Commissioner Of Customs & Central ... vs Achiever International
2012 Latest Caselaw 2103 Del

*              IN THE HIGH COURT OF DELHI AT NEW DELHI

+                      CUSAA No. 42/2011

                                          Reserved on: 19th January, 2012
%                                       Date of Decision: 28th March, 2012

Commissioner of Customs & Central Excise,
Delhi IV, Faridabad & Anr.                       ....Appellants
                   Through Mr. Satish Kumar, Sr. Standing Counsel.
                    Versus
Achiever International                               ...Respondent
                   Through  Mr. Pradeep Jain and
                            Mr. Shubhankar Jha, Advocates.

+                      CUS AA 44/2011

Achiever International                                      ... Appellants

                       Through   Mr. Pradeep Jain and
                                 Mr. Shubhankar Jha, Advocates.
                       Versus

Commissioner of Customs & Central Excise,
Delhi IV, Faridabad & Anr.                          .... Respondent
                   Through Mr. Satish Kumar, Sr. Standing Counsel.

CORAM:
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE R.V. EASWAR

SANJIV KHANNA, J.

These are two cross-appeals by the Commissioner of Customs and

Achiever International, a partnership firm against the order dated 8 th

March, 2011, passed by the Customs, Excise and Service Tax Appellate

Tribunal, New Delhi (tribunal, for short). The impugned order disposes

of appeal No. C/16/2010-CUS-DB, arising out of order in original dated

22nd October, 2009, passed by the CCE (Adjudication), New Delhi.

2. Facts necessary for disposal these appeals may be noticed.

3. By notification dated 6th October, 2006, anti dumping duty was

imposed on Compact Disc - R (CD-R, for short) originating from Hong

Kong, Taiwan and Singapore. By another notification dated 13 th March,

2008, anti-dumping duty was also imposed on CD-R originating from

some mother countries like Thailand, Vietnam, Korea, Iran, Malaysia

and UAE.

4. On the basis of intelligence reports, Directorate of Revenue

Intelligence came to know that some importers were indulging in

evasion of anti dumping duty. On 21st June, 2008, premises of three

importers Viz. Neeru Trading Company, Ashok Enterprises and Nihal

Trading Company were searched. On the basis of incriminating

material, show cause notices were issued to Achievers International, its

partner Vineet Gupta and Naveen Kumar sole proprietor of Neeru

Trading Company.

5. Thereafter, Order in original dated 22nd October, 2009 was passed by

Commissioner Central Excise (Adjudication), recording, inter alia, the

following findings:-

(a) Neeru Trading Company was a dummy entity and actual controlled

and managed by Achievers International and its partner - Vineet Gupta.

(b) Naveen Kumar, the so-called proprietor was not conducting business

or aware of the activities of Neeru Trading Company. He was merely a

name giver.

(c) Naveen Kumar admitted in his statement that he was a matriculate

and a Villager, who was made to sign papers etc. by and at behest of

Vineet Gupta. He was less than 18 years of age when the bank account

in the name of Neeru Trading Company on asking of Achievers

International/ Vineet Gupta was opened.

(d) Vineet Gupta was instrumental in procuring registration of Neeru

Trading Company and obtaining the Importer/Exporter Code Certificate

(IEC Certificate, for short) issued by the Directorate General of Foreign

Trade (DGFT, for short), which enabled imports in the name of Neeru

Trading Company. The declarations made to obtain the IEC code and

for imports in the name of Neeru Trading Company were false and

wrong. Achievers International/Vineet Gupta was involved in making

the said false and wrong declarations.

(e) Achievers International/Vineet Gupta had forged and fabricated

signatures of Naveen Kumar in the High Seas Sale Agreement of

consignment imported vide IGM dated 17th June, 2008 for 7,80,000

DVD-Rs/CD-Rs. The said consignment was lying at ICD, Loni.

(f) Achievers International had imported CD-Rs/DVD-Rs of nearly

Rs.10 crores in this manner.

