COMMISSIONER OF CENTRAL EXCISE,VADODARA vs. INDIAN PETROCHEMICALS CORPN.LTD.

' REPORTABLE ' IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS. 3623-3624 OF 2005 COMMISSIONER OF CENTRAL EXCISE, VADODARA ... Appellant VERSUS

CIVIL APPEAL NO. 4264 OF 2011 J U D G M E N T A. K. SIKRI, J. These batch of appeals pertain to Indian Petrochemical JUDGMENT Corporation Limited (in short 'IPCL') and in the fourth appeal, the assessee is Indian Oil Corporation. IPCL is engaged in the manufacture of various types of petrochemicals, falling under Chapter 27 and 29 of Central Excise Tariff Act, 1985. It holds valid Central Excise registration under Rule 174 of the Central Excise Rules 1944. One of the products which is manufactured by IPCL is C4 Raffinate. On this, the IPCL has been paying 8 per cent C.A. Nos. 3623-3624/2005 etc. 1 Page 1 duty, as it has been claiming the benefit of Notification No. 6/2000 dated 01.03.2000. We may mention that the normal rate of duty of the aforesaid product is 16 per cent. However, by virtue of the aforesaid notification, in respect of certain products duty is halved. The question arose as to whether the IPCL is entitled to the benefit of the aforesaid notification and in that context, the issue of classification of this product fell for consideration. The IPCL has classified the product under chapter sub-heading 2711.19. Chapter Heading Entry 27.11 reads as under: - 27.11 Petroleum gases and other gaseous hydrocarbons - Liquefied : 2711.11 - Natural gas 2711.12 - Ethylene, propylene, butylene and butadiene 2711.19 - Other -- In gaseous state: 2711.21 - Natural gas 2711.29 - Other As per the Department, the aforesaid product should JUDGMENT have been classified under Chapter Heading 2711.12 as butylene. On that basis, show cause notice was issued demanding excise duty at the rate of 16 per cent ad valorem and asking the IPCL to pay the differential duty as duty paid by IPCL was at the rate of 8 per cent. The IPCL replied to the show cause notice sticking to its position that the as per the aforesaid exemption Notification, 50 per cent of the duty of excise specified in the First Schedule, was payable. C.A. Nos. 3623-3624/2005 etc. 2 Page 2 In the Order-in-Original passed by the Commissioner, the demand of duty as claimed in the show cause notice was confirmed rejecting the contention of the IPCL. However, in an appeal filed before the Customs, Excise and Service Tax Appellate Tribunal (hereinafter referred to as 'CESTAT'), IPCL has emerged successful inasmuch as its contention is accepted. On going through the order of the Commissioner as well as the CESTAT, we find that both the authorities below have entered into the various facets of the dispute and gone into the entire gamut of controversy. Many of the findings of the Commissioner in his order have not found favour with the CESTAT in the impugned decision rendered by it. We have heard learned counsel for the parties on all the aspects and have gone through the orders minutely through which we were taken by the learned counsel appearing for the parties. We JUDGMENT are, however, of the opinion that it is not necessary to even advert to all those aspects of the matter inasmuch as the fulcrum of the dispute pertains to the interpretation which is to be accorded to the language used in Notification No. 6/2000 which confers, as mentioned above, partial exemption. It reads as under: - C.A. Nos. 3623-3624/2005 etc. 3 Page 3

