Custom, Excise & Service Tax Tribunal
Guru Rajendra Metalloys India Pvt Ltd vs Ahmedabad on 29 May, 2020
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
WEST ZONAL BENCH : AHMEDABAD
REGIONAL BENCH - COURT NO. 3
Customs Appeal No. 12338 of 2019
[Arising out of Order-in-Appeal No-AHD-CUSTM-000-APP-215-265-19-20 dated-
03/07/2019 passed by Commissioner (Appeals) Commissioner of Central Excise,
Customs and Service Tax-AHMEDABAD]
Guru Rajendra Metalloys India Pvt Ltd .... Appellant
101, Gr House, 8 Gautam Vihar Society, Aroma
School Road, Opp. Sukhsagar Complex, Ashram
Road, Usmanpura
AHMEDABAD
GUJARAT
VERSUS
C.C.-Ahmedabad ....Respondent
CUSTOM HOUSE,
NEAR ALL INDIA RADIO NAVRANGPURA,
AHMEDABAD,
GUJARAT
WITH
(1) Customs Appeal No. 12339 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(2) Customs Appeal No. 12340 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(3) Customs Appeal No. 12341 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(4) Customs Appeal No. 12342 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(5) Customs Appeal No. 12343 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(6) Customs Appeal No. 12344 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(7) Customs Appeal No. 12345 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(8) Customs Appeal No. 12346 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(9) Customs Appeal No. 12347 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(10) Customs Appeal No. 12348 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(11) Customs Appeal No. 12349 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(12) Customs Appeal No. 12350 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(13) Customs Appeal No. 12351 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(14) Customs Appeal No. 12352 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(15) Customs Appeal No. 12353 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(16) Customs Appeal No. 12354 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
2 E/11070/2015
(17) Customs Appeal No. 12355 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(18) Customs Appeal No. 12356 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(19) Customs Appeal No. 12357 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(20) Customs Appeal No. 12358 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(21) Customs Appeal No. 12359 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(22) Customs Appeal No. 12360 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(23) Customs Appeal No. 12361 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(24) Customs Appeal No. 12362 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(25) Customs Appeal No. 12363 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(26) Customs Appeal No. 12364 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(27) Customs Appeal No. 12365 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(28) Customs Appeal No. 12366 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(29) Customs Appeal No. 12367 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(30) Customs Appeal No. 12368 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(31) Customs Appeal No. 12369 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(32) Customs Appeal No. 12370 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(33) Customs Appeal No. 12371 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(34) Customs Appeal No. 12372 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(35) Customs Appeal No. 12373 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(36) Customs Appeal No. 12374 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(37) Customs Appeal No. 12375 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(38) Customs Appeal No. 12376 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(39) Customs Appeal No. 12377 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(40) Customs Appeal No. 12378 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(41) Customs Appeal No. 12379 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(42) Customs Appeal No. 12380 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
3 E/11070/2015
(43) Customs Appeal No. 12381 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(44) Customs Appeal No. 12382 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(45) Customs Appeal No. 12383 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(46) Customs Appeal No. 12384 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(47) Customs Appeal No. 12385 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(48) Customs Appeal No. 12386 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(49) Customs Appeal No. 12387 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(50) Customs Appeal No. 12388 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(51) Customs Appeal No. 12389 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(52) Customs Appeal No. 12390 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(53) Customs Appeal No. 12391 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(54) Customs Appeal No. 12392 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(55) Customs Appeal No. 12393 of 2019 (Guru Rajendra Metalloys Pvt
Ltd.)
(56) Customs Appeal No. 12765 of 2019 (GR Metalloys Pvt Ltd.)
(57) Customs Appeal No. 12766 of 2019 (GR Metalloys Pvt Ltd.)
(58) Customs Appeal No. 12767 of 2019 (GR Metalloys Pvt Ltd.)
(59) Customs Appeal No. 12768 of 2019 (GR Metalloys Pvt Ltd.)
(60) Customs Appeal No. 12769 of 2019 (GR Metalloys Pvt Ltd.)
(61) Customs Appeal No. 12770 of 2019 (GR Metalloys Pvt Ltd.)
(62) Customs Appeal No. 12771 of 2019 (GR Metalloys Pvt Ltd.)
(63) Customs Appeal No. 12772 of 2019 (GR Metalloys Pvt Ltd.)
(64) Customs Appeal No. 12773 of 2019 (GR Metalloys Pvt Ltd.)
(65) Customs Appeal No. 12774 of 2019 (GR Metalloys Pvt Ltd.)
(66) Customs Appeal No. 12775of 2019 (GR Metalloys Pvt Ltd.)
(67) Customs Appeal No. 12776 of 2019 (GR Metalloys Pvt Ltd.)
(68) Customs Appeal No. 12777 of 2019 (GR Metalloys Pvt Ltd.)
(69) Customs Appeal No. 12778 of 2019 (GR Metalloys Pvt Ltd.)
(70) Customs Appeal No. 12779 of 2019 (GR Metalloys Pvt Ltd.)
(71) Customs Appeal No. 12780 of 2019 (GR Metalloys Pvt Ltd.)
(72) Customs Appeal No. 12781 of 2019 (GR Metalloys Pvt Ltd.)
(73) Customs Appeal No. 12782 of 2019 (GR Metalloys Pvt Ltd.)
(74) Customs Appeal No. 12783 of 2019 (GR Metalloys Pvt Ltd.)
(75) Customs Appeal No. 12784 of 2019 (GR Metalloys Pvt Ltd.)
(76) Customs Appeal No. 12785 of 2019 (GR Metalloys Pvt Ltd.)
(77) Customs Appeal No. 12786 of 2019 (GR Metalloys Pvt Ltd.)
(78) Customs Appeal No. 12787 of 2019 (GR Metalloys Pvt Ltd.)
(79) Customs Appeal No. 12788 of 2019 (GR Metalloys Pvt Ltd.)
(80) Customs Appeal No. 12789 of 2019 (GR Metalloys Pvt Ltd.)
(81) Customs Appeal No. 12790 of 2019 (GR Metalloys Pvt Ltd.)
4 E/11070/2015
(82) Customs Appeal No. 12791 of 2019 (GR Metalloys Pvt Ltd.)
(83) Customs Appeal No. 12792 of 2019 (GR Metalloys Pvt Ltd.)
(84) Customs Appeal No. 12793 of 2019 (GR Metalloys Pvt Ltd.)
(85) Customs Appeal No. 12794 of 2019 (GR Metalloys Pvt Ltd.)
