Delhi High Court
A R Sales Pvt Ltd vs Union Of India & Ors. on 6 August, 2024
Author: Subramonium Prasad
Bench: Subramonium Prasad
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 06th AUGUST, 2024
IN THE MATTER OF:
+ W.P.(C) 3121/2024 & CM APPLs. 12796/2024, 29652/2024,
35745/2024 & 35953/2024
A R SALES PVT LTD. ..... Petitioner
Through Mr. R.K. Handoo and Mr. B. K.
Singh, Advocates.
versus
UNION OF INDIA & ORS. ..... Respondents
Through Mr. Arjun Mahajan, SPC and Mr.
Aakash Meena, GP, Mr. Apoorv
Upamanyu, Mr. Rishab Bhalla, Ms.
Neha Rai and Ms. Stuti Karwal,
Advocates for R-1 to R-3.
Mr. Anurag Ojha, SSC with Mr.
Subham Kumar, Mr. Kumar
Abhishek, Mr. Sunder Singh, Mr.
Rajeev Seth and Ms. Meetali Chabra,
Advocates for Respondent No.4/DRI.
Mr. Aditya Singla, SSC with Mr.
Raghav Bakshi and Mr. Ritwik Saha,
Advocates for R-5.
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
JUDGMENT
1. The instant writ petition under Article 226 and 227 of the Constitution of India has been filed with the following prayers:-
"(a) issue writ, order(s) or direction(s) in the nature of certiorari, or any other appropriate writ, order or Signature Not Verified Digitally Signed By:RAHUL SINGH W.P.(C) 3121/2024 Page 1 of 15 Signing Date:12.08.2024 19:46:03 direction to quash and set aside the impugned letter / order F. NO. 01/77/ 171/D86/AMQ24/EC(S), dated
02.02.2024, issued by Shri Ranjeet Kumar Roy, Deputy Director, Directorate General Foreign Trade Export Cell (SCOMET), New Delhi;
(b) Pass such further order / directions as the Hon'ble Court may deem fit in the facts and circumstances of the case."
2. The Petitioner company is engaged in the business of import and export of Civil/Commercial Aircraft Parts and has since been engaged in the said business, they received the Import code on, 21.11.2022. The Petitioner company entered into a Letter of Intent, dated 03.11.2023, with Siberian Airlines for export of Aircraft Engines. Subsequently, the Petitioner imported the said aircraft engines from the U.A.E. and started the process for exporting the engines to Siberian Airlines, under Airway Bill No. 7552481 on 15.02.2024. While the aforementioned consignment, Airway Bill No. 7552481, was under process and the Petitioner was waiting for the Let Export Order (LEO), the Petitioner Company received a letter/order F.No.01/77/171/D86/AMQ24/EC(S) on 02.02.2024 from the Director, DGFT Export Cell (SCOMET), informing the Petitioner Company that they had invoked the Catch-all provisions under Para 10.05 of the Foreign Trade Policy (FTP), 2023, against the export consignment and further directed the Petitioner company to obtain SCOMET authorization from the DGFT for exporting the consignment of aircraft parts as per the Catch-all provisions. This communication dated 02.02.2024 issued by the Respondents is under challenge in the present Writ Petition.
Signature Not Verified Digitally Signed By:RAHUL SINGH W.P.(C) 3121/2024 Page 2 of 15 Signing Date:12.08.2024 19:46:033. After receiving the Impugned Letter, the LEO to export, the said Aircraft Engines, was denied to the Custom House Agent on the pretext of a DRI alert. It is pertinent to mention that, in the interim, the Petitioner made various representations to the Joint Director, DGFT and to the Customs Commissioner to release the consignment under Airway Bill No. 7552481, along with 3 other consignments, under Airway Bill Nos 7567057, 7567132, 7596729 also containing other aircraft spare parts, that were stopped from being exported and hence lying at the airport as a result of the impugned letter. Thereafter, on the advice of the Respondent, the Petitioner tried to apply for the SCOMET license on the DGFT Website but did not fall into any of the eight-criterion mentioned on the website, attached below:-
" 0. Nuclear materials, nuclear-related other materials, equipment and technology
1. Toxic chemical agents and other chemicals
2. Micro-organisms, toxins
3. Materials, Materials processing Equipment and_ related technologies
4. Nuclear-related other equipment and technology, not controlled under Category 0
5. Aerospace systems, equipment, including production and test equipment, related technology and specially designed components and accessories therefor.