6. The aforesaid findings recorded in the order in original are

supported by the investigation done and the material/evidence collected

on and after the search. These include, (i) Neeru Trading Company was

not found to be actually operating from premises Nos. 1137, Third Floor,

Gali Samoshan, Farash Khana, Delhi - 6 and 2533/14, Sai Chamber,

Gali Lantern Wali, Naya Bazar, Delhi-6, (ii) Naveen Kumar was not

capable and competent to do the said business. He had not made any

investment. Naveen Kumar in his statement had implicated and

elucidated upon the involvement of Achievers International/Vineet

Gupta; (iii) Statements by officers/employees of Customs House Agents

i.e. M/s Skyking (I) Tours and Travels namely H.K. Sharma, Rajender

Goyal of TWK Management Solutions Pvt. Ltd. had confirmed the

involvement of Achievers International/Vineet Gupta. Similarly

statement of Girish Goyal of Goyal Cargo Services affirmed that

Achievers International had imported consignments in the names of

Neeru Trading Company; (iv) Consignments imported Neeru Trading

Company were transported as per the directions of Achievers

International/Vineet Gupta to the godowns and locations as directed by

them.

7. At the time of search, warning notices were issued to different

Commissionerates not to clear consignments belonging to the aforesaid

three entities including Neeru Trading Company. Information was

received from ICD Ballabhgarh/Faridabad that five containers

containing DVD-R/CD-R had been imported by Neeru Trading

Company and bill of entry dated 18th June, 2008, in respect of one

container had been filed. Information was received from Assistant

Commissioner of Customs, ICD, Loni that one container had been

imported in the name of Neeru Trading Company vide bill of entry dated

16th July, 2008, which had been filed by Achievers International on

procurement of the consignment by a High Seas Sale Agreement. As

noticed above, in the order in original it has been held that this High

Seas Sale agreement purported executed by Naveen Kumar was forged.

8. After noticing the aforesaid facts, the Commissioner

(Adjudication) went into the question whether the aforesaid goods

imported were prohibited goods within the meaning of Section 2(33) of

the Customs Act, 1962 (―Act‖, for short) and it was held that same were

prohibited goods liable to be confiscated under section 111(d) of the Act.

The Commissioner (Adjudication) also examined the question and held

that the goods should not be released on payment of redemption fine

under Section 125 of the Act. By the order in original, the Commissioner

(Adjudication) directed that the entire consignment of DVD-Rs/CD-Rs

consisting of 45,00,000 and 7,80,000 pieces of DVD-Rs/CD-Rs having

assessable value of Rs.1,87,18,330/- and Rs.34,71,362/- respectively

should be absolutely confiscated under Section 111(d) read with Section

125 of the Act. Penalty of Rs.30 lacs each (total Rs.60 lacs) was

personally imposed on Vineet Gupta under the said Act for violating

Sections 112(a) and 114AA of the Act. Penalty of Rs.50,000/- was also

imposed on Naveen Kumar, under Section 112(a) of the Act.

9. By the impugned order passed by the tribunal, it has been held as

under:-

"6.1 We have carefully considered the submissions from both sides and perused the records. Shri Vineet Gupta, partner of M/s. Achiever international has imported the goods in the name of Achiever International and in the names of other firms set up by him as front entity. When he is partner of a firm having IEC code, the reason for resorting to import in the name of front entities has not been satisfactorily explained. We do not envisage any honourable purpose for using such entities for importing otherwise permissible imports. The statement of Shri Vineet Gupta and statements of persons associated with clearing consignments imported in the name of M/s. Neeru Trading Co. and the statement of proprietor of M/s. Neeru Trading Co. clearly establish that Shri Vinnet, partner of M/s. Achiever is the owner of the imported goods. The show cause notice issued also, on the same ground, seeks Shri Vinnet Gupta and proprietor of M/s. Neeru Trading Co. to jointly and severely show cause as to why the imported goods should not be confiscated and why penalty should not be imposed on them. In other words, show cause notices clearly recognises Shri Vineet Gupta, partner of M/s.Achiever

International as the owner of the goods. The quantum of penalty imposed on Shri Vineet Gupta is much higher when compared to penalty imposed on M/s. Neeru Trading Co. which also impliedly taken this fact into account.

6.2 In other words, the goods are liable for confiscation for having imported using IEC code of another importer who has disowned any role in the import of such consignment. However, it is not disputed that the import is not of prohibited goods as such. Therefore, these goods, in our considered opinion, deserve to be given an option for redemption on payment appropriate fine. Considering that the goods were imported in August, 2008 and that the goods are electronic goods, we deem it appropriate to allow the goods on payment of fine of Rs.40 lakhs (Rupees Forty Lakhs only). This option should be exercised within three months from the date of receipt of this order.