(86) Customs Appeal No. 12795 of 2019 (GR Metalloys Pvt Ltd.)
(87) Customs Appeal No. 12796 of 2019 (GR Metalloys Pvt Ltd.)
(88) Customs Appeal No. 12797 of 2019 (GR Metalloys Pvt Ltd.)
(89) Customs Appeal No. 12798 of 2019 (GR Metalloys Pvt Ltd.)
(90) Customs Appeal No. 12799 of 2019 (GR Metalloys Pvt Ltd.)
(91) Customs Appeal No. 12800 of 2019 (GR Metalloys Pvt Ltd.)
(92) Customs Appeal No. 12801 of 2019 (GR Metalloys Pvt Ltd.)
(93) Customs Appeal No. 12802 of 2019 (GR Metalloys Pvt Ltd.)
(94) Customs Appeal No. 12803 of 2019 (GR Metalloys Pvt Ltd.)
(95) Customs Appeal No. 12804 of 2019 (GR Metalloys Pvt Ltd.)
(96) Customs Appeal No. 12805 of 2019 (GR Metalloys Pvt Ltd.)
(97) Customs Appeal No. 12806 of 2019 (GR Metalloys Pvt Ltd.)
(98) Customs Appeal No. 12807 of 2019 (GR Metalloys Pvt Ltd.)
(99) Customs Appeal No. 12808 of 2019 (GR Metalloys Pvt Ltd.)
(100) Customs Appeal No. 12809 of 2019 (GR Metalloys Pvt Ltd.)
(101) Customs Appeal No. 12810 of 2019 (GR Metalloys Pvt Ltd.)
(102) Customs Appeal No. 12811 of 2019 (GR Metalloys Pvt Ltd.)
(103) Customs Appeal No. 12812 of 2019 (GR Metalloys Pvt Ltd.)
(104) Customs Appeal No. 12813 of 2019 (GR Metalloys Pvt Ltd.)
(105) Customs Appeal No. 12814 of 2019 (GR Metalloys Pvt Ltd.)
(106) Customs Appeal No. 12815 of 2019 (GR Metalloys Pvt Ltd.)
(107) Customs Appeal No. 12816 of 2019 (GR Metalloys Pvt Ltd.)
(108) Customs Appeal No. 12817 of 2019 (GR Metalloys Pvt Ltd.)
(109) Customs Appeal No. 12818 of 2019 (GR Metalloys Pvt Ltd.)
(110) Customs Appeal No. 12819 of 2019 (GR Metalloys Pvt Ltd.)
(111) Customs Appeal No. 12820 of 2019 (GR Metalloys Pvt Ltd.)
(112) Customs Appeal No. 12821 of 2019 (GR Metalloys Pvt Ltd.)
(113) Customs Appeal No. 12822 of 2019 (GR Metalloys Pvt Ltd.)
(114) Customs Appeal No. 12823 of 2019 (GR Metalloys Pvt Ltd.)
(115) Customs Appeal No. 12824 of 2019 (GR Metalloys Pvt Ltd.)
(116) Customs Appeal No. 12825 of 2019 (GR Metalloys Pvt Ltd.)
(117) Customs Appeal No. 12826 of 2019 (GR Metalloys Pvt Ltd.)
(118) Customs Appeal No. 12827 of 2019 (GR Metalloys Pvt Ltd.)
(119) Customs Appeal No. 12828 of 2019 (GR Metalloys Pvt Ltd.)
(120) Customs Appeal No. 12829 of 2019 (GR Metalloys Pvt Ltd.)
(121) Customs Appeal No. 12830 of 2019 (GR Metalloys Pvt Ltd.)
(122) Customs Appeal No. 12831 of 2019 (GR Metalloys Pvt Ltd.)
(123) Customs Appeal No. 12832 of 2019 (GR Metalloys Pvt Ltd.)
(124) Customs Appeal No. 12833 of 2019 (GR Metalloys Pvt Ltd.)
(125) Customs Appeal No. 12834 of 2019 (GR Metalloys Pvt Ltd.)
(126) Customs Appeal No. 12835 of 2019 (GR Metalloys Pvt Ltd.)
(127) Customs Appeal No. 12836 of 2019 (GR Metalloys Pvt Ltd.)
(128) Customs Appeal No. 12837 of 2019 (GR Metalloys Pvt Ltd.)
(129) Customs Appeal No. 12838 of 2019 (GR Metalloys Pvt Ltd.)
(130) Customs Appeal No. 12839 of 2019 (GR Metalloys Pvt Ltd.)
(131) Customs Appeal No. 12840 of 2019 (GR Metalloys Pvt Ltd.)
(132) Customs Appeal No. 12841 of 2019 (GR Metalloys Pvt Ltd.)
(133) Customs Appeal No. 12842 of 2019 (GR Metalloys Pvt Ltd.)
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(134) Customs Appeal No. 12843 of 2019 (GR Metalloys Pvt Ltd.)
(135) Customs Appeal No. 12844 of 2019 (GR Metalloys Pvt Ltd.)
(136) Customs Appeal No. 12845 of 2019 (GR Metalloys Pvt Ltd.)