6. Munitions List
7. ... ...Signature Not Verified Digitally Signed By:RAHUL SINGH W.P.(C) 3121/2024 Page 3 of 15 Signing Date:12.08.2024 19:46:03
8. Specially Materials and Related Equipment, Material Processing, Electronics, Computers, Telecommunications, Information Security, Sensors and lasers, Navigation and Avionics, Marine, Aerospace and Propulsion."
4. Notice was issued in the writ petition 01.03.2024. Pleadings are complete.
5. During the course of hearing, a report from the Ministry of Defence, Defence and R&D Organisation was received and a copy of the said report was also shared with the learned Counsel for the Petitioner. On a perusal of the report, efforts were made by this Court to resolve the issue. On 28.05.2024, it was suggested by Mr. Handoo, learned Counsel for the Petitioner, that the item in Shipping Bill No. 7552481 could be sent back to the same person from whom the goods were imported in the country and items in Shipping Bill Nos. 7567132, 7596729, 7567057 could be permitted for re-export. The Joint Directed General of Foreign Trade was present in Court and the Petitioner was directed to meet the said Officer to resolve the issue and the matter was adjourned to 05.06.2024. On 05.06.2024, Mr. Handoo, learned Counsel for the Petitioner, informed this Court that the permission sought for by the Petitioner for the goods covered under Shipping Bill No. 7552481 has been granted to the Petitioner to be sent back to the same person from whom it was imported and as far as the question of re-export of the goods covered under Shipping Bill Nos. 7567132, 7596729, 7567057 is concerned, the matter has been sent to the Inter-Ministerial Working Group (IMWG) for a decision to be taken. Mr. Handoo submitted that this exercise was unnecessary in view of the inspection report. Since the Signature Not Verified Digitally Signed By:RAHUL SINGH W.P.(C) 3121/2024 Page 4 of 15 Signing Date:12.08.2024 19:46:03 matter was not resolved, this Court decided to hear the arguments and the Judgment was reserved on 02.07.2024.
6. The description of goods in various shipping bills given in the Panchnama dated 28.03.2024 which was prepared when the goods were seized reads as under:
S. SB No. SB Date Item Description declared before No. Customs 1 7552481 15.02.2024 ENGINE: CFM34-8E5 SERIAL NO.
ESNI93864 (AIRCRAFT ENGINCE WITH STAND) ENGINE: CFM34-8E5 SERIAL NO.
ESNI93865 (AIRCRAFT ENGINCE WITH STAND) 2 7567132 15.02.2024 UPPER RH TRANSPARENT ASSY (PART NO.3G5610A00633R) (SPARE PARTS FOR CIVIL HELICOPTERS) 3 7596729 16.02.2024 (OIL-TANK (41F5102) (AIRCRAFT SPARE PARTS) GEARBOX ASSY-ACCESSORY (340-
046-508-0) (AIRCRAFT SPARE
PARTS)
4 7567057 15.02.2024 NEW AIRCRAFT TYRES 27X7.75-15
AIR/12/225 029-616 (FOR THIRD
COUNTRY EXPORT)
RETREADED AIRCRAFT TYERS
H44.5X16.5-21 AIR/28/225 029 (FOR
THIRD COUNTRY EXPORT)
7. The learned Counsel for the Petitioner contends that import and export of goods from India is governed by the Foreign Trade (Development and Regulation) Act, 1992 wherein under Section 5 of the act, the Central Government may notify the Foreign Trade Policy from time to time. He further states that in terms of Chapter 2.01 of Foreign Trade Policy (FTP), Signature Not Verified Digitally Signed By:RAHUL SINGH W.P.(C) 3121/2024 Page 5 of 15 Signing Date:12.08.2024 19:46:03 2023, import and export shall be free except from certain prohibitions/restrictions, or exclusive trading through State Trading Enterprises. He adds that simple reading of the Export Import Policy 2023 clearly indicates that there is no restriction on export of any item unless it is expressly provided under the policy. The learned Counsel for the Petitioner further submits that the impugned order, issued by the DGFT, is contrary to the provisions of the Foreign Trade Policy (FTP), 2023 as formulated by the Central Government. He adds that the DGFT has no authority to modify the FTP as only the Central Government can do so. He further submits that the aircraft parts that are being exported are not the items specified under Chapter 10 of the FTP, hence do not figure in SCOMET nor the Catch-All provisions as defined in Para 10.05 of the FTP, thus import and export of such items should be allowed freely in compliance with the relevant regulations.