6.3 Regarding the penalty imposed on Shri Vineet Gupta, we find that as the partner of M/s. Achiever International, he was instrumental in setting up frond entities and arranging import and clearance of goods using their names and the methods adopted by him were dubious in nature and therefore calls for imposition of penalty. However, as contended by learned Advocate there is no justification of separate penalty under 112(a) when there is a penalty imposed under section 114AA. Therefore penalty under 112(a) is set aside in full. Considering the entire facts and circumstances of the case, the penalty imposed under114AA on Shri Vineet Gupta, partner is reduced from Rs.30 lakhs to Rs.10 lakhs (Rupees Ten Lakhs only)."

(emphasis supplied)

10. In the appeal filed by Achievers Internationals, they have

challenged the order of the tribunal on the ground that the redemption

fine imposed is exorbitant in the absence of any finding arrived at by the

Commissioner (Adjudication) regarding imposition of said fine and as

the goods in question were not prohibited goods. It is submitted that the

tribunal is not an adjudicating officer under Section 125 of the Act for

the purpose of imposing redemption fine. We need not refer to the issues

in detail as the counsel for Achiever International has not disputed and

denied the finding that Vineet Gupta, partner of Achiever International

was the de facto importer and had imported the consignment using the

IEC certificate and showing that the import had been made by Neeru

Trading Company. Even before the tribunal, Achievers

International/Vineet Gupta, it is apparent, had accepted and admitted this

and had prayed for release of the goods on payment of redemption fine

and reduction/deletion of the penalty imposed. They had relied on

Section 125 of the Act and the power to impose redemption fine for

release of the goods. We are not inclined to frame any question of law in

the appeal filed by the Achievers International as the grounds and issues

raised in the present appeal are substantially challenging the findings of

fact, which do not give rise to substantial question of law.

11. The contention of the Revenue in CUSAA No. 42/2011 is that:-

(i) The provisions of redemption fine i.e. Section 125 of the Act

could not have been invoked and the section is not applicable as the

import of the goods in the present case has to be treated and regarded as

prohibited. The imported prohibited goods vest with the Central

Government and were rightly confiscated.

(ii) In the alternative, it is pleaded that the redemption fine of Rs.40

lacs is paltry keeping in view the allegation and charges.

(iii) Separate penalties can be, and were rightly, levied for violation of

Section 112(a) and Section 114AA. The tribunal was wrong in deleting

penalty under Section 112(a) on the ground that separate penalties, under

the said Sections, were not justified. Penalty has been imposed under

Section 114AA but the penalty under Section 112(a) has been wrongly

deleted.

(iv) The tribunal was wrong in reducing the penalty under Section

114AA from Rs.30 lacs to Rs.10 lacs.

12. On the basis of submissions made, we are inclined to frame the

following substantial questions of law in the appeal of the Revenue:-

(1) Whether redemption fine under Section 125 can be levied and the goods released when they are prohibited goods under the Customs Act, 1962 and the tribunal was right in issuing direction/order for release of the goods on the payment of redemption fine of Rs.40 lakhs?

(2) Whether the order of the tribunal directing release of the goods on payment of redemption fine and the quantum thereof is perverse?

(3) Whether the tribunal was justified in holding that separate penalties cannot be levied under Section 114AA and 112(a) of the Customs Act, 1962?

(4) Whether the tribunal was right in reducing the penalty under Section 114AA from Rs.30 lacs to Rs.10 lacs and the order of the tribunal in this regard is perverse?

In case question no. 3 is answered in favour of the Revenue:-

(5) What should be the quantum of fine under Section 112(a) of the Customs Act, 1962?

13. Section 125 of the Act reads as under:-

"125. Option to pay fine in lieu of confiscation- (1) Whenever confiscation of any goods is authorised by this Act, the officer adjudging it may, in the case of any goods, the importation or exportation whereof is prohibited under this Act or under any other law for the time being in force and shall in the case of any other goods, give to the owner of the goods [ or, where such owner is not known the person from whose possession or custody such goods have been seized,"] an option to pay in lieu of confiscation such fine as the said officer thinks fit:

Provided that, without prejudice to the provisions of the provision to sub- section (2) of section 115, such fine shall not exceed the price of the goods confiscated, less in the case of imported goods duty chargeable thereon.

(2) Where any fine in lieu of confiscation of goods is imposed under sub- section (1), the owner of such goods or the person referred to in sub- section (1) shall, in addition, be liable to any duty and charges payable in respect of such goods."

