Delhi High Court
Commissioner Of Service Tax, ... vs Transcorp International Ltd. on 31 October, 2014
$~1.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CENTRAL EXCISE ACT CASE NO. 91/2014
Date of decision: 31st October, 2014
COMMISSIONER OF SERVICE TAX, DELHI ..... Petitioner
Through Ms. Sonia Sharma, Sr. Standing
Counsel & Mr. Vijay Chandra, Advocates.
versus
TRANSCORP INTERNATIONAL LTD. ..... Respondent
Through Nemo.
CORAM:
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE V. KAMESWAR RAO
SANJIV KHANNA, J. (ORAL):
The Commissioner of Service Tax has filed the present appeal under
Section 83 of the Finance Act, 1994 read with Section 35G of the Central
Excise Act, 1944 against order dated 27th February, 2014 passed in appeal
No.ST/206/2010 by the Customs, Excise and Service Tax Appellate
Tribunal (CESTAT, for short).
2. Appeals against the decisions of the CESTAT can be filed under
Section 35G the Central Excise Act, 1944 before the jurisdictional High
Court and before the Supreme Court under Section 35L of the Central
Excise Act, 1944, but the Supreme Court and the jurisdictional High Court
do not enjoy concurrent appellate jurisdiction. Section 35L of the Central
Excise Act, 1944 in clause (b) to sub-section (1) states that an appeal shall
CEAC 91 of 2014 Page 1 of 4
lie before the Supreme Court against any order passed by the CESTAT
relating to, among other things, determination of any question having a
relation to rate of duty/tax or value of goods/services for the purpose of
assessment. Sub-section (2) to Section 35L inserted by Finance (No. 2)
Act of 2014 with effect from 6th August, 2014 states that for the purpose of
the said Chapter, determination of any question having a relation to rate of
duty/tax shall include determination of taxability or exigibility of goods to
tax. In the case of service tax adjudication, it means that the question/issue
of chargeability of service to tax under the Finance Act 1994 read with the
relevant provisions, notifications or exemptions, is amenable to challenge
under Section 83 of the Finance Act, 1994 read with Section 35L of the
Central Excise Act, 1944 before the Supreme Court.
3. Appeal under Section 83 of the Finance Act, 1994 read with Section
35G of the Central Excise Act, 1944 would lie to the High Court only
when the order determines issues other than any questions relating to the
rate of duty or value of goods or services for the purposes of assessment.
Thus, if the order determine any question relating to the rate of duty/tax or
value of goods or services along with other questions, the appeal is
maintainable only under Section 35L of the Central Excise Act, 1944,
before the Supreme Court and not before the jurisdictional High Court.
This Court in Commissioner of Income Tax versus Ernst and Young Pvt
Ltd 2014 (34) STR 3 Delhi, has held that any question having relation to
CEAC 91 of 2014 Page 2 of 4
rate of duty would include determination of taxability or levy of tax on a
particular service even prior to the amendment by the Finance Act (No.2),
2014. Further, the determination of the question/issue in the order-in-
original would decide the appellate forum under Section 35L or 35G of the
Central Excise Act, 1944, as any other interpretation would lead to
incongruous or unacceptable results. The orders of the Tribunal, which do
not relate to the merits of the decisions of the order-in-original, or 'interim'
orders like pre-deposits, etc may be treated differently. The present appeal
is not one such case.
4. In the present case, the order-in-original passed by the
Commissioner (Adjudication) dated 29th September, 2009 confirmed the
recovery of Service Tax of Rs.2,89,63,568/-, Education Cess of
Rs.5,77,592/-, and a Secondary and Higher Education Cess of Rs.94,819/-,
along with interest under Section 75 of the Central Excise Act, 1944 and
penalty of Rs.2,96,35,979/- under Section 78 and Rs.1000/- under Section
77 of the Central Excise Act, 1944. The order rejected the claim of the
respondent assessee of being covered under the benefit of Export of
Services Rule, 2005. In other words, it was held that the respondent
assessee could be subjected to payment of service tax on account of the
services rendered which were held not to be an export. The respondent,
however, succeeded before the CESTAT, which by the impugned order
dated 27th February, 2014 inter alia held that the services rendered by the
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respondent-assessee were not taxable being in the nature of export services.
5. The counsel for the appellant submits that the respondent-assessee did
not dispute the factum that they had rendered business auxiliary service under
Section 65(105)(zzb) read with Section 65(19) of the Finance Act, 1994, but
had claimed that the taxable service was covered by clause (iii) of Rule 3(1)
of the Export of Services Rule, 2005 and other applicable rules. The
respondent-assessee had also relied on certain circulars issued in support of
their contention that once the assessee was engaged in export of services, they
were not exigible or liable to pay service tax.
6. We do not agree with the submission of the counsel for the appellant-
Revenue that the issue raised in the order-in-original and in the appellate
orders did not relate to the question of levy of duty or rate of duty/tax. The
precise issue, which had arisen was whether the assessee was engaged in
export of services and, therefore, whether service tax was payable. In these
circumstances, we do not think this appeal is maintainable before the High
Court and the same is accordingly directed to be returned. The appellant, if
aggrieved and desirous, can take appropriate steps as per law.
SANJIV KHANNA, J.
V. KAMESWAR RAO, J.
OCTOBER 31, 2014/VKR
