Custom, Excise & Service Tax Tribunal
Mercedes Benz India Private Limited vs The Principal Commissioner Of Central ... on 9 September, 2024
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
MUMBAI
REGIONAL BENCH - COURT NO. I
Excise Appeal No. 85694 of 2021
[Arising out of Order-in-Appeal No. PUN-EXCUS-001-APP-289/2020-21 dated 15.02.2021
passed by the Commissioner of Central Tax (Appeals-I), Pune]
Mercedes Benz India Private Limited .... Appellants
Plot No.E-3, MIDC Chakan - Phase-III
Chakan Industrial Estate, Kuruli & Nighoje
Khed Taluka, Pune - 410 501.
VERSUS
Pr. Commissioner of Central Tax .... Respondent
Pune-I Commissionerate
ICE House, 41-A, Sassoon Road
Opp. Wadia College
Pune- 411001.
APPEARANCE:
Shri Prasad Paranjape a/w Ms. Dhruvi Shah, Advocates for the Appellants
Shri Vinod S. Chettiparambil, Authorized Representative for the Respondent
CORAM:
HON'BLE MR. M.M. PARTHIBAN, MEMBER (TECHNICAL)
FINAL ORDER NO. A/85874/2024
Date of Hearing: 09.05.2024
Date of Decision: 09.09.2024
PER: M.M. PARTHIBAN
This appeal has been filed by M/s Mercedes Benz India Private
Limited, Pune (herein referred to as 'the appellants' for short) against the
Order-in-Appeal No. PUN-EXCUS-001-APP-289/2020-21 dated 15.02.2021
(referred to, as 'the impugned order') passed by the Commissioner of
Central Tax (Appeals-I), Pune.
2.1 The facts of the case, leading to this appeal, are summarised herein
below:
2.2 The appellants herein, inter alia, are engaged in the business of
manufacture of motor vehicles and accordingly is registered with the
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jurisdictional Central Excise department and holding Central Excise
Registration No. AABCM1789LXM003. They have been filing periodical
Central Excise returns as a manufacturer of excisable goods. The
appellants also availed CENVAT credit on the inputs and input services
under the provisions of CENVAT Credit Rules, 2004 (CCR). Further, the
appellants are also engaged in importing and selling of motor vehicles
and/or its parts, which amounts to trading, which is considered as exempt
services under the CCR of 2004. Upon introduction of GST regime w.e.f.
01.07.2017, the appellants have duly taken the registration with
jurisdictional GST authorities vide GSTIN 27AABCM1789L1ZO.
2.3 During the pre-GST regime, under the Central Excise and Service Tax
era of Indirect Taxation, in terms of Rule 6(3A) of the CCR, the appellants
were reversing CENVAT credit attributable on exempt services on a
provisional basis for each of the three months, as stipulated in Rule
6(3A)of the CCR; the final reversal of the amount CENVAT credit
attributable on exempt services was determined on the basis of audited
books of account upon closure of the financial year, and such actual
amount of credit was reversed on the basis of the annual figures of
turnover. It emerged that the quantum of provisional reversal undertaken
for the three months period covering April, 2006 to June, 2007 was for Rs.
1,39,05,084/-, whereas the actual amount of credit that is required to be
reversed as the final figures for the whole of the financial year was
Rs.99,03,212/- as ascertained on 08.09.2017. Thus, the provisional release
was in excess of the actual reversal warranted under Rule 6(3A) of the CCR
by Rs.40,01,872/-. There is no dispute on the said fact that the reversal of
CENVAT credit made on a provisional basis for the three months of April,
May and June 2017 was in excess of the actual reversal warranted by
Rs.40,01,872/-. As the prescribed time limit within which the Central
Excise returns could be revised under Rule 12(8) of the Central Excise
Rules, 2002 was over, they had filed a refund claim for the refund of the
aforesaid excess payment made by them.
2.4 Therefore, the appellants had filed refund claim on 22.12.2017 under
section 11B of the Central Excise Act, 1944 read with section 142(3) of the
Central Goods & Service Tax (CGST) Act, 2017, in respect of such excess
differential amount of CENVAT Credit reversed on provisional basis which
was over and above the actual amount of reversal of credit attributed
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under Rule 6(3A) of the CCR towards provision of exempted of services
during the period April,2017 to June,2017. The original authority after
examining the facts of the case and after verification of the documents
submitted by the appellants and their eligibility to refund, had rejected
their claim, vide Order-in-Original No. P-I/C.T/Dn.IV(CKN)/MBIPL/PSP/REF/
36/18-19 dated 16.05.2018 by the Deputy Commissioner, Central Tax,
Division: IV (Chakan), Pune-I Commissionerate, on the ground that the
appellants was not allowed to follow the option under the provisions of Rule
6(3A) of CCR, 2004, since they did not follow the procedure prescribed
under sub-rule (g) of Rule 6(3A) of CCR, 2004 and was directed to reverse
7% of the value of exempted goods. Being aggrieved by the said order, the
appellants had filed an appeal with Commissioner (Appeals-I), Central Tax,
Pune, against the said original order. The Commissioner (Appeals-1),
through his Order-In-Appeal No. PUN-EXCUS-001-APP-151/2019-20 dated
25.11.2019, directed the original authority to ascertain the refund claim
afresh based on available record and if needed by calling required
information from the claimant. The appellants were also directed to submit
the desired information/documents relevant to their claim of refund.
2.5 Pursuant to the aforesaid said Order-in-Appeal dated 25.11.2019, the
claimant applied for the refund of Rs 40,01,871/- on 02.01.2020 under
section 11B of the CEA read with section 142(3) of the CGSTA. The said
refund claim was forwarded by the jurisdictional Division office to the
Superintendent, Central Tax, Range: III, Division: IV (Chakan), Pune-I for
detailed verification. The Range Superintendent through in his report dated
28.01.2020 and 06.02.2020 had stated that, it is seen from the documents
filed by the appellants along with their earlier claim dated 28.12.2017 that
the amount of CENVAT credit determined under Rule 6(3A)(c) of CCR
2004, which is attributable to exempted goods, is Rs.99,03,212/-; the
amount paid by the appellants under Rule 6(3A)(b) of CCR 2004, on
provisional basis is Rs. 1,39,05,084/-; therefore the amount of refund
sought by appellants-assessee is Rs. 40,01,872/-. Further, the
jurisdictional Range Superintendent also reported that, as per the
documents submitted by the appellants-assessee on 28.12.2017, they
have correctly arrived at the refundable amount in terms of Rule 6(3A) (c)
of CCR 2004. He further submitted that, in para 12.1.2. of Order-in-Appeal
dated 25-11-2019, the Commissioner (Appeals) has held that appellants-
assessee cannot reject the option exercised by the appellants i.e., option
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exercised under Rule6(3A) of CCR, 2004. Thus, it appears that reversal @
7% of value of the exempted service is not required.
2.6 The jurisdictional Range Superintendent further reported that the
appellants-assessee sought refund of Rs 40,01,872/- in cash on the basis
of Order-in-Original No. PI/C.T/DN-IV(CKN)REF/Anwesh/129/2018-19
dated 30.01.2019 for the period April 2017 to June 2017 (Rs. 20,15,754)
on the same issue. However, it is seen that the Department has preferred
appeal against an Order-in-Original No. PI/C.T/DN- IV(CKN)REF/Anwesh/
129/2018-19 dated 30-01-2019. Further, Commissioner (Appeal) vide OIA
No. PUN-EXCUS-001-APP-164/2019-20 dated 31-12-2019 has allowed the
departmental appeal and set aside Order-in-Original on the grounds
mentioned below.
"iii) In para 7 of Commissioner (Appeal) has held that after issuance of
Notification No. 20/2017-CE (N.T.) dated 30-6-2017 refund of Cenvat
Credit was eligible only on the grounds specified under Rule 7 of the
Cenvat Credit Rules, 2017 viz. refund of CENVAT credit related to export.