14. Section 125 of the Act states that an officer adjudging may impose

redemption fine in case importation or exportation has been prohibited

under the Act or under any other law for the time being in force. It is

clear from the language that Section 125 applies to the goods,

importation and exportation of which is prohibited under the Act or

under any other law for the time being in force. It applies to prohibited

goods. The contention of the Revenue that Section 125 does not apply

to the prohibited goods is, therefore, misconceived and wrong.

15. The next question is whether the goods DVD-R/CD-R which

could be imported under the open general license are prohibited goods

under the Act? Section 11(1) of the Act reads as under:-

"11. Power to prohibit importation or exportation of goods.--(1) If the Central Government is satisfied that it is necessary so to do for any of the purposes specified in sub-section (2), it may, by notification in the Official Gazette, prohibit either absolutely or subject to such conditions (to be fulfilled before or after clearance), as may be specified in the notification the import or export of goods of any specified description."

16. The aforesaid Section has to be contrasted with Section 2(33)

which defines the words ―prohibited goods‖. Section 2(33) of the Act

reads as under:-

"2(33) "prohibited goods" means any goods the import or export of which is subject to any prohibition under this Act or any other law for the time being in force but does not include any such goods in respect of which the conditions subject to which the goods are permitted to be imported or exported have been complied with."

17. The term ―prohibited goods‖ under Section 2(33) of the Act, is

much wider than Section 11(1) of the Act which gives power to the

Central Government to issue notification prohibiting import or export of

goods absolutely or subject to such conditions as may be specified.

Section 2(33) applies to the goods prohibited absolutely or subject to

conditions stipulated under Section 11 of the Act and also to import or

export of goods subject to any prohibition under the Act or any other law

for the time being in force. The expression ―prohibited goods‖ is much

broader and wider and is not confined merely to goods import and export

of which is prohibited absolutely or subject to conditions by a

notification issued under Section 11(1). In fact, the said aspect is no

longer res integra, in view of the decisions of the Supreme Court in

Sheikh Mohd. Omer vs. Collector of Customs, Calcutta & Ors. (1970)

2 SCC 728, Toolsidass Jewraj vs. Addl. Collector of Customs (1991) 2

SCC 443 and Om Prakash Bhatia vs. Commissioner of Customs, Delhi

(2003) 6 SCC 161. As the first two decisions have been considered in

the Om Prakash Bhatia's case (supra), we are referring to the facts of

the said case. In the said case, the appellant engaged in export of

garments and had substantially over invoiced the export consignment.

The Commissioner of Customs had imposed redemption fine of Rs.10

lacs and Rs.20 lacs and also held that no draw back was admissible after

recording that the market value was less than the amount of drawback

claimed. Before the Supreme Court, the appellant gave up the claim of

duty draw back but contended that the goods were not prohibited goods

and, therefore, Section 113(d) which deals with confiscation of goods

improperly exported was not applicable. The Supreme Court rejected

the said contention holding:-

"8. The aforesaid section empowers the authority to confiscate any goods attempted to be exported contrary to any "prohibition" imposed by or under the Act or any other law for the time being in force. Hence, for application of the said provision, it is required to be established that attempt to export the goods was contrary to any prohibition imposed under any law for the time being in force.

9. Further, Section 2(33) of the Act defines "prohibited goods" as under:

"2. (33) „prohibited goods‟ means any goods the import or export of which is subject to any prohibition under this Act or any other law for the time being in force but does not include any such goods in respect of which the conditions subject to which the goods are permitted to be imported or exported have been complied with;"

(emphasis supplied)

10. From the aforesaid definition, it can be stated that: (a) if there is any prohibition of import or export of goods under the Act or any other law for the time being in force, it would be considered to be prohibited goods; and (b) this would not include any such goods in respect of which the conditions, subject to which the goods are imported or exported, have been complied with. This would mean that if the conditions prescribed for import or export of goods are not complied with, it would be considered to be prohibited goods. This would also be clear from Section 11 which empowers the Central Government to prohibit either "absolutely" or "subject to such conditions" to be

fulfilled before or after clearance, as may be specified in the notification, the import or export of the goods of any specified description. The notification can be issued for the purposes specified in sub-section (2). Hence, prohibition of importation or exportation could be subject to certain prescribed conditions to be fulfilled before or after clearance of goods. If conditions are not fulfilled, it may amount to prohibited goods. This is also made clear by this Court in Sk. Mohd. Omer v. Collector of Customs, wherein it was contended that the expression "prohibition" used in Section 111(d) must be considered as a total prohibition and that the expression does not bring within its fold the restrictions imposed by clause (3) of the Import Control Order, 1955. The Court negatived the said contention and held thus: (SCC p. 732, para 11)

