Full Judgment Text
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PETITIONER:
GOKAK PATEL VOLKART LIMITED
Vs.
RESPONDENT:
COLLECTOR OF CENTRAL EXCISE, BELGAUM
DATE OF JUDGMENT17/02/1987
BENCH:
MISRA RANGNATH
BENCH:
MISRA RANGNATH
PATHAK, R.S. (CJ)
CITATION:
1987 AIR 1161 1987 SCR (2) 309
1987 SCC (2) 93 JT 1987 (1) 469
1987 SCALE (1)361
CITATOR INFO :
R 1988 SC1236 (5)
ACT:
Central Excises and Salt Act, 1944 section 11A and
Explanation thereto, scope of--Limitation of six months’
period--No order of the court staying the service of
notice--Whether a show cause notice issued beyond the limi-
tation, period specified under section 11A is valid.
HEADNOTE:
A show cause notice dated 29.1.1976 issued by the re-
spondent to the appellant calling upon him to explain as to
why excise duty treating his product as "fabric" and not as
"yarn" may not be levied, was challenged in the High Court
of Karnataka in Writ Petition No. 2632/ 1976. Pending final
disposal of the writ petition, an interim order staying the
collection of excise duty as a "fabric" for the period
1.4.1975 to 18.8.75 alone was passed with a specific direc-
tion that the appellant should continue to pay excise duty
as "yarn". Finally the writ petition was dismissed on
16.2.1981.
On 20th May, 1982, another notice No. 913 to show cause
was issued to the appellant simultaneously seeking to raise
a demand for the period from 20.6.1976 to 28.2.1981 apart
from for the period between 1.4.1975 to 18.8.1975 challenged
in the earlier writ petition. The Karnataka High Court
having rejected the plea of bar of limitation under section
11A of the Central Excises and Salt Act, 1944 raised in the
writ petition challenging the said second show cause notice
and demand, the appellant has come in appeal by way of
special leave.
Allowing the appeal, the Court,
HELD: 1.1 Section 3 of the Act which contains the charg-
ing provision clearly shows that levy and collection are two
distinct and separate steps. [312H]
1.2 The provision of section 11A(1) and (2) of the
Central Excises and Salt Act, 1944 make it clear that the
statutory scheme is that in the situations covered by the
sub-section(1), a notice of show cause has to be issued and
sub-section(2) requires that the cause shown by way of
representation has to be considered by the prescribed au-
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thority and then
310
only the amount has to be determined. The scheme is in
consonance with the rules of natural justice. An opportunity
to be heard is intended to be afforded to the person who is
likely to be prejudiced when the order is made, before
making the order thereof. Notice is thus a condition prece-
dent to a demand under sub-section(2). In the instant case,
compliance with this statutory requirement has not been
made, and, therefore, the demand is In contravention of the
statutory provision. [313E-G]
2. Explanation to section 11A of the Central Excises and
Salt Act, 1944, which incorporates a well known principle of
law, in clear terms refers to ’stay of service of notice’.
The High Court order did not at all refer to service of
notice. The High Court having directed stay of collection of
duty as ’fabric’ has not issued any interim direction in the
matter of issue of notice of levy of the duty. Therefore,
the benefit of Explanation to section 11A of the Act is not
available to the Respondent. [313C-D]
Sirajul Haq Khan & Ors. v. The Sunni Central Board of
Waqf, U.P. & Ors., [1959] SCR 1287; and N.B. San jane As-
sistant Collector of Central Excise, Bombay & Ors. v. El-
phinstone Spinning & Weaving Mills Co. Ltd., [1971] 3 SCR
506, 514 referred to.
JUDGMENT:
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 161 Of
1986.
From the Judgment and Order dated 17.9.85 of the Customs
Excise and Gold (Control) Appellate Tribunal, New Delhi in
Appeal No. ED(SB) (T) 463/84-D.
Soli J. Sorabjee, Ravinder Narain, Harish Salve, S.
Ganesh and P.K. Ram for the Appellant.
B. Datta, Additional Solicitor General, Mrs. Indra
Sawhney and Ms. S. Relan for the Respondent.
The Judgment of the Court was delivered by
RANGANATH MISRA, J. The fate of this appeal under sec-
tion 35(L) of the Central Excises and Salt Act, 1944, de-
pends upon the meaning and scope of the Explanation appear-
ing in section 11A of the Act.
The High Court of Karnataka by its order dated 4.6.1976
in Writ Petition No. 2632 of 1976 gave the following direc-
tion:
311
"Pending disposal of the aforesaid writ Peti-
tion, it is ordered by this Court that collec-
tion of excise duty as a fabric be and the
same is hereby stayed. It is further ordered
that the petitioner shall however continue to
pay exercise duty as yarn and shall further
maintain an account in square metres for
future clearance."
The said Writ Petition was ultimately dismissed by the High
Court on 16.2. 1981. The operative part of the Court’s final
order ran thus:
"For the reasons aforesaid, we make the fol-
lowing order:-
(i) Rule discharged;
(ii) We decline to interfere at this
stage leaving open to the petitioner to urge
all the contentions in reply to the show cause
notices."
