Gauhati High Court
M/S Ahinsha Chemicals Ltd vs The Union Of India And 4 Ors on 3 March, 2021
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GAHC010014012021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/617/2021
M/S AHINSHA CHEMICALS LTD
A COMPANY INCORPORATED UNDER THE PROVISIONS OF THE
COMPANIES ACT, 1956 READ WITH THE COMPANIES ACT, 2013, HAVING
ITS REGISTERED OFFICE AT NT ROAD, MILANPUR, DIST NALBARI,
ASSAM 781335, REPRESENTED BY SRI PAWAN KUMAR JAIN, THE
AUTHORISED REPRESENTATIVE OF THE PETITIONER COMPANY.
VERSUS
THE UNION OF INDIA AND 4 ORS
REPRESENTED BY THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY
OF FINANCE DEPARTMENT OF REVENUE, NORTH BLOCK, NEW DELHI
2:THE SECRETARY
TO THE GOVT. OF INDIA
MINISTRY OF COMMERCE AND INDUSTRY
UDYOG BHAWA
NEW DELHI
3:THE COMMISSIONER CGST AND CENTRAL EXCISE
GST BHAWAN
KEDAR ROAD
GUWAHATI 781001 ASSAM
4:THE ASSISTANT COMMISSIONER
CGST AND CENTRAL EXCISE
OFFICE OF THE ASSISTANT COMMISSIONER OF GST AND CENTRAL
EXCISE
GUWAHATI I
DIVISION
GST BHAWAN
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KEDAR ROAD
GUWAHATI 781001
5:THE SUPERINTENDENT (TECHNICAL -I)
CGST AND CENTRAL EXCISE DIVISION-I
GST BHAWAN
KEDAR ROAD
GUWAHATI 78100
Advocate for the Petitioner : DR ANKIT TODI
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
ORDER
03.03.2021
Heard Dr. BP Todi, learned senior counsel for the petitioner. Also heard Mr. S.C. Keyal, learned
counsel for the respondent GST department.
2. The petitioner company is engaged in a business manufacture of instant tea. In course of the
manufacturing business, the petitioner company is subjected to the provisions of the Central Excise
Act, 1944 bearing Registration Number AACCA6496MXM002. The petitioner company also claimed
some benefits under the Northeast Industrial Policy for which, certain exemptions are made in respect
of excise duties that are payable under the said Act.
3. The procedure adopted for grant of exemption is that the assesee first pays the excise duty
and thereafter for the purpose of exemption the duty paid stands refunded. Initially the refund was
made to the extent of 100% of the payment of the excise duty. The respondents had issued the
Notification No.20/2008-Central Excise dated 27.03.2008 by which it was provided that instead of
100% refund of the excise duty paid, the refund would be subjected to the rates provided in the said
notification in respect of the different categories of goods as are provided therein.
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4. Clause 3(1) of the Notification No.20/2008-Central Excise dated 27.03.2008 provides that
notwithstanding anything contained in the said notification the manufacturer shall have the option not
to avail the rates specified in the Table provided in the said Notification and apply to the Commissioner
of Central Excise or the Commissioner of Customs and Central Excise, as the case may be, having
jurisdiction over the manufacturing unit of the manufacturer for fixation of a special rate representing
the actual value addition in respect of any goods manufactured and cleared under the notification, if
the manufacturer finds that fourth-fifths of the ratio of actual value addition in the production or
manufacture of the said goods to the value of the said goods, is more than the rate specified in the
said Table contained in the notification.
5. We take note of that at this stage by invoking the provisions of Clause 3(1) of the Notification
No.20/2008-Central Excise dated 27.03.2008 the petitioner company had made an application claiming
that they had made certain add-ons to the goods manufactured by them and therefore claim for a
special rate as provided in the said provision. In the meantime, the Notification No.20/2008-Central
Excise dated 27.03.2008 was assailed in a series of writ petitions before this Court as well as in the
other High Courts also. This Court by its judgment in the relevant writ petition had set aside the
Notification No.20/2008-Central Excise dated 27.03.2008 which led to the situation that the refund of
100% of the excise duties to be paid stood restored.
6. On an appeal being carried before the Supreme Court by the Department against such
judgment of the High Courts, the judgment in the Union of India and Others., -vs- V.V.P. Limited &
Others was passed which is reported in 2020 SCC Online SC 378. By the said judgment of the
Supreme Court, the judgments of the High Courts interfering with the Notification No.20/2008-Central
Excise dated 27.03.2008 was interfered meaning thereby that the Notification No.20/2008-Central
Excise dated 27.03.2008 stood restored.
7. This petition is instituted on the grievance that the Notification dated 27.03.2008 having been
restored as per the judgment of the Supreme Court, two application dated 28.09.2020 under Clause
3(1) of the Notification No.20/2008-Central Excise dated 27.03.2008 was submitted by the petitioner
claiming for a special rate, but the same has not been given its consideration and without giving a due
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consideration to the claim for special rate made by the petitioners, the respondents now intend to
attach the bank accounts of the petitioner on the premises that the refund of excise duty would be as
per the rates provided in the Notification dated 27.03.2008. As the Notification dated 27.03.2008
provides for a legal right to the assessee to claim for a special rate to be fixed in the event of there
being any add-ons to the goods manufactured, we are of the view that without an appropriate
decision being taken on such claim for special rate, it would be inappropriate for the department to
proceed against the petitioners as per the rates provided in the Notification dated 27.03.2008.
8. In view of the above, as agreed by the learned counsel for the parties, this petition stands
disposed of by directing the Principal Commissioner of GST Guwahati to consider the aforesaid
application of the petitioner dated 28.09.2020 claiming for a special rate to be fixed on the basis of
the add-ons made to the goods manufactured. After arriving at the special rate, if any as per the
order to be passed by the Principal Commissioner, GST further process against the petitioner as per
law may be initiated. Till such decision is taken, no coercive measure be taken against the petitioner
pursuant to the communication impugned dated 01.01.2021 as well as not to pursue with the
communication dated 22.01.2001 made from the Office of the Assistant Commissioner of GST
Guwahati to the AGM/Branch Manager, State Bank of India.
9. The Principal Commissioner of GST shall do the needful as indicated above within a period of 6
(six) weeks from the date of receipt of the certified copy of the order.
10. It is made clear that if any coercive measures had already been taken, the same be restored to
its original position. As we have already provided that no coercive measures be taken, we further
provide that in respect of the Account No.30582674712 of the petitioner in the State Bank of
India (SBI) Nalbari Bazar Branch, the same be allowed to be operated by the petitioner till such
decision is taken on the application of the petitioner claiming for special rate.
11. Further, in this writ petition, the petitioner has also assailed the imposition of interest for the
amount that the petitioners are required to pay to the respondent GST department for the amount
that they are to return. As we have not decided the said issue, liberty is granted to the petitioner to
approach this Court again on the question of imposition of interest, if so advised.
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12. Writ petition stands allowed to the extent indicated above.
JUDGE
Comparing Assistant