for the respondents have argued that the words “other than” JUDGMENT qualify only natural gases and according to him, if read in this manner, the products which would fall within the exempted category for payment of concessional rate of excise duty would be LPG, other gaseous hydro carbons excluding natural gas, ethylene, propylene, butylene and butadiene. We find that the construction as sought to be given by IPCL appears to be correct. This aspect has been dealt with by the CESTAT in para 5.5 of the judgment and since we are C.A. Nos. 3623-3624/2005 etc. 4 Page 4 agreeing with the said interpretation given by the Tribunal, we reproduce hereunder the said para in its entirety: - “5.5 As regards the eligibility to the Notification Sr. No. 24 thereof, it is found - (i) Sl. No. 24 of Notification NO. 6/2000-C.E., dated 1-3-2000 confers partial exemption to “Liquefied Petroleum gases and other gaseous hydrocarbons other than natural gas, ethylene, propylene, butylene and butadiene”. (emphasis supplied) In the aforesaid Sl. No. 24 of Notification No. 5/2000, there is no comma after the words 'gaseous hydrocarbons'. Therefore, the expression “other than” appearing after the words “gaseous hydro carbons” and before the words “natural gas” would qualify only the words “natural gas”. In other words, the following goods are covered by the aforesaid Sl. Nos. (i) Liquefied petroleum gas and other gaseous hydrocarbons with exclusion of natural gas, (ii) Ethylene, (iii)Propylene, (iv) Butylene and (v) Butadiene. The above submissions is reinforced by a comparison with Sl. No. 30 of Notification No. 75/84-C.E., dated 3-3-1984 as introduced by Notification No. 120/86-C.E., dated 1-3-1986 which stood in the manner, dining the entire period from 1-3-1986 to 28-2-1994. F.5 The said Sl. No. 30 of Notification No. 75/84 reads thus: JUDGMENT “Liquefied petroleum gases and other gaseous hydrocarbons, other than natural gas, ethylene, propylene, butylene and butadiene”. as in the above Notification No. 75/84, there was a comma after gaseous hydrocarbons, unlike present Notification No. 6/2000, Sl. No. 24 thereof. Therefore, even if C-4 Raffinate is treated as Butylene Sl. No. 24 of Notification No. 6/2000-C.E., would be applicable, specification of butylenes in the said Sl. No. 24 is not for the purpose of its exclusion, but for the purpose of its specific enumeration and inclusion. (ii) Even if the description of goods against Sl. C.A. Nos. 3623-3624/2005 etc. 5 Page 5 No. 24 of Notification No. 6/2000-C.E., is interpreted to mean that ethylene, propylene, butylenes and butadiene are also excluded, then C-4 Raffinate is not excluded since it is not exclusively a or any 'butylene' but is a mix of 'butylenes'. In view of the findings arrived in paras supra. However, since C-4 Raffinate is liquefied petroleum gas it is covered by the description of the “Liquefied Petroleum gases and other gaseous hydrocarbons” under Sl. No. 24 of the above notification, Raffinate, even if it is assumed as butylene is not excluded from coverage of Sl. No. 24 of the Notification No. 6/2000, but would stand included in the first part of the Notification as liquefied petroleum gases. (iii) The order of the Commissioner on the question of availability of exemption Notification No. 6/2000-C.E., dated 1-3-2000 and No. 3/2001-C.E., dated 1-3-2001 is purely based on the intention of the legislature on the basis of the Finance Minister's speech. However, it is well settled legal position that the notification has to be interpreted on the basis of plain meaning of words and intention behind the notification cannot be a basis to interpret the notification. Commissioner has not refuted any of the submissions made by the appellants, on the interpretation of the notification. If the interpretation of the department on Sr. No. 24 of Notification No. 6/2000-C.E., dated 1-3-2000 and Sr. No. 34 of Notification No. 3/2001-C.E., dated 1-3-2001 is accepted then the simple way of giving the description of the goods under the said Sr. Nos. of the Notifications, would have been “goods falling under sub-heading 2711.19”, if the Government wanted to extend the concessional rate of duty in respect of liquefied petroleum gas and other hydrocarbons except natural gas. Hence the interpretation as adopted by the Commissioner based on the intention of the legislature on the basis of Finance Minister's speech is wholly incorrect.” JUDGMENT Insofar as Indian Oil Corporation is concerned, the only difference is that it is manufacturing a product known as propylene. Since it is also one of the products which qualifies for partial exemption from payment of duty by Notification No. 6/2000 dated 01.03.2000, result in both the C.A. Nos. 3623-3624/2005 etc. 6 Page 6 cases would be the same. Consequently, all these appeals preferred by the Department are hereby dismissed. ........................., J. [ A.K. SIKRI ] ........................., J. [ ROHINTON FALI NARIMAN ] New Delhi; May 12, 2015. JUDGMENT C.A. Nos. 3623-3624/2005 etc. 7 Page 7