Madras High Court
M/S.Saradha Travels vs The Commissioner Of Service Tax on 16 July, 2014
Author: G.M.Akbar Ali
Bench: R.Sudhakar, G.M.Akbar Ali
In the High Court of Judicature at Madras
Dated: 16.07.2014
Coram
The Honourable Mr.JUSTICE R.SUDHAKAR
and
The Honourable Mr.G.M.AKBAR ALI
Civil Miscellaneous Appeal No.1283 of 2014
& M.P.No.1 of 2014
M/s.Saradha Travels,
rep. by its Proprietor
Mr.Venkatesan
..... Appellant
Vs.
1. The Commissioner of Service Tax,
26/1, Mahatma Gandhi Road,
Chennai - 600 034.
2. The Custom, Excise and Service Tax
Appellate Tribunal,
South Zonal Bench, 1st Floor,
No.26, Haddows Road,
Chennai - 600 006.
.... Respondents
APPEAL under Section 35-G of the Central Excise Act, 1944 against the order dated 28.8.2013 made in St/Mis./310/2013 and ST/417/2012 on the file of the Customs, Excise and Service Tax Appellate Tribunal, South Zonal Bench, Chennai.
For Appellant : Mr.A.Rajendra Kumar
For Respondent: Mr.T.Chandrasekaran - R1
Standing Counsel
------------
J U D G M E N T
(Judgment of the Court was delivered by G.M.AKBAR ALI,J.) This Civil Miscellaneous Appeal has been filed under Section 35-G of the Central Excise Act, 1944 challenging the order dated 28.8.2013 made in St/Mis./310/2013 and ST/417/2012 on the file of the Customs, Excise and Service Tax Appellate Tribunal, South Zonal Bench, Chennai.
2. The substantial questions of law raised before this Court are as follows:
"1. Whether in the facts and circumstances of the case, the Appellate Tribunal was right in dismissing the appeal when only there is a delay of 32 days has been caused in filing the appeal before the Commissioner Appeals?
2. Whether in the facts and circumstances of the case, the Appellate Tribunal was right in dismissing the appeal without considering the plea of limitation?"
3. The brief facts of the case are as follows:
The appellant is engaged in operating staff buses under contracts to M/s.Greaves Cotton Limited, Ranipet for pick up and drop of employees in various locations of the factory belonging to the above-said company. The above services provided by the appellant appear to fall under "Tour Operator Service". Since the appellant has not obtained service tax registration for the taxable service rendered under the category of "Tour Operators", has not paid the service tax and not filed ST returns for the period from 1.4.2004 to 31.5.2009. Therefore, show cause notices were issued on 26.9.2009 and 12.11.2009 and the Lower Adjudicating Authority confirmed the demand of service tax of Rs.7,39,676/- and Rs.23,690/- under proviso to Section 73(1) of the Finance Act, 1994 (34 of 1994) with appropriate interest and penalty.
4. Aggrieved by the said order, the appellant filed an appeal before the Commissioner of Central Excise (Appeals), who, by order dated 10.4.2012, dismissed the appeal holding that order-in-original was pasted on the premises of the appellant on 06.10.2010, however, the appeal was filed on 07.12.2012, almost after a period of one year and six months, which is beyond the condonable period and hence the appeal is barred by limitation.
5. Aggrieved by the same, the appellant has filed an appeal before the Customs, Excise and Service Tax Appellate Tribunal. The Tribunal, on a perusal of the order impugned therein, held that the appeal was filed before the Commissioner (Appeals) almost after one year and six months after the adjudication order was passed. Hence, the Tribunal dismissed the appeal. Aggrieved by the same, the appellant is before this Court raising the substantial questions of law mentioned above.
6. On notice, Mr.T.Chandrasekaran, learned Standing Counsel entered appearance for the first respondent and filed a counter affidavit, wherein it was stated that the appeal was not filed in time before the Commissioner (Appeals) and therefore the present appeal is not maintainable.
7. Heard learned counsel appearing for the appellant and the learned Standing Counsel appearing for the first respondent and perused the materials placed before this Court.
8. On a perusal of the records, it is seen that the order -in- original was pasted on the premises of the appellant on 06.10.2010 under a Mahazar before two independent witnesses as required under Section 37C(b) of the Central Excise Act, 1944, since the appellant was not available in the premises and the premises was also locked. That is the effective date of service. However, the appellant construed as if the order was affixed only on 06.10.2011 and filed an appeal before the Commissioner (Appeals) along with a petition to condone the delay of 32 days. However, the Commissioner (Appeals) held that the date of service of summons was only 06.10.2010 and not 06.10.2011 and dismissed the appeal.
9. The Tribunal relied on the decision of the Honourable Supreme Court reported in 2008 (221) ELT 163 (SC) (Singh Enterprises V. CCE Jamshedpur), which is followed by this Court in the decision reported in 2013-tiol-168-HC-Mad (M/s.Gopinath and Sharma V. CESTAT) and dismissed the appeal on the proposition that the Commissioner (Appeals) cannot condone the delay beyond the stipulated period.
R.SUDHAKAR,J.
AND G.M.AKBAR ALI,J.
10. In the light of the above, we are in full agreement with the above cited decisions and therefore, not inclined to entertain this appeal and accordingly, this Civil Miscellaneous Appeal stands dismissed and the order of the Tribunal stands confirmed. No costs. Consequently, M.P.No.1 of 2014 is also dismissed.
Index :Yes/No (R.S.,J) (G.M.A.,J)
Internet:Yes/No 16.07.2014
sl
To
1. The Customs, Excise and Service Tax Appellate Tribunal, South
Zonal Bench, Chennai.
2. The Commissioner of Service Tax,
26/1, Mahatma Gandhi Road,
Chennai - 600 034.
C.M.A.No.1283 of 2014
& M.P.No.1 of 2014