8. The learned Counsel for the Petitioner further contends that the company has been importing civil/commercial aircraft parts from various countries, such as the U.A.E. and has then further exported such aircraft parts to Russia and other CIS countries on numerous occasions in the past after complying all legal and procedural formalities provided under the FTP. He states that all these have been directly sold to Civil and Commercial Airlines which are publicly registered and he adds emphasis on the fact that they have also provided end user certifications for the aircraft parts that they are exporting to lend clarity as to the usage of the aircraft parts.
9. Per contra, the learned Counsel for the Respondent states that aircraft engines and certain other aircraft parts are components that can have the potential of both civil as we well as military use, and hence may be Signature Not Verified Digitally Signed By:RAHUL SINGH W.P.(C) 3121/2024 Page 6 of 15 Signing Date:12.08.2024 19:46:03 controlled under the SCOMET list. This potential for dual use is the reason why an extra license for its export is required. He further adds that as per Para 10.05 of the FTP if the exporter has been notified in writing by the DGFT or has reason to believe that an item may not be covered under the SCOMET list but has potential of use as a Weapon of Mass Destruction or can be diverged to production of Weapons of Mass Destruction, or in missile system or military use, the exporter has to apply for SCOMET Authorization. He further adds that the product that is being imported in this case has the potential of being used for military purposes and hence it is essential that the Petitioner company should apply for the SCOMET Authorization before being allowed to export such products.
10. The learned Counsel further submits that Catch-All conditions are an international practice followed by countries as part of the export control regimes to regulate the export of items not otherwise controlled in their national control lists, the purpose being to regulate export of items that have a risk of proliferation or being diverted for military end-use. He further contests that as per Para 10.05 of the FTP mentions that export of items not in the SCOMET list may also be regulated under provisions of the Weapons of Mass Destruction and their Delivery System (Prohibition of Unlawful Activities) Act, 2005 and it is on this ground that the impugned letter was issued asking the Petitioner to apply for SCOMET Authorization for the export of such items.
11. Heard learned Counsel appearing for the Parties and perused the material on record.
12. At this stage it is pertinent to reproduce the following paras of the FTP, 2023, below:-
Signature Not Verified Digitally Signed By:RAHUL SINGH W.P.(C) 3121/2024 Page 7 of 15 Signing Date:12.08.2024 19:46:03"2.01 Policy regarding import /Exports of goods
(a) Exports and Imports shall be 'Free' except when regulated by way of 'Prohibition', 'Restriction' or 'Exclusive trading through State Trading Enterprises (STEs)' as laid down in Indian Trade Classification (Harmonized System) [ITC (HS)] of Exports and Imports. The list of 'Prohibited', 'Restricted', and STE items can be viewed under 'Regulatory Updates' at https://dgft. gov.in
(b) Further, there are some items which are 'Free' for import/export, but subject to conditions stipulated in other Acts or in law for the time being in force xxx 10.02 SCOMET List Export of dual-use items, including software and technologies, having potential civilian / industrial applications as well as use in weapons of mass destruction is regulated. It is either prohibited or is permitted under an Authorization unless specifically exempted.
SCOMET is an acronym for Special Chemicals, Organisms, Materials, Equipment and Technologies. Accordingly, the SCOMET list is our National Export Control List of dual use items munitions and nuclear related items, including software and technology and is aligned to the control list of the all the multilateral export control regime and conventions. The SCOMET List has been notified under Appendix 3 to Schedule 2 of ITC (HS) Classification of Export and Import items, which is available on the whole DGFT.
xxx Signature Not Verified Digitally Signed By:RAHUL SINGH W.P.(C) 3121/2024 Page 8 of 15 Signing Date:12.08.2024 19:46:03 10.05 Additional control on Non-SCOMET Items for dual use (Catch-all Controls) Export of items not in the SCOMET list may also be regulated under provisions of Weapons of Mass Destruction and their delivery System Prohibition of Unlawful Activities) Act, 2005. If the exporter has been notified in writing by DGFT or he knows or has reason to believe that an item not covered in the SCOMET list has a potential risk of use in or diversion to weapons of mass destruction (WMD) or in their missile system or military end (in their missile system or military end use (including by terrorists and non-state actors), the export of such on item may be denied or permitted subject to the grant of license, as per the procedure provided for SCOMET items in Para 10.05 and 10.06 of the HBP."
