Barkat Ali Zaidi, J.@mdashA mother and son have challenged by the abovenoted two applications u/s 482 Criminal Procedure Code, the mail taxability of complaint filed by Deputy Commissioner of Customs and Central Excise, Noida against them in the court of Special Judicial Magistrate, Meerut. They are being heard together and Sri Gopal Swaroop Chaturvedi Senior Advocate, assisted by Sri Vinay Saran, advocate, Sri A.K. Nigam, Addl. Solicitor General of India, assisted by Sri S.S. Tiwari and S.K. Mishra, advocates for Central Excise and Sri Pravendra Kumar, learned Addl. Government Advocate for the State have been heard.
2. M/s Shahnaz Ayurvedic is manufacturing Ayurvedic Medicines under a drug licence for their two Units situated at Okhla New Delhi and Noida. In the year 1986, M/s Shahnaz Ayurvedic had declared before the Central Excise Department that it was manufacturing Ayurvedic Medicines and no excise duty was leviable thereon, but the Excise Department had issued a show cause notice dated 2.3.1988 u/s 11A of the Central Excise Act, 1944 (Hereinafter referred to as the ''Act'') and contended that they were manufacturing cosmetic and not Ayurvedic Medicines. The Addl. Commissioner, Central Excise upheld the contention of the applicants and the matter was closed vide order dated 29.8.19(sic). Again the controversy arose and a show cause notice dated 14.7.1988 u/s 11A of the Act was again sent by the Central Excise Department to the applicants but the Assistant Commissioner, dropped the same by order dated 29.1.1992. In the year 1994-95, again the matter arose when M/s Shahnaz Ayurvedic filed classification list and price list alongwith his questionare in the department under the provisions of Rule 173-(B) & (C) pi the Central Excise Rules, 1944 (hereinafter be referred to as the ''Rules''), which was finally approved by the Assistant Commissioner, Central Excise, New Delhi vide order dated 26.8.1994 for its Delhi Unit and by Assistant Commissioner, Noida vide order dated 20.12.1994 for its Noida Unit.
3. Again the Central Excise Department issued a show cause notice dated 28.7.1997, 1.4.1997 and 1.7.1997 raising the same controversy and the Commissioner Central Excise (Adjudication) vide order dated 7.8.1998, held that M/s Shahnaz was producing cosmetic and not Ayurvedic Medicines and by invoking the provisions as contained in Section 11A(i) of the Act, imposed Excise Duty amounting to Rs. 92,39,773/- besides the interest recoverable u/s 11A & 11B of the Act and also penalty amounting to Rs. 3,68,04,850/-, on the aforenoted amount. The Adjudicating authority besides the above, also imposed the penalty of Rs. 50 lacs on M/s Shahnaz Ayurvedic and Rs. 25 lacs on M/s Shaherb Cosmetic under Rule-209 A of the Rules.
4. The order was challenged before the Central Excise Gold Appellate Tribunal (CEGAT in short) but despite the fact that appeals were pending, the Central Excise Department filed a criminal complaint against the applicants about their two units for having evaded payment of Excise Duly u/s 9 of the Central Excise Art and also u/s 420 I.P.C. in Criminal court at Delhi and another at Meerut.
5. Since the applicants could partly succeed before the CEGAT, they filed Civil Misc. Writ Petition No. No. 820 (T) of 2003, in the Allanabad High Court and the Division Bench upheld the contention of the applicants and found that it could not be proved that the material produced by them was cosmetic. They further held that there was no suppression of fact or fraud or under valuation of sale on behalf of the assesses and the provisions of Section 11A of the Act could not be attracted. It was further held that the period involved had been from March, 1992 to October, 1996 and the show cause notice dated July, 1997 was clearly barred by limitation. The High Court set aside all orders of CEGAT, and the Central Excise, Commissioner adverse to the assessee applicants.
6. The Excise Department appealed to the Supreme Court against the order of the Allahabad High Court, which was dismissed vide order dated 8.10.2004, a copy whereof is annexed as Annexure3 for ready reference.
7. The Magistrate at Delhi discharged the accused vide order dated 3.1.2005, which is attached herewith as Annexure-A for convenience and ready reference and which may be treated as part of the judgment. Criminal Case at Meerut is still pending and the applicants have prayed for termination of those proceedings because of the findings given by the High Court at Allahabad in Writ Petition, referred to above, judgment whereof is attached with it as Annexure-B for ready reference.
8. Respondent Excise Department still does not concede that he criminal proceedings before the Magistrate at Meerut, are no more maintainable because of the findings given by the Hon''ble High Court, and they, want to continue whipping a dead horse. It is manifest that after the High Court has held that there was no suppression or fraud and there was no concealment of facts and evasion of Tax the very foundation, on which the criminal complaint rested crumbled and collapsed and the criminal complaint against them u/s 420 I.P.C. and Section 9 of the Act, falls to the ground.
9. An Ingenious argument advanced by the Addl. Solicitor General for the Central Excise was that the High Court has held that for the subsequent period, the Excise Authorities will be at liberty to make assessment according to law, and therefore, the criminal proceedings at Meerut will survive. This is a very strange argument which is without any foundation whatsoever. The subsequent assessment has nothing to do with the current criminal proceedings because the3e criminal proceedings are based on previous assessment and relate to the period for which assessment was previously made and which has been set aside by the High Court. How could a criminal complaint proceed on the basis of an assumption that in future also, there shall be an evasion of duty because, this is what, will be the consequence of the argument advanced. The position here is exactly the same as it existed before the Magistrate at Delhi and the Magistrate did rightly held that the criminal complaint was not maintainable.
10. It was argued by the counsel for Central Excise that the rejection of SLP by the Supreme Court vide Annexure - C does not end the matter finally because there is a proposal to file a review petition in the Supreme Court, and that is why, the criminal complaint should be allowed to remain pending. If this argument was to be accepted, no judgment would ever become final. When a judgment has been given, the possibility of a review petition, being led cannot detract from the finality of the judgment.
11. It may be mentioned on the side lines that it was argued by the counsel for the applicants that the Central Excise Department granted permission to Deputy Commissioner of Central Excise to file a Criminal Complaint u/s 9 of the Central Excise Act while the complaint filed is not only u/s 9 of the Central Excise Act b t also u/s 420 I.P.C. This point does not arise for consideration now when it has been held that the complaint is un-maintainable.
12. One of the argument from the side of the Addl. Solicitor General was that no orders should be passed in proceedings u/s 482 Cr.P.C. and the applicants should be asked to present an application for discharge u/s 245(2) Cr.P.C. If it is found, as here, that the proceedings are ab initio illegal and unfounded, then is no need or occasion to ask the applicants to observe the formality of going back and presenting an application for discharge. If the Count comes to the conclusion that the proceedings initiated against the applicants are illegal, wholly unwarranted and are without any legal justification, the Court must apply a closure straightaway without turner ado, for stoppage of the abuse of the process of Court.