[Arising out of Order-in-Appeal No-AHD-CUSTM-000-APP-215-265-19-20 dated-
03/07/2019 passed by Commissioner (Appeals) Commissioner of Central Excise,
Customs and Service Tax-AHMEDABAD]
[Arising out of Order-in-Appeal No- JMN-CUSTM-000-APP-095-097-19-20 dated-
03/07/2019 passed by Commissioner (Appeals) Commissioner of Central Excise,
Customs and Service Tax-AHMEDABAD]
[Arising out of Order-in-Appeal No- MUN-CUSTM-000-APP-017-018-19-20 dated-
03/07/2019 passed by Commissioner (Appeals) Commissioner of Central Excise,
Customs and Service Tax-AHMEDABAD]
[Arising out of Order-in-Appeal No- AHD-CUSTM-000-APP-136-210-19-20 dated-
21/06/2019 passed by Commissioner (Appeals) Commissioner of Central Excise,
Customs and Service Tax-AHMEDABAD]
[Arising out of Order-in-Appeal No- MUN-CUSTM-000-APP-016-19-20 dated-21/06/2019
passed by Commissioner (Appeals) Commissioner of Central Excise, Customs and
Service Tax-AHMEDABAD]
[Arising out of Order-in-Appeal No- JMN-CUSTM-000-APP-090-094-19-20 dated-
21/06/2019 passed by Commissioner (Appeals) Commissioner of Central Excise,
Customs and Service Tax-AHMEDABAD]
APPEARANCE :
Shri S. Deepak Kumar, Consultant for the Appellant
Shri S. Airan, Assistant Commissioner (Authorised Representative) for the
Respondent
CORAM: HON'BLE MR. RAMESH NAIR, MEMBER (JUDICIAL)
HON'BLE MR. RAJU, MEMBER (TECHNICAL)
FINAL ORDER NO. A/10889-11025/2020
DATE OF HEARING : 25.02.2020
DATE OF DECISION: 29.05.2020
RAMESH NAIR
All these appeals relating to the appellants involved identical issue
of valuation of various types of aluminum scrap namely Taint Tabor,
Tread, Tense, Zorba, Talk, Troma, terse, Twitch, Telic, etc. imported from
various countries during the period August 2018 to May 2019. The
appellant uses these scrap as raw material for self consumption in the
manufacture of Aluminum Ingots, Aluminium Alloy Ingots, etc. The case
of the department is that the appellant have given a consent letter to the
proposal of the enhancement of the value from USD 990 PMT as per
invoice value to USD 1587PMT. In the consent letter it was stated that
the appellant have gone through the contemporaneous data of import of
6 E/11070/2015
similar/identical goods and the appellant has agreed to enhance the
assessable value from the declared value of USD 990/- PMT to enhanced
value of USD 1587/- PMT. The appellant challenged the assessment of
Bills of Entry before the Commissioner (Appeals) who has dismissed the
appeal. Shri Deepak Kumar, Learned Consultant appearing for the
appellants submits that the enhancement was made on the basis of
DGOV circular dated 01/12/2016. Therefore, though it is mentioned in the
consent letter that the appellant have gone through the contemporaneous
import data but the price is not on the basis of any contemporaneous
import but in fact it is on the basis of DGOV Circular. As regard the
application of price arrived at on the basis of DGOV Circular, this Tribunal
in various cases held that the notional value on the basis of DGOV circular
is not correct and legal. He further submits that since the enhancement is
solely based on DGOV circular and no contemporaneous data was relied
upon the enhancement is illegal and on this ground itself the appeal
needs to be allowed. He further submits that even if the appellant has
given a consent letter, the enhancement of the value must be done in
accordance with the law by applying rules of Customs Valuation Rules
sequentially which was not done in the present case. He submits that
even though the consent was given by the importer, the Bills of Entry
assessment can be challenged by the assessee. This has been held in
various judgments. He further submits that in the present case, since the
enhancement has no basis except the DGOV circular, there is no need to
remand the matter and this Tribunal being a final fact finding authority, is
competent to decide the appeal finally. In support of this submission, he
placed reliance on the following judgments:
(1) Century Metal Recycling Pvt. Ltd. 2019 (367) ELT 3 (SC)
(2) Sanjivani Non- Ferrous Trading Pvt. Ltd. 2019 (365) ELT 3 (SC)
(3) Sanjivani Non- Ferrous Trading Pvt. Ltd. 2017 (7) G.S.T.L 82
(Tri-All.)
(4) Prabhu Dayal Prem Chand 2010 (253) ELT 353 (S C)
(5) South India Television (P) Ltd. 2007 (214) ELT 3 (SC)
(6) Kuber India 2016 (340) ELT 404 (Tri- Del.)
(7) Nico Extrusions Pvt. Ltd.2019 (369) ELT 1183 (Tri Mumbai)
(8) Andrew Telecommunication Pvt. Ltd. 2018(362) E.L.T. 896 (Tri-
Mumbai)
7 E/11070/2015
(9) Ankit Electronics 2013 (294) E.L.T 336 (Tri- Del.)
(10) Bharathi Rubber Lining & Allied Services P. Ltd. 2013 (287) ELT
124 (Tri- Mumbai)
(11) Palco Metals Limited 2009 (234) E.L.T. 472 (Tri-Ahmd.)
(12) Modern Manufacturers 2018 (363) ELT 1020 (Tri Del.)
(13) Raj Kumar Shivhare 2010 (253) ELT 3 (SC)
(14) Northern Plastics Ltd. 1997 (91) E.L.T. 502 (S.C)
(15) Arignar Anna Sugar Mills 2012 (277) E.L.T. 63 (Mad.)
(16) Rabindra Chanda Paul 2007 (209) E.L.T. 326 (S.C)
(17) Tamil Nadu Petro Products Ltd. 2008 (226) ELT 51 (Mad.)
(18) Pushpak Metal Corpn. 2014 (312) ELT 381 (Tri-Ahmd.)
3 Shri Sharad Airan, Learned Assistant Commissioner (Authorised
Representative) appearing on behalf of the Revenue reiterates the
findings of the order of the Commissioner (Appeal). He also relied on the
decision of the Tribunal in the case of Saraswati Sales Corp. 2011 (266)
ELT 237 (Tri- Del.).
4. We have heard both sides and perused the records. We find that
the enhancement of the Customs Valuation is on the basis that the
appellant have given consent letter wherein they have mentioned that
they have gone through contemporaneous import data and agreed the
enhancement of the value. We find that as per the submission made by
Learned Consultant on behalf of the appellant, in one particular case, i.e.
Bill of Entry no. 8487132 dated 16/10/2018 of Appeal No. C/12377/2019
of Guru Rajendra Metalloys Pvt Ltd.. It is for import of 21.50 MT of
Taint/Tabor aluminium scrap. The appellant showed the invoice valued at
USD 990 PMT. Assessing Officer has enhanced value to USD 1587/- PMT.
This enhancement of the value as explained by the learned consultant in
their additional submission filed on 16/03/2020 is as under.
The value of Taint/Tabor as per DGOV alert/circular comes to $2035-
(22% of $2035)+ $1587/- PMT.
4.1 This clearly shows that the enhanced value is exactly the value
arrived at on the basis of LME price of prime metal minus discount given
in DGOV circular. This clearly shows that the enhancement of value is not
8 E/11070/2015
on the basis of contemporaneous import data but it is based on DGOV
circular irrespective of the mention made in the consent letter that the
appellant have gone through the contemporaneous import data.
Therefore, it is clear that contemporaneous import data was either
available nor relied upon for enhancement of the value. Therefore, the
enhancement of value is absolutely illegal and incorrect. We are of the
clear view that merely based on DGOV circular also, value cannot be
enhanced which is without authority of law.
