VARELI WEAVES PVT.LTD. & ANR. vs. UNION OF INDIA & ORS.

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 2 PETITIONER: VARELI WEAVES PVT.LTD. & ANR. Vs. RESPONDENT: UNION OF INDIA & ORS. DATE OF JUDGMENT: 27/02/1996 BENCH: BHARUCHA S.P. (J) BENCH: BHARUCHA S.P. (J) HANSARIA B.L. (J) CITATION: 1996 AIR 1543 1996 SCC (3) 318 JT 1996 (3) 242 1996 SCALE (2)626 ACT: HEADNOTE: JUDGMENT: WITH WRIT PETITION (C) NO.3881 OF 1983 O R D E R A common question arises in the Civil Appeal and the Writ Petition. The Civil Appeal is directed against the order of a Division Bench of the Delhi High Court summarily rejecting the appellants’ writ petition upon the ground of lack of jurisdiction. The appellants imported partially oriented yarn (POY). They claimed for the purposes of countervailing duty (additional duty) the benefit of an exemption notification dated 28th February, 1982, issued under Rule at 8(1) of the Central Excise Rules whereby man-made fibres and yarns were exempted from excise duty as therein stated. The controversy was whether the POY imported by the appellants should be taken to fall within item (iv) under the head Polyestor Yarn relating to POY of 75 deniers and above but below 100 deniers or within item (iii) relating to POY of 100 deniers and above but not above 750 deniers. it was the case of the appellants that the POY imported by them was entitled to exemption upon the basis that it was of 100 deniers and above but not above 750 denirs. The authorities treated the POY imported by the appellants as falling within the slot of 75 deniers and above but below 100 deniers and they did so upon the basis of a circular dated 24th September, 1980, issued by the Central Board of Excise & Customs which stated that POY was assessable to countervailing duty and excise duty at the final denierage stage, that is to say, after the POY had been texturised. Learned counsel for the appellants submitted that there was no warrant for levying countervailing duty upon imported goods at a stage they would reach subsequent to their import after undergoing a process. They had to be subjected to duty in the state in which they were when imported. Reference was made to the judgment of a Single Judge of the Bombay High http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 2 Court in Krislon Texturiser Pvt. Ltd. vs. Union of India, (1989) 44 ELT 488 [S.P. Bharucha, J.1, which was followed by a Division Bench of the High Court of Gujarat in Special] Civil Application No. 1165 of 1903, Vareli Exports Pvt. Ltd. and another vs. Union of India and others where it was so held. Learned counsel for the respondents fairly stated that the view taken in these judgments was unassailable. The circular upon the basis of which the duty was levied having been issued in Delhi, the Delhi High Court had jurisdiction to entertain and try the appellants’ writ petition. Countervailing duty must be levied on goods in the state in which they are when they are imported. Section 3 of the Customs Tariff Act so mandates. The POY imported by the appellants fell in the slot of 100 deniers and above but not above 75O deniers. It was, therefore, liable to that rate of countervailing duty as was provided for in the said clause (iv) of the exemption notification. There was no warrant for the levy of countervailing duty as provided for in the said clause (iii) upon the basis that, subsequent to the process of texturising the POY that was imported would have the denierage therein stated. The Civil Appeal is, therefore, allowed and the order of the Delhi High Court is set aside. The Writ Petition filed by the appellants before the Delhi High Court is allowed. The bank guarantee furnished by the appellants pursuant to the order of this Court dated 2nd May, 1983, shall stand discharged. Having regard to the order made upon the Civil Appeal, no order upon the Writ Petition is requisite and it is disposed of accordingly. No order as to costs.