Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6223 OF 2008
(Arising out of S.L.P.(C) No.26139/2008)
(CC No.625/2008)
Commissioner of Customs, Kolkata ...Appellant(s)
Versus
M/s. B. Arun Kumar & Company & Ors. ...Respondent(s)
O R D E R
Delay condoned.
Leave granted.
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By Commissioner's Order dated 30 October, 1986, redemption fine of
Rs.85 lakhs and penalty of Rs.15 lakhs came to be imposed. Against the said order,
the assessee (respondent herein) filed an appeal before CEGAT. The Revenue also
moved cross appeal/cross objection before the Tribunal. Pursuant to the
Commissioner's order, the assessee deposited Rs.45,59,733/- in cash. For the balance
amount, bank guarantee was furnished.
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On 30 April, 1990, the Tribunal passed Order No.154-Cal/1990-154
allowing the assessee's appeal. By the said order, Revenue was directed to refund the
redemption fine and penalty within thirty days and in default the Department was
liable to pay interest at the rate of 12%. We quote hereinbelow the operative part of
the order passed by the Tribunal, which reads as under:
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“In the result, the appeal of M/s. B.Arun Kumar & Co., Bombay,
succeeds. The impugned order passed by the learned Collector dated
31.10.86 is hereby set aside. We hereby direct the respondents to
refund the redemption fine and penalty paid by the Appellants in
terms of the above-said order within a period of one month from the
date of receipt of this order. In the event of the Respondent's not
refunding the amounts within the above-said period of one month the
same shall carry interests @ 12% per annum from the expiry of the
above period. We also direct the Registry to transfer the cross
Objection to the Special Bench, CEGAT, Delhi, for disposal in
accordance with law along a copy of this order.”
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On 29 October, 1990, CEGAT dismissed Reference Application filed by
the Department. It refused to refer certain questions arising in the matter to the High
Court. Thereafter, on the Revenue's Application (marked as Matter No.1104/1991),
the Calcutta High Court made the rule absolute on two questions which are as under:
“1. Whether on the facts and in the circumstances of the case,
the Tribunal was right in law in setting aside the order of Collector dated
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31 October 1986 and directing the refund with interest?
2. Whether, on the facts and in the circumstances of the case,
the Tribunal was right in law in transferring the cross-objection to be
decided by the Special Branch of the Tribunal?”
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By minutes of the Order dated 17 June, 1991, CEGAT was directed by the
High Court to submit “Statement of Case” within three months.
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By Order dated 21 August, 1991, CEGAT stayed its order dated 30 April,
1990 for refund of redemption fine and penalty with interest till disposal of the
Reference by the High Court.
The assessee herein requested for refund of the amounts deposited by it
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vide letter dated 23 October, 1999, which was surprisingly granted by the
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Department on 11 July, 2000 even when the Reference was pending in the High
Court. No appeal was filed by the Department against the grant of refund of
Rs.45,59,733/-. The assessee received the said amount of Rs.45,59,733/-.
Thereafter, the assessee moved an application before the Tribunal (marked
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as MA-193/02) claiming interest on the principal amount refunded to it on 11 July,
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2000. This application was disposed of by the Tribunal vide order dated 19
December, 2002 by which the Commissioner was directed to decide on the application
for interest as calculated and claimed by the assessee. The Commissioner rejected the
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claim for interest vide order dated 12 May, 2003. This order was challenged by the
assessee by filing Writ Petition No.12027(W) of 2003. The Writ Petition was allowed
by the learned Single Judge which stood confirmed by the Division Bench vide
impugned judgment. Hence, this Civil Appeal by the Department.
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On 19 August, 2008, this Court passed the following order:
“Pending further orders, we are directing the respondent
herein, M/s. B.Arun Kumar & Co., to deposit in this Court
Rs.45,00,000/- (Rupees forty five lakhs) together with interest at nine
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per cent per annum from 11 July, 2000 till the date of deposit, within
eight weeks.
Office is directed to list the matter immediately on Board on
deposit of the said amount. Matter to be listed on non-miscellaneous
day. This Court will pass further direction only on such deposit. The
Department has filed a further affidavit today. That affidavit may be
taken on record. Liberty is granted to the assessee to file its counter, if
so advised, within three weeks.”
The above-quoted order came to be passed because the status of the pending
Reference Application was not known. It is only in the course of enquiry made
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during the pendency of this Civil Appeal that we have now come to know that the
Department's Application (marked as Matter No.1104/1991) was made absolute on
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17 June, 1991 as stated above. Therefore, even today, as can be seen from the order
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dated 17 June, 1991, the Department's Reference is still pending before the High
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Court. In fact, by order dated 21 August, 1991, the Tribunal had, inter alia, stayed
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the order of refund dated 30 April, 1990 till disposal of the Reference by the High
Court. It is in these circumstances that we had directed respondent-assessee herein to
deposit in the Registry of this Court Rs.45,00,000/- together with interest at 9%
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interest from 11 July, 2000 (being the date on which the respondent-assessee
received Rs.45,00,000/-).
The respondent-assessee has complied with the directions of this Court
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contained in the order dated 19 August, 2008. The assessee has deposited a sum of
Rs.79,36,058.52 vide Demand Drafts favouring the Deputy Registrar
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(Administration), Supreme Court of India, as indicated in its affidavit dated 11
October, 2008 (see page 88 of the paper book).
In the above circumstances, without expressing any opinion on the merits of
the case, we issue the following directions:
a) The Tribunal is directed to forward the Statement of Case in the pending
Reference (marked as Matter No.1104/1991) within a period of twelve weeks. In this
connection, we direct the Department to submit its draft Statement of Case before the
Tribunal within six weeks before the Tribunal.
b) On receipt of the draft Statement of Case within six weeks, the Tribunal
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will take steps to forward the Statement of Case to the High Court.
Since the matter is pending from 1991, we request the High Court to
expeditiously decide the said Reference within three months from the receipt of the
Statement of Case.
c) We direct the Registry of this Court to transfer the said amount of
Rs.79,36,058.52 to the Registrar (Original Side), Kolkata High Court within four
weeks.
d) The Registrar (Original Side), Kolkata High Court is directed to invest the
said sum in fixed deposit of a Nationalized Bank on such terms and conditions as he
deems fit. If the Department wants the amount to be withdrawn, it will make an
application to the Kolkata High Court for appropriate directions.
e) All contentions on both sides are expressly kept open.
Subject to above, Civil Appeal filed by the Department stands disposed of
subject to respondent paying Rs.25,000/- as costs condition precedent.
...................J.
(S.H. KAPADIA)
...................J.
(B. SUDERSHAN REDDY)
New Delhi,
October 22, 2008.
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