Inordinate, unexplained adjudication delay violates Section 73(4B)(b) and vitiates the tax order.

M/s Assam Rifles Group Insurance Scheme (ARGIS), Shillong, challenged the show-cause notice dated 05.10.2016 and the Order-in-Original dated 12.03.2025, whereby the respondent authorities confirmed a Service Tax demand and imposed interest and penalties under the Finance Act, 1994.

The dispute concerned three schemes operated for Assam Rifles personnel—Death Benefit Insurance Scheme, Disability Benefit Scheme and Post-Retirement Insurance Scheme—and the administrative charges and mandatory salary deductions collected under them.

The principal ground accepted by the Court was that the adjudication order was passed approximately 8.5 years, or 3081 days, after issuance of the show-cause notice; the first personal hearing was granted only on 05.04.2024.

The respondents attributed the delay to the petitioner’s requests for exemption, alleged non-furnishing of documents, inter-departmental coordination and examination of the schemes.

The Court applied Section 73(4B)(b) of the Finance Act, 1994, which required determination of service tax within one year from the date of notice in cases invoking the proviso to Section 73(1), “where it is possible to do so”.

The Court held that this expression permits only a reasonable and legally justified extension; it does not authorise unexplained, unreasonable or inordinate delay.

Relying principally on IDFC First Bank v. Union of India , (2023) 10 Centax 256 (Bom), and referring to Sunder System Pvt. Ltd. v. Union of India , 2020 (33) GSTL 621 (Del.), L.R. Sharma & Co. v. Union of India , 2024 SCC OnLine Del 9031, and Power Spectrum Sarbidipur v. Union of India , judgment dated 17.04.2025 in CWJC No. 16772/2024, the Court reiterated that statutory adjudication must be concluded within a reasonable period and that Section 73(4B) cannot be rendered meaningless by treating its timelines as merely directory.

Section 33A of the Finance Act, 1994, which limits adjournments to three and requires reasons to be recorded, was also applied to reject reliance on repeated representations or adjournments as justification for the prolonged delay.

The Court further recognised that Article 226 may be invoked despite an alternative remedy where the challenge raises a pure question of law and the impugned action is arbitrary or violates Article 14.

The Court found that the notice dated 05.10.2016 was adjudicated only on 12.03.2025, with the first personal hearing occurring after nearly 2704 days.

Since the extended limitation period under the proviso to Section 73(1) had been invoked, Section 73(4B)(b) required determination within one year “where it is possible to do so.” Applying IDFC First Bank , the Court held that the provision allowed limited flexibility only where a plausible and legally acceptable reason prevented timely adjudication; it did not permit the authority to keep the proceedings pending indefinitely.

The respondents’ explanations—requests for retrospective exemption, alleged incomplete documents, inter-departmental coordination and examination of the schemes—did not justify an 8.5-year delay, particularly because the show-cause notice already contained the relevant factual allegations and reasons for the proposed demand.

The Court also held that the petitioner’s representations could not operate as a legal restraint on the respondents’ duty to adjudicate expeditiously, and that Section 33A independently limited the relevance of repeated adjournments.

In view of this dispositive procedural defect, the Court expressly declined to adjudicate the issues concerning taxability, consideration, Government status, pan-India jurisdiction, bias and suppression.

The availability of an alternative statutory remedy did not bar the writ petition because the case involved interpretation of Section 73(4B) and a challenge to arbitrary State action under Article 14.

The impugned order was accordingly set aside and quashed on the ground of delay alone; the Court did not decide the remaining substantive and jurisdictional issues.