13. The learned Addl. Solicitor General for the respondent Central Excise has referred to the following cases:
(i) Smt. Nagawwa v. Veeranna Shivalingappt Konjalgi and Ors. 1976 S.C.C. (Cri.) 507.
(ii)
(iii)
(iv) Kamala Devi Agarwal v. State of West Bengal and Ors. 2001 (43) A.C.C. 1106.
(v) Madan v. State of Uttranchal 2001 (43) A.C.C. 1113.
(vi) Hindustan Petroleum Corporation Ltd. and Ors. v. Sarvesh Berry 2005 (104) F.L.R. 305.
(vii) Ram Shankar Bhattacharjee v. Gauhati High Court 2005 (104) F.L.R. 309.
(viii) K.C. Builders and Another v. ASS II Commissioner of Income Tax 2004 SCC (Crim) 1002.
The decision in these cases depends upon the particular circumstances of each case and cannot be made applicable to all case of this nature. Reference may be made in this connection to the case of
There is always peril in treating the word: of a judgment as though they are words in a Legislative enactment and it is to be remembered that judicial utterances are made in the setting of the facts of a particular case, circumstances flexibility, one additional or different fact may make a difference between conclusions in two cases. Disposal of cases by merely placing reliance on a decision is not proper. Precedent should be followed only so as it marks the path of justice, but you must cut out the dead wood and trim of the side branches or else you will find yourself lost in thickets and branches, said Lord Denning, while speaking in the matter of applying precedent.
14. In the result, aforesaid two petitions are allowed and the impugned proceedings (Criminal Complaint Case No. 2404 of 1999) u/s 9 of Central Excise and Salt Act and Section 420 I.P.C. before the Special Chief Judicial Magistrate, Meerut shall stand terminated. Opp. Party No. 2, the Central Excise Department shall be lie Die to pay the litigation cost incurred in the aforesaid two petitions to the applicants, which is quantified as Rupees thirty thousand.
ORDER
1. By the order, I propose to decide the application o accused filed u/s 245(2) for dropping the proceedings and the discharge of accused, Learned SPP has filed the reply.
2. Arguments have been heard on the application. The main, argument of learned defence counsel is that being aggrieved with the adjudication proceedings, accused preferred an appeal before the Customs Excise & Gold Control Appellate Tribunal (CEGAT). The Tribunal dismissed their appeal against order dated 7.8.1998 and 24.11.1998 passed by the adjudicating authority. They then preferred writ petition bearing No. 820 (1) of 2003 before the Allahabad, High Court and that the Division Bench of Hon''ble High Court set aside the orders of the Tribunal vide, judgment dated 29.1.2004. It is further argued that the charge against the accused in the departmental proceedings and in the criminal proceedings are one and the same. The charges could not be established in departmental proceedings. It is stated that the very basis of the complaint does not exist and that the prosecution of t! e accused on the same set of facts and evidence cannot be sustained and there is no prospect of cases ending in conviction. It is also submitted that in a similar case bearing title Central Excise v. Ishaan Research Laboratories Pvt. Ltd. and Ors., the accused; ersons were discharged by my learned predecessor vide orders dated 4.4.2001.
3. During the course of arguments, it was also brought to the notice of the Court that the SLP filed before the Hon''ble Supreme court against the orders passed by the Hon''ble High Court has also been dismissed on 8.10.2004. A copy of the order of Hon''ble Supreme has also been placed on record. I The argument of learned S.P.P. mainly is that a proposal for filling review petition in the Supreme Court and the same is under consideration in the CEEC, Government of India, North Block, New Delhi and therefore according to learned SPP, the orders of the Hon''ble Court of Allahabad have not attained finality. In this regard it may be mentioned that admittedly till date, no review petition as been filed and there is no stay of orders passed by the Commissioner of Central Excise and the order of CEGAT have been quashed by the Hon''ble High Court of Allahabad, does not amount o acquittal of the accused persons or as a bar to the continuation of the prosecution proceedings before this Court.
4. I have considered the submissions made before the Court and have perused the records of the case. The facts leading to tne filing of the complaint in brief are that various products manufactured by M/s Shahnaz Ayhurvedics (accused No. 1) were infact cosmetics and toilet preparations falling under Chapter 33 of the Central Excise Tariff Act, 1985 attracting higher rate of Central Excise Duties while the same were misdeclared as Ayurvedic Medicine'' and cleared under Chapter 3003.30 of the Tariff Act, 1985 at a lower rate of duty. The products mainly sold were either skin beatification Creams, cleansers Lotions, Moisturizers or Shampoos and used as consmetics by the buyers. The products for domestic; consumption of accused No. 1 and is a partner of accused No. 2. Thus, accused Nos. 1 and 3 in connivance with accused No. 2 have evaded the Central Excise Duty not only by misclassification of but also by gross under valuation of their products. The case was also adjudicated by the Commissioner of Central Excise who by her order dated 7.8.1998 confirmed the duty den and of Rs. 3,66,04,850/- against accused No. 1. Besides this personal penalty of Rs. 26 lacs was imposed upon accused No. 2 an 1 Rs. 50 lacs against accused No. 3. It has been alleged in the complaint that accused Nos. 1 to 3 have jointly and severally by their acts and omissions have evaded payment of excise duty amounting to Rs 3,64,04,850/- of their products by mis declaration.
5. Section 244 Cr.P.C. provides that in any warrant case instituted otherwise that on a plice reort, on appearance of accused, the Court shall proceed to hear the prosecution and take all sue evidence as may be produced in support of the prosecution. Section 245(i) provides that upon taking all the evidence referred to in Section 244, if the Magistrate finds that no case is made out against the accused which, if un-rebutted, would warrant his conviction, the Magistrate shall discharge him. However Sub-section (2) of Section 245 embodies an exception to the general rules laid down in Section 244, by stating that nothing in Section 245 Cr.P.C. shah be deemed to prevent a Magistrate from discharging the accused at any previous stage of the case if, for reasons to be recorded by such Magistrate, he considers the charge to be groundless The present application is u/s 245(2) Cr.P.C. filed before the conclusion of evidence referred to in Section 244 Cr.P.C. on the ground that allowing the criminal proceedings to continue and thereby forcing the accused to face the ordeal of trial will be an abuse of the process of law. The application u/s 245(2) Cr.P.C. for discharge is, therefore, maintainable.
