BAJAJ AUTO LIMITED Vs UNION OF INDIA
Bench: HON'BLE MR. JUSTICE SANJAY KISHAN KAUL, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Case number: C.A. No.-003239-003239 / 2019
Diary number: 18708 / 2017
Advocates: E. C. AGRAWALA Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.3239 of 2019 [Arising out of SLP(C) No.21968 of 2017]
BAJAJ AUTO LIMITED ….APPELLANT
Versus
UNION OF INDIA & ORS. ….RESPONDENTS
J U D G M E N T
SANJAY KISHAN KAUL, J.
1. Leave granted. 2. The appeal raises the legal question of the liability towards National
Calamity Contingent Duty (for short ‘NCCD’), Education Cess and Secondary
& Higher Education Cess of a manufacturing establishment, which is exempted
from payment of Central Excise Duty (for short ‘CENVAT’) under the Central
Excise Act, 1944 (hereinafter referred to as the ‘1944 Act’). 3. In order to encourage development of industries and to generate
employment in the States of Uttarakhand and Himachal Pradesh, certain 1
special measures were considered appropriate to be taken by the Government
of India. On the visit of the Prime Minister of India to Uttarakhand, in March,
2002, an announcement was made that tax and Central Excise concessions, to
attract investments in the industrial sector will be worked out for the Special
Category States including Uttaranchal (now Uttarakhand). The industries
eligible for such incentives were to be environment friendly, with potential for
local employment generation and use of local resources. Subsequently, an
Office Memorandum was issued on 7.1.2003, announcing a package of
incentives providing for “New Industrial Policy and other concessions for the
State of Uttaranchal and the State of Himachal Pradesh.” Para 3.1 (I)
stipulated the fiscal incentives. It is not necessary to reproduce the complete
paragraph, but suffice to reproduce the relevant portion as under:
“3.1: Fiscal Incentives to new Industrial Units and to existing units on their substantial expansion:
(I). New industrial units and existing industrial units on their substantial expansion as defined, set up in Growth Centres, Industrial Infrastructure Development Centres (IIDCs), Industrial Estates, Export Processing Zones, Theme Parks (Food Processing Parks, Software Technology Parks, etc.) as stated in Annexure-I and other areas as notified from time to time by the Central Government, are entitled to :
(a) 100% (hundred percent) outright excise duty exemption for a period of 10 years from the date of commencement of commercial production.
2
(b) 100% income tax exemption for initial period of five years and thereafter 30% for companies and 25% for other than companies for a further period of five years for the entire states of Uttarakhand and Himachal Pradesh from the date of commencement of commercial production.”
(emphasis supplied)
4. In order to implement the aforesaid policy initiative, the Central Board of
Excise & Customs (for short ‘CBEC’) issued Notification No.50/2003-Central
Excise, dated June 10, 2003, in exercise of powers conferred under Section 5A
of the 1944 Act. The relevant portion of the Notification reads as under:
“GENERAL EXEMPTION NO. 41
Exemption to goods other than specified goods cleared from units located in the Industrial Growth Centre or Industrial Infrastructure Development Centre or Export Promotion Industrial Park or Industrial Estate or Industrial Area or Commercial Estate or Scheme Area of Uttarakhand and Himachal Pradesh.—In exercise of the powers conferred by sub-section (1) of section 5A of the Central Excise Act, 1944 (1 of 1944) read with sub-section (3) of section 3 of the Additional Duties of Excise (Goods of Special Importance) Act, 1957 (58 of 1957) and sub-section (3) of section 3 of the Additional Duties of Excise (Textiles and Textiles Articles) Act, 1978 (40 of 1978), the Central Government, being satisfied that it is necessary in the public interest so to do, hereby exempts the goods specified in the First Schedule and the Second Schedule to the Central Excise Tariff Act, 1985 (5 of 1986), other than the goods specified in Annexure-I appended hereto, and cleared from a unit located in the Industrial Growth Centre or Industrial Infrastructure Development Centre or Export Promotion Industrial Park or Industrial Estate or Industrial Area or
3
Commercial Estate or Scheme Area, as the case may be, specified in [Annexure-II and Annexure III] appended hereto, from the whole of the duty of excise or additional duty of excise, as the case may be, leviable thereon under any of the said Acts.