"What clause (d) of Section 111 says is that any goods which are imported or attempted to be imported contrary to „any prohibition imposed by any law for the time being in force in this country‟ is liable to be confiscated. „Any prohibition‟ referred to in that section applies to every type of „prohibition‟. That prohibition may be complete or partial. Any restriction on import or export is to an extent a prohibition. The expression „any prohibition‟ in Section 111(d) of the Customs Act, 1962 includes restrictions. Merely because Section 3 of the Imports and Exports (Control) Act, 1947, uses three different expressions „prohibiting‟, „restricting‟ or „otherwise controlling‟, we cannot cut down the amplitude of the word „any prohibition‟ in Section 111(d) of the Act. „Any prohibition‟ means every prohibition. In other words all types of prohibitions. Restriction is one type of prohibition. From Item (I) of Schedule I Part IV to Import Control Order, 1955, it is clear that import of living animals of all sorts is prohibited. But certain exceptions are provided for. But nonetheless the prohibition continues."

18. Thereafter, reference was made to Section 18 of the Foreign

Exchange Regulation Act, 1973 and it was observed that the said

provision mandated the exporter to disclose full and true export value of

the goods. Reference was also made to Section 14 read with Section

2(41) of the Act which defines the words ‗valuation of goods for the

purpose of assessment' and Rule 11 of the Foreign Trade (Development

and Regulation) Rules, 1993 and it was held that the export made was

contrary to the prohibition imposed. Accordingly, it was held that the

goods in question, which were heavily over invoiced, were prohibited

goods under Section 2(33) of the Act. Imposition of redemption fine

was appropriate and was upheld in the following words:-

―20. Hence, in cases where the export value is not correctly stated, but there is an intentional overinvoicing for some other purpose, that is to say, not mentioning the true sale consideration of the goods, then it would amount to violation of the conditions for import/export of the goods. The purpose may be money-laundering or some other purpose, but it would certainly amount to illegal/unauthorised money transaction. In any case, overinvoicing of the export goods would result in illegal/irregular transactions in foreign currency.‖

19. In view of the aforesaid position, it has to be held that the goods in

question were prohibited goods within the meaning of Section 2(33) of

the Act. However, Section 125 is applicable to prohibited goods and

redemption fine can be imposed in case of import and export of

prohibited goods instead of absolute confiscation.

20. Section 125 of the Act gives discretion to the authorities to impose

redemption fine and gives an option to the person to pay the same in lieu

of confiscation. The option/discretion is clear from the use of word

‗may'. Quantum of the fine is again discretionary as is apparent from

the last part of sub-section(1) which stipulates that such fine as the said

officer thinks fit can be imposed. The proviso to sub-section (1)

stipulates that it shall not exceed the market price of goods confiscated

less the duty chargeable thereon. Sub-section (2) clarifies that the duty

imposable is in addition to the redemption fine.

21. We have quoted above the exact reasoning and the findings

recorded by the tribunal in this regard. The tribunal has not disturbed or

adversely commented upon the fact-finding recorded in the order in

original. DVD-Rs/CD-Rs can be imported under open general licence.

However, as noticed above, the term ‗prohibited goods' in Section 2(33)

is much wider than the goods stipulated in Section 11(1). The tribunal

has recorded and held that Vineet Gupta, partner of Achievers

International is a de facto and true owner of the goods but the same were

imported in the name of M/s Neeru Trading Company, a proprietorship

of Naveen Kumar. The IEC certificate of Neeru Trading Company was

used. The tribunal has, however, recorded that they were not able to

envisage any favourable purpose as to why Achievers International

which also has IEC Certificate, had resorted to import the DVD-Rs/CD-

Rs in the name of the dummy entities. The reason was known to

Achievers International and no one else. They should have given an

explanation and the onus was on them. Reasons for setting up and

making imports through a dummy concern can be many, but all of them

will be negative or involve illegality in some form or the other. It is

apparent from the impugned order and the reasoning given by the

tribunal that this aspect has been noticed but its relevancy and

importance has been ignored. The reasoning given by the tribunal in fact

records and states that this aspect was unclear and had not been

satisfactorily explained by Achievers International. This is an important

facet to decide whether or not redemption fine should be imposed in lieu

of confiscation and what should be the quantum of fine. At the same

time, Revenue was not able to fathom and indicate why Achievers

International/ Vineet Gupta had made imports in the name of Neeru

Trading Company and not in their own name. No investigation was

made whether imports made by Neeru Trading Company would have

remained unaccounted and not be recorded in the books so as to be

subjected to tax. What was the motive and reason? High Seas agreement

in respect of one consignment though forged does indicate that the said

transaction at least would have been reflected in the books of Achievers

International.