6.In support of his contentions, learned defence counsel has relied upon the following authorities:
Munna Lal Khandelwal and Ors. v. S. Hazara Enforcement Officers and Ors. reported as 2000 (67) ECC 767 (Delhi) (HC); J.P. Gupta v. Enforcement Directorate, P.S. Rajya v. State of Bihar reported as 1996 S.C.C 897; Ramesh Kumar v. The State reported as 1985 Crl. L.J. 681 ; Harbhajan Kaur v. Union of India and Ors. reported as 1993 J.C.C. 447 (Delhi); Jewels of India and Ors. v. State and Anr. reported as XII 1987 (3) Crimes 764 (Delhi) and
7. In the case of
Criminal prosecution of the accused for alleged smuggling is not named merely because proceedings were earlier instituted against him before the Collector of Customs. Adjudication before a Collector of Customs is not a prosecution, nor the Collector of Costumesa court. Therefore, the rule of autra tols acquit cannot be invoked. Neither the issue estoppel rule is but a facet of the doctrine of autre tols acquit. Even through the accused was given benefit of doubt in earlier proceedings the decision of the Collector of Customs does not amount to a verdict of acquittal in favour of accused so as to attract the rule of issue estoppel.
8. The question for consideration before the Hon''ble Supreme Court in the aforesaid case was as to whether the finding of Collector of Customs operate as issue estoppel but it was held teat since the adjudication before the Collector of Customs is not a prosecution nor Collector of Customs a court, therefore, issue estoppel rule is not attracted. The facts of the present case are distinguishable in as much as, the Commissioner of Central Excise (Adjudication) had confirmed the duty demand of Rs. 3,68,04,850/- vide orders dated 7.8.1998 CEGAT dismissed the appeal against the order dated 7.8.1998 but in Civil Writ Petition No. 820 (T) of 2003, it was held by the Hon''ble High Court of Allahabad that the provisions of Section 11(a) of the Central Excise Tarrif Act, 1985 are not attracted. The order dated 7.8.1998 was set aside. The SLP against the orders passed against Allahabad High Court was dismissed by the Hon''ble Supreme Court. The present case is distinguishable from the case of L.R. Melwani, in as much as, the finding has been returned by Hon''ble High Court of Allahabad and not by Commissioner of Central Excise or CEGAT. The law laid down by the Hon''ble Supreme Court in the case of L.R. Mrlwani is, therefore, not applicable in the facts and circumstances of the present case. The charge against the accused in the departmental proceedings and the criminal proceedings is the same. The order passed in the departmental proceedings which is the ba.Ms of the present complaint has been set aside by the orders passed by the Hon''ble High Court. Therefore, the very basis of the complaint does not exist. The application u/s 246(2) Cr.P.C. is, therefore, allowed. The accused is discharged. Bail bond of accused is cancelled. Surety is discharged. File be consigned to Record Room.
B.S. Chauhan, J.@mdashThis writ petition has been filed for quashing the order dated 14.05.2003 (Annex. 10) passed by the Customs Excise and Gold (Control) Appellate Tribunal, hereinafter called the "CEGAT'', by which the Tribunal has dismissed the appeal against the orders dated 07.08.1998 and 24.11.1998 passed by the adjudicating authority.
2. Facts and circumstances giving rise to this case are that the petitioner No. 1 claims that it manufactures Ayurvedic medicines since 1986 after obtaining the licence under the Drug and Cosmetics Act, 1940 hereinafter called ''the Act 1940'' and the Rules framed thereunder, hereinafter called ''the Rules''. In September, 1987, the officers of the Central Excise department conducted investigation in the process of manufacturing of the products by the petitioner No. 1 as well as nature thereof. In 1988, dispute arose as to whether the products manufactured by petitioner No. 1 could fall within the category of Ayurvedic medicines or were in fact Cosmetics used for the care and condition of the skin and hair, and were liable to duty under the Central Excise Tariff Act, 1985, hereinafter called the ''Act 1985''. For that purpose, the provisions of Section 11A of the Central Excise Act, 1944, hereinafter called ''the Act 1944'' were invoked and the matter was also examined as to whether the petitioner No. 1 had suppressed/concealed required informations/materials in lat regard. After completing the inquiry required under the law, the Revenue accepted the plea of the petitioner No. 1 vide order dated 29.08.1989 passed by the Additional Commissioner, holding that the said products were Ayurvedic medicines and not Cosmetics. It was further held that as no material facts were suppressed by the assessee, provisions of Section 11A of the Act 1944 could not be invoked and proceedings initiated vide show cause notice dated 07.03.1988 were dropped. Assessee was allowed clearance of its products under Chapter 30 of the Tariff Act 1985, as Ayurvedic medicines. Again, the same controversy arose and the proceedings initiated by the show cause notice dated 14.07.1988, were dropped vide order dated 29.01.1992 by the Assistant Commissioner holding that products of the assessee were Ayurvedic medicines and could not be classified as Cosmetics. In 1994, the Classification Lists and Price List along with questionnaire were furnished by the assessee, as required under lie provisions of Rule 173(B) and (C) of the Central Excise Rules, 1944, framed under the Act 1944, hereinafter called the "Rules 1944". Same were provisionally approved vide order dated 26.08.1994 by the Assistant Commissioner, Central Excise, MOD-II, New Delhi and finally vide order dated 29.09.1994. The products stood classified under Chapter 30 and not Chapter 33 of the Tariff Act 1985, holding the same to be Ayurvedic medicines and not Cosmetics. Similar remained the case regarding the other establishments in NOIDA, wherein the classification was approved under Chapter 30 of the Tariff Act 1985 by the Assistant Commissioner provisionally vide order dated 01.09.1994 and finally vide order dated 02.12.1994. Again, assessee was served with show cause notices dated 28.02.1997; 01.04.1997; and 01.07.1997 regarding the same controversy and the authority, after adjudicating the matter, i.e. Commissioner of Central Excise (Adjudication), on 07.08.1998 passed the following order:
(1) As the facts establish that duty was evaded by willful mis-statement and suppression of facts I upheld invokation of the extended period of limitation in terms of the proviso to Section 11A(1) of the Central Excise Act, 1944 and confirm the demand of duty amounting to Rs. 3,68,04,85u (Rupees Three crores, sixty eight lakhs, four thousand, eight hundred and fifty only) on M/s. Shahnaz Ayurvedas, Okhla Industrial Area, New Delhi & duty demands of Rs. 4,80,84,599 (Rupees Four crores, eighty lakhs, eighty four thousand, five hundred and ninety nine only) and Rs. 92,39,773 (Rupees Ninety two lakhs, thirty nine thousand. seven hundred and seventy three only) on M/s Shahnaz Ayurvedas, Noida. I also hold that interest is recoverable from them u/s 11AB of the Central Excise Act, 1944.
(2) I impose penalties equivalent to the duty determined u/s 11A(2), as indicated above, amounting to Rs. 3,68,04,850 (Rupees Three crores, sixty eight lakhs, four thousand, eight hundred and fifty only) on M/s Shahnaz Ayurvedics, Okhla Industrial Area, New Delhi and Rs. 4,80,84,599 (Rupees Four crores, eighty lakhs, eighty four thousand five hundred and ninety nine only) and Rs. 92,39,773 (Rupees Ninety two lakhs; thirty nine thousand, seven hundred and seventy three only) on M/s. Shahnaz Ayurvedics, Noida under the provisions of Section 11AC of the Central Excise Act, 1944.