4.2 In the identical case, in respect of the same product i.e. Aluminium
scrap, the Hon'ble Supreme Court in the case of Sanjivani Non- Ferrous
Trading Pvt. Ltd. (supra) passed the following judgment:
6. It was submitted that if the Original Authority/Assessing Officer had
failed to examine the evidence that was available with the Department
and had not undertaken the exercise regarding price being not the sole
consideration, the Tribunal should have remanded the case back to the
Assessing Officer for examining the material and undertaking that
exercise. To put it otherwise, the entire thrust of the argument of Mr.
Radhakrishna was that appeals could not have been allowed straightaway
by accepting the transaction value given by the respondent/assessee and
another opportunity should have been given to the Assessing Authority in
this behalf.
7. This argument may seem to be attractive, but only when there is a
cursory look at the aforesaid observations of the Tribunal that the
Assessing Officer did not examine the evidence available with the
Department which was necessitated for such a purpose. However, the
observations of the Tribunal have to be understood in their entirety and in
the context in which these are made. The Tribunal has categorically
mentioned that as per the provisions of Section 14 of the Customs Act
and the principles laid down in the case law (which it referred to in the
earlier part of the judgment) interpreting this provision, the assessable
value has to be arrived at on the basis of the price which is actually paid.
It is the basic principle enshrined in the aforesaid provision, i.e., Section
14, which can be culled out from the catena of judgments pronounced by
this Court.
8. In Eisher Tractors Ltd., Haryana v. Commissioner of Customs,
Mumbai-1, (2001) 1 SCC 315 = 2000 (122) E.L.T. 321 (S.C.), this Court
held as under :
"6. Under the Act Customs duty is chargeable on goods. According to
Section 14(1) of the Act, the assessment of duty is to be made on the
value of the goods. The value may be fixed by the Central Government
under Section 14(2). Where the value is not so fixed, the value has to be
determined under Section 14(1). The value, according to Section 14(1),
shall be deemed to be the price at which such or like goods are ordinarily
sold, or offered for sale, for delivery at the time and place of importation -
in the course of international trade. The word "ordinarily" necessarily
implies the exclusion of "extraordinary" or "special" circumstances. This is
clarified by the last phrase in Section 14 which describes an "ordinary"
sale as one "where the seller and the buyer have no interest in the
9 E/11070/2015
business of each other and the price is the sole consideration for the sale
...". Subject to these three conditions laid down in Section 14(1) of time,
place and absence of special circumstances, the price of imported goods
is to be determined under Section 14(1A) in accordance with the Rules
framed in this behalf.
xxx xxx xxx
9. These exceptions are in expansion and explicatory of the special
circumstances in Section 14(1) quoted earlier. It follows that unless the
price actually paid for the particular transaction falls within the
exceptions, the Customs Authorities are bound to assess the duty on the
transaction value.
xxx xxx xxx
12. Rule 4(1) speaks of the transaction value. Utilisation of the definite
article indicates that what should be accepted as the value for the
purpose of assessment to Customs duty is the price actually paid for the
particular transaction, unless of course the price is unacceptable for the
reasons set out in Rule 4(2). "Payable" in the context of the language of
Rule 4(1) must, therefore, be read as referring to "the particular
transaction" and payability in respect of the transaction envisages a
situation where payment of price may be deferred.
xxx xxx xxx
13. That Rule 4 is limited to the transaction in question is also supported
by the provisions of the other rules each of which provide for alternate
modes of valuation and allow evidence of value of goods other than those
under assessment to be the basis of the assessable value. Thus, Rule 5
allows for the transaction value to be determined on the basis of identical
goods imported into India at the same time; Rule 6 allows for the
transaction value to be determined on the value of similar goods imported
into India at the same time as the subject goods. Where there are no
contemporaneous imports into India, the value is to be determined under
Rule 7 by a process of deduction in the manner provided therein. If this is
not possible the value is to be computed under Rule 7A. When value of
the imported goods cannot be determined under any of these provisions,
the value is required to be determined under Rule 8 "using reasonable
means consistent with the principles and general provisions of these Rules
and sub-section (1) of Section 14 of the Customs Act, 1962 and on the
basis of data available in India". If the phrase "the transaction value"
used in Rule 4 were not limited to the particular transaction then the
other rules which refer to other transactions and data would become
redundant.
xxx xxx xxx
22. In the case before us, it is not alleged that the appellant has
misdeclared the price actually paid. Nor was there a misdescription of the
goods imported as was the case in Padia Sales Corpn. [1993 Supp. (4)
SCC 57] It is also not the respondent‟s case that the particular import fell
within any of the situations enumerated in Rule 4(2). No reason has been
given by the Assistant Collector for rejecting the transaction value under
Rule 4(1) except the price list of vendor. In doing so, the Assistant
Collector not only ignored Rule 4(2) but also acted on the basis of the
vendor‟s price list as if a price list is invariably proof of the transaction
value. This was erroneous and could not be a reason by itself to reject the
transaction value. A discount is a commercially-acceptable measure which
may be resorted to by a vendor for a variety of reasons including stock
clearance. A price list is really no more than a general quotation. It does
not preclude discounts on the listed price. In fact, a discount is calculated
with reference to the price list. Admittedly in this case a discount up to
30% was allowable in ordinary circumstances by the Indian agent itself.
There was the additional factor that the stock in question was old and it
was a one-time sale of 5-year-old stock. When a discount is permissible
10 E/11070/2015
commercially, and there is nothing to show that the same would not have
been offered to anyone else wishing to buy the old stock, there is no
reason why the declared value in question was not accepted under Rule
4(1)."
9. To the same effect, are other judgments, reiterating the aforesaid
principle, such as, Commissioner of Customs, Calcutta v. South India
Television (P) Ltd., (2007) 6 SCC 373 = 2007 (214) E.L.T. 3 (S.C.),
Chaudhary Ship Breakers v. Commissioner of Customs, Ahmedabad,
(2010) 10 SCC 576 = 2010 (259) E.L.T. 161 (S.C.) and Commissioner of
Customs, Vishakhapatnam v. Aggarwal Industries Ltd., (2012) 1 SCC 186
= 2011 (272) E.L.T. 641 (S.C.).
