M/s H L G Trading Vs Commissioner Of Customs, C Ludhiana

Customs, Excise And Service Tax Appellate Chandigarh 3 Mar 2021 Customs Appeal No. 61904, 61905 Of 2018, 60527 Of 2019 (2021) 03 CESTAT CK 0102
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Customs Appeal No. 61904, 61905 Of 2018, 60527 Of 2019

Hon'ble Bench

Ashok Jindal, J

Advocates

Naveen Bindal, M.S.Dhindsa

Final Decision

Allowed

Acts Referred
  • Customs Act, 1962 - Section 25, 25(1), 27, 27A

Judgement Text

Translate:

1. The appellant is in appeal against the impugned orders wherein the refund claims filed under Notification No.102/2007-Cus dated 14.9.2007 were

granted to the appellant but interest has not paid on delayed refunds as the same were released after 3 months of the filing of refund claims.

2. Heard both sides.

3. After hearing the parties, the only issue arises for consideration whether the appellant is entitled to claim interest on delayed refund under

Notification No.102/2007-Cus dated 14.9.2007 or not?.

4. The said issue has been settled by this Tribunal in the appellant’s own case for the earlier period vide Final Order No.61258-61265/2017 dated

13.7.2017 wherein this Tribunal observed as under:-

5. I have considered the submissions made by both sides. Para 4.3 of the Circular dated 28.04.2008 reads as under :-

“4.3 With the extension of time limit and the requirement to file claims on a monthly basis, Board feels that the number of refund claims

should be manageable for disposal within the normal period of three months. Further, in the absence of specific provision for payment of

interest being made applicable under the said notification, the payment of interest does not arise for these claims. However, Board directs

that the field formations shall ensure disposal of all such refund claims under the said notification within the normal period not exceeding

three months from the date of receipt.â€​

I find that, in the case of KSJ Metal Impex (P) Limited (supra), after considering the said Circular, the Hon'ble Madras High Court passed

the following order:-

“10. The petitioner, therefore, is justified in filing refund application in terms of Section 27 of the Customs Act, 1962 and that is not in

dispute. However, no order has been passed so far and the Court has already directed the respondents to process the refund application. In

such a situation, the present circular has been challenged. On going through paragraph 4.3 of the circular, it is evident that the Board is of

the view that there is no specific provision for payment of interest in the Notification No. 102/2007-Customs, dated 14-9- 2007. That reason

is not correct as the grant of exemption under Section 25(1) of the Customs Act, 1962 is one facet. The claim for refund is contingent on

complying with the requirement as specified in the notification. The exemption from payment of special additional duty as payable under

Section 3(5) of the Customs Tariff Act, 1975 is exempted under Section 25(1) of the Customs Act, 1962. Therefore, the refund of duty paid

will have to be read in terms of Section 3(8) of the Customs Tariff Act, 1975 and not otherwise. Therefore, the provision that is applicable

for refund is Section 27 of the Customs Act, 1962. If the refund is not made as specified, then the consequences will follow with regard to

interest.

11. Furthermore, the grant of exemption under Section 25(1) of the Customs Act, 1962 is an independent exercise of power by the Central

Government and certain conditions have been imposed in the said notification for seeking refund, but the procedure for refund, as has

already been highlighted, will fall under Section 27 of the Customs Act, 1962 as made applicable under Section 3(8) of the Customs Tariff

Act, 1975. A conjoint reading of these two provisions makes it clear that the refund application should be filed and entertained only under

Section 27 of the Customs Act, 1962 and there is no method or manner prescribed under Section 25 of the Customs Act, 1962 to file an

application for refund of duty or interest. To state that no interest on delayed payment is contemplated in the notification issued under

Section 25 of the Customs Act, 1962 is a misconception of the provisions of the Customs Act, 1962.

12. When Section 27 of the Customs Act, 1962 provides for refund of duty and Section 27A of the Customs Act, 1962 provides for interest

on delayed refunds, the authority cannot override the said provisions by a circular and deny the right which is granted by the provisions of

the Customs Act, 1962 and Customs Tariff Act, 1975. Therefore, paragraph 4.3 of the Circular No. 6/2008- Customs, dated 28-4-2008 is

contrary to the statute and becomes totally inappropriate. When the circular is contrary to the provisions of the Customs Act, 1962 and

Customs Tariff Act, 1975, it has to be struck down as bad.

13. For the foregoing reasons, the writ petition is allowed and paragraph 4.3 of the Circular No. 6/2008-Customs, dated 28-4-2008 insofar

as it seeks to restrict or obliterate the claim of interest on belated refunds granted in terms of Notification No. 102/2007-Customs, dated 14-

9-2007 is quashed and the pending refund application of the petitioner shall be considered by the respondents in the light of Sections 27

and 27A of the Customs Act, 1962. No costs. Consequently, M.P. No. 1 of 2013 is closed.â€​

5. Therefore, following the decision in the appellants own case for the earlier period, I hold that the appellant is entitled to claim interest of delayed

refund after 3 months from the date of filing of refund claims.

6. With these observations, the appeals are allowed with consequential relief.

(Dictated and pronounced in the open court)

From The Blog
Delhi High Court Grants Default Bail: Extension of NDPS Investigation Without Notice Violates Article 21
Dec
15
2025

Court News

Delhi High Court Grants Default Bail: Extension of NDPS Investigation Without Notice Violates Article 21
Read More
Madras High Court: Honour Killing Still Plagues Society, Bail Must Be Rare in Grave Offences
Dec
15
2025

Court News

Madras High Court: Honour Killing Still Plagues Society, Bail Must Be Rare in Grave Offences
Read More