The Commissioner Of Customs ... vs M/S. Sujag Fine Chemicals (India) ...
2012 Latest Caselaw 299 Bom

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            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                ORDINARY ORIGINAL CIVIL JURISDICTION




                                                                          
                     CUSTOMS APPEAL NO.67 OF 2008




                                                  
     The Commissioner of Customs (Imports),
     New Custom House, Ballard Estate,
     Mumbai.                                 ...Appellant.
                      v.




                                                 
     M/s. Sujag Fine Chemicals (India) Ltd.,
     having address at C-1B/42/627,
     GIDC State, Nandesari,
     Vadodara 391 340.                       ...Respondent.




                                   
     Mr. Pradeep S. Jetly for the Appellant.
     Mr. Subodh Joshi i/by Nandlal Kothari & Sabir for the Respondent.
                     
                            CORAM : J.P. DEVADHAR AND
                    
                                     M.S. SANKLECHA, JJ.
                             DATE        : 31ST OCTOBER, 2012
      


     JUDGMENT ( PER M.S. SANKLECHA, J.):

Issue raised in this appealThis appeal by the revenue under Section 130A of the Customs Act, 1962 ("the Act") against

the order dated 6th June, 2006 of the Customs Excise and Service Tax Appellate Tribunal ("the Tribunal") has been admitted on 19th November, 2009 on the following substantial question of

law.

Whether the Tribunal has correctly interpreted the said Notification while holding that the activity undertaken by the respondent

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amounted to job work and the value addition clause of the said notification does not provide

that the value addition should not include the value of Indigenous material procured and used in

the manufacture of final product exported?

2) Brief facts leading to the present appeal are as

follows:

a) The respondent is engaged in the manufacture of

chemicals. The respondent entered into a job work contract with one M/s. Agriguard Limited, Ireland to manufacture pesticide

formulation on job basis. Under the contract M/s. Agriguard Limited, Ireland were to supply two principal raw materials free of

costs to the respondent from abroad. The imported goods were exempted from payment of customs duty under Notification No.32/97/Cus. dated 1/4/1997 subject to the condition that the

imported goods are used for execution of an export order placed

on the importer by the supplier of goods by jobbing. Further, the value addition in the resultant product exported should not be

less than 10% of the CIF value of goods imported in relation to manufacturing of exported goods. On import of the raw material supplied free of charge by M/s. Agriguard Limited, Ireland for the purposes of jobbing, the Dy. Commissioner of Customs denied the

benefit of exemption under Notification No.32/97/Cus. by an order dated 24/5/2000 on the ground that where substantial inputs/raw materials are procured locally by the importer in execution of the

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export order, the activity would not amount to jobbing under Notification No.32/97/Cus. dated 1/4/1997. In support of the above

conclusion, the Dy. Commissioner placed reliance upon the decision of the Apex Court in the matter of M/s. Prestige

Engineering (India) Limited V. Collector of Central Excise, Meerut reported in 1994 (73) E.L.T. 497 (S.C.) and rejected the

claim for the benefit of the notification on the ground that the requirement of value addition of not less than 10% more than CIF value of the goods imported is incapable of being established, as

indigenous goods as also used in execution of the export.

3)

Being aggrieved by the order dated 24/5/2000, the respondent filed an appeal to the Commissioner of Customs

(Appeals). By an order dated 18/9/2001, the Commissioner of Customs (Appeals ) allowed the respondent's appeal. The

Commissioner of Customs (Appeals) held that the decision of the Apex Court in the matter of Prestige Engineering India Limited

(supra) is not applicable to the present facts as it dealt with job work as defined under Central Excise Notification and not a

Customs notification. Further the value addition in the case of the respondent was more than 32.15% of the CIF value of the imported good, thus achieving more than 10% value addition

required by the Notification No.32/97/Cus. dated 1/4/1997. Consequently, it was held that the respondent is entitled to benefit of exemption under Notification No.32/1997/Cus. dated 1/4/1997 in respect of the imported goods.

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     4)         Being aggrieved by the order of the Commissioner of




                                                                     
     Customs (Appeals) dated 7/9/2000 the revenue                preferred an

appeal to the Tribunal. The Tribunal by its order dated 6 th June,

2006 dismissed the revenue's appeal. The Tribunal held that the Notification No.32/97/Cus. dated 1/41997 required the value

addition of at least 10% more in the value of resultant exported products than the value of the imported goods while the value addition was admittedly 32.15% in the present case. The other

plea that the activity under taken by the respondent cannot be considered as job work in view of the decision of the Apex Court in

the matter of Prestige Engineering (supra) was also negatived by holding that the above decision was rendered in the context of the

excise notification and not in respect of the customs notification. Besides the Tribunal further held that indigenous raw

material/inputs used in the export product is less than 30% and therefore, it cannot be held that the activity under taken by the

respondent would not amount to job work.