10. The law, thus, is clear. As per Sections 14(1) and 14(1A), the value
of any goods chargeable to ad valorem duty is deemed to be the price as
referred to in that provision. Section 14(1) is a deeming provision as it
talks of „deemed value‟ of such goods. Therefore, normally, the Assessing
Officer is supposed to act on the basis of price which is actually paid and
treat the same as assessable value/transaction value of the goods. This,
ordinarily, is the course of action which needs to be followed by the
Assessing Officer. This principle of arriving at transaction value to be the
assessable value applies. That is also the effect of Rule 3(1) and Rule
4(1) of the Customs Valuation Rules, namely, the adjudicating authority is
bound to accept price actually paid or payable for goods as the
transaction value. Exceptions are, however, carved out and enumerated
in Rule 4(2). As per that provision, the transaction value mentioned in the
Bills of Entry can be discarded in case it is found that there are any
imports of identical goods or similar goods at a higher price at around the
same time or if the buyers and sellers are related to each other. In order
to invoke such a provision it is incumbent upon the Assessing Officer to
give reasons as to why the transaction value declared in the Bills of Entry
was being rejected; to establish that the price is not the sole
consideration; and to give the reasons supported by material on the basis
of which the Assessing Officer arrives at his own assessable value.
11. In South India Television (P) Ltd., the Court explained as to how the
value is derived from the price and under what circumstances the deemed
value mentioned in Section 14(1) can be departed with. Following
discussion in the said judgment needs to be quoted hereunder :
"10. We do not find any merit in this civil appeal for the following
reasons. Value is derived from the price. Value is the function of the
price. This is the conceptual meaning of value. Under Section 2(41),
"value" is defined to mean value determined in accordance with Section
14(1) of the Act. Section 14 of the Customs Act, 1962 is the sole
repository of law governing valuation of goods. The Customs Valuation
Rules, 1988 have been framed only in respect of imported goods. There
are no rules governing the valuation of export goods. That must be done
based on Section 14 itself. In the present case, the Department has
charged the respondent importer alleging misdeclaration regarding the
price. There is no allegation of misdeclaration in the context of the
description of the goods. In the present case, the allegation is of
underinvoicing. The charge of underinvoicing has to be supported by
evidence of prices of contemporaneous imports of like goods. It is for the
Department to prove that the apparent is not the real. Under Section
2(41) of the Customs Act, the word "value" is defined in relation to any
goods to mean the value determined in accordance with the provisions of
Section 14(1). The value to be declared in the bill of entry is the value
referred to above and not merely the invoice price.
11 E/11070/2015
xxx xxx xxx
12. However, before rejecting the invoice price the Department has to
give cogent reasons for such rejection. This is because the invoice price
forms the basis of the transaction value. Therefore, before rejecting the
transaction value as incorrect or unacceptable, the Department has to
find out whether there are any imports of identical goods or similar goods
at a higher price at around the same time. Unless the evidence is
gathered in that regard, the question of importing Section 14(1A) does
not arise. In the absence of such evidence, invoice price has to be
accepted as the transaction value. Invoice is the evidence of value.
Casting suspicion on invoice produced by the importer is not sufficient to
reject it as evidence of value of imported goods. Undervaluation has to be
proved. If the charge of undervaluation cannot be supported either by
evidence or information about comparable imports, the benefit of doubt
must go to the importer. If the Department wants to allege
undervaluation, it must make detailed inquiries, collect material and also
adequate evidence. When undervaluation is alleged, the Department has
to prove it by evidence or information about comparable imports. For
proving undervaluation, if the Department relies on declaration made in
the exporting country, it has to show how such declaration was procured.
We may clarify that strict rules of evidence do not apply to adjudication
proceedings. They apply strictly to the Courts‟ proceedings. However,
even in adjudication proceedings, the AO has to examine the probative
value of the documents on which reliance is placed by the Department in
support of its allegation of undervaluation. Once the Department
discharges the burden of proof to the above extent by producing evidence
of contemporaneous imports at higher price, the onus shifts to the
importer to establish that the invoice relied on by him is valid.
Therefore, the charge of underinvoicing has to be supported by evidence
of prices of contemporaneous imports of like goods.
13. Section 14(1) speaks of "deemed value". Therefore, invoice price can
be disputed. However, it is for the Department to prove that the invoice
price is incorrect. When there is no evidence of contemporaneous imports
at a higher price, the invoice price is liable to be accepted. The value in
the export declaration may be relied upon for ascertainment of the
assessable value under the Customs Valuation Rules and not for
determining the price at which goods are ordinarily sold at the time and
place of importation. This is where the conceptual difference between
value and price comes into discussion."
12. The observations of the Tribunal made in the impugned judgment
are to be appreciated in the light of the principles of law specified in the
aforesaid judgment, inasmuch as the Tribunal has categorically remarked
that the normal rule is that assessable value has to be arrived at on the
basis of the price which is actually paid, as provided by Section 14 of the
Customs Act and the case law referred to by it (In paragraph 5, the
Tribunal referred to its own judgments which follow the aforesaid principle
laid down by this Court).
13. It is, therefore, rightly contended by Mr. Dushyant A. Dave, Learned
Senior Counsel appearing for the respondent that the reason given for
setting aside the order that the normal rule was that the assessable value
has to be arrived at on the basis of the price which was actually paid, and
that was mentioned in the Bills of Entry. The Tribunal has clearly
mentioned that this declared price could be rejected only with cogent
reasons by undertaking the exercise as to on what basis the Assessing
Authority could hold that the paid price was not the sole consideration of
12 E/11070/2015
the transaction value. Since there is no such exercise done by the
Assessing Authority to reject the price declared in the Bills of Entry,
Order-in-Original was, therefore, clearly erroneous.
14. In Commissioner of Customs v. Prabhu Dayal Prem Chand, (2010)
13 SCC 535 = 2010 (253) E.L.T. 353 (S.C.), this Court was confronted
with almost same kind of fact situation. On the basis of the information
received subsequently from the London Metal Exchange (for short, „LME‟)
to the effect that the price of the two metals, viz., brass scrap and copper
scrap, in LME as on the date of import was more than the price declared
by the respondent, demanded additional duty amounting to Rs. 90,248/-
and Rs. 1,94,035 respectively, from the assessee on the said two Bills of
Entry. This order was set aside by the Tribunal and appeals there against
by the Customs were dismissed by this Court. The Court noted, while
accepting the plea of the assessee, that they were not confronted with
any contemporaneous material relied upon by the Revenue for enhancing
the price declared by them in the Bills of Entry. It also noted the following
remarks of the Tribunal :
"In the present case as mentioned above, even though there is a
reference to contemporaneous import in the order passed by the Deputy
Commissioner no material regarding such import has been placed before
us or made available by the appellant at any point of time. Therefore,
assessment in this case has to be taken as having been made purely on
the basis of LME bulletin without any corroborative evidence of imports at
or near that price which is not permissible under law. We, therefore, set
aside the impugned order and allow the appeal."
