Supreme Court - Daily Orders
C.C.E. And S.T., Surat I vs Bilfinder Neo Structo Contruction Ltd. on 17 April, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
CA 674/2021
1
ITEM NO.10 COURT NO.1 SECTION XVII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No.674/2021
C.C.E. AND S.T., SURAT I Appellant(s)
VERSUS
BILFINDER NEO STRUCTO CONTRUCTION LTD. Respondent(s)
(With IA No.7353/2021-CONDONATION OF DELAY IN FILING and IA
No.7355/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and
IA No.7354/2021-EX-PARTE STAY)
WITH C.A. Nos.4465-4466/2021 (XVII-A)
(With IA No.12176/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.12175/2021-STAY APPLICATION and IA
No.12174/2021-CONDONATION OF DELAY IN FILING APPEAL)
Date : 17-04-2023 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Appellant(s) Mr. Balbir Singh, ASG
Mr. Vikramjit Banerji, ASG
Mr. A.K. Panda, Sr. Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr. Sudhershan K, Adv.
Mr. S.A. Haseeb, Adv.
Mr. Merusagar Samantaray, Adv.
Mr. Shyam Gopal, Adv.
Signature Not Verified
Mr. Priyanka Das, Adv.
Digitally signed by Mr. Adit Khorana, Adv.
CHETAN KUMAR
Date: 2023.04.19
16:07:05 IST
Reason:
CA 674/2021
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Mr. Bhuvan Mishra, Adv.
Mr. Digvijay Dam, Adv.
Ms. Swarupama Chaturvedi, Adv.
Mr. Rupesh Kumar, Adv.
For Respondent(s) Ms. Charanya Lakshmikumaran, AOR
Ms. Apeksha Mehta, Adv.
Ms. Neha Choudhary, Adv.
Ms. Falguni Gupta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 In pursuance of the previous order dated 6 February 2023, appearing for the Union of India, Mr Balbir Singh, Additional Solicitor General has placed a note on the record. The relevant part of the note is extracted below:
“CBDT:
E-filing in High Court:
At present, field formations have been filling appeals/petitions in physical as well as in e-filing mode. Out of 8353 appeals filed in 2022-23, 5145 appeals were filed in e-filing mode. It is also informed by the field formations that e- filing of appeals is not enabled in High Courts of Allahabad, Nainital, Karnataka, Andhra Pradesh, Guwahati, Manipur, Tripura & Meghalaya. In compliance of the directions of the Hon’ble Supreme Court, field formations have been directed to ensure that 100% filing of revenue appeals/petitions before the High Court’s takes place in the e-filing mode by 31.05.2023. It is one of the targets of Interim Action Plan 2022-23 issued by the CBDT to the field formations for strict compliance. To summarize, in the last year nearly 62% of appeals have been filed before the High Courts in e-filing mode and this is expected to increase substantially following the directions of the Hon’ble Supreme Court vide order dated 6th February 2023.
E-filing in ITAT:
At present, field formations have been filling appeals/petitions in physical as well as in e-filing mode. Out of 17522 appeals filed in 2022-23, 125 appeals were filed in e-filing mode. It is also submitted by the field formations that e-CA 674/2021 3
filing of appeals is not enabled in ITAT benches at Mumbai. In compliance of the directions of the Hon’ble Supreme Court, field formations have been directed to ensure that 100% filing of revenue appeals/petitions before the ITATs takes place in the e-filing mode by 31.05.2023. It is one of the targets of Interim Action Plan 2022-23 issued by the CBDT to the field formations for strict compliance. To summarize, in the last year only 1% of appeals have been filed before the ITAT in e-filing mode but during that period not much ITAT were enabled for electronic filing. This is expected to increase substantially following the directions of the Hon’ble Supreme Court vide order dated 6th February 2023.