Therefore, it is evident that all these provisions do not cover the present
situation and refund of Cenvat credit is not eligible under the existing
law. Further, Commissioner (Appeal) has held that assessee cannot take
recourse of Section 174 of the CGST Act, 2017 for getting the refund of
Credit. Further, the Commissioner (Appeal) in para 9.2 of the said OIA
has concluded that the only way to get the benefit of such Cenvat Credit
ledger through TRAN-1. Further, Commissioner (Appeal) has held that
though the "Transitional Credit" was one time measure, the date of filing
of such transitional credit was extended by Government from time to
time. Even during the extended period of time, the respondent(
assessee) failed to file TRAN-1 by incorporating the details of Cenvat
credit for which the present refund claim has been filed.
iv) The Range Supdt further reported that, since the above referred OIA
No. PUN- EXCUS-001-APP-164/2019-20 dated 31-12-2019 is binding on
this office, present refund application claim of Rs 40,01,871/- is not
recommended by him on the grounds mentioned above."
2.7 On the basis of the above report from the jurisdictional Range
Superintendent, and on the basis of the following findings, the Original
authority had come to the conclusion that the refund claim filed by the
appellants is liable to be rejected. The relevant paragraphs of the said
Order-in-Original dated 15.04.2020, is extracted and given below:
"15.2. On perusal of plain reading of Section 142(3) of CGST, Act 2018, I
find that, the expression "notwithstanding anything to the contrary
contained under the provisions of existing law other than the
provisions of sub-section (2) of section 11B of the Central Excise
Act, 1944, carries greater significance and I find it means that refund of
any amount paid under existing law sought under Section 142(3) of the
Central Goods & Service Act, 2017 is subject to the provisions of Sub-
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section 2 of Section 11B of the Central Excise Act, 1944. However, it can
be seen that Section 11B of the Central Excise Act, 1994 does not
provide any unconditional refund of cenvat credit. The refund of CENVAT
credit was eligible only on the grounds of specified under rule 5, rule 5A,
and rule 5B of the CCR, viz. refund of CENVAT credit related to export,
refunds of CENVAT credit to units in specified areas and refund of
CENVAT credit to service providers providing services taxed on reverse
charge basis respectively. The Cenvat Credit Rules were superceded vide
Notification No. 20/2017-C.E.(N.T.), dated 30.06.2017. After issuance of
the said Notification, refund of CENVAT credit was eligible only on the
grounds specified under rule 7 of the CENVAT Credit Rules, 2017 viz.
refund of CENVAT credit related to export. Therefore, it is evident that all
these provisions do not cover the present situation and refund of Cenvat
credit is not eligible under the existing law.
15.3 In this regard I refer the order passed by the Honourable
Commissioner Central Tax (Appeals) Pune-1 in respect of the claimant's
refund claim on similar ground for the period April 2017 to June 2017
wherein while rejecting the refund for period April 2017 to June 2017,
Honourable Commissioner (Appeals) has held as under;
xxx xxx xxx xxx
7.1 Further, I refer to the decision of the Hon'ble High Court of Bombay,
in the case of M/s. Gauri Plasticulture Vs CCE Indore (Appeal No.
NO.13/2007), CCE Mumbai-IV Vs Bombay Dyeing & Mfg. Co. Ltd. (Appeal
No. 257/2007), UOI Vs Simplex Mills (Appeal No. 28/2008).
15.4 As the above decision is in respect of the claimant for the
subsequent period and facts of the above case and the present being
similar, the ratio of the said case is squarely applicable in the present
case and it has precedential value in the present matter."
Therefore, the original authority had rejected the refund claim of
Rs.40,01,871/- vide Order-in-Original dated 15.04.2020. Being aggrieved
with the above order, the appellants had filed an appeal before the
Commissioner of Central Tax (Appeals-I), Pune, claiming that the refund is
eligible to them on merits.
2.8 In disposal of the above appeal, the learned Commissioner (Appeals)
has held in the impugned order dated 15.02.2021, that the refund
application is liable to be rejected on the following grounds, as recorded in
the impugned order as follows:
"7.1 In is pertinent to go through the provisions of Section 142(3) of the
CGST Act, 2017 which states as under:- ...... The above mentioned
provisions of the CGST Act,2017, provide to examine and dispose of the
refund claims under the existing law only i.e.; in terms of Section 11B of
the Act. However it can be seen that section 11B of the CENVAT credit
was eligible only on the grounds specified under Rule 5, Rule 5A and Rule
5B of the CCR, viz. refund of CENVAT credit related to export, refunds of
CENVAT credit to units in specified areas and refund of CENVAT credit to
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service providers providing services taxed on reverse charge basis
respectively. Therefore it is evident that all these provisions do not cover
the present situation and no amount is eventually accruing to the
appellant and accordingly cash refund is not available under the existing
law.
xxx xxx xxx xxx
7.3..... First of all there is no evidence on record that the appellant has
filed revised return in stipulated time to claim such credit and secondly,
the above mentioned provisions provide to dispose of the refund claims
under the existing law only, i. e. section 11B of the Central Excise Act,
1944. There is no other way a refund claim could be processed under
existing law without following the provisions of section 11B. As discussed
in para 7.1 above, the existing law does not provide cash refund in this
case.
xxx xxx xxx xxx
11. Therefore I am of the opinion that the respondent cannot take
recourse of Section 142 or 174 of the CGST Act, 2017, for getting the
refund of credit. In a fiscal statute, nothing can be read into its provisions
and rather should not be read, which is not expressly there. In other
words an implied meaning cannot be given as held by Hon'ble Supreme
court in the case of M/s Ind-Swift Laboratory Ltd. (2011 (265)ELT (3)
(SC)).
xxx xxx xxx xxx
14. Similarly, the Hon'ble Tribunal came across a situation in the case
of M/s Wave Mechanics Pvt. Ltd. (2019(8) TMI 758 (CESTAT Bangalore)),
wherein the cash refund on deemed export was rejected by lower
authorities, because there was no provision of cash refund under old law
but there was a provision of taking credit in case of deemed exports. In
that case the Hon'ble Tribunal held that provisions of section 142(3) are
not applicable and appellant is not entitled for cash refund but re-credit."
On the above basis, as the learned Commissioner (Appeals) had decided
that the appellants are not eligible for refund of excess CENVAT credit
under Section 142(3) of the CGST Act, 2017. The appellants feeling
aggrieved with the above impugned order, have preferred this appeal
before the Tribunal.
3.1 Learned Advocate appearing for the appellants at the outset, had
submitted that the issue of whether this Tribunal has jurisdiction to hear
matters pertaining to Section 142(3) of the CGST Act has been settled by
the Larger Bench in the case of Bosch Electrical Drive India Pot. Ltd. [2023
(12) TMI 1145 - CESTAT Chennai - LB]. Hence, there is no bar for deciding
the issue covered in this appeal by the Tribunal.
3.2 Learned Advocate submitted that in the present case, the refund is
arising due to the fact that excess CENVAT credit was reversed and hence,
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the same is nothing but excess duty paid. Hence, there can be no dispute
on the fact that the amount in respect of which refund is claimed is nothing
but "duty" covered by Section 11B of the Central Excise Act, 1944. Further,
he stated that clause (d) of the proviso to Section 11B(2) ibid provides for
refund to be paid in cash to the assessee in case of excess duty paid,
where the incidence thereof is proved to have not passed on. He further
submitted, that there is no dispute on the fact that the incidence of duty is
not passed on to any other person, and that they had submitted a
certificate to this effect at the time of filing the refund claim and no dispute
in this regard has been raised by the Revenue at any stage of the
proceedings. Hence, he submitted that their case is squarely covered by
clause (d) of Section 11B ibid.
3.3 In addition to the above, learned Advocate submitted that without
prejudice to their above claim, he stated that if the argument of the
Revenue that there exists no provision for refund of excess CENVAT
payment made in cash, is taken at face value, it will render the phrase
"CENVAT credit" in Section 142(3) of the CGST Act otiose. He further
submitted that it is the case of the Revenue that refund of CENVAT credit is
not provided for, except in case of exports under Rules 5, 7 of the CCR. In
this regard, he emphatically submitted that Section 142(3) of the CGST
Act, 2017 specifically provides that refund of CENVAT credit will be paid in
cash, notwithstanding anything to the contrary under any of the old laws.
Thus, he claimed that the appellants are eligible for refund and prayed that
their appeals be allowed.