Dismissing the appeals, this Court observed as follows :
"....It is manifest from the aforeextracted order of the Tribunal that no
details of any contemporaneous imports or any other material indicating
the price notified by LME had either been referred to by the adjudicating
officer in the adjudication order or such material was placed before the
Tribunal at the time of hearing of the appeal. The Learned Counsel for the
Revenue has not been able to controvert the said observations by the
Tribunal. In that view of the matter no fault can be found with the order
passed by the Tribunal setting aside the additional demand created
against the assessee."
15. We, thus, do not find any merit in these appeals and dismiss the
same.
4.3 In the above case, the facts were narrated in the judgment of
Allahabad High Court in the same case of Sanjivani Non Ferrous Trading
Pvt. Ltd. 2017 (7) GSTL 82 (Tri-All.) which is reproduced below:
"2.The brief facts of Appeal No. C/70332/2016 are that during the
period from 27-8-2013 to 29-12-2014 the appellant imported 843
consignments of „Aluminium Waste & Scrap‟ such as "Twitch, Tense,
Taint, Tabor, Troma, Tally & Zorba, etc." falling under Customs Tariff
Item No. 7602 00 10. The appellant filed Bills of Entry for each
consignment along with copy of purchase order and invoice. The appellant
self-assess the goods in the said Bills of Entry on the basis of transaction
value. The Assessing Officer rejected the self-assessment of duty made
by the appellant and re-assessed the duty by increasing assessable value
13 E/11070/2015
and levying Customs duty aggregating to Rs. 10,88,10,346/- more than
duty self-assessed by the appellant put together in respect of 843 Bills of
Entry. The appellant filed a writ petition before the Hon‟ble High Court of
Allahabad bearing Writ Tax No. 72 of 2015. The said writ petition was
disposed of by the Hon‟ble High Court by order dated 28-1-2015. The
Hon‟ble High Court directed for passing the speaking order on the re-
assessment of the assessable value through said order dated 28-1-2015.
In compliance of said order passed by the Hon‟ble High Court of
Allahabad, Deputy Commissioner of Customs passed Order-in-Original No.
01/DC/CUS/2015, dated 25-3-2015 wherein he rejected transaction value
in respect of 843 Bills of Entry and enhanced assessable value for
assessment of duty to the some extend to which value was enhanced
originally. Aggrieved by the said Order-in-Original No. 01/DC/CUS/2015,
dated 25-3-2015 appellant preferred appeal before Commissioner
(Appeals). The said appeal was decided through Order-in-Appeal No. NOI-
CUSTM-000-APP-0310-15-16, dated 12-2-2016 passed by Commissioner
of Central Excise & Service Tax (Appeals), Meerut-II, Noida.
.
.
.
7. Having considered the rival contentions and on perusal of record, we find that the Original Authority was directed by the Hon‟ble High Court to pass speaking order on the enhancement of assessable value. We find that the Original Authority in its Order-in-Original dated 25-3-2015 has passed comments on the grounds of writ petition and did not properly examine the evidence available with the department required to be examined for enhancement of assessable value. Further, we find that as held in the case laws stated above and as provided by Section 14 of Customs Act, 1962, the assessable value has to be arrived at on the basis of the price which is actually paid and in a case the price is not sole consideration or if the buyers and sellers are related persons then after establishing that the price is not sole consideration the transaction value can be rejected and taking the other evidences into consideration the assessable value can be arrived at. Such exercise has not been done in these cases on hand. Therefore, we reject the enhancement of assessable value in respect of the Bills of Entry which are involved in all the appeals being decided and we restore the assessable value as declared by the appellant in said Bills of Entry. "
4.4 As regard the issued that the appellant had given the consent letter, Hon'ble Supreme Court dealing with the same facts in the case of Century Metal Recycling Pvt. Ltd. (supra) passed the following order:
3. The appellant Company is stated to be engaged in the manufacture of aluminium alloys, for which they regularly import aluminium waste as a raw material for self-consumption. Imported scrap, it is accepted, falls under different code names as per specifications of the Institute of Recycling Industry. The grievance raised by the appellants is that the 2nd respondent i.e. the Principal Commissioner of Customs, Noida Customs 14 E/11070/2015 Commissionerate and its Officers almost uniformly do not clear the consignments as per the declared transaction value in the bill of entry but insist that the appellants write a letter agreeing to pay Customs duty as per the valuation by the Customs authorities and compel them to forego their right to provisional assessment under Section 18 of the Customs Act, 1962 („the Act‟, for short). The appellants, coerced and intimated, have no option but to give in and issue a letter of consent agreeing to assessment/valuation by the Customs authorities to avoid delay in clearance, levy of demurrage, ground rent and container detention charges, etc. It is also alleged that the respondents without observing and contrary to the mandate of Section 14 of the Act discard the declared transactional value and recompute the consignment value in view of the Valuation Alert dated 1st December, 2016 issued by the Central Board of Excise and Customs („the Board‟, for short).
.
.
.
20. We would ex facie for the reasons recorded below reject the contention of the respondents predicated on the letter of appellants dated 6th March, 2017 that the appellants did not seek provisional assessment of the bill of entry and had accepted and paid duty on the valuation done by the Customs authorities. This letter exposits the predicament faced by the appellants as it states that the appellants were in urgent requirement and wanted clearance of the goods. Pertinently, the appellants had earlier written several letters, including communications dated 22nd December, 2016 and 4th March, 2017 requesting for clearance of the imported consignment of aluminium scrap on the declared transaction value pointing out therein that on account of delay in the clearance of the imported consignments, the appellants and its sister concern had been compelled to pay excess duty of over Rs. 25 crores from August 2013 onwards. It is unfortunate and has to be accepted that the respondent authorities had compelled and forced the appellant to furnish the letter dated 6th March, 2017 thereby waiving of its right to provisional assessment and accepting valuation in terms of Rules 4 to 10.
As per sub-rule (2) of Rule 12, the proper officer when required must intimate to the importer in writing the grounds for doubting the truth or accuracy of the value declared. The said mandate of sub-rule (2) of Rule 12 cannot be ignored or waived. Formation of opinion regarding reasonable doubt as to the truth or accuracy of the valuation and communication of the said grounds to the importer is mandatory, subterfuge to by-pass and circumvent the statutory mandate is unacceptable. Formation of belief and recording of reasons as to reasonable doubt and communication of the reasons when required is the only way and manner in which the proper officer in terms of Rule 12 can proceed to make assessment under Rules 4 to 9 after rejecting the transaction value as declared.
