M/S. Howrah Mills Company Ltd vs Commissioner Of Central Excise & ...
2021 Latest Caselaw 1468 Cal/2

OD - 61

               IN THE HIGH COURT AT CALCUTTA
 SPECIAL JURISDICTION (CENTRAL EXCISE ACT, 1944 AS AMENDED)
                        ORIGINAL SIDE

           IA NO:GA/1/2016 (Old No: GA/846/2016)
                            IN
                       CEXA/2/2016
             M/S. HOWRAH MILLS COMPANY LTD.
                            VS.
COMMISSIONER OF CENTRAL EXCISE & SERVICE TAX, KOL-II COMM.


BEFORE :

THE HON'BLE JUSTICE T.S.SIVAGNANAM
              AND
THE HON'BLE JUSTICE HIRANMAY BHATTACHARYYA
DATED : NOVEMBER 23, 2021.
  [Via Video Conference]

                              Appearance :
                             Mr. N.K. Chowdhury, Advocate
                             Mr.Arijit Chakrabarti, Advocate
                             Mr. Nilotpal Chowdhury, Advocate
                             Mr. Prabir Bera, Advocate
                                                ...for petitioner

                              Mr. Bhasker Prosad Banerjee, Sr. Advocate
                              Ms. Ekta Sinha, Advocate
                                               ..for respondent

The Court :- This appeal by the assessee filed under section

35(G)(1) of the Central Excise Act, 1944 ('The Act') is directed against the

order passed by the Customs Excise and Service Tax Appellate Tribunal,

East Zonal Bench, Kolkata (Tribunal) dated 16.09.2015. The appellant

has raised the following substantial questions of law for consideration:-

(a) Whether in the facts and circumstances of this case, the Orders

passed by the Ld. Tribunal is maintainable in law since the

same has been passed ignoring the position of law that right of

appeal vest on the assessee on the date of the commencement

of the proceeding/lis and such right is the continuation of the

original proceeding and in that view of the mater, the right of

Appeal as per erstwhile provision of law would not be affected

by the provisions introduced by the amendment of Section 35F

in the Finance Act, 2014 ?

(b) Whether in the facts and circumstances of this case, the Ld.

Tribunal is justified in passing the said Orders by dismissing

the Appeal for not filing the Appeal in compliance kof the

amended provisions, more particularly when the amended

provisions is not applicable to the appellant and the appellant

was governed by the law on the date of initiation of lis ?

(c) Whether in the facts and circumstances of this case, the Orders

passed by the Hon'ble CESTAT in maintainable in law, ignoring

the question that the amended provisions of Section 35F of the

Central Excise Act, 1944 is only prospective and not

retrospective and therefore, the vested right of Appeal accrued

earlier to the said amendment can be exercised in filing the

Appeal along with the Stay Application and not filing the Appeal

along with some amount of pre-deposit ?

We have heard learned Counsel for the parties. Though the present

appeal filed by the assessee is against the order passed by the Tribunal

dismissing the appeal for non-compliance of the mandatory pre-deposit,

the issue has become academic owing to the decision of the Hon'ble

Supreme Court in RDB Textiles Ltd. Versus Commissioner of C.EX. &

S.T., Kolkata-IV reported in 2018(359) E.L.T. 433 (S.C.). We are inclined

to dispose of the appeal on merits as identical issues arose for

consideration before the Hon'ble Division Bench of this Court in

2018(362) E.L.T. 431 (Cal.) and in the said case also the appeal was filed

challenging the order passed by the Tribunal dismissing the appeal of the

assessee on account of non-compliance of the mandatory pre-deposit

condition. The Hon'ble Division Bench taking note of the legal position as

laid down by the Hon'ble Supreme Court in RDB Textiles (supra) allowed

the appeals and set aside the order of adjudication. For better

appreciation we quote the judgment of the Hon'ble Division Bench

hereinunder :-

"The Court:- These three appeals and the connected writ petitions arise our of the same individual orders passed by the Customs, Excise and Service Tax Appellate Tribunal (CESTAT).

2. Pursuant to the amendment to Section 35F of the Central Excise Act, 1944, the Appellate Tribunal found that the appeals in the individual cases were incompetent without the statutory pre-deposit being put in. CEXA 4 of 2015, CEXA 13 of 2015 and CEXA 5 of 2016 arise out of such orders.

3. In addition, the assesses had also carried writ petitions to this Court by way of WP No.4150(W) of 2017, WP No. 4154(W) of 2017 and WP No. 4157 (W) of 2017 not only challenging the relevant orders by which their appeals were found to the incompetent, but also questioning the propriety of the amendment and assailing the vires of the amended provision. In view of the pendency of the appeals under the Act of 1944, the writ petitions were referred to the Division Bench taking up the relevant appeals.

4. The legal question involved in the appeals has now been decided in favour of the assessee by the Supreme Court in the judgment reported at 2018 (359) E.L.T. 433 (RDB Textiles Ltd. v. CCE). The Supreme Court judgment expressed the opinion that merely because the customers of these jute manufacturing assesses required the desired brand name to be indicated in the bags, it would not imply that the assessees would not be entitled to the exemption that they could otherwise claim.

5. The Central Excise authorities are represented in Court today. The Central Excise authorities accept that in view of the

Supreme Court judgment, the benefit has to be given to all similarly-placed assessees, including the assesses involved in the maters listed today.

6. In the light of such fair submission on the part of the Central Excise authorities, the challenge to the vires of the amended provision becomes academic and it is no longer necessary to assess the propriety of the orders impugned, both in the regular appeals and in the writ petitions, by which the Appellate Tribunal dismissed the appeals without going into the merits thereof.

7. CEXA 4 of 2015, CEXA 13 of 2015 and CEXA 5 of 2016 are disposed of along with WP No. 4150(W) of 2017, WP No. 4154 (W) of 2017 and WP No. 4157(W) of 2017 by recording that in view of the Supreme Court judgement in the case of RDB Textiles Ltd., referred to above, the assessees in the present case will get the benefit in terms thereof. Since the Supreme Court's view is that the branding, in the facts and circumstances pertaining to the present matters, does not amount to branding at all and the assessees are entitled to the exemption, the same principle will apply to the cases of these three assessees.

8. The order of adjudication of July 11, 2014 pertaining to AI Champdany Industries Limited, the order dated October 14, 2014 pertaining to RDB Textiles Ltd. and order dated March 17, 2015 pertaining to Mahadeo Jute & Industries Limited, all passed by the adjudicating authority, will stand set aside.

9. There will be no order as to costs."

The above decision rendered by the Hon'ble Division Bench of this

Court would squarely cover the case on merit. Accordingly, the appeal is

allowed and the order of adjudication dated 3rd February, 2015 is set

aside. The connected application also stands disposed of.

There will be no order as to costs.

(T.S. SIVAGNANAM, J.)

(HIRANMAY BHATTACHARYYA, J.)

GH/D.Ghosh.