Data of appeals/ petitions filed before the High Courts and ITAT in the e-filing mode from 01/04/2022 to 31/01/2023 is as under:
Total No. Total No. of Total No. of Total No. Appeals/ Whether Whether of Appeals/ Pr. CCIT of Appeals Petitions e-filing of e-filing of Sr Appeals/ Petitions (CCA) /Petitions filed in appeal is appeal is No Petitions filed in Charge before High enabled or enabled before ITAT High Court Court not or not ITAT through through e-filing e-filing Pr. CCIT, 1 3022 3022 Yes 13484 7 Yes Delhi Pr. CCIT, 2 WB & 426 78 Yes 842 61 Yes Sikkim Pr. CCIT, 3 9 0 NO 10 0 Yes NER Pr. CCIT, 4 81 0 Yes 11 0 Yes Odisha Pr. CCIT 5 298 298 Yes 272 0 Yes Pune Pr. CCIT, 6 798 0 Yes 689 0 Yes Bhopal HC of Karnataka (Bengalur u, Pr. CCIT, 7 209 0 Dharwad, 84 0 Yes Bengaluru Kalaburgi Bench)-No Panaji Bench-Yes CA 674/2021 4 Pr. CCIT, Telangana 8 AP & 186 Nil HC-Yes 230 Nil Yes Telengana AP HC-No Pr. CCIT, Gujarat, 9 424 0 Yes 224 0 Yes Ahmedaba d Pr. CCIT, 10 8 8 Yes 5 0 Yes Kerala Pr. CCIT, NWR, 11 420 4 Yes 179 0 Yes Chandigar h Pr. CCIT, Tamil 12 277 NIL Yes 165 NIL Yes Nadu & Chennai Pr. CCIT, 13 1602 1602 Yes 700 0 No Mumbai Pr. CCIT, 14 22 0 Yes 10 0 Yes Nagpur Pr. CCIT, 15 Bihar & 91 7 Yes 101 0 Yes Jharkhand Pr. CCIT, 16 Jaipur, 42 18 Yes 52 51 Yes Rajasthan Pr. CCIT, (UP West 17 80 0 No 98 1 Yes & UK), Kanpur Pr. CCIT, 18 UP(East), 92 0 No 140 0 Yes Lucknow Pr.CCIT 19 (Exemptio 266 108 Yes 226 5 Yes ns) 5145 Total 8353 17522 125 (1 %) (62%) ITAT:
ITAT has informed that:
a) ITAT has already launched e-Filing Portal in June 2021 and appeals, cross objections and applications are received through e-Filing Portal at every Bench of the Tribunal. Till date, over 2400 appeals, etc. have CA 674/2021 5 been filed through e-Filing Portal.
b) As of now, e-Filing of appeals before ITAT is not mandatory. Even after e-Filing, physical submission of appeals, etc. in paper form as required under Rules is required.
c) Further, as continuation of e-Filing process, ITAT is actively pursuing proposal to set up Paperless Courts and conduct hearings in the electronically filed appeals, etc. in paperless environment. Committees and Sub-Committees constituted by Hon’ble President, Hon’ble VPs and Members have been formed to put in place necessary procedural framework, technical infrastructure, manpower resources and upgradation of employee skillsets for smooth implementation of Paperless Courts.
d) As a Pilot Project, one Courtroom in the ITAT, Delhi Benches is under the process of upgradation as Paperless Courtroom, and trial of the software is being undertaken. On successful implementation, the same would be implemented across the country in coming six months.
e) Once Paperless Courts become operational, necessary changes can be made in the Rules to do away with physical submission of appeals.