13. It is pertinent to mention that vide Order dated 01.05.2024, this Court had directed the DRDO to conduct an on-site physical inspection of the goods, contained in the four shipments under Airway Bill Nos. 7552481, 7567057, 7567132, 7596729, to determine the nature of products being exported. Particulars of the DRDO report are also attached below:-
Sl. No. Item Description, as declared before Finding Our Opinion Customs i. Engine CFM34- 8E5 Serial no: The item (Qty 1) is Applicable Sl. Nos in ESN193864 (Aircraft engine with CF34-8E5 engine SCOMET list Stand) which is a high bypass turbofan aircraft a) 6A010d;- item does engine used only in not fall under this Civil Aircrafts. category
b) 8A901a:- The engine may be incorporating all or some of the technologies specified by 8E903.a, 8E903.h or SE903.i But this engine is used for Signature Not Verified Digitally Signed By:RAHUL SINGH W.P.(C) 3121/2024 Page 9 of 15 Signing Date:12.08.2024 19:46:03 civil application and therefore this clause do not apply provided civil type certificate under 8A901a Note-1 a & b are In support which shall be obtained from the exporter.
ii. Engine CFM34- . SE5 Serial no: The item (Qty 1) is Applicable Sl. Nos in ESN193865 (Aircraft engine with CF34-3E5 engine SCOMET list Stand), which is a high bypass turbofan aircraft a) 6A1010d;- Item engine used only in does not fall under Civil Aircrafts. this category
b) 8A901a:- The engine may be incorporating all or some of the technologies specified by 8E903.a, 8E903.h or SE903.i. But this engine is used only for civil application and therefore this clause do not apply provided civil type certificate under 8A901a Note-i a & b are in support which shall be obtained from the exporter.
iii. Upper RH Transparent Assy (Part The item(Qty 1) Is a Applicable SI. Nos in
no 3G5610A0633R) (Spare Parts for single piece SCOMET list
Civil Helicopters) transparent fiber
glass part Based on a) 6A010a:- Item
the markings, does not fail under
geometry and this category if used
features, the item in civil application.
closely matches Since end use Is not
declared description verifiable, a
as a spare part certificate/proof shall (windshield) of some be obtained from the helicopter. exporter to ascertain civil use.
iv. Oil Tank (41F5102) (Aircraft Spare The item (Qty 1) is a Applicable SI. Nos in parts) used oil tank of some SCOMET list aircraft engine for Signature Not Verified Digitally Signed By:RAHUL SINGH W.P.(C) 3121/2024 Page 10 of 15 Signing Date:12.08.2024 19:46:03 civil application. a] SA010d:- Item does not fall under this category
b) 8A901a:- Item does not fall under this category v. Gearbox Assy - Accessory (340 046- The item (Qty 1) is a Applicable Sl. Nos in 508-0) (Aircraft Spare Parts) main gearbox of a 5C0MET list Large bypass Turbofan engine a) SA0l0d :- Item does commonly used for not fall under . this civil application. category
b) 8A901a:- Item does not fall under this category vi. New Aircraft Tyres27x7.75-15 / These items (Qty 15) Applicable Sl. Nos In AIR/12/225 029- 616 (For third are aircraft tyres of SCOMET list country export) Michelin make. Based on information a) SA010a:- Item available in open does not fall under domain, the size and this category since it part number refer to is found to be for civil application in Boeing application. However, 737 aircraft a certificate/proof may be obtained from exporter to ascertain civil use.
vii. Retreaded aircraft tyres H44.5X16.5 These items (Qty 9) Applicable Sl. Nos in
-21 AIR/28/225 029 P/N: 029-894-O are aircraft lyres of SCOMET list
(For third country export) Michelin make. Based
on information a) SA010a:- Item
available in open does not fall under
domain, the size and this category since it part number refer to Is found to be for civil application In Boeing application. However, 737 aircraft a certificate/proof may be obtained from exporter to ascertain civil use.
