Full Judgment Text
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CASE NO.:
Appeal (civil) 6514-6515 of 2002
PETITIONER:
Commissioner of Central Excise, Coimbatore
RESPONDENT:
V. Madhu @ C.V. Maadhesh
DATE OF JUDGMENT: 04/10/2002
BENCH:
S. RAJENDRA BABU & P. VENKATARAMA REDDI.
JUDGMENT:
J U D G M E N T
RAJENDRA BABU, J. :
Leave granted.
A notice was issued by the appellant on 25.7.2000 under the Central
Excise Act, 1944 (hereinafter referred to as ’the Act’) to M/s Komalagowre
Taxtiles and M/s Selvaganapathy Textiles to show cause as to why duty should
not be demanded jointly from them. The stand of the Department is that the
respondent had floated dummy units for the purpose of removal of cotton yarn on
cone manufactured by M/s Komalagowre Taxtiles without payment of duty during
the relevant period; that M/s Komalagowre Taxtiles and M/s Selvaganapathy
Textiles were functioning under fictitious names even though the real control and
ownership of both these textile units was with the respondent herein.
A Writ Petition was filed before the High Court contending that the unit
with the name of M/s Komalagowre Textiles was a registered RC holder till
31.3.1999; that the RC was surrendered and cancelled on 1.4.1999; that
thereafter the unit with the name of M/s Selvaganapathy Textiles, a separate
registered small scale industry unit, filed declaration and later granted RC on
14.2.2000; that the cancellation of RC of M/s Komalagowre Textiles and
acceptance of the declaration and later granting RC to M/s Selvaganapathy
Textiles clearly established that both the units are separate and independent;
that one unit was not in existence when the other unit was functioning; that the
goods seized related to the other unit; that, therefore, the issue of a joint show
cause notice or initiation of joint proceedings was not permissible under law
relying upon the decision of the Allahabad High Court in Music Time Electro
Cottage vs. Union of India, 1988 (38) ELT 19 (Allahabad) wherein it had been
held that joint show cause notice or joint proceedings was not permissible and
therefore, directed the Department to bifurcate the notice in respect of two cases.
It was also contended before the High Court that in the notice there was no
allegation that even after surrender and cancellation of RC, the respondent
continued to manufacture and clear the goods and thus joint liability for any such
irregularity committed by the other assessee, which is a separate unit, could not
be sustained and, therefore, the issue of show cause notice for payment of
excise duty for the period 1999-2000 could not arise at all because as early as on
1.4.1999 the RC had been surrendered.
The Learned Single Judge, after noticing the contentions urged on behalf
of either side, held that it cannot be said that the show cause notice is without
jurisdiction or illegal and that the appellant has no authority at all to issue the
show cause notice and, therefore, was not inclined to entertain the writ petition.
It was also held that even if it is true that a portion of the duty alleged to have
been suppressed and demanded is referable to both M/s Komalagowre Taxtiles
and M/s Selvaganapathy Textiles, it is open to the respondent to raise the
objections in this respect and the appellant is bound to consider the said
objections. It was also noticed that if appropriate objections have been made
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about issue of joint show cause notice and the appellant accepts that contention,
separate show cause notices may be issued for each one of them. Thus, the
learned Single Judge dismissed the writ petition.
On a writ appeal being filed, the Division Bench of the High Court noticed
that the matter related to two assessment years, namely, 1.4.98 to 31.3.99 and
1.4.99 to 31.3.2000; that for the earlier period, the respondent is answerable to
the show cause notice but it may have to be issued separately and relied upon
the decision of the Allahabad High Court in Music Time Electro Cottage’s case
(supra). For the later period, it was noticed that the respondent had surrendered
the previous license and a license afresh had been granted to M/s
Selvaganapathy Textiles and, therefore, no allegation regarding that period is
answerable by the said firm. It was further observed that in fastening of the
liability it depends upon the finding of fact to be arrived at after affording
opportunity and holding enquiry.
Inasmuch as a show cause notice has been issued to both M/s
Komalagowre Taxtiles and M/s Selvaganapathy Textiles, we fail to understand as
to how any prejudice is caused to either of the parties. At the stage of issuance
of show cause notice, particularly when the view of the Department is that one
firm is a fictitious business firm or a dummy of the other, it would be easier and
more appropriate to examine the matter together. Therefore, it was not
necessary to split up the show cause notice in respect of M/s Komalagowre
Taxtiles and M/s Selvaganapathy Textiles. However, if appropriate objections
are raised before the authorities concerned, the same may be examined and, if
necessary, separate proceedings may be held in regard to M/s Komalagowre
Taxtiles and M/s Selvaganapathy Textiles.
When the stand of the Department is that one firm is a fictitious business
firm or a dummy of the other, it was not proper for the High Court to have
interfered at the stage of issue of show notice. Liability to pay duty would depend
upon the finding of facts which can be arrived at after adjudication is complete.
Therefore, the show cause notice for the period 1.4.99 to 31.3.2000 could not
have been quashed by the Division Bench.
We, therefore, set aside the order made by the Division Bench and restore
that of the learned Single Judge. The appeals, therefore, stand allowed
accordingly. But in the circumstances of the case, there shall be no order as to
costs.