(3) I impose a penalty of Rs. 25 lakhs (Rupees Twenty five lakhs only) on M/s. Shaherb. 2Cosmetics, under Rule 209A of the Central Excise Rules, 1944.
(4) I impose a penalty of Rs. 50 lakhs (Rupees Fifty lakhs only) on Ms. Shahnaz Husain under Rule 209A of the Central Excise Rules, 1944.
3. Being aggrieved, assessee preferred appeals No. E/2787, 2925, 2926, 2927 and 2928 of 1998-NB-(C) before the CEGAT, which have been disposed vide impugned judgment and order dated 14.05.2003 (Annex. 10). By the said impugned order, the learned Tribunal set aside the order of interest only so far as the first clause is concerned. The second clause was modified to the extent that it was partly set aside imposing penalty on petitioner No. 2 under Rule 209-A of Rules 1944 as having dealt with the excisable goods and as the same was not liable to confiscation. No interference was made with Clause (3) of the order. However, the 4th clause of the order imposing the penalty of Rs. 50,00,000/- on assessee under Rule 209-A of the Rules 1944 was set aside. By the same impugned order, 8 cross-appeals of the Revenue, on the ground that Assessee was liable to pay the excise duty on the price of the products after including the excise duty, sales tax and other taxes etc, were dismissed. Hence this petition.
4. Before proceeding with the merit of the case, it may be. pertinent to mention here that Shri B.N. Singh, learned Standing Counsel along with Shri S.K. Misra, Advocate for the Revenue has raised an objection regarding maintainability of the writ petition contending that as the remedy of appeal is provided under the provisions of Section 35L of the Act 1944 either against the order of classification or valuation, before the Hon''ble Apex Court, and as in the instant case, both the issues are involved, this Court has no competence to deal with the case, and it should be dismissed as not maintainable.
5. On the contrary, Shri Rakesh Dwivedi, learned Senior Counsel with Mrs. Gitanjali Mohan and Shri W.H. Khan, Advocates appearing for the Assessee has submitted that the Revenue did not raise the preliminary objection on the first date of hearing, i.e. 10.07.2003 when the matter was heard for admission. Preliminary objection should have been taken at the initial stage. It is being raised after the arguments on behalf of the Assessee on merit stood concluded, after hearing on several dates. The statutory appeal before the Hon''ble Supreme Court cannot be a bar for this Court to exercise the power of judicial review under Articles 226/227 of the Constitution and this case has to be considered entirely from a different angle, as it does not fall within the category of cases where writ is not entertained for the reason that the petitioner has not exhausted the statutory remedies of appeal or revision etc. The power of judicial review being a basic feature of the Constitution, cannot be taken away by the Legislature by providing the remedy of appeal before the Hon''bie Supreme Court. The petition cannot be rejected on this sole ground.
6. We have considered the rival submissions made by the learned Counsel for the parties and perused the record.
7. The Constitution Benches of the Hon''bie Supreme Court, in
8. Another Constitution Bench of the Hon''bie Supreme Court, in
9. In
10. In
11. Thus, the law can be summarised that rule of exclusion of the writ jurisdiction is not a law. Discretion should be exercised by the writ Court considering the facts and circumstances involved in each case. But where there has been violation of the principle of natural justice or failure of any rule of fundament procedural or Tribunal places erroneous interpretation on the statutory provision, or exceeds its jurisdiction, writ petition can be entertained, even if the Statute provides for appeal/revision.
12. A Constitution Bench of the Hon''ble Supreme Court in L. Chandra Kumar v. Union of India 1997 SC 1125, held that all decisions of the Tribunals whether created under Article 323A or 323B of the Constitution. are subject to the High Court writ jurisdiction under Articles 226/227 of the Constitution and the remedy provided in the parent institute by way of special leave to Appeal under Article 136 of the Constitution is no bar. After considering a large number of its earlier judgments including
We, therefore, hold that the power of judicial review over legislative action vested in the High Courts under Article 226 and in this Court Under Article 32 of the Constitution is an integral and essential feature of the Constitution, constituting part of its basic structure. Ordinarily, therefore, the power of High Courts and the Supreme Court to test the Constitutional validity of the legislations can never be ousted or excluded We also hold that the power vested in the High Courts to exercise judicial superintendence over the decisions of all the Courts and Tribunals within their respective jurisdiction, is also a part of the basic structure of the Constitution. This is because of a situation where the High Courts are divested of a other judicial functions apart from that Constitutional interpretation, is equally to be avoided.... On the other hand, to hold that all such decisions will be subject to the decision of the High Court under Article 226/227 of the Constitution before a Division Bench of the High Court within whose territorial jurisdiction, the Tribunal concerned falls, will serve two purposes. While saving the power of judicial review of legislative action vested in the High Courts under Article 226/227 of the Constitution, It will ensured that frivolous claims are filtered out through the process of adjudication of the Tribunal. The High Court will also have the benefit of a reasoned decision on merits which will be of the use to it in finally deciding the matter.... We hold that all decisions of Tribunals, whether created pursuant to Article 323A or 323B, will be subject to High Courts writ jurisdiction under Article 226/227 of the Constitution before a Division Bench of the High Court within whose territorial jurisdiction, the particular Tribunal falls.
13. Similar view has been reiterated in
14. In
15. Similar view has been reiterated in
16. In
17. In T.K. Rangarajan v. Government of Tamil Nadu and Ors. 2003 AIR SCW 3807, the Hon''ble Supreme Court held that ordinarily the writ Court should not entertain any matter where statutory remedies have not been exhausted but is empowered to exercise extraordinary jurisdiction to meet unprecedented extraordinary situation, having no parallel and the Court held t. at where the State Government has dismissed two lakhs employees for going on strike, the situation was very very exceptional. There was no justifiable reason for the High Court not to entertain the petitions on the ground of alternative remedy provided under the Statute.
18. Preliminary objection in this regard was accepted by the Karnataka High Court in
19. However, the Division Bench of the Madhya Pradesh High Court in
Coming to respondent''s plea of alternative statutory remedy, it deserves to be rejected on the very threshold. It is well settled that rule of exhaustion of available statutory remedy is only a rule of policy. It neither bars nor prohibits jurisdiction of the Court and the entertaining c otherwise of a petition falls squarely within the discretion of the Court. It is also well recognized that where the Tribunal or a Court acts outside its jurisdiction or in excess of it or under a law which is ultra vires or places an erroneous interpretation on a statute or conducts proceedings in a manner contrary to rules of natural justice and accepted rules of procedure, the plea of alternative statutory remedy becomes irrelevant.... Moreover the remedy of appeal provided in Section 35L is restrictive in nature and character and thus could not be treated as efficacious to oust the exercise of the writ jurisdiction.