22. The tribunal has held that quantum of penalty imposed on Vineet

Gupta is much higher than the quantum of penalty imposed on Neeru

Trading Company. Reasons for difference in fines are obvious. Naveen

Kumar, the so-called proprietor of Neeru Trading company is a villager

who did not fully understand and appreciate how he was being used for

illegal activities. As noticed above, the Commissioner (Adjudication)

had examined and held that the goods in question were prohibited goods

under Section 125 though they may not be covered by Section 11(1).

We have upheld the said legal position. The finding of the tribunal that

the goods were not prohibited goods, therefore, is contrary to the settled

position of law. This is an error.

23. The tribunal has in the impugned order not noticed the factum and

the finding recorded in the order in original that earlier there have been

imports to the extent of Rs.10 cores in this manner. The order in original

does not set out the details or break up, therefore, the figure is not

established but it is apparent that the transactions in question were not

the only transactions. There is no finding of the tribunal on this aspect.

However, the most important aspect is that the tribunal has not taken into

consideration the assessable value of the imported consignment. As per

the order in original, the assessable value was Rs.1.87 crores and Rs. 34

lacs (Approx.). The market value thereof which includes the customs

duty would be much more. It is stated by the Revenue that the

market value of the imported consignment even today is more than Rs.

2.25 crores. The redemption fine of Rs. 40 lacs imposed, therefore,

would be less than 20% of the market value of the consignment. Section

125 of the Act stipulates that the redemption fine cannot exceed the

market value. It is therefore a mandatory requirement that before

permitting the redemption on payment of fine, the market value of the

goods should be ascertained and assessed. (see Mohan Meakins Ltd. v.

CCE, (2000) 1 SCC 462). Proviso to Section 125 stipulates that the fine

shall not exceed the price of the goods confiscated less import duty

chargeable thereon. The said aspect has not been examined and

considered by the tribunal in the impugned order. The market value and

the conduct, are the two relevant and important considerations while

exercising the discretion under Section 125 of the Act.

24. We are aware that this court is not a court of fact which can

examine or re-consider the factual findings recorded by the tribunal. We

have, therefore, carefully elucidated and examined the order of the

tribunal and reasoning given therein to examine and consider whether

the order imposing redemption fine of Rs.40 lacs can be treated as

perverse i.e. an order passed excluding and ignoring admissible and

relevant material and takes into account and consideration extraneous

material and proceeds on assumptions (See Dhirajlal Girdharilal Vs.

CIT (1954) 26 ITR 736, CIT Vs. Daulatram Rawatmull (1964) 53 ITR 574

and Commissioner of Customs Vs. Abdulla Kayloth (2010) 13 SCC

473). Reasoning stated and the inferences drawn by the tribunal for

reaching the said finding can, to this limited extent, be examined to

decide whether the tribunal has acted without evidence or upon a view of

facts which could not have been reasonably entertained. We have not

attempted to re-appreciate the factual matrix and the findings recorded

but have exercised our jurisdiction to examine existence of

circumstances which is the condition fundamental for making an opinion

and they at least prima facie exist. The essence of the circumstances

relevant to inference is the sine qua non and must be demonstrable.

Section 125 no doubt gives discretion to release the goods on payment of

redemption fine but the discretion must be exercised in a just and fair

manner and on the basis of facts and has to be exercised after recording

cogent and relevant reasons. There should not be failure of justice or

grave injustice. Statutory discretion is not usually absolute. It is qualified

by express or implied legal duty to comply with the substantive and

procedural requirement before the decision is taken. In National

Insurance Co. Ltd. vs. Keshav Bahadur (2004) 2 SCC 370, it has been

held as under:-

―In the words of Lord Cairns, L.C. in Julius v. Bishop of Oxford:

―But there may be something in the nature of the thing empowered to be done, something in the object

for which it is to be done, something in the conditions under which it is to be done, something in the title of person or persons for whose benefit the power is to be exercised, which may couple the power with a duty, and make it the duty of the person in whom the power is reposed to exercise that power when called upon to do so.‖

