Full Judgment Text
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PETITIONER:
M/S. BALAJI ENTERPRISES, MADRAS
Vs.
RESPONDENT:
THE COLLECTOR OF CENTRAL EXCISE. MADRAS
DATE OF JUDGMENT: 05/05/1997
BENCH:
S.P. BHARUCHA, SUHAS C. SEN
ACT:
HEADNOTE:
JUDGMENT:
Present
Hon’ble Mr. Justice S.P. Bharucha
Hon’ble Mr. Justice Suhas C. Sen
Krishnan Venugopal, S.R. Setia, Advs for the appellant
N.K. Bajpayee, R.S. Rana, Advs. for P. Parmeswaran, Adv. for
the Respondent
J U D G M E N T
The following Judgment of the Court was delivered:
SEN, J.
The appellant, Balaji Enterprises, purchases aluminium
ingots from the market and manufactures aluminium containers
which are used according to the permission granted by the
Excise Authority under Rule 56A of the Central Excise Rules.
The process followed for making the containers has been
stated by the appellant in a letter to the Assistant
Collector of Central Excise. The appellant melts the ingots,
converts them into slabs, rolls them into sheets which are
converted into circles. These circles are converted into
containers which are sold in the market. The appellant pays
duty on the containers manufactured by it regular course. In
the process of manufacturing containers, waste products such
as aluminium scrap also come into existence.
The Central Excise Authority called upon the appellant
to pay duty on the scrap manufactured by it. The appellant
was compelled to pay duty on the value of the scrap at the
rate of 40 per cent under Tariff Item 27(a)(i) of the
Central Excise Tariff.
The appellant’s case before the Department was that
‘scraps’ generated in course of manufacture of aluminium
containers by the appellant, could not be classified under
T.I., 27(a)(i) of the Central Excise Tariff which before
1.3.1981 was as under
27-ALUMINIUM
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Tariff Rate of duty
Item Description of goods Basic Special
No. Excise
-------------------------------------------------------
27. ALUMINIUM
(a)(i) in any crude form 50% 10% of
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including ingots, Adv the basic
bars, blocks, plus duty
slabs, billets, Rs. chargeable
shots & pellets. 2000/-
per
metric
tonne.
(ii) Wire, bars, wire 50% Adv -do-
rods and castings plus
not otherwise Rs. 2000/-
specified. per metric
tonne.
(b) Manufactures, the -do- -do-
following, namely,
plates, sheets, circles,
strips, shapes and
sections in any form or
size, not otherwise
specified.
(c) Foil (whether or not -do- -do-
embossed, cut to shape,
perforated, coated,
printed or backed with
paper or other reinforcing
material) of thickness (excluding any
backing) not exceeding 0.15 mm.
(d) Pipes and tubes other -do- -do-
than extruded pipes
and tubes.
(e) Extruded shapes & -do- -do-
sections including
extruded pipes and
tubes.
(f) Containers, plain, -do- -do-
lacquered or printed,
or lacquered and
printed.
Explanation: I " Container" means
containers ordinarily intended for
packaging of goods for sale,
including collapsible tubes, casks,
drums, cans, boxes, gas cylinders
and pressure containers whether in
assembled or unassembled condition,
and containers known commercially
as flattened or folded containers.
Explanation: II- In this Item, the
expression "Aluminium" shall
include any alloy in which
aluminium predominates by weight
over each of the other metals.
----------------------------------------
The appellant’s case is that ‘aluminium scrap’ cannot
be described as ‘aluminium in any crude form’ Aluminium
scraps are not really in crude form. In fact, T.I. 27(a)(i)
makes it clear that it is only the commodities known in the
market like ingots, bars, blocks, slabs, billets, shots and
which can be taxed under T.I. 27(a). But scraps remaining
after manufacturing products like utensils cannot be
brought to tax under T.I. 27(a)(i) as "aluminium in any
crude form".
T.l. 27(a)(i) speaks of ’aluminium in any crude form’.
Ingots, bars, blocks, slabs, billets, shots and pellets have
been specifically brought within the Tariff Description.
That, however, does not mean that only the articles which
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have been specifically mentioned in T.I. 27(a)(i) are
excisable to duty. The Tariff Description is inclusive which
means apart from ingots, bars, blocks, slabs, billets, shots
and pellets, other things that may come within the
description of ‘aluminium in any crude form’ will be
excisable to duty as such.
The problem in this case, however, is about the nature
of the scraps produced by the appellant. Can the scraps be
regarded as ‘aluminium in any crude form’? Obviously Tariff
Item 27(a) will not take in aluminium in any finished form.
The dictionary meaning of ‘crude’ is: "In a state needing
preparation for use not refined; raw; uncooked" (Webster
Comprehensive Dictionary International Edition 1984.)
From the Tariff Description it appears that in ; sub-
item (a)(i) of Tariff Item 27 ‘crude form’ of aluminium will
include ingots, bars, blocks, slabs, billets, shots and
pellets, That is the most primary form of the metal. Sub-
item (b) of Tariff Item 27 speaks of "Aluminium
manufactures" , namely, plates, sheets, circles, strips,
shapes and sections in any form or size not otherwise
specified’. There is no dispute that the appellant
manufactures circles which have been specifically included
in T.I. 27 (b) and not T.I. 27(a). ‘Circles’ have not been
included in the Tariff Description in T.I. 27 (a) (j). That
means ‘circles’ have not been treated as ‘aluminium in any
crude form’ but ‘Aluminium Manufactures’. The assessee
manufactures the circles and thereafter aluminium containers
out of these circles. The scraps are generated while
converting circles which are not ‘aluminium in crude form’
into containers which are finished goods. If anything is
made out of the circles, whether as end-product or by
product, it cannot be treated as the metal itself in crude
form. The scraps that arise out of the manufacturing
process; do not go back to the crude form of aluminium.