Signature Not Verified Digitally Signed By:RAHUL SINGH W.P.(C) 3121/2024 Page 11 of 15 Signing Date:12.08.2024 19:46:0314. It is also pertinent to mention that the type rated certificates for the engines, as certified by the DGCA, have been submitted by the Respondent are being exported below:-
Signature Not Verified Digitally Signed By:RAHUL SINGH W.P.(C) 3121/2024 Page 12 of 15 Signing Date:12.08.2024 19:46:036. General Electric AED, HQ- 16.12.2022 FAA TCDS No. Company engine 2022- 0959 FAA TCDS model CF-34- 8E5 E00063EN Rev 8 and Revision/issued dated 22.11.2016
7. GE90-115B IN23ETA018 11.04.2023 FAA TCDS No. E00049EN Revision 20 dated 12.01.2016
8. GE90-110B1 IN23ETA029 21.04.2023 FAA TCDS No. E00049EN Revision 20 dated 12.01.2016
9. GE Passport 20- IN23ETA031 28.04.2023 FAA TCDS No. 19BB1A E00091EN Rev. 3 dated 10.03.2023 GE Honda Aero Engines, LLC
1. GE Honda Aero 07-21/2018- 10.09.2018 FAA TCDS engine model HF- AED E00085EN, 120 Rev. 1 dated 13.12.2013 Honeywell International Inc
1. 1. Honeywell engine 7-12/2015- 07.06.2016 FAA TCDS model AS 907-3-1E AED E00010LA, Rev 6, dated
15.09.2014
2. Honeywell engine 07-12/2017- 26.05.2017 FAA TCDS model TPE 331- AED E4WE, 10GP Revision 3 dated 22.05.2014
3. CFE engine model 07-32/2018- 19.02.2019 FAA TCDS Signature Not Verified Digitally Signed By:RAHUL SINGH W.P.(C) 3121/2024 Page 13 of 15 Signing Date:12.08.2024 19:46:03 CFE 738-1-1B AED E44NE, Revision 5 dated 01.02.2008
4. Honeywell engine 27014/11/2019- 04.03.2020 FAA TCDS No. model AS907-2-1A AED E00010LA, Revision 08, dated 25 August 2017
15. Material on record indicates that the on-site physical inspection of the goods that were being exported were purely for civil application and therefore would not attract any of the restrictions that were mentioned in the SCOMET list or Catch-All provisions. A perusal of Appendix 3 of the SCOMET lists shows the exception that has been carved out under Clause 8A901.1.A, i.e. Catch-all or SCOMET provisions do not apply to any of those aero gas turbine engines that are certified by civil aviation authorities of India and have a type rated certificate. Perusal of the DRDO report and the type certificate issued by the DGCA was that the GE CF-34-8E5 model of engines is a recognized type of civil engine and has also been further cleared by the DRDO as having civilian application. Further the Petitioner in this case has also provided end user certificates, from the party they are exporting the product, to help verify the civil nature of the end use of these products.
16. The contention of the Respondent that these products have dual use and can potentially be used for military purposes, and hence should not be exported without further clearance of the DGFT finds no footing with this court. Almost everything can have a dual use, like soap being manipulated into a bomb, but rationality must guide the implementation of export Signature Not Verified Digitally Signed By:RAHUL SINGH W.P.(C) 3121/2024 Page 14 of 15 Signing Date:12.08.2024 19:46:03 regulations. Import and export regulation must be rational to effectively balance economic interests with national and global security concerns. Items that have been certified by subject matter experts as having civil use and are allowed within the ambit of the export policy, cannot be stopped from being exported to countries with which India has established export ties, with no restrictions in the realm of economic policy, on the pretext that the products may have a potential military use.
17. In view of the fact that the products which the Petitioner company is trying to export are of civil nature and do not attract any of the restrictions established in the SCOMET list or Catch-All provisions, the impugned notification is quashed.
18. The writ petition is allowed. Pending application(s), if any, stand disposed of.
SUBRAMONIUM PRASAD, J AUGUST 06, 2024 hsk/vsk Signature Not Verified Digitally Signed By:RAHUL SINGH W.P.(C) 3121/2024 Page 15 of 15 Signing Date:12.08.2024 19:46:03