20. Appeal u/s 35L of the Act 1944 is required to be considered in a different way than any other statutory appeal. In other cases, if a party is relegated to appellate/revisional forum, the party after exhausting the said statutory remedy, may again approach the writ Court challenging the order of the said forum. Such a course is not permissible in case of appeal u/s 35L of the Act 1944.
21. The power of judicial review is basic feature of the Constitution and even the Parliament cannot take it away by amending the Constitution. Thus, it becomes difficult to assume that such a jurisdiction can be ousted merely by amending the statute without having any express provision for ouster of the said remedy, even while providing the statutory remedy of appeal directly before the Hon''ble Apex Court. Accepting the contention of the Revenue that under no circumstances writ can be entertained in view of t se provisions of Section 35L of the Act 1944, the provisions of Section 35L have to be read rewriting the same adding the words "and no writ under Article 226 of the Constitution would be entertained." Adding or substracting of any word or rewriting of the provisions could itself amount to an amendment o the Act, which is not permissible. Vide
22. Be that as it may, the Hon''ble Apex Court in
23. Shri Rakesh Dwivedi, learned Senior Counsel appealing for the petitioners has submitted that as there has been no intention of the petitioner to evade duty and the assessee had always been furnishing full information regarding classification, valuation also disclosing the relation with petitioner No. 2, there was no occasion for the Adjudicating Authority to pass he impugned orders. More so, in such an eventuality, the proviso of Section 11A of the Act 1944 could not be attracted. The Adjudicating Authority as well as the Tribunal failed to appreciate the material on record particularly the Price List, Questionnaires, Invoices, Returns and Literatures submitted by the assessee had not been taken into account at all. Petitioner No. 2 had been the bulk purchaser of the products and less than 2 percent of the products had been sold in the open market including Hotels and Airlines and the said small quantity could not be the decisive factor for the purpose of classification. Packing material and labels affixed on that had clearly shown that they were Ayurvedic medicaments. They were having effect of curing and not only caring of the human body. None of the authorities below ever tried to find out by chemical analysis as what was the contents of the products and which constituent of the product had been having the dominant character. The reports of experts submitted by the petitioner were brushed aside without giving any reason, giving a hostile treatment to the petitioner while in cases of other Assessees, reports of experts had been given due consideration/weightage. Findings of fact recorded by the Tribunal as well as by the Adjudicating Authority are perverse, being based on no evidence rather contrary to the evidence on record. Petitioner had always been disclosing all the information, which had been accepted by the revenue throughout and orders impugned could not be passed merely because of the change of the opinion. Therefore, the revenue erred grossly applying the proviso of Section 11A of the Act 1944. The case of the petitioners was squarely covered by the Chapter 30 and not 33 of the Tariff Act 1985. Hence, the orders are liable to be set aside.
24. Shri B.N. Singh, learned Counsel appearing for the revenue has vehemently opposed the averments made on behalf of the assesee contending that while dealing with the case under fiscal statutes, the Court has to apply the rule of literal interpretation, as equity, personal hardship to the assessee are not the grounds to be taken into consideration at all. Assessment for each year is an independent act and assessee cannot ask the revenue not to make the assessment in accordance with law, if earlier orders had been passed in favour of the assessee wrongfully. The findings of fact recorded by the statutory authorities that the assessee had evaded the tax, is enough to attract the proviso to Section 11A of the Act 1944. More so, the entire case of the petitioner is not covered by the said proviso and a short period s covered by the main clause. The Court should not interfere with the well reasoned orders passed by the statutory authorities which have categorically held that case of the petitioners falls under Chapter 33 and not 30 of the Act 1985. The case does not present any special feature warranting judicial review of the findings of fact recorded by the statutory authorities. Petition is liable to be dismissed.
25. We have considered the rival submissions made by the learned Counsel for the parties and perused the record.
26. It is settled legal proposition that while interpreting a fiscal statute, the Court should apply the rule of literal interpretation. In
27. In
28. In
Law is not always logic and taxation considerations may stem from administrative experience and other factors of life and not artistic visualization or neat logic and so "the literal, though pedestrian, interpretation must prevail.
29. Same view was subsequently reiterated in
30. The Court is bound to give a literal interpretation if there is no ambiguity in the provision. In
That a result flowing from a statutory provision is never an evil. A court has no power to ignore that provision to relieve what it considers a distress resulting from its operation. A statute must, of course, be given effect to whether the Court likes the result or not.
31. Similar view has been taken by the Hon''ble Supreme Court in Raees Ahmad v. State of U.P. and Ors. AIR 2000 SC 583;
32. In
33. In
34. In
35. Thus, it is evident that while deciding a case under fiscal statute, the Court cannot import the principles of equity nor it can take into account the question of hardship to the assessee merely for the reason that assessee could not have transferred the liability of duty to consumers and it was not possible for him to recover the same at that stage.
36. In the instant case, relevant issue is regarding application of the proviso to Section 11A of the Act 1944. The proviso is read as a restriction to the generality of the main provision and it may also be termed as an exception to the main part of the statute but it has to be read in the context of the main proviso and not as an independent one. The proviso must be read with relation to the principal matter to which it stands as a proviso. It should not be treated as an independent enacting clause instead of being dependent on the main enactment. Vide
37. In
The proper function of a proviso is that it qualifies the generality of the main enactment by providing an exception and taking out as it were, from the main enactment, a portion which, but for the proviso would fall within the main enactment. Ordinarily, it is foreign to the proper function of a proviso to read it as providing something by way of an addendum or dealing with a subject which is foreign to the main enactment. The territory of a proviso, therefore, is to carve out an exception to the main enactment and exclude something which otherwise would have been within the section. It has to operate in the same field and if the language of the main enactment is clear, it cannot be used for the purpose of interpreting the main enactment or to exclude by implication what the enactment clearly says unless the words of the proviso are such that that is its necessary effect.
38. While deciding the said case, the Supreme Court placed reliance upon a decision of the Privy Council in
39. In
Proviso does cut down the ambit of the main provision but it cannot be interpreted to denude the main provision of any efficacy and reduce it to a better provision. Both must be so interpreted as to permit interference which if not undertaken, there would be miscarriage of justice.
40. In
41. In
A proviso has to be strictly construed inasmuch as it carves out an exception to the general rule. The general rule enacted in the main part is not only to be unduly restricted by expanding the contents of the proviso which is intended to carve out the exception from the general rule.