3.4 Learned Advocate also submitted in their additional written
submission that the jurisdictional Hon'ble Bombay High Court had delivered
a judgement dated 10.06.2024 in the case of Combitic Global Caplet Pvt.
Ltd. Vs. Union of India, which has a direct bearing on the subject issue of
the appellants before the Tribunal and hence the same may be taken into
account for deciding the appeal.
4. Learned Authorised Representative (AR) reiterated the findings made
by the Commissioner (Appeals) in the impugned order and submitted that
in view of the specific provisions for refund of CENVAT credit provided
under Rules 5, 7 of the CCR, the appeal for refund of excess CENVAT credit
reversal in cash under Section 11B ibid, is not permissible. Accordingly, he
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submitted that the impugned order is sustainable in law and prayed for
rejection of the appeal filed by the appellants.
5. Heard both sides and perused the records of the case. I have also
considered the additional written submissions given in the form of paper
books in the present case.
6. The short issue for determination before the Tribunal is whether
refund of excess reversed CENVAT credit in terms of Rule 6(3A) of the
CCR, towards provision of exempted of goods/services during the period
April, 2017 to June, 2017 is permissible under Section 142(3) of the CGST
Act, 2017 read with Section 11B of the Central Excise Act, 1944?
7.1 In order to appreciate the issues under dispute, the specific legal
provisions of the CGST Act, 2017, Central Excise Act, 1944 and CENVAT
Credit Rules, 2004 relevant to the dispute are extracted and herein given
below for ease of reference:
Central Goods and Services Tax Act, 2017
"Miscellaneous transitional provisions.
Section 142. (1) Where any goods on which duty, if any, had been paid
under the existing law at the time of removal thereof, not being earlier
than six months prior to the appointed day, are returned to any place of
business on or after the appointed day, the registered person shall be
eligible for refund of the duty paid under the existing law where such
goods are returned by a person, other than a registered person, to the
said place of business within a period of six months from the appointed
day and such goods are identifiable to the satisfaction of the proper
officer:
Provided that if the said goods are returned by a registered person, the
return of such goods shall be deemed to be a supply.
(2) (a) Where, in pursuance of a contract entered into prior to the
appointed day, the price of any goods or services or both is revised
upwards on or after the appointed day, the registered person who had
removed or provided such goods or services or both shall issue to the
recipient a supplementary invoice or debit note, containing such
particulars as may be prescribed, within thirty days of such price revision
and for the purposes of this Act such supplementary invoice or debit note
shall be deemed to have been issued in respect of an outward supply
made under this Act;
(b) where, in pursuance of a contract entered into prior to the appointed
day, the price of any goods or services or both is revised downwards on
or after the appointed day, the registered person who had removed or
provided such goods or services or both may issue to the recipient a
credit note, containing such particulars as may be prescribed, within
thirty days of such price revision and for the purposes of this Act such
credit note shall be deemed to have been issued in respect of an outward
supply made under this Act:
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Provided that the registered person shall be allowed to reduce his tax
liability on account of issue of the credit note only if the recipient of the
credit note has reduced his input tax credit corresponding to such
reduction of tax liability.
(3) Every claim for refund filed by any person before, on or after the
appointed day, for refund of any amount of CENVAT credit, duty, tax,
interest or any other amount paid under the existing law, shall be
disposed of in accordance with the provisions of existing law and any
amount eventually accruing to him shall be paid in cash, notwithstanding
anything to the contrary contained under the provisions of existing law
other than the provisions of sub- section (2) of section 11B of the Central
Excise Act, 1944 (1 of 1944):
Provided that where any claim for refund of CENVAT credit is fully or
partially rejected, the amount so rejected shall lapse:
Provided further that no refund shall be allowed of any amount of
CENVAT credit where the balance of the said amount as on the appointed
day has been carried forward under this Act.
Repeal and saving.
Section 174. (1) Save as otherwise provided in this Act, on and from the
date of commencement of this Act, the Central Excise Act, 1944 (1 of
1944) (except as respects goods included in entry 84 of the Union List of
the Seventh Schedule to the Constitution), the Medicinal and Toilet
Preparations (Excise Duties) Act, 1955 (16 of 1955), the Additional
Duties of Excise (Goods of Special Importance) Act, 1957 (58 of 1957),
the Additional Duties of Excise (Textiles and Textile Articles) Act, 1978
(40 of 1978), and the Central Excise Tariff Act, 1985 (5 of 1986)
(hereafter referred to as the repealed Acts) are hereby repealed....."
Central Excise Act, 1944
"Claim for refund of duty and interest, if any, paid on such duty.
Section 11B. (1) Any person claiming refund of any duty of excise and
interest, if any, paid on such duty may make an application for refund of
such duty and interest, if any, paid on such duty to the
Assistant Commissioner of Central Excise or Deputy Commissioner of
Central Excise before the expiry of one yearfrom the relevant date in
such form and manner as may be prescribed and the application shall be
accompanied by such documentary or other evidence (including the
documents referred to in section 12A) as the applicant may furnish to
establish that the amount of duty of excise and interest, if any, paid on
such duty in relation to which such refund is claimed was collected from,
or paid by, him and the incidence of such duty and interest, if any, paid
on such duty had not been passed on by him to any other person :
Provided that where an application for refund has been made before the
commencement of the Central Excises and Customs Laws (Amendment)
Act, 1991, such application shall be deemed to have been made under
this sub-section as amended by the said Act and the same shall be dealt
with in accordance with the provisions of sub-section (2) as substituted
by that Act :
Provided further that the limitation of one year shall not apply where
any duty and interest, if any, paid on such duty has been paid under
protest.
Explanation.--Omitted by the Finance (No. 2) Act, 1980.
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(2) If, on receipt of any such application, the Assistant Commissioner of
Central Excise or Deputy Commissioner of Central Exciseis satisfied that
the whole or any part of the duty of excise and interest, if any, paid on
such duty paid by the applicant is refundable, he may make an order
accordingly and the amount so determined shall be credited to the Fund:
Provided that the amount of duty of excise and interest, if any, paid on
such dutyas determined by the Assistant Commissioner of Central
Excise or Deputy Commissioner of Central Excise under the foregoing
provisions of this sub-section shall, instead of being credited to the Fund,
be paid to the applicant, if such amount is relatable to--
(a) rebate of duty of excise on excisable goods exported out of India or
on excisable materials used in the manufacture of goods which are
exported out of India;
(b) unspent advance deposits lying in balance in the applicant's
account current maintained with the Principal Commissioner of Central
Excise or Commissioner of Central Excise;
(c) refund of credit of duty paid on excisable goods used as inputs in
accordance with the rules made, or any notification issued, under this
Act;
(d) the duty of excise and interest, if any, paid on such duty paid by
the manufacturer, if he had not passed on the incidence of such
duty and interest, if any, paid on such duty to any other person;
(e) the duty of excise and interest, if any, paid on such duty borne by
the buyer, if he had not passed on the incidence of such duty and
interest, if any, paid on such duty to any other person;
(f) the duty of excise and interest, if any, paid on such duty] borne by
any other such class of applicants as the Central Government may, by
notification in the Official Gazette, specify:....."
CENVAT Credit Rules, 2004
"Obligation of a manufacturer or producer of final products and a
provider of output] service.
Rule 6. (1) The CENVAT credit shall not be allowed on such quantity of
input as is used in or in relation to the manufacture of exempted goods or
for provision of exempted services or input service as is used in or in
relation to the manufacture of exempted goods and their clearance upto
the place of removal or for provision of exempted services and the credit
not allowed shall be calculated and paid by the manufacturer or the
provider of output service, in terms of the provisions of sub-rule (2) or
sub-rule (3), as the case may be :.....
(3A) For determination of amount required to be paid under clause (ii) of
sub-rule (3), the manufacturer of goods or the provider of output service
shall follow the following procedure and conditions, namely:--
.....