CBIC:
Status report was called from different Chief Commissionerates Zones for the Quarter ending 31.03.2023. It is seen that the 90.29% of cases have been E- filed. The consolidated zone wise report is as under:
Table A Petitions Petitions filed through E- (Jan to Mar) Filing (Jan to Mar) Zones (2) (3) (1) GST Zones BENGALURU 3 3 BHOPAL 9 6 BHUBANESWAR 4 4 CHANDIGARH 0 0 DELHI 3 3 HYDERABAD 0 0 JAIPUR 5 5 KOLKATA 3 3 CA 674/2021 6 LUCKNOW 4 2 MEERUT 5 5 MUMBAI 2 2 NAGPUR 0 0 PANCHKULA 0 0 PUNE 0 0 RANCHI 2 0 THIRUVANANTHAPURAM 4 4 VADODARA 8 6 Customs Zone BENGALURU 4 3 DELHI 22 22 DELHI (PREVENTIVE) 5 5 KOLKATA 5 5 MUMBAI ZONE-I 1 1 MUMBAI ZONE-II JNCH 5 5 MUMBAI ZONE-III 2 2 PATNA 7 7 TIRUCHIRAPPALLI PREV 0 0 Total 103 93 The Zones where the E-filing has not been operationalized by the court:
Table B Total no. of Total no. of petitions petitions filed through E-Filing Zones (Jan to Mar) (Jan to Mar) (2) (3) (1) AHMEDABAD (GST) 4 0 CHENNAI (GST) 1 0 GUWAHATI 5 0 VISAKHAPATNAM 9 0 AHMEDABAD(Cus) 9 0 CHENNAI (Cus) 5 *1 Total 33 *1 *1 Case has been filed in Delhi High Court CA 674/2021 7 Effort is on bring the zones mentioned in Table B above under the e-filing at the earliest.
CESTAT:
CESTAT has informed that the e-filing module developed by NIC for CESTAT has been tested with the participants viz. jurisdictional commissioners of Central Excise, Customs and Service Tax in all the nine benches of the Tribunal during the first week of March 2023 and the module has since been sent for security audit and the Tribunal is poised to go for e- filing of appeal by the Department as soon as the security audit for the new cloud based website and the e-filing module is obtained.”
2 The above note indicates that:
(i) E-filing of appeals has not been enabled in the High Courts of Allahabad, Uttarakhand, Karnataka, Andhra Pradesh, Guwahati, Manipur, Tripura and Meghalaya;
(ii) Nearly 62% of appeals by the revenue have been filed before the High Courts in e-filing mode which is expected to increase following the order of this Court dated on 6 February 2023;
(iii) Only 1% of the appeals before the ITAT have been filed in the e-filing mode;
(iv) As of date, even after e-filing, the ITAT is insisting on physical submission of appeals;
(v) 90.29% of cases under falling the jurisdiction of the Chief Commissionerates have been e-filed; and
(vi) The e-filing module developed by NIC for CESTAT has been tested during the first week of March 2023 and its module is undergoing security audit.CA 674/2021 8
3 Recently, a communication has been addressed by the Chief Justice of India to all the Chief Justices of the High Courts to facilitate the process of e-filing, particularly in appeals by the revenue and to gear up for the implementation of Phase III of the e-Courts project.
4 The Registrar (Judicial) of this Court shall forward a copy of this order to the Registrars General of the High Courts of Allahabad, Uttarakhand, Karnataka, Andhra Pradesh, Guwahati, Manipur, Tripura and Meghalaya. Necessary steps should be taken to facilitate e-filing at least of revenue appeals.
5 As regards the ITAT, it is incumbent on the tribunal to ensure that revenue appeals are filed only in the e-filing mode and a target date of 30 June 2023 should be set down.
6 The Ministry of Finance shall depute a senior officer to engage with the Acting President of the ITAT. If the rules are required to be amended, they should be amended to incorporate e-filing requirements.
7 It would defeat the purpose if in addition to e-filing, the ITATs insist on filing of the appeals in the physical mode. This has to be discontinued since it imposes an unnecessary burden on litigants. If there is a training deficit in respect of the Members of the ITAT, this shall be attended to immediately so that all Members of the ITAT are equipped to handle e-filed cases.
8 We appreciate the work which has been carried out by the CESTAT and would request the President of the Tribunal to ensure that e-filing is implemented by 30 June 2023.
9 An updated status report shall be placed on the record on the next date of listing.
CA 674/2021 910 List the Civil Appeals on 28 July 2023.
(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Assistant Registrar