42. In
A proviso to a provision in a statute has several functions and while interpreting a provision of the statute, the court is required to carefully scrutinize and find out the real object of the proviso appended to that provision. It is not a proper rule of interpretation of a proviso that the enacting part or the main part of the section be construed first without reference to the proviso and if the same is found to be ambiguous only then recourse may be had to examine the proviso as has been canvassed before us. On the other hand an accepted rule of interpretation is that a section and the proviso thereto must be construed as a whole, each portion throwing light, if need be, on the rest. A proviso is normally used to remove special cases from the general enactment and provide for them specially.
A proviso qualifies the generality of the main enactment by providing an exception and taking out from the main provision, a portion, which, but for the proviso would be a part of the main provision. A proviso must, therefore, be considered in relation to the principal matter to which it stands as a proviso. A proviso should not be read as if providing something by way of addition to the main provision which is foreign to the main provision itself.
Indeed, in some cases, a proviso, may be an exception to the main provision though it cannot be consistent with what is expressed in the main provision and if it is so, it would be ultra vires of the main provision and struck down. As a general rule in construing an enactment containing e proviso, it is proper to construe the provisions together without making either of them redundant or otiose. Even where the enacting part is clear, it is desirable to make an effort to give meaning to the proviso with a view to justify its necessity.
43. Thus, it is evident from the above, that a proviso to statutory provisions provides for an exception and, therefore, authorities dealing with the matter are required to give strict interpretation to the same.
44. So far as the application of the proviso to Section 11A of me Act 1944 is concerned, it has also been considered by the Hon''ble Apex Court, High Courts and Tribunals time and again. The proviso provides for resorting to certain proceedings even after expiry of limitation period under certain circumstances.
45. In Collector of Central Excise v. Chemphar Drugs & Liniments AIR 1989 SC 832, the Hon''ble Supreme Court held as under:
In order to make the demand for duty sustainable beyond a period of six months and up to a period of 5 years in view of the proviso to Sub-section 11A of the Act, it has to be established that the duty of excise has not been levied or paid or short-levied or short paid, or erroneously refunded by reasons of either fraud or collusion or willful misstatement or suppression of facts or contravention of any provision of the Act or Rules made thereunder, with intent to evade payment of duty. Something positive other than mere inaction or failure on the part of the manufacturer or producer or conscious or deliberate withholding of information when the manufacturer knew otherwise, is required before it is saddled with any liability, before the period of six months. Whether in a particular set of facts and circumstances there was any fraud or collusion or willful misstatement or suppression or contravention of any provision of any Act, is a question of fact depending upon the facts and circumstances of a particular case.
46. Similarly in
47. In
48. In Tamil Nadu Housing Board v. Collector of Central Excise, Madras (1995) Suppl (1) SCC 50, the Hon''ble Apex Court held as under:
A bare reading of the proviso indicates that it is in nature of an exception to the principal clause. Therefore, its exercise is hedged on one hand with existence of such situations as have been visualized by the proviso by using such strong expression as fraud, collusion etc. and on the other hand it should have been with intention to evade payment of duty. Both must concur to enable the Excise Officer to proceed under this proviso and invoke the exceptional power. Since the proviso extends the period of limitation from six months to five years, it has to be construed strictly. The initial burden is on the Department to prove that the situations visualized by the proviso existed. But once the Department is able to bring on record material to show that the appellant was guilty of any of those situations which are visualized by the Section, the burden shifts and then applicability of the proviso has to be construed liberally. When the law requires an intention to evade payment if duty then it is not mere failure to pay duty. It must be something more. That is, the assessee must be aware that the duty was leveable and it must deliberately avoid paying it. The word ''evade'' in the context means defeating, the provision of law of paying duty. It is made more stringent by use of the word ''intent''. In other words the assessee must deliberately avoid payment of duty which is payable in accordance with law.
49. In
50. In
51. In
52. In
53. Similarly, in
54. Thus, in view of the above, it becomes evident that where the list for classification/valuation is submitted by the assessee and it is approved by the revenue and even if there has been a bona fide mistake or the part of the assessee without establishing the willful evasion of duty or intentional suppression of material information, the provisions of extended limitation cannot be applied. The revenue has to establish that there has been a positive act on the part of the assessee and not merely a passive act/negligence or mission for evasion of duty or furnishing the relevant facts regarding its product. If the classification has been approved by the revenue having full facts before it, the assessee cannot be held responsible for the reason that the department cannot be permitted to take the benefit of its own mistake. Vide
55. In Amrutanjan Ltd. v. Collector of Central Excise 1905 (77) ELT 500, the Hon''ble Supreme Court observed that as the Amrutanjan Pain Balm Ayurvedic was having contents like Menthol IP, Camphor IP, Turpentine IP and Methyl Salicylate IP as main ingredients, which was to be classified as Ayurvedic medicine under sub-heading 3003.30 of the Act 1985, as the ingredients in it were known both to Ayurvedic and western sciences and had been used in making the medicines, the real test is to determine as to whether the main ingredients have pharmaceutical quality and are usable in medicinal preparations.
56. In
57. In
58. In B.P.L. Pharmaceuticals Ltd. v. Collector of Central Excise, Vadodara 1995 Supp. (3) SCC 1, Hon''ble Supreme Court held while examining such an issue, the Court/Tribunal/Authority must examine the relevant factors and that include label, literature and medicinal preparations concerning the product in question. It is so because the label specifies many thing and may reveal what are its content, for what it can be used, for what purpose, it should not be used, whether it is dangerous for life or health and the method of its application. The literature for that purposes must be the standard text book used only by registered medical practitioner or hospital or laboratory. It may explain that if a particular ailment for which the drug is prepared is included, which may lead to serious problems. So far as the medicinal preparations of the product are concerned, it can be governed from the technical and/or pharmaceutical references of the product and the revenue is also at liberty to produce such material discrediting the case of the assessee. If a product has therapeutics or prophylactic uses, it should be classified as medicaments under Chapter 30 and the Court held that as the shampoo "Selsun" in that case had medicinal value, it was held to be classifiable under Chapter 30 and not 33.
59. In
60. The said case was reconsidered by the Hon''ble Apex Court in
It is settled law that the onus or burden to show that a product falls within a particular tarrif item is always on the Revenue. Mere fact that a product is sold across the counters and not under a doctor''s prescription, does not by itself lead to the conclusion that it is not a medicament. We are also in agreement with the submission of Mr. Lakshmikumaran that merely because tie percentage of medicament in a product is less, does not also ipso facto mean that the product is not a medicament. Generally, the percentage or dosage of the medicament will be such as can be absorbed by the human body. The medicament would necessarily be covered by fillers/vehicles in order to make tie product usable. It could not be denied that all the ingredients used in "Banphool Oil" are those which are set out in the Ayurveda textbooks. Of course the formula may not be as per the textbooks but a medicament can also be under a patented or proprietary formula. The main criterion for determining classification is normally the use it is put to by the customers who use it. The burden of proving that Banphool Oil is understood by the customers as a hair oil was on the Revenue. This burden is not discharged as no such proof is adduced. On the contrary, we find that the oil can be used for treatment of headache, eye problem, night blindness, reeling head, weak memory, hysteria, amnesia, blood pressure, insomnia etc. The dosages required are also set out on the label. The product is registered with the Drug Controller and is being manufactured under a drug licence.