(f) the manufacturer or the provider of output service, shall at the end of the financial year, take credit of amount equal to difference between the total of the amount of the aggregate of ineligible credit and ineligible common credit paid during the whole year and the total of the amount of 11 E/85694/2021 annual ineligible credit and annual ineligible common credit, namely, [{(A+D) aggregated for the whole year)} - {A (Annual) + D (Annual)}], where the former of the two amounts is greater than the later;
(g) the manufacturer of the goods or the provider of output service shall intimate to the jurisdictional Superintendent of Central Excise, within a period of fifteen days from the date of payment or adjustment, as per the provisions of clauses (d), (e) and (f), the following particulars, namely:--
(i) details of credit attributed towards eligible credit, ineligible credit, eligible common credit and ineligible common credit, month-wise, for the whole financial year, determined as per the provisions of clause (b);
(ii) CENVAT credit annually attributed to eligible credit, ineligible credit, eligible common credit and ineligible common credit for the whole of financial year, determined as per the provisions of clause (c);
(iii)amount determined and paid as per the provisions of clause (d), if any, with the date of payment of the amount
(iv) interest payable and paid, if any, determined as per the provisions of clause (e); and
(v)credit determined and taken as per the provisions of clause (f), if any, with the date of taking the credit."
7.2 Before I proceed with the present case in hand, the competency of the Tribunal in handling the orders passed under Section 142(2) of the CGST Act, 2017 in appeal before them, has been dealt by the Larger Bench of the Tribunal, and the reference made therein have been clarified in the Interim Order No. 40021/2023 dated 21.12.2023 in the case of Bosch Electrical Drive India Private Limited Vs. Commissioner of Central Tax, Chennai. The relevant paragraphs of the said order is extracted and given below:
"48. The Division Bench of the Tribunal, while referring the matter to the Larger Bench had observed in paragraph 14.1 that an appeal would lie under section 112 of the CGST Act to the Appellate Tribunal constituted under the provisions of the CGST Act against an order passed under sub- section (3) of section 142 of the CGST Act. As noticed above, an appeal would not lie before the Appellate Tribunal constituted under the provisions of the CGST Act because an appeal lies only against an order passed either under section 107 or section 108 of the CGST Act.
49. In the present case, the service tax was paid under the provisions of Chapter V of the Finance Act and refund was claimed under sub-section (3) of section 142 of the CGST Act, under which the claim was required to be disposed of in accordance with the provisions of the existing law.
Therefore, even if the service tax had been deposited by the appellant after 01.01.2017, nonetheless the refund of any amount of the CENVAT credit could be claimed only under subsection (3) of section 142 of the CGST Act and against this order an appeal will lie to the Tribunal.
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50. The reference is, accordingly, answered in the following manner: An appeal would lie to the Customs, Excise & Service Tax Appellate Tribunal against an order passed under section 142 of the Central Goods and Services Tax Act, 2017."
Thus, it could be seen that the Larger Bench of the Tribunal has held that this Tribunal is the appropriate appellate forum for preferring an appeal against an order passed under Section 142 of the CGST Act, 2017.
7.3 From the facts of the case, it is seen that the appellants had duly followed the procedure and conditions prescribed in complying with the obligations under Rule 6 of the CCR, and for determination of the amount of CENVAT credit that is required to be reversed. In terms of legal provisions prescribing the procedure for reversal of CENVAT credit under Rule 6(3A) of the CCR, the appellants had, initially on a provisional basis, reversed the CENVAT amount, for each of the three months of disputed period i.e., April, May and June 2017; further, the final reversal amount for three months was computed on the basis of the annual figures of turnover for Financial Year 2017-18, for adjusting the same at the end of the year. As the quantum of provisional reversal undertaken for the three months was in excess of the actual reversal that is warranted under Rule 6(3A) of the CCR by Rs.40,01,872/-, the appellants had applied for refund before the departmental authorities.
7.4 The issues involved in examining the refund application was duly examined during the verification of the factual details obtained from the jurisdictional Range Superintendent by the original authority as recorded in his order dated 15.04.2020 as explained in the paragraphs 2.5 and 2.6 above. Further, Learned Commissioner (Appeals) in appeal proceedings before him, against the above original order had observed that the refund claim filed by the appellants is not shown as filed within the time limit and that there is no legal provision for sanction of cash refund.
7.5 From the factual matrix of the case as discussed above, and the facts as recorded in the Order dated 15.04.2020 of the Original authority, it could be seen that the appellants had filed the original refund claim on 28.12.2017. Later, when the Commissioner (Appeal) in the initial round of litigation before him had ordered for remanding the case back to the Original authority for examination of refund claim afresh vide his dated 25.11.2019, the factual details were got verified from the jurisdictional Range Superintendent by the department. Further, the said remand order 13 E/85694/2021 also gave directions for the appellants to submit information/documents relevant to their claim of refund. On the basis of such remand order of the Commissioner (Appeals), the appellants have filed the refund claim on 02.01.2020. As the refund claim has been originally filed within six months' time from the quarter ending June, 2017, as against the statutory time limit of one year, I find that there is no dispute with respect to the filing of refund application within the prescribed time limit by which an application for refund is required to be filed under Section 11B of the Central Excise Act, 1944.
7.6 The main ground on which the refund application of the appellants was held as not entertainable in the impugned order is, that there exists no provision under Rule 5 and/or 7 of the CCR, for cash refund of excess CENVAT credit and therefore the refund in terms of proviso (c) to Section 11B(2) ibid, is not permissible in the case of the appellants. In this regard, I find that the provisions of Section 142(3) of the CGST Act, is a transitional arrangement wherein it has been specifically provided that such provisions apply as a non-obstanate clause whereby such provisions will have overriding effect, if anything to the contrary is contained under the provisions of existing law i.e., Central Excise Act, 1944, except for the provisions of sub-section (2) of section 11B ibid. Thus, all the conditions of the requirements of Section 11B ibid as it remained under the existing law, other than those relating to Unjust Enrichment clause contained in Section 11B(2) ibid would apply, only if they are not contradictory to the provisions of Section 142(3) of the CGST Act, 2017, in dealing with refund of 'CENVAT credit'. It is also on record, that there is no dispute with respect to fulfilment of unjust enrichment angle in the case of the present refund, as the same has been submitted by the appellants showing the current asset under the ledger "Government claims paid under protest Account" along with a Charted Accountant's Certificate, certifying therein that the amount of duty for which refund claim has been preferred, has not been charged or realised from any other person along with respective duty paying documents.
7.7 The factual matrix of the case also reveal that the directions of the Commissioner (Appeals) in the first round of litigation vide Order dated 15.04.2020, had observed that if Courts having jurisdiction to decide if the window of opportunity to revise/refile TRAN-1 upon opening, then the 14 E/85694/2021 present refund can be given even if it is not payable under the existing laws, so that such excess payment can be credited into the appellants account. As against this, the appellants have filed for claiming refund through filing a new Form TRAN-1, on the basis of the judgement delivered by the Hon'ble Supreme Court in the case of Union of India Vs. Filco Trade Centre Private Limited in S.L.P.(C) No.32709-32710/2018, and it was also rejected by the Superintendent, Range-III, Central Tax Division-IV (Chakan), Pune-I Commissionerate, Pune on 22.02.2923. Thus, I find that the departmental authorities have not considered the alternative remedy provided by the Hon'ble Apex Court to the taxpayers like the appellants- assessee.
7.8 Further, upon introduction of GST regime, the transitional arrangements have been provided under Section 142 of CGST Act, to enable the CENVAT credit, if refundable, to be paid in cash to the eligible persons, as there was no way that such excess CENVAT credit could be used by the assessee in payment of tax on output service or duty on final products. I also find that the proviso (c) to Section 11B(2) ibid, cannot be read to state that refund of such excess CENVAT credit has not been provided under Rule 5 or 7 of the CCR, as the entire arrangement of refund of excess CENVAT credit is arising as a transitional arrangement by moving from Excise duty/Service Tax regime to GST regime. The stand taken by the Commissioner (Appeals) is also illogical, as when the Central Excise Act, 1944 amongst other laws relating to old tax regime was repealed by Section 174 of the CGST Act, 2017 and that the CCR is also being superseded vide Notification No.20/2017-C.E. (N.T.) dated 30.06.2017, by the Central Government for smooth implementation of transfer to GST regime in indirect taxation, it is not feasible to make a specific provision in CENVAT statute, for enabling cash refund of excess CENVAT credit relating to earlier regime while moving to the new GST regime.