When ingots are converted into circles, the end-products are
not treated as aluminium in crude form. In that event, how
can something which emerges as a result of further
manufacturing process be treated as Crude metal? In our
view, the aluminium scraps cannot be treated as aluminium in
crude form and classified as such in T.I. 27(a)(i).
In the case of M/S Khandelwal Metal and Engineering
Works and Anr. vs. Union of India & Ors. (1985) 3 SCC 620,
Chandrachud, C.J. pointed out waste and scrap are by-
products of manufacturing. Aluminum scrap which is obtained
in course of manufacturing aluminium containers is an
integral part and inevitable consequence of the
manufacturing process.
In our view, what emerges as a consequence of a
manufacturing process out of the aluminium circles cannot be
treated as the metal in crude form.
The position becomes clearer after the amendment of
T.I.27 on and from 1.3.1981. ‘Waste and Scrap’ was
specifically included in sub-heading (aa) of T,I.27. The
Tariff Description was as under:
AFTER 1.3.1981
--------------
ITEM NO.27 - ALUMINIUM
----------------------
-------------------------------------------------------
ITEM No. Tariff Description Rate of Duty
-------------------------------------------------------
27 ALUMINIUM
(A) i) In any crude form Fifty per cent
including ingots, bars, ad valorem
blocks, slabs, billets plus Rs. two
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shots and pellers. thousand per
metric tonne
ii) Wire bars, wire tods -do-
& castings not
otherwise specified.
(aa) Waste and Scrap. -do-
(b) ........
(c)............
(d) ............
(e) ..............
(f) ........
EXPLANATION I ....
EXPLANATION II....
EXPLANATION III - " Waste and
Scrap" means waste and scrap of
aluminium fit only for the recovery
of metal or for use in the
manufacture of chemicals, but does
not include sludge, drosss
scalings, skimmings, ash and other
residuals.
The legislature recognised that ‘Waste and Scrap’ could
not be brought to tax as aluminium in crude form, If "Waste
and Scrap" was already included in Item No.27(A), there
would not have been any need for making the entry (aa). The
amendment left sub-item (a) of Item 27 untouched, Moreover,
every type of waste and scrap was not made taxable after the
amendment made on 1.3.1981. Only the type of waste and scrap
mentioned in Explanation III were subjected to duty. Sludge,
dross, scalings, skimmings, ash and other residuals were
left out. Before 1.3.1981 there was no guideline to decide
what would constitute scrap for imposition of Central
Excise.
All these things go to show that sub-item (aa) was not
clarificatory of sub-item (A) of Item 27. It was a new entry
altogether bringing "Waste and Scrap’ for the first time to
duty after specifying the limited scope of this entry by
adding Explanation III.
It has been rightly contended on behalf of appellant
that whenever things like ‘Waste and Scrap’ under any head,
have been sought to be taxed in the Central Excise Act,
specific entries have been made for this purpose. In Tariff
Item No.25 ’iron in any crude form’ specifically includes
pig iron, scrap iron molten iron or iron cast in any other
shape or size. The legislature specifically included the
scrap iron within the description of ’iron in any crude
form’ in T.I.25, but in the description of goods under the
head ‘aluminium in any crude form’, aluminium scraps were
not included in T.I.27. Even when the amendment was made on
1.3.1989, aluminium scarps were separately taxed and not
included in ‘aluminium in any crude form’.
Similarly, in the T.l. 18 dealing with man-made
fibres, other than mineral fibres, man-made filament yarns,
cellulosic spun yarn, ’Non-cellulosic wastes, all sorts’
have been specifically included as sub-item (4) of T.I.18.
Sub-item (4) has been explained to include only wastes
arising in, or in relation to, the manufacture of man-made
fibres (other than mineral fibers) and man-made filament
yarns.
The obvious legislative intent was not to tax aluminium
scrap and Waste’ prior to the amendment made a with effect
from 1st March 1989. What emerged from the manufacturing
process was certainly not aluminium in crude form.
There is also another feature of this case, the
Tribunal has not held that aluminium scraps should be
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described as ’aluminium in any crude form’ and brought to
tax as such even prior to 1.3.1981. The Tribunal has held:
"The assessment made by the
department favours the revenue but
we cannot say that it is a perverse
assessment or that the law does not
sanction it. While one person may
say that word scrap does not belong
in the sub-item with ingots. bars
and the others, another person may
say with equal, I would say more
logic, that it does belong in the
sub-item. I would not like to
disturb an assessment made by the
department unless it has
perverseness or unreasonableness in
it. This assessment is not
unreasonable much less perverse."
We are of the view the Tribunal has really avoided ;
answering the question of law raised before it. Whether the
scrape generated during the course of a manufacturing
utensils should be treated as ’aluminium in crude form’ is a
question of law that had to be answered fairly and squarely
by the Tribunal. The Tribunal’s jurisdiction is not limited
to deciding whether the decision of the departmental
authority was perverse or unreasonable.
We are of the view that Tribunal should have examined
the Question of law before it and given proper answer.
However, we have examined the question. In our view,
the aluminium scarps, produced by the assessee in course of
manufacturing utensils, could not be taxed under T.I.27
before its amendment on 1.3.1981.
The order of the Tribunal is set aside. The appeal is
allowed. There will be no order as to costs.