Another aspect to be kept in mind is that the; Revenue is bound by the circulars issued by the Board. The board circular dated 5.12.1991 clearly stipulates that in case of doubt the matter should be referred to the Drug Controller. The matt was referred to the Drug Controller who, as stated above, has opined that it is an Ayurveda medicament. If the Department was still entertaining any doubts, they could have referred the matter to the Advisor, Ayurveda/Sub-Commissioner in the Office of Drug Controller of India, Director General of Health Services, New Delhi. This was not done.
61. The Hon''ble Supreme Court categorically held in this case that the ratio of Shree Baidyanath (supra) has no bearing in a case like instant.
62. Similar view has been taken in
63. In
64. In
65. Similarly, in Naturalle Health products (P) Ltd. v. Collector of Central Excise, Hyderabad JT 2003 (8) SC 614, the Apex Court held that it is not permissible for the authorities to reopen an issue or hold an enquiry in respect of the matter only on the ground that the authority had competence to reopen some other connected issue. The Court further held that the r-al test to determine regarding the classification of products claimed to be Ayurvedic medicines would be to find out as to how the customers, practitioners in Ayurvedic medicines, dealers and licensing officials treat the product end where all the ingredients of the products in question are mentioned in the authoritative book of Ayurveda, the mere fact that the ingredients are purified or added with some preservatives, does not really alter their character.
66. From the aforesaid settled legal proposition, it becomes evident that while deciding the case like instant, the statutory authority must deal with the issue as to whether a product falls within Chapter 30 or 33 of the Act 1985 and definition of medicament is to be given strict adherence as provided under the Act 1944. Burden to prove that a particular product falls within a particular Chapter of Act 1985, lies upon the revenue and not upon the assessee and for the same, evidence is to be adduced and the contents of the products have to be analysed in order to determine as to whether some of them have medicinal values and it is not relevant as to whether the said content is dominant or dormant. The authority is also under a legal obligation to examine the textbook, literature, affidavits and certificates given by the assessee and experts and if the classification list has earlier been approved by the revenue and there is no concealment of fact, the assessee should not suffer for the fault of the revenue even if it has wrongly been accepted by it.
67. The instructions issued by the department are binding on the authorities for the reason that the issuing a circular/instruction is intimately conversant not only with the policy of legislation for the purposes of the provisions of the Act but also familiar with the nature and qualities of the commodities and also their use from time to time, therefore, such notifications/circulars/executive instructions in fiscal statutes are binding. Apart from the fact that circulars of the Board are binding on the tax department, they are in the nature of contemporanea expositing furnishing legitimate aid the construction to the relevant provisions. More so, it is necessary to issue such circulars to give effect to internal complexity of fiscal adjustment of diverse elements. Vide
68. It is well established rule of interpretation of a statute by reference to the exposition it has received from contemporary authority. However, the Apex Court added the words of caution that such a rule must give way where the language of the statute is plain and unambiguous. Similarly, in Collector of Central Excise, Bombay and Anr. v. Parley Export (P) Ltd. AIR 1980 SC 644, the Hon''ble Supreme Court observed that the words used in the provision should be understood in the same way in which they have been understood in ordinary parlance in the area in which the law is in force or ay the people who ordinarily deal with them. In
69. In
70. In
71. However, in Laxminarayan R. Bhiattod and Ors. v. State or Maharashtra 2003 AIR SCW 2020, the Apex Court held that "the manner in which a statutory authority had understood the application of a statute would not confer any legal right upon a party unless the same finds favour with the Court of law dealing with the matter".
72. There can be no dispute to the settled legal proposition that the Court or Tribunal is not permitted to decide a case going out of pleadings of the parties nor the evidence led on a non-existing plea is permitted to be taken into consideration. Vide Sri Mahant Govind Rao v. Sita Ram Kesho (1898) 25 IA 195 (PC);
73. It is not possible for the Court to decide an issue, not raised/agitated by the authority for the reason that other party did not have opportunity to meet it and such a course would violate the principles of natural justice. Vide New Delhi Municipal Council v. State of Punjab AIR 1997 SC 2841 Similarly, in
The Courts would be well advised to decide the petitions on the points raised in the petition and if in a rare case keeping in view the facts and circumstances of the case any additional points art to be raised then the concerned and affected parties should be put to notice on the additional points to satisfy the principles of natural justice. Parties cannot be taken by surprise.
74. Section 11A of the Act 1944 empowers the reopening of an assessment as well as the modification of the classification list while reopening the assessment.
75. Reopening is not permissible by mere change of opinion. Vide Maharajadhiraj Sir Kamleshwar Singh v. State of Bihar 1959 SC 303;
76. In Ahmedabad Manufacturing & Calico Printing Co. Ltd. v. Union of India (1993) Supp. 2 SCC 7; Commissioner of Central Excise v. Hindustan Safety Glass Works Ltd. 1995 (77) ELT 40 (SC); and Union of India v. Maheshwari Woolen Mills 1998 (97) ELT 220 (SC), the Hon''ble Supreme Court held that while dealing with a case like instant, the Courts have t be conscious enough that the order may be quashed only to the extent of extended period of limitation and not for the period of six months for the reason t lat the notice remains valid to that extent. Though in
77. Suppression of facts means that it should be intentional and to be read in context of other words, like fraud, collusion or willful default and requires to be considered very strictly. Mere omission to disclose the correct information is not a suppression of fact unless it was deliberate to escape the payment of duty and there can be no suppression when the facts were known to the assessee as well as the revenue. Vide Pushpam Pharmaceuticals Co. Ltd. v. Commissioner of Central Excise (1995) Supp. 3 SCC 462.
78. Similarly, the willfulness and intent refer to mental state at the time of doing or omitting to do an act by a person. Thus, it has to be gathered from assessing the overall facts and circumstances of the case as to whether the assessee intended to evade duty. Same remained the position regarding mis-declaration and in case declaration has been made by the assessee to the best of its knowledge considering the facts and circumstances of the case and the quality of the product, the charge of mis-declaration cannot be sustained. The concealment and suppression must be in order to deceit the revenue keeping it in dark so that it acquiescence and endorses an unlawful act thinking that it is lawful when it approved the act in the full knowledge of the relevant particulars to it in good faith, that cannot be a case of deceit, fraud or concealment or suppression.
79. The onus to prove fraud, misstatement is on the Revenue and not otherwise. It is only when the Revenue discharges its onus, the burden is shifted to the assessee to prove that he never intended to evade the liability. Evidence led by the assessee cannot be brushed aside by the authority concerned rather it has to be dealt with in accordance with law. Nor it is permissible for the authority to ignore the relevant evidence/factor, taking into consideration irrelevant documents.