7.9 Further, I also find merits in the argument of the learned Advocate for the appellants that they are eligible for refund of duty in cash under Section 11B(2)(d) ibid, inasmuch as the phrase 'duty of excise' used in Section 11B(2)(d) ibid refers to duties of excise leviable under Section 3 of the Central Excise Act, 1944 and it also includes CENVAT credit, which is nothing but such duty of excise paid on inputs or service tax paid on input services, which have been allowed for taking credit in terms of Rule 3 of the CCR. In view of the above discussions, I find that the impugned order 15 E/85694/2021 is not legally sustainable and the appellants are eligible for refund of excess CENVAT credit paid by them, which is in excess of the CENVAT credit that is required to be paid in terms of the Rule 6(3A) of the CCR and specifically allowed to be adjusted in terms of clause (f) of Rule 6(3A) of the CCR, under Section 142(3) of the CGST Act, 2017.
8.1 As the issue is relating to transitional provisions in moving from Central Excise duty and Service Tax regime to GST regime, where both the taxes though remain by nature as indirect taxes, the whole concept of its levy, the power drawn from the Constitution of India, enabling legislation being different, it is also worthwhile to see the background of the CENVAT scheme and the see whether such cash refund during its migration to GST regime as provided under Section 142 of the CGST Act, 2017 is proper and legally sustainable.
8.2 If we turn the history of CENVAT scheme right from its beginning, it can be seen initially MODVAT was in operation. The Modified Value Added Tax (MODVAT) is the predecessor to Central Value Added Tax (CENVAT). The CENVAT credit scheme has its origin in India owing to the Indirect Taxation Enquiry Committee formed in 1976, popularly known as Jha Committee. The committee took serious note of the limitations and drawbacks of VAT system and suggested that under our administrative and other circumstances, we should be very cautious in adopting VAT system. The Jha committee recommended, experimental basis, in a phased manner extension of VAT system to a limited number of commodities. Though the name suggested by the Jha committee was manufacturing VAT 'Manvat', the government had adopted it is as 'MODVAT'. The Finance Minister in the Budget Speech on the Floor of the Parliament stated as detailed below, thus giving the background material which led to the development of MODVAT scheme. It also explains the intent and purpose of the credit scheme. This it would be gainful to look into some of the paragraphs of such budget speech enunciating the policy of the government on the said the scheme of credit. The extract of the same is given below:
SPEECH OF SHRI VISHWANATH PRATAP SINGH MINISTER OF FINANCE INTRODUCING THE BUDGET FOR THE YEAR 1986-87 "Sir, I rise to present the Budget for the year 1986-87.
xxx xxx xxx xxx
113. In excise taxation a vexatious question which has been often encountered is the taxation of inputs and the cascading effect of this on 16 E/85694/2021 the value of the final product. The Long Term Fiscal Policy had stated that the best solution would be to extend the present system of proforma credit to all exciseable commodities with the exception of a few sectors with special problems like petroleum, tobacco and textiles. This scheme, which has been referred as Modified Value Added Tax (MODVAT) scheme
- I shall stress MODVAT, not MADVAT - allows the manufacturer to obtain instant and complete reimbursement of the excise duty paid on the components and raw materials.
114. The MODVAT scheme provides a transparency which discloses the full taxation on the product and its introduction is an important measure of cost reduction. Amount of excise duty payable depends upon the value of the final product and the rate of duty. Introduction of MODVAT will decrease the cost of the final product considerably through the availability of instant credit of the duties paid on the inputs and consequential reduction of interest costs.
115. It would be noticed that the MODVAT scheme avoids the payment of duties on earlier duties paid. The payment of duty drawback will be swifter as the element of excise duty will be transparent It will, therefore, benefit both the consumers and exporters.
116. However, in view of the novelty of the scheme, we have to hasten slowly and implement the MODVAT scheme in stages. As a first measure, I propose to introduce MODVAT scheme for all goods covered by 37 specified chapters of the Central Excise Tariff Act, 1985. The Scheme as a result would cover products of chemical and allied industries, paints and packaging materials, plastics, glass and glassware, rubber products, base metals and articles of base metals, machinery and mechanical appliances including electrical equipments, motor vehicles and certain miscellaneous manufactured products. This would imply that as long as the input and the final product are covered by the specified 37 chapters and the final product bears some duty of excise, credit of duty on the inputs covered by these chapters will be available.
117. The proforma credit given will cover both excise duty and additional duty of customs also known as countervailing duty. Set off will also be available for packaging materials, consumables, paints though these are not strictly raw materials. Items outside these chapters availing proforma credit and benefits of set off under any erstwhile schemes would be allowed to continue to get the relief to the extent the revised tariff headings permit. However, the MODVAT scheme and the erstwhile schemes to the extent they are continued, will be mutually exclusive.
118. The MODVAT scheme will be in force from 1st March, 1986.
Manufacturers who fulfil the requirement will be able to avail of proforma credit in respect of the permissible goods which have suffered duty of excise from 1st February, 1986 and are either in the stocks or are received by the manufacturer on or after 1st March, 1986.
119. As stated earlier, the introduction of MODVAT scheme will result in considerable reduction in the cost of final product and, therefore, to retain the collection of excise duties at the earlier level, the rates of duties on the final product have been suitably adjusted. After accounting 17 E/85694/2021 for the set off, the duty rates have been rounded to the nearest step in the new duty structure. While all care has been taken to work out the incidence of set off benefits, the scheme being a new one, Central Board of Excise and Customs would take corrective steps wherever anomalies are noted."
8.3 In the Union budget of 2000-2001, MODVAT Scheme was the replaced with CENVAT credit scheme which was notified later through Notification No.27/2000-C.E. (N.T.) dated 31.03.2000. Hitherto, both MODVAT rules and CENVAT scheme rules were part of the Central Excise Rules, 1944. The CENVAT Credit Rules, 2001 brought a separate set of rules to govern the CENVAT credit scheme. Later this was superseded by CENVAT Credit Rules, 2002 and Service Tax Credit Rules, 2002 was also introduced. Further, CENVAT Credit Rules, 2004 was introduced by replacing the two old rules of 2002. Therefore, the new rules i.e., CCR, 2004 provided a common governing provisions for taking of credit on inputs or input services by the manufacturers, by the service providers and by those for engaging both the activities. This has also been explained by the Finance Minister in his budget speech for the year 2000-2001.
Budget 2000-2001 Speech of Shri Yashwant Sinha, Minister of Finance 29th February, 2000 "PART B
87. Let me now take up the MODVAT scheme and the changes that I plan to bring about. MODVAT scheme shall now be known as CENVAT scheme.
88. Over the years, disputes between the department and assessees on the interpretation of MODVAT rules and procedures have plagued the system. I propose to put an end to this situation. With effect from 1st April 2000, the plethora of existing rules will be replaced by a small set of simple and transparent rules, which, I am sure , shall reduce disputes to a minimum.
89. I also propose to expand and rationalize the scope of the MODVAT scheme. All inputs and all capital goods are now included in the eligible list of MODVAT scheme. The only exception will be High Speed Diesel Oil and Petrol. However, I propose that the availability of MODVAT credit on capital goods will be spread over a period of two years, with effect from 1st April 2000.
90. My proposals include full extension of MODVAT scheme to cigarettes for the first time, which should cheer the industry. However, the good news for the cigarette manufacturers ends here. I propose to enhance the rates of excise duty on all categories of cigarettes by 5 %.
91. At present, MODVAT credit of CVD paid on project imports is restricted to the extent of 75%. This has been an irritant. This credit shall now be available for 100% of the CVD. I have also decided to do away 18 E/85694/2021 with the condition of installation as a pre-requisite for taking credit on capital goods."
8.4 The Kelkar Task Force on Fiscal Responsibility and Budget Management (FRBM) in 2005 had recommended for introduction of a comprehensive tax on all goods and service replacing Central level VAT and State level VATs. It had recommended replacing all indirect taxes except the customs duty with value added tax on all goods and services with complete set off in all stages of making of a product. Accordingly, in the Union budget 2006-2007, an announcement was also made of the intention of the government to move in such direction, as follows:
Budget 2006-2007 Speech of P. Chidambaram Minister of Finance February 28, 2006 "155. It is my sense that there is a large consensus that the country should move towards a national level Goods and Services Tax (GST) that should be shared between the Centre and the States. I propose that we set April 1, 2010 as the date for introducing GST. World over, goods and services attract the same rate of tax. That is the foundation of a GST.
