LexCOMMISSIONER OF CUSTOMS AND CENTRAL EXCISE AND ORS. versus M/S. CHARMINAR NONWOVENS LTD.
Open in Lexace · Ask the AI about this caseJudgment (excerpt)
A COMMISSIONER OF CUSTOMS AND CENTRAL EXCISE AND ORS. v MIS. CHARMINAR NONWOVENS LTD. B MAY 5, 2004 [RAJENDRA BABU, CJ. AND G.P. MATHUR, J.] Central Excises and Salt Act, 1944-Classification of commodity-- Levy of duty-Issue olshow cause notice to assessee regarding classification C of goods by the awhority--Writ Petition-Appellate order on similar adjudication on earlier occasion upholding claim of assessee-High Court quashing the notice on the ground that the order of appellate authority had become final-On appeal, Held : High Court erred in inte1fering in such matters at the stage of issue of show cause notice-Such matter to be D decided on facts arising in each case view offi1rther investigation leading to discovery of new fact or chanf.e in law, matter to be examined-Hence, order of High Court set aside and matter remilled back to the concerned authority for adjudication-Constitution of India, 1950 Article 226. E Respondent-assessee was issued a detention memo stating that the goods lying in the factory premises were liable for confiscation and was also issued show cause notice regarding classification of goods. Respondent filed a writ petition challenging the show cause notice and the detention order. The appellate authority on similar adjudication F on earlier occasion had upheld the claim of the assessee regarding classification. High Court holding that the appellate order had become final and expressing agreements with the same, allowed the petition and quashed the notice. Hence the present appeals. G Allowing the appeals, the Court HELD : The matter relating to commodity classification whether it falls under one heading or the other or attracts higher or lower duty has to be decided on facts arising in each case. Even though, the decision may have heen taken earlier at one point of time but on further H investigation discovery of new fact or the changed law, the matter has 222 COMMR OF CUSTOMS & CENTRAL EXCISE v. CHARMINAR NONWOVENS LTD. [RAJENDRA BABU, CJ J 223 to be re-examined. It is not proper for the High Court to interfere in A such matters at the stage of issue of the show cause notice. Therefore, order of the High Court is set aside and the matter is remitted to the concerned authority for adjudication. Also in the other appeals on the identical issue, the order of the tribunal holding that the order of the High Court is applicable is set aside and the matter is remitted back to B it for fresh consideration. (224-D-F; 224-H; 225-AI CIVIL APPELLATE JURISDICTION : Civil Appeal Nos. 6559- 6560 of 1997. From the Judgment and Order dated 18.12.96 of the Andhra Pradesh C High Court in W.P. Nos. 23945-46 of I996. WITH C.A. Nos. 776199, 3568-71, 6270-6271 6447-6448/2000, 341-344, D 4446, 6198/2001 1810/2002. Raju Ramachandran, Additional Solicitor General, M. Chandrasekharan, S.K. Bagaria, Gauri Shankar Murthy, Ms. Smeeta L, Ms. Vibha Makhija, Sanjiv Sen, B. Krishna Prasad, A. Subha Rao, Chandra Mohan A., .Punit Dutt Tyagi, V. Lakshmikumaran, V. Balachandran, J.C. E Gupta, Vinay Gupta, Ms. Bela Maheshwari, Rajesh Kuma,r, Sunil Kumar, Himanshu Shekhar, Rupesh Kumar, Tara Chandra Sharma and Ms. Neelam Sharma, for the appearing parties. The Judgment of the Court was delivered by F RAJENDRA BABU, CJ.: CIVIL APPEAL NOS.6559-6560 OF 1997 In these matters the question for our consideration is whether Floor G Coverings and Filter Fabrics are to be classified under sub-heading No.5703.90 of the Tariff Item attracting duty at the rate of30% ad valorem or whether it should be classified under sub-heading 5703.20 attracting duty at the rate of 5% ad valorem. A detention memo issued to the respondent stating that the goods lying in the factory premises, specified H 224 SUPREME COURT REPORTS [2004) SUPP. 2 S.C.R. A in the schedule, were liable for confiscation. The respondent was ordered not to dispose of the goods in question or otherwise deal witn or part with the same unless he heard in the matter to the proper Central Excise Authority and a notice was issued on 5.11.1996 to the respondent to show cause as to why the goods sJ10uld not be classified as stated above. B The respondent filed a writ petition before the High Court of Andhra Pradesh challenging this show cause notice and the detention order. On an earlier occasion on similar adjudication, the appellate authority had upheld the claim of the assessee. The High Court proceeded on the
Excerpt shown. Read the full judgment & AI analysis in Lexace.