21. The mandate to record reasons at the second stage of enquiry is not expressly stipulated, albeit it has been read by us by implication in Rule 15 E/11070/2015
12. Being conscious that this mandate if applied to past cases would possibly lead to complications and difficulties, we would invoke the doctrine of prospective application with the direction that the past cases will be decided on a case to case basis, depending upon the factual matrix and considerations like whether the importer has asked for „certain reasons‟, whether the reasons were not communicated, whether „certain reasons‟ can be deciphered from the assessment/valuation order, whether misdescription or false declaration was apparent, etc.
22. In Commissioner of Customs v. Prabhu Dayal Prem Chand, [2010 (13) SCC 535 = 2010 (253) E.L.T. 353 (S.C.)] this Court had rejected the plea that the Revenue was justified in redetermining the value of brass and copper scrap on the basis of information received from London Metal Exchange on the price of the said metals on the ground that the importer was not confronted with any contemporaneous material for enhancing the transaction value. This Court affirmed the order of the Tribunal in Prabhu Dayal Prem Chand (supra) and held that the order-in-original had not indicated details of any contemporaneous import or other material in the form of corroborative material which had necessitated the enhancement in the transaction valuation.
23. We would now refer to the findings of the order-in-original in the present case which observes that the appellants had declared value of the aluminium scrap as Rs. 81.31 per kg, albeit the contemporaneous import data in the form of different bills of entry had indicated aluminium scrap values between Rs. 83.26 to Rs. 120.97 per kg. The said portion of the order refers to at least four bills of entries declaring assessable value of less than Rs. 85 per kg. Interestingly, the order in original also records that the imported goods being aluminium scrap was not a homogeneous commodity and therefore, cannot be evaluated on the basis of the samples or lab testing. Further, the order holds that it was very difficult to find any identical/similar goods imported in India having same chemical and physical composition and that the values of aluminium scrap identical/similar to the imported goods in nature and specification were not available. Without commenting on correctness of the said statements, we would observe that the aforesaid reasoning for rejection of the transactional value, would not meet the mandate of Section 14 and the Rules as elucidated in M/s. Sanjivani Non-Ferrous Trading Pvt. Ltd. (supra) wherein it was held that the transaction value mentioned in the bill of entry should not be discarded unless there are contrary details of contemporaneous imports or other material indicating and serving as corroborative evidence of import at or near the time of import which would justify rejection of the declared value and enhancement of the price declared in the bill of entry. We have also elaborated and explained the legal position with reference to Rule 12 of the 2007 Rules.
24. Therefore, in the facts and circumstances of the present case, it has to be held that the adjudication order in original is flawed and contrary to law for it does not give cogent and good reason in terms of Section 14(1) and Rule 12 for rejection of the transaction value as declared in the bill of entry. The order in original is not in accordance with Section 14 and Rules 3 and 12 as the mandate of these provisions has been ignored. The 16 E/11070/2015 Assistant Collector has rejected the transaction value as declared in the bill of entry which, as noticed above, is clearly and fundamentally erroneous besides being contradictory. In the aforesaid circumstances, we do not think that the order in assessment dated 7th April, 2017 can be sustained and upheld. It is set aside and quashed.
25. Before closing, we would observe that the Valuation Alerts, as also stated by the respondents, are issued by the Director General of Valuation based on the monitoring of valuation trends of sensitive commodities with a view to take corrective measures. They provide guidance to the field formation in valuation matters. They help ensure uniform practice, smooth functioning and prevent evasion and short payment of duty. However, they should not be construed as interfering with the discretion of the assessment authority who is required to pass an Assessment Order in the given factual matrix. Declared valuation can be rejected based upon the evidence which qualifies and meets the criteria of „certain reasons‟. Besides the opinion formed must be reasonable. Reference to foreign journals for the price quoted in exchanges, etc. to find out the correct international price of concerned goods would be relevant but reliance can be placed on such material only when the adjudicating authority had conducted enquiries and ascertained details with reference to the goods imported which are identical or similar and „certain reasons‟ exists and justifies detailed investigation. These reasons are to be recorded and if requested disclosed/communicated to the importer. Valuation alerts could be relied upon for default valuation computation under the Rules. [See Varsha Plastic Pvt. Ltd. v. Union of India, (2009) 3 SCC 365 = 2009 (235) E.L.T. 193 (S.C.)].
26. We would also like to clarify that we have not issued any general or omnibus direction that the transaction value declared in the bill of entries should invariably be accepted in all cases and/or that in all cases where imports of aluminium scrap are involved. The matter has to be examined on a case to case basis, the evidence before the authorities, the material placed on record and the enquiries conducted by the adjudicating authorities, etc.
27. With the aforesaid clarification, we allow the present appeal and quash and set aside the order of Assessment dated 7th April, 2017 by issuing a writ of certiorari. In the facts of the case, there shall be no order as to costs."
4.5 In view of the above judgments it is clear that when the enhancement was not based on any contemporaneous import, in the present case, particularly, when the invoice price of the appellant was not disputed on the basis of any evidence of wrong declaration of the value, the enhancement in the present case is illegal and incorrect.
4.6 In the case of Prabhu Dayal Prem Chand (supra), the value was enhanced on the basis of LME price and assessee was not confronted with 17 E/11070/2015 any contemporaneous material. The Hon'ble Supreme Court held that Tribunal order manifesting the detail of any contemporaneous imports or any material undertaking price notified by LME neither referred to by Adjudicating Officer nor such material was placed before Tribunal. Revenue has not been able to controvert the said Tribunal's observations. The Hon'ble Supreme Court found no fault in Tribunal's order in setting aside the additional demand.