People must get used to the idea of a GST. Hence, we must progressively converge the service tax rate and the CENVAT rate. I propose to take one step this year and increase the service tax rate from 10 per cent to 12 per cent. Let me hasten to add that since service tax paid can be credited against service tax payable or excise duty payable, the net impact will be very small."
8.5 From careful reading of the policy declaration over the years in the Union Budgets and introduction of various laws, it clearly transpires that the Government intended to bring in the value added taxation system, whereby the taxes suffered at the input stage of goods and/or services when used for providing final product and/or output services, are being allowed credit in the form of MODVAT/CENVAT credit etc., and the value added at the final product or output stage alone is taxed. In other words, the cascading effect on tax on tax i.e., tax suffered at multiple stages of inputs are being taxed again at output stage, is eliminated in the Value Added Tax (VAT) regime, which had been introduced in the form of MODVAT/CENVAT by the Government in the past. Though the historic moment of the culmination of a fourteen-year long journey which began in December 2002, when the Kelkar Task Force on indirect taxation suggested a comprehensive Goods and Services Tax (GST) based on the Value Added Tax principle ended with the introduction of GST w.e.f. 01.07.2017, as seen from the above Budget Speech of the Finance 19 E/85694/2021 Minister on 28.02.2006, the proposal to introduce GST was first mooted in the Budget Speech for the financial year 2006-07. GST is a destination based consumption tax. It has been designed in a manner so that tax is collected at every stage and the credit of tax paid at the previous stage is available to set off the tax to be paid at the next stage of transaction thereby eliminating cascading of taxes. This eradicates "tax on tax" and allows cross utilization of input tax credits which benefit the industry by making the entire supply chain tax neutral.
8.6 It is known very well that the taxation of goods and services in India has, hitherto, been characterised as a cascading and distortionary tax on production resulting in mis-allocation of resources and lower productivity and economic growth. It had also inhibited voluntary compliance. Therefore, it was necessary to replace the existing indirect tax system by a new regime which would foster the achievement of the following objectives viz., (a) The incidence of tax falls only on domestic consumption; (b) The efficiency and equity of the system is optimized; (c) There should be no export of taxes across taxing jurisdictions; (d) The Indian market should be integrated into a single common market; (e) It enhances the cause of cooperative federalism. Accordingly awell-designed 'value added tax' on all Goods and Services (GST) has been introduced as the most elegant method of eliminating distortions and taxing consumption. Under this GST structure, all different stages of production and distribution can be interpreted as a mere tax pass through, and the tax essentially 'sticks' on final consumption within the taxing jurisdiction. It is also of common knowledge that GST subsumes a number of existing indirect taxes which were earlier levied by the Centre and State Governments including Central Excise duty, Service Tax, VAT, Purchase Tax, Central Sales Tax, Entry Tax, Local Body Taxes, Octroi, Luxury Tax, etc. 8.7 It is also expected that GST will also make India's exports more competitive and also provide a level playing field to domestic industry to compete with imports. In the past due to cascading nature of taxes, India's exports carried some embedded taxes, making them less competitive. Similarly, the hidden effect of cascading means that the total tax incidence on domestic industry is not transparent. Under GST regime, the tax incidence will be transparent, enabling full removal of tax burden on exports and full incidence of domestic taxes on imports.
20E/85694/2021 8.8 In the new GST regime, when Goods and Services Tax (GST) was introduced as a unified tax system, in the country, it would be least expected that the legislation intended that input stage credit which was validly available through erstwhile laws of Central Excise Act, 1944 and Finance Act, 1994, and permitted to be used for discharge of output tax liability through detailed CENVAT Credit Rules, 2004, would have to be foregone by not allowing the manufacturers and service providers, with such validly earned credit of input taxes. In fact when the legal provisions of Section 142 of the CGST Act, 2017 are read carefully, it transpires that sub-section (3) specifically provide for refund of any amount of CENVAT credit, duty, tax, interest or any other amount paid under the existing law shall be paid in cash. Further, it is only such amount of CENVAT credit which is rejected, as not being eligible, that alone shall be allowed to lapse. Further, the transitional provisions under Section 142 of the CGST Act, 2017, for smooth transition from earlier indirect taxes of Central Excise Act, 1944 and Finance Act, 1994 to a new GST Act, 2017, providing refund of CENVAT credit in accordance with the provisions of existing law, cannot be interpreted to mean that the existing CENVAT Credit Rules, 2004 provided only for refund in specified situations as stated in Rule 5 ibid, and hence cash refund of CENVAT credit is not permissible, as it has been specifically enabled under Section 142 of the CGST Act. Such a narrow interpretation of transitional provision, in my view, is not correct interpretation of legal provisions of the law in the backdrop of above discussions on migration from earlier taxation regime to new GST regime, and the same is not proper and therefore denial of cash refund solely on the basis that there exists no provision under CENVAT statue for cash refund, is not legally sustainable.
8.9 I further find support for my above observations about the basis of CENVAT as input tax neutralisation scheme from the following judgements of the Hon'ble Supreme Court. The object of the input credit scheme had been explained by the Hon'ble Supreme Court in the case of CCE Vs. Dai Ichi Karkaria Ltd. 1999 (112) E.L.T. 353 (S.C.) as follows:
"17. It is clear from these Rules, as we read them, that a manufacturer obtains credit for the excise duty paid on raw material to be used by him in the production of an excisable product immediately it makes the requisite declaration and obtains an acknowledgement thereof. It is entitled to use the credit at any time thereafter when making payment of 21 E/85694/2021 excise duty on the excisable product. There is no provision in the Rules which provides for a reversal of the credit by the excise authorities except where it has been illegally or irregularly taken, in which event it stands cancelled or, if utilised, has to be paid for. We are here really concerned with credit that has been validly taken, and its benefit is available to the manufacturer without any limitation in time or otherwise unless the manufacturer itself chooses not to use the raw material in its excisable product. The credit is, therefore, indefeasible. It should also be noted that there is no co-relation of the raw material and the final product; that is to say, it is not as if credit can be taken only on a final product that is manufactured out of the particular raw material to which the credit is related. The credit may be taken against the excise duty on a final product manufactured on the very day that it becomes available.
18. It is, therefore, that in the case of Eicher Motors Ltd. v. Union of India [1999 (106) E.L.T. 3] this Court said that a credit under the Modvat scheme was "as good as tax paid."
8.10 Further, the procedural aspect of Modvat and its aim was explained by the Hon'ble Apex Court in the case of Ichalkaranji Machine Centre Private Limited Vs. Collector of Central Excise, Pune - CCE 2004 (174) E.L.T. 417 (S.C.) as follows:
"9. Modvat is basically a duty-collecting procedure, which aims at allowing relief to a manufacturer on the duty element borne by him in respect of the inputs used by him. It was introduced w.e.f. 1-3-1986. The said scheme was regulated under rules 57A to 57J of Central Excise Rules, 1944. Rule 57A entitled a manufacturer to take instant credit of the central excise duty paid on the inputs used by him in the manufacture of the finished product, provided that the input and the finished product were excisable commodities and fell under any of the specified chapters in the tariff schedule. Under rule 57G, every manufacturer was required to file a declaration before the jurisdictional Assistant Collector, declaring his intention to take Modvat credit after paying duty on the inputs. The object behind rule 57A read with rule 57G and rule 57-I was utilization of credit allowed towards payment of duty on any of the final products in relation to manufacture of which such inputs were intended to be used in accordance with the declaration under rule 57G. Rule 57-I referred to consequences of taking credit wrongly.
10. The object of the Modvat scheme was to reduce cost of final product by taking credit for the duty paid on the inputs."