80. The instant case requires to be examined in the light of the aforesaid settled legal proposition. Admittedly, assessee has a licence under the Act 1940. It has submitted the price list, questionnaires, invoices from time to time. Its classification has been approved provisionally and subsequently finally by the authorities concerned and had consistently been accepted. In the receipts and returns, invoices have also been filed showing that 98 percent of the products are sold to the petitioner No. 2 and the petitioner No. 1 has interest h petitioner No. 2 and has a control over it but petitioner No. 2 does not have control over petitioner No. 1. Only 2 percent of its product are being sold in the open market. It had also filed affidavits of several Vaidyas, literature, Ayurvedic textbooks to show that the product had been Ayurvedic medicines. The Adjudicating Authority as well as the Tribunal had never asked for chemical analysis of its product; no report had ever been asked from any Drug authorities under the Act 1940 about the contents thereof; no product had ever been sent for chemical analysis seeking the report regarding its constituents; no evidence hid been led by the revenue to establish that the products did not have any medicinal value and, therefore, will fall within the ambit of Chapter 30 and not 33. There was no mutuality of interest between the petitioners No. 1 and 2 as only petitioner No. 1 had been interested in petitioner No. 2 and not vice-versa. Investigations had been carried out since 1989 and in view of the provisions of Rule 173 of the Rules 1944, the classification list filed along with the questionnaire end price list etc. had always been approved after holding enquiry vide orders dated 26.08.1994 and 29.09.1994, as referred to above. The petitioners'' case had always been accepted by the Adjudicating Authority, as is evident from the orders referred to above, particularly orders dated 29.08.1989, 29.01.1992 and 07.09.1998. Its products had always been classified under Chapter 30 vide order dated 29.09.1994. The petitioners had always been submitting the required information to the department. Thus, there can be no case of suppression of material facts or misstatement of facts. There is nothing on the record to show that there had been any kind of fraud, collusion or suppression of material fact or information in this regard, as there was no fir ding by the Adjudicating Authority on the issue of suppression of fact and, therefore, it was not warranted that the Tribunal would deal with the issue.
81. Neither the Adjudicating Authority nor the learned Tribunal considered it proper to send any of the products of the petitioners for chemical analysis, though the Hon''ble Apex Court while interpreting the circulars issue j from time to time by the Revenue, had emphasised upon the need of such analysis, nor there is any explanation for deviating the understanding of the department and acceptance of the explanation given by the petitioners earlier. Undoubtedly, administrative interpretations may not be binding upon the authority concerned but it must record certain reasons for taking a different view. There were no pleadings before the Adjudicating Authority or the Tribunal on behalf of the Revenue on the basis of which it could conclusively be held that the products of the petitioners were purely cosmetics and had no medicinal value at all. What to talk of any leading evidence to substantiate the same, the department did not produce any article etc. or any opinion of expert in this regard nor any explanation has been furnished by the authorities below no giving due weightage to the reports of the experts produced by the Assessee. Thus, we failed to understand on what basis and relying upon what documentary evidence, the findings have recorded against the Assessee.
82. The crystal-clear finding of fact recorded by the learned Tribunal is that there was no suppression of the material fact with respect to classification. Therefore, the Tribunal erred in invoking the suppression of Section 11A of the Act 1944 holding that the fact that petitioner No. 2 was related person, was not known, and this fact had been suppressed. The assessee has definitely disclosed that Shahnaz Hussain was controlling Partner in Saharab Chemicals. As the facts had been fully disclosed, there was no occasion for drawing an inference of petitioner being a related person-qua-Saharab Cosmetics, and this has been accepted by the adjudicating authority. The Revenue did not challenge their said findings of fact in appeal. The question of taking up this issue bv the Tribunal was totally unjustified. A literature of the assessee can be looked into. But it has to be appreciated in a correct perspective that the literature might have been prepared keeping in mind the law of other countries. The averment of the assessee that the literatures consisted for expert, and particularly, to be understood in foreign countries, like U.K. and United States of America, have to be printed in a different manner showing the same products as cosmetics for the reason that Ayurvedic system is not accepted to the medical sciences of those countries and that could not have been a decisive factor, Without sending the product for chemical analysis and recording a finding as to whether the constituent thereof had medicinal value, the show cause notice was issued invoking the proviso to Section 11A(1) of the Act 1944 on 3 different grounds, including wilful mis-statement and suppression of fact, claiming the products as medicines, though in some of its literatures it has been shown as cosmetics and the goods had been sold at much lower price to petitioner No. 2, a related person with a intention to evade excise duty.
83. So far as the 3rd ground was concerned, i.e., suppression of fact with respect to related person with intention to evade duly, the adjudicating authority has not recorded any finding. The Revenue in its cross-appeal has not taken this issue at all. Thus, the learned Tribunal could not have raised this issue inasmuch as without giving a show cause notice to the assessee if the Tribunal wanted to examine this issue suo motu and it was permissible in law for it, the Tribunal did not furnish any explanation giving a discriminator treatment to the petitioner as it had been submitted before the Trib ;nal that the similar products had been classified as medicines by the same Tribunal in various other cases, and a large number of its own judgments had been cited before it, particularly, the case of Dabar India, Ishan Research Lab v. Naturance Research Lab etc. The Tribunal tried to distinguish the case of the assessee from that of Ishan Research Lab on the issue of classification only on the ground that in that case the Tribunal had classified certain products as Ayurvedic medicines on the basis of the report of Dr. V.N. Pandey, though in the case of assessee the report of the same expert, i.e., Dr. V.N. Pandey had not been accepted at all. The Tribunal relied upon certain eiticles in the newspapers and magazines without disclosing as to whether the author of the said article was an expert of the subject and what could have been the evidenciary value of its opinion.
84. In view of the above, we reach the unescapable conclusion that there had been no mis-statement or suppression on any information required to be disclosed in law on behalf of the assessee. Therefore, the provisions of Section 11A of the Act 1944 could not be attracted. More so, in the in; ant case, the period involved had been from March, 1992 to October, 1996. The show cause notice dated July, 1997 was clearly barred by limitation as the provisions of Section 11A were not applicable.
85. Thus, petition succeeds and is allowed. The judgment arid order dated 14.5.2003 (Annex. 10) and orders dated 7.8.1998 and 24.11.1998 are hereby set aside to the extent the same adversely affected the assessee. So far as the show cause notice relating to subsequent period is concerned, the authorities are at liberty to make a fresh assessment in accordance with law, and for that purpose, the case is remanded to the adjudicating authority who after considering the material on record shall permit both the parties to lead evidence to prove their case.
86. In the facts and circumstances of the case, there shall be no order as to costs.