4.7 In the judgment of South India Television (P) Ltd. (supra), The Hon'ble Supreme Court regarding enhancement of the value gave the following observation:
"6. ............However, before rejecting the invoice price the Department has to give cogent reasons for such rejection. This is because the invoice price forms the basis of the transaction value. Therefore, before rejecting the transaction value as incorrect or unacceptable, the Department has to find out whether there are any imports of identical goods or similar goods at a higher price at around the same time. Unless the evidence is gathered in that regard, the question of importing Section 14(1A) does not arise. In the absence of such evidence, invoice price has to be accepted as the transaction value. Invoice is the evidence of value. Casting suspicion on invoice produced by the importer is not sufficient to reject it as evidence of value of imported goods. Under-valuation has to be proved. If the charge of under-valuation cannot be supported either by evidence or information about comparable imports, the benefit of doubt must go to the importer. If the Department wants to allege under- valuation, it must make detailed inquiries, collect material and also adequate evidence. When under-valuation is alleged, the Department has to prove it by evidence or information about comparable imports. For proving under-valuation, if the Department relies on declaration made in the exporting country, it has to show how such declaration was procured. We may clarify that strict rules of evidence do not apply to adjudication proceedings. They apply strictly to the courts‟ proceedings. However, even in adjudication proceedings, the AO has to examine the probative value of the documents on which reliance is placed by the Department in support of its allegation of under-valuation. Once the Department discharges the burden of proof to the above extent by producing evidence of contemporaneous imports at higher price, the onus shifts to the importer to establish that the invoice relied on by him is valid. Therefore, the charge of under-invoicing has to be supported by evidence of prices of contemporaneous imports of like goods. Section 14(1) speaks of "deemed value". Therefore, invoice price can be disputed. However, it is for the Department to prove that the invoice price is incorrect. When there is no evidence of contemporaneous imports at a higher price, the invoice price is liable to be accepted. The value in the export declaration may be relied upon for ascertainment of the assessable value under the Customs Valuation Rules and not for determining the price at which goods are ordinarily sold at the time and place of importation. This is where the conceptual difference between value and price comes into discussion.
18 E/11070/2015 4.8 As regard the entire reliance of the Revenue that the appellant has given a consent letter, we find that this Tribunal in the case of Andrew Telecommunications Pvt. Ltd. (supra) categorically held as under:
5. The assessing authority places reliance on the price of the base metal published in bulletin of the London Metal Exchange and the consent of the importer to adopt that as the base for re-determination. However, it cannot be lost sight of that the clearance was ordered to be held up on the basis of raw material prices in the said bulletin when the goods under import were manufactured products. The rationale for the comparatively low prices was claimed to lie in the supply contracts to which importers had drawn the attention of the assessing officer who, however, chose to disregard these. We find that the resort to prices of base metal to reject the declared price of manufactured goods, particularly, in the light of an explanation offered and not disputed is not in accordance with Section 14 of Customs Act, 1962. Consent at gun-point is no consent and consent of any sort cannot condone deviation from the law.
4.9 This issue was also decided by a principal bench of this Tribunal at Delhi in the case of Ankit Electronics wherein the following order was passed:
Being aggrieved with the order passed by Commissioner (Appeals), Revenue has filed the present appeal. We propose to dispose of the stay petition as also appeal by a common order as a short issue is involved.
2. As per facts on record, the respondents filed thirteen Bills of Entry on various dates for the clearance of Ferrite magnet & Ferrite magnet rings declaring the value based upon the invoices raised by the supplier. The assessing authority did not agree with the declared value and enhanced the same. The Bill of Entry was accordingly assessed.
3. The said assessment was challenged by the respondents before Commissioner (Appeals), who observed that inasmuch as the assessing authority has not passed a speaking order giving reasons for rejection of the declared price, he set aside the assessment order and directed the assessing authority to pass speaking order within a period of 15 days.
4. Being aggrieved with the said order, Revenue has challenged the same on the ground that value was enhanced as per instructions of C.B.E. & C. vide Circular No. 91/2003-Cus., dated 14-10-2003 which are as follows :
"at the request of the importer, the proper officer is required to intimate in writing, the grounds for doubting the truth the accuracy of the declared value and provide a reasonable opportunity of being heard, before taking a final decision. However, it may not be necessary to issue speaking orders in all such cases where enhancement of value has been resorted to with the consent of the importers"
19 E/11070/2015 Accordingly the Revenue has contended that inasmuch as the appellants cleared the goods on enhanced value, they were precluded from contesting the same.
5. We however, do not agree with the above contention of the Revenue. The said circular itself makes it clear that proper officer is required to intimate in writing the grounds for enhancing the value and a reasonable opportunity is required to be given to the importer before the final decision is taken. It is only in those cases where both the sides agree to resort to enhancement of value. That no orders are required to be passed. Merely because the importer has cleared the goods at enhanced value to save the demurrage charges or otherwise, by itself, does not mean that the importer is consenting to enhance the value. It is right of the importer to contest the enhancement and fact of clearance of goods, cannot preclude the importer from exercising the right of appeal. As such, we find no merit in the Revenue‟s appeal.
6. Inasmuch as the Commissioner (Appeals) has remanded the matter to the original adjudicating authority for deciding the assessable value of the imported goods, by following the principles of natural justice, we upheld the impugned order and direct the original adjudicating authority to do the needful.
7. Stay petition as also appeal gets disposed of in the above manner.
4.10 We find that both the lower authorities, they have not accepted that the prices are based on DGOV circular. However, the calculations shown by the Learned consultant, it is clear that the enhancement of the value is not on the basis of contemporaneous imports data but clearly on the basis of DGOV circular. This Tribunal dealing with identical case in the case of Bharathi Rubber Lining & Allied Services P. Ltd. clearly held that DGOV circular cannot override the provisions of Valuation Rules. Invoice price is not sacrosanct but before rejecting the invoice price the department has to give cogent reasons for such rejection. Assessing Authority has to examine each and every case on merit for deciding its validity. He could not form the view to reject all transaction only on the basis of same general criteria based on DGOV circular. It was, however, held that if contemporaneous import were not noticed, Rules 5 and 6 of Customs Valuation Rules 1988 could not be applied, the question of rejecting the transaction valued under the Rule 10(A) does not arise at all.
4.11 In the case of Modern Manufacturers (supra) this Tribunal dealing with identical issue held that enhancement of value of imported goods 20 E/11070/2015 based on NIDB data and circular issued by DGOV without rejecting declared value under Rule 12 of Customs Valuation Rules 2007. Redetermination of value based on NIDB data and DGOV circular is not sustainable. In the present case, no exercise of rejecting the declared value under Rule 12 and process of applying valuation rules sequentially were followed. Therefore, the value declared by the appellant has to be accepted.
5. In view of above judgments, particularly, in respect of the identical cases, and on the various issues, such as whether after giving consent by the importer, the value can be enhanced, whether enhancement can be made on the basis of DGOV circular have been considered and conclusively held that in such circumstances invoice prices cannot be disputed and enhancement of the value cannot be made. Considering the above judgments and the observations made by us hereinabove, we are of the view that enhancement of the value made by assessing authority and upheld by Commissioner (Appeals) is absolutely illegal and incorrect. Therefore, impugned orders are set aside, appeals are allowed with consequential relief, if any.
(Pronounced in the open court on 29.05.2020) (Ramesh Nair) Member (Judicial) (Raju) Member (Technical) Diksha