8.11 From the detailed discussions as above, it is reasonable to conclude that when the Central Excise Act, 1944 amongst other laws relating to old tax regime was repealed by Section 174 of the CGST Act, 2017 and that the CCR is also being superseded vide Notification No.20/2017-C.E. (N.T.) dated 30.06.2017, by the Central Government for smooth implementation of transfer to GST regime in indirect taxation, I find that the provisions of Section 142 of the CGST Act, 2017 are sufficient to provide for the tax 22 E/85694/2021 administration for sanction of cash refund in circumstances stated therein, and I also find that there is no need and further it is not legally feasible to make any specific provision in CENVAT statute itself, for enabling cash refund of excess CENVAT credit relating to earlier regime while moving to the new GST regime, as the entire law relating to Central Excise is being repealed.
9.1 I further find that the issue of reversal of excess CENVAT credit under the transitional arrangement as provided under Section 142 of CGST Act, 2017 has already been addressed by the Co-ordinate Bench of the Tribunal in the following cases, and it was held that cash refund of such excess CENVAT credit is permissible. The relevant paragraphs in the Final Order No. A/85964-2022 dated 18.10.2022 in the case of M/s Clariant Chemicals India Limited Vs. Commissioner of Central Excise & Service Tax, Raigad are extracted and given below:
"8. Upon hearing the Counsels from both sides and after perusal of the case record, it is apparent that Appellant's eligibility to take credit of the duties paid as CENVAT Credit is undisputable and only because of procedural aberration occurred during transition to GST period, Appellant could not take the credits in its electronic ledger in the GST regime, for which it sought for refund such a contingency is perhaps foreseen by the legislature for which contingent provision is well enumerated in Clause 6(a) of Section 142 of the CGST Act that deals with claim for CENVAT Credit after the appointed date under the existing law. It reads:- "6(a) every proceeding of appeal, review or reference relating to a claim for CENVAT credit initiated weather before, on or after the appointed day under the existing law shall be disposed of in accordance with the provisions of existing law, and any amount of credit found to be admissible to the claimant shall be refunded to him in cash, notwithstanding anything to the contrary contained under the provisions of exiting law other than the provisions of sub-section (2) of section 11B of the Central Excise Act, 1944 and the amount rejected, if any, shall not be admissible as input tax credit under this Act: Provided that no refund shall be allowed of any amount of CENVAT credit where the balance of the said amount as on the appointed day has been carried forward under this Act;" (Underlined to emphasise)
9. It is an admitted fact of the parties that the said CENVAT Credit balance was not carried forward to the Appellant's account on the appointed date since it was not due on the said day also. Therefore, in view of clear provision contain under Section 142(6)(a) of the CGST Act, Claimant/Appellant is eligible to get the refund of credit by E/87606/2019 cash except where unjust enrichment is alleged or established against the Appellant. The Appellant is also otherwise eligible to go for availment of transitional credit through filing required forms in Tran-I as per the order 23 E/85694/2021 passed by the Hon'ble Supreme Court on 22nd July, 2022 but in view of the observation of this Tribunal read with Section 142(6)(a) of the CGST Act that such CENVAT Credit amount shall be paid to the Appellant in cash, it can't avail dual benefits once order of this Tribunal is duly complied by the Respondent Department by the closing date of the window.
THE ORDER
10. The appeal is allowed and the order passed by the Commissioner of Central Tax, Central Excise & Service Tax (Appeals), Raigarh vide Order- in-Appeal No. MKK/466/RGD APP/2018-19 dated 07.02.2019 is hereby set aside and the Appellant is eligible to get refund of Rs.11,04,057/- paid against CVD and SAD which applicable interest, if any, within a period of two months of communication of this order."
9.2 The relevant paragraphs in the Final Order No. 42467/2021 dated 16.12.2021 in the case of M/s Circular Flow Technologies India Pvt. Limited Vs. Principal Commissioner of GST & Central Excise, Coimbatore are extracted and given below:
"11. Section 142 (3) of GST Act provides how to deal with claims of refund of service tax of tax and duty / credit under the erstwhile law. It is stated that therein that such claims have to be disposed in accordance with the provisions of existing law and any amount eventually accruing has to be paid in cash.
12. In the present case, there is no allegation that the credit is not eligible to the appellant. It is merely stated that tax has been paid voluntarily and therefore credit is not available under the GST regime. Though credit is not available as Input Tax Credit under GST law, the credit under the erstwhile Cenvat Credit Rules is eligible to the appellant. Such credit has to be processed under Section 142 (3) of GST Act, 2017 and refunded in cash to the assessee.
13. From the discussions made above, the principles laid down in the decisions cited above, I am of the view that rejection of refund claim cannot be justified. The impugned order is set aside. Appeal is allowed with consequential relief, if any."
9.3 In the case of Dhyan Networks and Technologies Pvt. Ltd. Vs. Commissioner of GST and Central Excise, Chennai - (2023) 4 Centax 304 (Tri.-Mad), the Tribunal has held that cash refund is required to be given to the assessees in terms of Section 142 of the CGST Act, 2017. The relevant paragraphs of the said order are extracted and given below:
"8. Further I find that this Tribunal in the case of Wave Mechanics Pvt. Ltd. [2019 (370) E.L.T. 291 (Tribunal)] cited supra has held that cash refund is not admissible under Rule 5 of Cenvat Credit Rules 24 E/85694/2021 read with Notification No. 27/2012-C.E., dated 18-6-2012 in respect of clearances made by one EOU to another EOU on IUT basis. It was also held that the amounts in respect of cash refund has been claimed were debited in the Cenvat credit account at the time of filing the refund claim as required under the said notification and the appellant was entitled to take recredit of the Cenvat credit. Further after going through the sub- section (3) of Section 142 of CGST Act, I find that as per the said sub- section, every claim for refund filed by any person before, on or after the appointed day, for refund of any amount of Cenvat credit, duty, tax, interest or any other amount paid under the existing law, shall be disposed of in accordance with the provisions of existing law and any amount eventually accruing to him shall be paid in cash, notwithstanding anything to the contrary contained under the provisions of existing law other than the provisions of sub-section (2) of Section 11B of the Central Excise Act, 1944. Further it is very clear that as per sub-section (6)(a) of Section 142, every proceeding of appeal, review or reference relating to a claim for Cenvat credit initiated whether before, on or after the appointed day under the existing law shall be disposed of in accordance with the provisions of existing law, and any amount of credit found to be admissible to the claimant shall be refunded to him in cash, notwithstanding anything to the contrary contained under the provisions of existing law other than the provisions of sub-section (2) of Section 11B of the Central Excise Act, 1944. Further I find that the appellant had already debited the entire amount in their Cenvat account and the said amount was debited under a bona fide belief that the cash refund would be sanctioned to them and the very fact that Cenvat credit was never disallowed, hence the Cenvat credit lying in the balance of Cenvat account are liable to be refunded in cash to the appellant as per the provisions of sub-section (3) or sub-section (6)(a) of Section 142 of CGST Act. This issue is no more res integra and has been held in favour of the appellant by various decisions cited supra. Hence, by following the ratio of the said decisions, I am of the considered view that the impugned order denying the cash refund is not sustainable in law and the appellant is entitled to cash refund as per sub-section (3) and sub- section (6)(a) of Section 142 of CGST Act. All the three appeals are accordingly allowed."
7. As the appellant has been allowed to take re-credit and is not able to do the same due to the introduction of G.S.T., I am of the view that he has to be given refund of the said amount in cash. From the discussions made above and also following the decision as cited above, I am of the view that the appellant is eligible for refund of the amount of Rs. 2,93,427/-."