This classic observation has been quoted with approval by this Court in several cases. (See Commr. of Police v. Gordhandas Bhanji and S.P. Gupta v. Union of India.) In Halsbury's Laws of England, 4th Edn., Vol. I, it has been observed:

―28. Duty and discretion.-- * * *

A statutory discretion is not, however, necessarily or, indeed, usually absolute: It may be qualified by express and implied legal duties to comply with substantive and procedural requirements before a decision is taken whether to act and how to act. Moreover, there may be a discretion whether to exercise a power, but no discretion as to the mode of its exercise; or a duty to act when certain conditions are present, but a discretion how to act. Discretion may thus be coupled with duties.‖

9. Discretion, in general, is the discernment of what is right and proper. It denotes knowledge and prudence, that discernment which enables a person to judge critically of what is correct and proper united with caution; nice discernment, and judgment directed by circumspection; deliberate judgment; soundness of judgment; a science or understanding to discern between falsity and the truth, between wrong and right, between shadow and substance, between equity and colourable glosses and pretences, and not to do according to the will and private affections of persons. When it is said that something is to be done within the discretion of the authorities, that something is to be done according to the rules of reason and justice, not according to private opinion; according to law and not humour. It is to be not arbitrary, vague and fanciful, but legal and regular. And it must be exercised within the limit, to which an honest man, competent to the discharge of his office ought to confine himself. (Per Lord

Halsbury, L.C., in Sharpe v. Wakefield). Also see S.G. Jaisinghani v. Union of India.

10. The word ―discretion‖ standing single and unsupported by circumstances signifies exercise of judgment, skill or wisdom as distinguished from folly, unthinking or haste; evidently, therefore, a discretion cannot be arbitrary but must be a result of judicial thinking. The word in itself implies vigilant circumspection and care; therefore where the legislature concedes discretion it also imposes a heavy responsibility.

―The discretion of a judge is the law of tyrants; it is always unknown. It is different in different men. It is casual, and depends upon constitution, temper, passion. In the best it is oftentimes caprice; in the worst it is every vice, folly, and passion to which human nature is liable,‖

said Lord Camden, L.C.J., in Hindson and Kersey.

11. If a certain latitude or liberty is accorded by statute or rules to a judge as distinguished from a ministerial or administrative official, in adjudicating on matters brought before him, it is judicial discretion. It limits and regulates the exercise of the discretion, and prevents it from being wholly absolute, capricious, or exempt from review.

12. Such discretion is usually given on matters of procedure or punishment, or costs of administration rather than with reference to vested substantive rights. The matters which should regulate the exercise of discretion have been stated by eminent judges in somewhat different forms of words but with substantial identity. When a statute gives a judge a discretion, what is meant is a judicial discretion, regulated according to the known rules of law, and not the mere whim or caprice of the person to whom it is given on the assumption that he is discreet (per Willes, J. in Lee v. Bude Rly. Co. and in Morgan v.

Morgan).‖

25. The Supreme Court in the case of Shri Rama Sugar

Industries Ltd. v. State of A.P., (1974) 1 SCC 534, has held:

"11. It is, therefore, clear that it is open to the Government to adopt a policy not to make a grant at all or to make a grant only to a certain class and not to a certain other class, though such a decision must be based on considerations relevant to the subject-matter on hand. Such a consideration is found in this case. Halsbury (Vol. 1, 4th Edn. para 33 at p. 35) puts the matter succinctly thus:

―A public body endowed with a statutory discretion may legitimately adopt general rules or principles of policy to guide itself as to the manner of exercising its own discretion in individual cases, provided that such rules or principles are legally relevant to the exercise of its powers, consistent with the purpose of the enabling legislation and not arbitrary or capricious. Nevertheless, it must not disable itself from exercising a genuine discretion in a particular case directly involving individual interests, hence it must be prepared to consider making an exception to the general rule if the circumstances of the case warrant special treatment. These propositions, evolved mainly in the context of licensing and other regulatory powers, have been applied to other situations, for example, the award of discretionary investment grants and the allocation of pupils to different classes of schools. The amplitude of a discretionary power may, however, be so wide that the competent authority may be impliedly entitled to adopt a fixed rule never to exercise its discretion in favour of a particular class of persons; and such a power may be expressly conferred by statute.‖

26. Keeping in view the aforesaid aspects in mind, we find that the

findings or reasoning given by the tribunal is not in consonance with the

provisions of Section 125 of the Act. We have, therefore, two options.

