, including on the merits of the contention.
On this clear understanding, the special leave petition filed by the Department is being disposed of, leaving all questions open.
Pending applications, if any, stand disposed of. 10 SLP(C) No. 399 of 2019 Mr. Charanjit Singh Bakshi, learned counsel appearing for the respondent submits that the issue raised in this matter is similar to the case being SLP(C) No.18214/2017. That is not controverted by the opposite side. In view of the above submission, this petition is disposed of on the same terms. Rest of the matters List these matters on 25.02.2022.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)