9.4 I further find that the Revenue had relied upon the order of the Tribunal in the case of Purvi Fabrico & Texturise (P) Ltd. (supra) to contend that except in the case of export of goods, in no other case refund of credit is permissible under the Cenvat rules in cash or by cheque; and that refund amount is to be given in RG23A, Part II account, if the same is in 25 E/85694/2021 operation. In this regard, I find that the Co-ordinate Bench of the Tribunal had taken a contrary stand in this regard in the case of Gauri Plasticulture P. Ltd. Vs. Commissioner of Central Excise, Indore which was subsequently appealed against by the Revenue before the Hon'ble Bombay High Court, wherein it was held that cash refund in terms of clause (c) to the proviso to Section 11B(2) of the Central Excise Act, 1944 is not permissible when an assessee is unable to utilize credit on inputs. I find that the facts of the case in Gauri Plasticulture and the context in which the judgement of the Hon'ble Bombay High Court was delivered is denial of refund of unutilised Cenvat credit availed by the assessee on the ground that they had surrendered the Central Excise registration certificate and that the entire credit unutilised will lapse. Further, the dispute was regarding availability of small scale industries exemption under Notification dated 28.02.1993, which was denied by issue of Show Cause Notice; the demand was confirmed by the Order-in-Original by denying exemption on the ground that the assessee was manufacturing pipes bearing a mark 'Jain pipe', and in an appeal by the assessee, the learned Commissioner (Appeals) had held that this cannot be considered as a brand name. Consequent to this, the assessee had filed a refund claim. On careful perusal of the judgement dated 14.06.2019, I find that the facts of the present case before me is entirely different on account of the following reasons. Firstly, it is not the case of refund arising on account of denial of any exemption or setting aside of any demand in the SCN, but refund arising on account of the excess CENVAT credit paid by the appellants, which is in excess of the CENVAT credit that is required to be paid in terms of the Rule 6(3A) of the CCR and specifically allowed to be adjusted in terms of clause (f) of Rule 6(3A) of the CCR. Secondly, the transition provisions referred to therein are regarding credit earned by a manufacturer under the CENVAT Credit Rules, 2002 and how they will be allowed to be utilised in accordance with CENVAT Credit Rules, 2004. In the present case, the existing indirect tax law relating to levy of Central Excise duty i.e., Central Excise Act, 1944 has been repealed and law relating Service Tax in Chapter V of the Finance Act, 1994 have been suitably amended to pave way for implementation of new GST regime. Hence, I find that the judgement in the case of Gauri Plasticulture P. Ltd. (supra) is not applicable to the present factual matrix of the case.
26E/85694/2021 9.5 Further, I have also gone through the various case laws cited by both sides to support their respective stand. However, I find that the Hon'ble Bombay High Court (jurisdictional Court) had an occasion to examine identical issues in a similar matter before them, in the case of Combitic Global Caplet Pvt. Ltd. Vs. Union of India in Writ Petition No.729 of 2021 with W.P. No.1228 of 2021, and being jurisdictionally binding on this Regional Bench of the Tribunal, I would like to be guided by such judgement delivered recently. In the judgement delivered on 10.06.2024, the Hon'ble Bombay High Court have held that Sub-section (3) of Section 142 of the CGST Act very clearly says any amount eventually accruing shall be paid in cash and directed the departmental authorities/sanctioning authority for refunding the amount of duty refundable to the petitioner in cash instead of credit in CENVAT account. The relevant paragraphs of the said judgement of the Hon'ble Bombay High Court are extracted and given below:
"8 It is these orders which are impugned in this petition and the stand taken by petitioner is that Section 142(3) of the Central Goods And Services Tax Act 2017 (the Act) clearly says, w.e.f 1st July 2017, in view of the effect of change in the regime, i.e., when the GST regime was introduced, any refund that was payable to petitioner has to be paid in cash. Mr. Sridharan submitted that since the CENVAT regime has come to an end, credit of amount payable to petitioner to the CENVAT account would make no sense because petitioner will not get the money or credit thereof under the GST regime. Mr. Sridharan states since the government cannot retain any amount which is not due to it, the amount so collected is allowed to be paid over in cash as provided in sub Section (3) of Section 142 of the Act.
xxx xxx xxx xxx
10 Section 142(3) of the Act reads as under:
"142:- Miscellaneous transitional provisions :-
(1) *******************
(2)*******************
(3) Every claim for refund filed by any person before, on or after the appointed day, for refund of any amount of CENVAT credit, duty, tax, interest or any other amount paid under the existing law, shall be disposed of in accordance with the provisions of existing law and any amount eventually accruing to him shall be paid in cash, notwithstanding anything to the contrary contained under the provisions of existing law other than the provisions of sub-section (2) of section 11B of the Central Excise Act, 1944 (1 of 1944): Provided that where any claim for refund of CENVAT credit is fully or partially rejected, the amount so rejected shall lapse: Provided further that no refund shall be allowed of any amount of CENVAT credit where the balance of the said amount as on the appointed day has been carried forward under this Act. ********************************"27
E/85694/2021 11 In our view, Section 142(3) of the Act is very clear in as much as, it says " every claim for refund filed by any person before, on or after the appointed day, for refund of any amount of CENVAT credit, duty, tax, interest or any other amount paid under the existing law .............. and any amount eventually accruing ........ shall be paid in cash ......". It is very widely worded in as much as it uses the expression "CENVAT credit" and also "any other amount paid". Even if, we take it that petitioner has made voluntary deposit, that amount has to be shown as CENVAT credit in the account of petitioner. In the alternative, it would certainly come under the category "or any other amount paid". Therefore, either way the amount paid by petitioner, admittedly, has to be refunded. In fact, it is also admitted that an amount of Rs.10,48,11,737/- is refundable to petitioner.
The credit of refund is the only issue because Mr. Adik, as an officer of this court and in fairness, agreed that Government cannot retain any amount without any authority of law.
12 Sub-Section (3) of Section 142 of the Act very clearly says "any amount eventually accruing shall be paid in cash". In the circumstances, we are of the opinion that respondents ought to have directed the sanctioning authority to refund the amount of duty refundable to petitioner in cash instead of credit in CENVAT account, notwithstanding anything to the contrary contained under the provisions of existing law other than the provisions of sub-section (2) of section 11B of the Central Excise Act, 1944.
13 Therefore, Rule made absolute in terms of prayer clauses (a) and (b) of both petitions, which are quoted above.
14 The amount shall be paid together with accumulated interest in accordance with law within four weeks of this order being uploaded."
9.6 I am also aware that there have been few orders passed by the Co- ordinate Benches of the Tribunal on the above issue, which have taken contrary positions viz., the Chennai Bench of the Tribunal in the case of Dhyan Networks and Technologies Pvt. Ltd. Vs. Commissioner of GST and Central Excise, Chennai - (2023) 4 Centax 304 (Tri.-Mad.) had held that since the appellant has been allowed to take re-credit and is not able to do the same due to the introduction of G.S.T., refund of the said amount in cash is permissible. Whereas the Hyderabad Bench of the Tribunal in the case of C.A.D. Vision Engineers Pvt. Ltd. Vs. Commissioner of Customs & Central Tax (Appeals-I), Hyderabad - (2024) 19 Centax 289 (Tri.-Hyd.) that when there is no provision in the law either under the Cenvat Credit Rules 2004 or in the Finance Act 1994 to allow cash refund, for accumulated CENVAT credit, Section 142(3), per se, cannot make it an eligible refund for effecting cash refund of CENVAT credit and thus the same is not admissible.
28E/85694/2021 9.7 In this regard, I find that Hon'ble Supreme Court have held in the case of Union of India Vs. Kamlakshi Finance Corporation Limited - 1991 (55) E.L.T. 433 (S.C.) that judicial discipline is required to be followed in proper administration of tax laws. The relevant paragraph of the said order is as follows:
"6........The principles of judicial discipline require that the orders of the higher appellate authorities should be followed unreservedly by the subordinate authorities. The mere fact that the order of the appellate authority is not "acceptable" to the department - in itself an objectionable phrase - and is the subject-matter of an appeal can furnish no ground for not following it unless its operation has been suspended by a competent Court. If this healthy rule is not followed, the result will only be undue harassment to assessees and chaos in administration of tax laws."
10. In view of the foregoing discussions and analysis, I do not find any merits in the impugned order passed by the learned Commissioner (Appeals) as it does not stand the scrutiny of law. Therefore, by setting aside the impugned order dated 15.02.2021, the appeal is allowed in favour of the appellants, with consequential relief, with respect to refund of excess CENVAT credit of Rs.40,01,871/- payable to the appellants.
11. In the result, the impugned order dated 15.02.2021 is set aside and the appeal is allowed in favour of the appellants, with consequential relief, as per law.
(Order pronounced in the open court on 09.09.2024) (M.M. PARTHIBAN) MEMBER (TECHNICAL) Sinha