One is to remand the matter to the tribunal for fresh consideration or

pass appropriate orders in consonance with the statutory language and to

do justice. We are inclined to accept the second course in the present

case as delay is not in the interest of either party and is likely to cause

prejudice and serve no purpose. Counsel for Achiever International had

made affirmative submissions to the said effect. Therefore, we quantify

the amounts payable while deciding the questions relating to penalty and

redemption fine.

27. Sections 114AA of the Act reads as under:-

"114-AA. Penalty for use of false and incorrect material.-- If a person knowingly or intentionally makes, signs or uses, or causes to be made, signed or used, any declaration, statement or document which is false or incorrect in any material particular, in the transaction of any business for the purposes of this Act, shall be liable to a penalty not exceeding five times the value of goods.‖

28. Sections 112(a) of the Act reads as under:-

"112. Penalty for improper importation of goods, etc.--Any person--

(a) who, in relation to any goods, does or omits to do any act which act or omission would render such goods liable to confiscation under Section 111, or abets the doing or omission of such an act, or

....

shall be liable--

(i) in the case of goods in respect of which any prohibition is in force under this Act or any other law for the time being in force, to a penalty not exceeding the value of the goods or five thousand rupees, whichever is the greater;

(ii) in the case of dutiable goods, other than prohibited goods to a penalty not exceeding the duty sought to be evaded on such goods or five thousand rupees, whichever is the greater;

(iii) in the case of goods in respect of which the value stated in the entry made under this Act or in the case of baggage, in the declaration made under Section 77 (in either case hereafter in this section referred to as the declared value) is higher than the value thereof, to a penalty not exceeding [***] the difference between the declared value and the value thereof or [five] thousand rupees, whichever is the greater;

(iv) in the case of goods falling both under clauses

(i) and (iii), to a penalty not exceeding the value of the goods or the difference between the declared value and the value thereof or [five] thousand rupees, whichever is the highest;

(v) in the case of goods falling both under clauses (i) and (iii), to a penalty not exceeding the duty sought to be evaded on such goods or the difference between the declared value and the value thereof or [five] thousand rupees, whichever is the highest.‖

29. A reading of the two provisions show that they refer to different

violations. In a given case, it is possible that only one provision may be

attracted and in another case both provisions may be violated. When

both provisions are violated, penalty under the two Sections can be

imposed. There is no provision/section in the Act, which states that

should penalty under one Section be imposed, penalty under the second

provision should be waived. Of course, if the violations have taken place

in the course of the same transaction or are a part of the same transaction and

are interconnected, the quantum of penalty imposed can be appropriately

modulated and rationalised. This is different from stating that penalty

cannot be imposed under the two provisions.

30. Keeping in view the facts and circumstances of the present case

and the quantum of the goods and the market value of the goods

involved, we are inclined to and enhance the redemption fine from

Rs.40 lakhs to Rs.80 lakhs. As far as penalty imposed under

Section 114AA and 112(a) is concerned, we retain the penalty of

Rs.10 lakhs imposed under Section 114AA and impose a penalty

of the same amount under Section 112(a) of the Act.

31. In view of the findings regarded above, we answer the substantial

questions of law mentioned in paragraph 12 as under:-

(1) First question is answered in affirmative and it is held that the

tribunal can issue direction/order for release of goods on redemption

fine but the redemption fine of Rs.40 lakhs is inadequate and the

tribunal while deciding the said question did not take into account

the relevant facts. It is enhanced to Rs. 80 lacs.

(2) Question No. 2 is answered in negative in terms of what we have

stated above.

(3) Question No. 3 is again answered in negative and it is held that the

penalty can be levied under Sections 114AA and 112(a) when the

two provisions are violated.

(4) Question No. 4 is answered in negative and it is held that the penalty

of Rs.10 lakhs imposed under Section 114AA is not perverse.

(5) Question No. 5 is answered in affirmative and we impose penalty of Rs.10 lakhs under Section 112(a).

In view of the abovementioned terms, we partly allow the appeal of

the Revenue. The appeal of the assessee is dismissed. In the facts of the

case there will be no orders as to costs.

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(SANJIV KHANNA) JUDGE

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(R.V. EASWAR ) JUDGE March 28, 2012 kkb