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On 20th May, 1982, a notice to show cause was issued to
the appellant by the Assistant Collector, being Notice No.
913, and with this the Collector sought to raise a demand
for the period from 20th June, 1976 to 28th February, 1981
apart from for the period between 1.4. 1975 to 18.8.1975 in
respect of which an earlier show cause notice dated 29.1.
1976 had already been issued.
It is not disputed by the Revenue that the appropriate
period of limitation to apply to the facts of the case is
six months as provided in section 11A of the Act and that
the Notice issued on 20th of May, 1982 was beyond that
period. Reliance was placed on the Explanation for obtaining
extension of that period. The Explanation reads thus:
"Where the service of the notice is stayed by
an order of a Court, the period of such stay
shall be excluded in computing the aforesaid
period of six months or five years, as the
case may be."
The provision in the Explanation incorporates a well-known
principle of law. Section 15 of the Limitation Act of 1908
(also of Section 15 of the Limitation Act of 1963) incorpo-
rates the same principle. This Court in Sirajul Haq Khan &
others v. The Sunni Central Board of Waqf, U.P. & others,
[1959] SCR 1287 dealt with the effect of an order of injuc-
tion in the matter of computation of limitation. At page
1302 of the Reports, Gajendragadkar, J. as he then was,
spoke for the Court thus.
312
"It is plain that, for excluding the time
under this section, it must be shown that the
institution of the suit in question had been
stayed by an injunction or order; in other
words, the section requires an order or an
injunction which stays the institution of the
suit. And so in cases falling under Section
15, the party instituting the suit would by
such institution be in contempt of court.
But in our opinion, there would be no justifi-
cation for extending the application of s. 15
on the ground that the institution of the
subsequent suit would be inconsistent with the
spirit or substance of the order passed in the
previous litigation ........ "
In the instant case, the order of stay passed by the Karna-
taka High Court had only stayed the collection of the excise
duty, which is a stage following levy under the scheme of
the Act. Obviously there was no interim direction of the
High Court in the matter of issue of notice for the purpose
of levy of duty. The relevant portion of Section 11A provid-
ed.
"(1) When any duty of excise has not been
levied or paid or has been short-levied or
short-paid or erroneously refunded, a Central
Excise Officer may, within six months from the
relevant date, serve notice on the person
chargeable with the duty which has not been
levied or paid or which has been short-levied
or short-paid or to whom the refund has erro-
neously been made, requiring him to show cause
why he should not pay the amount specified in
the notice:
(2) The Assistant Collector of Central Excise
shall, after considering the representation,
if any, made by the person on whom notice is
served under sub-section (1), determine the
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amount of duty of.excise due from such person
(not being in excess of the amount specified
in the notice) and thereupon such person shall
pay the amount so determined. ’ ’
Reference to Section 3 of the Act which contains the charg-
ing provision clearly shows that levy and collection are two
distinct and separate
313
steps. This Court in N.B. Sanjana, Assistant Collector of
Central Excise, Bombay & Ors. v. Elphinstone Spinning &
Weaving Mills Co. Ltd., [1971] 3 SCR 506, at page 514 stat-
ed:
" .... The charging provision section 3(i)
specifically says "there shall be levied and
collected in such a manner as may be pre-
scribed the duty of excise ..... "It is to
be noted that sub-section (i) uses both the
expressions "levied and collected" and that
clearly shows that the expression "levy" has
not been used in the Act or the Rules as
meaning actual collection."
The High Court having directed stay of collection had,
therefore, not given any interim direction in the matter of
issue of notice or levy of the duty. The Explanation in
clear terms refers to stay of service of notice. The order
of the High Court did not at all refer to service of notice.
Therefore, there is force in the submission of the appellant
that the benefit of the Explanation is not available in the
facts of the case.
No notice seems to have been issued in this case in
regard to the period in question. Instead thereof an out-
right demand had been served. The provisions of Section 11A
(1) and (2) make it clear that the statutory scheme is that
in the situations covered by the sub-section (1), a notice
of show cause has to be issued and sub-section (2) requires
that the cause shown by way of representation has to be
considered by the prescribed authority and then only the
mount has to be determined. The scheme is in consonance with
the rules of natural justice. An opportunity to be heard is
intended to be afforded to the person who is likely to be
prejudiced when the order is made, before making the order
thereof. Notice is thus a condition precedent to demand
under sub-section (2). In the instant case, compliance with
this statutory requirement has not been made, and, there-
fore, the demand is in contravention of the statutory provi-
sion. Certain other authorities have been cited at the
hearing by counsel for both sides. Reference to them, we
consider, is not necessary.
The appeal has to be allowed and the demand raised for
the period 19.8.1975 to 23.2.1981 has to be set aside. There
shall be no order for costs. The tax paid, if any, shall be
refunded to the appellant.
S.R. Appeal al-
lowed.
314