5) Mr. Pradeep Jetly, Advocate for the appellant in support of the appeal submits as under :

a) The activity undertaken by the respondent cannot be considered to be an activity of job work as substantial amount of work/activity was contributed by indigenous material which was not less than 30% of the exported product;

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     b)          Reliance was placed upon the decision of the Apex




                                                                        

Court in the matter of Prestige Engineering (supra) to contend that where the job worker contributes his own raw material to the

article supplied by the customer and such raw material is substantial then the activity could not be classified as an activity of

job work; and

c) The value addition as provided in the notification is

incapable of fulfillment as the export product also contained indigenous raw material.

6) As against the above Mr. Subodh Joshi, Advocate

appearing for the respondent while opposing the appeal submits as under:

a) The decision of the Apex Court in the matter of

Prestige Engineering (supra) is inapplicable to the present facts as is dealt with an Central Excise Notification No. 119/95/CE

dated 30/4/1997 which specifically defined job work for the purposes of central excise notification.

b) The Customs Notification No.32/1997/Cus. dated 1/4/1997 does not define the word jobbing and consequently general meaning of the word job work/jobbing is to be applied and its meaning is not to be restricted in any manner; and -

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     c)          The respondent-assessee has satisfied /fulfilled the

requirement of value addition in the export product being at least

10% more then CIF value of the imported goods. In this case, the value addition is admittedly 32.15%. In view of the above, Mr.

Joshi submits that the order of the Tribunal calls for no interference.

7) We have considered the above submissions. The Customs Notification No.32/97/Cus. dated 1/4/1997 exempted

imported goods from payment of customs duty provided they are used for execution of export order on jobbing basis. The benefit of

Notification No.32/97/Cus. dated 1/4/1997 is essentially being denied firstly on the ground that the activity undertaken by the

respondent is not an activity of jobbing as substantial raw material i. e. 30% are locally procured and therefore, the activity

carried out by the respondent would not be an activity of jobbing. The word jobbing has not been defined under the Customs

Notification No.32/97/Cus. dated 1/4/1997 and therefore, one would have to apply general meaning of the word jobbing which

would mean carrying out work i. e. predetermined job as directed by the supplier of raw material and returning the resultant product to the supplier. The aforesaid activity is admittedly being

carried out by the respondent. However, the revenue's contention that the activity carried out by the respondent is not job work in view of the decision of the Apex Court in the matter of Prestige Engineering India Limited (supra) is misplaced. In the above

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decision the Apex Court was dealing with Notification issued under the Central Excise Act namely Notification No.119/75 dated

30/4/1975. For the purpose of the aforesaid notification the word job work has been defined in the explanation to the notification.

Explanation to the notification No.119/75 dated 30/4/1975 is a restricted definition and it requires job worker to work on the

goods supplied by the supplier and return the same after the raw material has under gone manufacturing process. There is no such definition of jobbing provided in Notification No.32/97/Cus. dated

1/4/1997. In any event as held by the Supreme Court in the matter of Commissioner of Central Excise, Trichy v. Rukmani

Pakkwell Traders reported in 2004(165) ELT 481 it is impermissible to interpret one notification with the aid of another

notification. It would therefore, be inappropriate to import definition of the job work given in excise notification No.119/75 dated

30/4/1975 while construing Customs Notification No.32/97/Cus. dated 1/4/1997. In view of the above, the decision of the Apex

Court in the matter of Prestige Engineering (supra) would have no application while interpreting Notification No.32/97/Cus. dated

1/4/1997 and has rightly been disregarded by the Tribunal. The second ground taken by the revenue for not extending the benefit of Notification No.32/97 dated 1/4/1997 is that the value addition

of at least 10% more in the exported product then the value of the goods imported is incapable of being fulfilled in view of the fact that indigenous material to the extent of almost 30% has been used in the process of jobbing to obtain the exported product. The

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contention of the revenue requires one to add words to the Notification No.32/97/Cus. dated 1/4/19097 which is clearly not

permissible. All that Customs Notification No.32/97/Cus. dated 1/4/1997 requires is that there should be value addition of 10% or

more in the exported product than the value of the goods imported. In this case the admitted position is that there is value

addition of 32.15 % more in the exported product than the value of the goods imported. Further, the Notification nowhere provides that the benefit of Notification No.32/97/Cus. dated 1/4/1997

would not be available where any indigenous material is used in the manufacture of export product. It is well settled principle of

interpretation of fiscal status that exemption notification has to be strictly read and it is not permissible to either add or subtract

words as found therein as held by the Apex Court in M/s. Hemraj Gordhandas v. H.H. Dave, Asstt. Commissioner of Central Excise

and Customs, Surat and others reported in 1978 E.L.T. (J.350).

8) In view of the above, we answer the substantial question of law as framed for our consideration in the affirmative

i.e. in favour of the respondent-assessee and against the appellant-revenue.

9) The appeal is disposed of in the above terms. No order as to costs.

           (M.S.SANKELCHA, J.)                (J.P. DEVADHAR, J.)