(emphasis supplied)
5. Once again, for the controversy in question, it is not necessary to refer to
the notification further, which stipulates other conditions to be fulfilled, to avail
of the benefit of the exemption notification, since there is no dispute that the
appellant satisfies those conditions.
6. The appellant, a limited company, established a manufacturing unit of two
wheeler vehicles in the year 2007. The appellant was exempted from, inter
alia, CENVAT, by virtue of its manufactured products falling under the Second
Schedule of the Central Excise Tariff Act, 1985.
7. The appellant was apparently paying an automobile cess, but the NCCD,
Education Cess and Secondary & Higher Education Cess were not being paid.
The dispute arose on account of an audit conducted on 27/28.2.2009. The
dispute pertains to the liability of the appellant to pay the unpaid three cesses
referred to aforesaid. 8. Now turning to the three cesses in question, NCCD was imposed under
Section 136 of the Finance Act, 2001, in the nature of a duty of excise, in
4
addition to any other duties of excise chargeable under the 1944 Act. The
relevant portion is extracted as under:
“S. 136- National Calamity Contingent Duty
(1) In the case of goods specified in the Seventh Schedule, being goods manufactured or produced, there shall be levied and collected for the purposes of the Union, by surcharge, a duty of excise, to be called the National Calamity Contingent duty (hereinafter referred to as the National Calamity duty), at the rates specified in the said Schedule.
(2) The National Calamity duty chargeable on the goods specified in the Seventh Schedule shall be in addition to any other duties of excise chargeable on such goods under the Central Excise Act, 1944 or any other law for the time being in force.
(3) The provisions of the Central Excise Act, 1944 and the rules made thereunder, including those relating to refunds and exemptions from duties and imposition of penalty, shall, as far as may be, apply in relation to the levy and collection of the National Calamity duty leviable under this section in respect of the goods specified in the Seventh Schedule as they apply in relation to the levy and collection of the duties of excise on such goods under that Act or those rules, as the case may be.”
(emphasis supplied)
9. Sections 91 & 93 of the Finance Act, 2004 introduced the Education Cess
as a duty of excise calculated on the aggregate of all duties of excise. Sections
136 & 138 of the Finance Act of 2007 similarly imposed Secondary & Higher
Education Cess, on the same pattern as the Education Cess.
5
10. As noticed above, on account of the audit conducted of the appellant, an
audit objection report was prepared on account of the failure of the appellant to
pay the aforementioned three cesses, and consequent queries were raised vide
letter dated 27.2.2009, by the Superintendent (Audit), Central Excise Meerut-II
on the appellant. These were responded to, by the appellant. This was followed
by a show cause notice dated 26.8.2011. It is relevant to note that in terms of
the show cause notice, the cesses were being so demanded on account of the
fact that they had not been specifically exempted, even though they were a duty
in the nature of excise, whether leviable on the product (NCCD) or on the
amount of excise duty payable (Education Cess and Secondary & Higher
Education Cess). The Department took a legal stand that the exemption
notification had to be construed strictly and that there had been wilful
suppression of facts. The demand raised was also specified.
11. The appellant filed a writ petition under Article 226 of the Constitution of
India, before the High Court of Uttarakhand on 13.10.2011, assailing the show
cause notice. This endeavour, however, did not succeed and the writ petition
was dismissed by the learned Single Judge, vide order dated 9.10.2014. The
appeal preferred before the Division Bench also met the same fate, vide
impugned order dated 16.3.2017.
6
12. The controversy before us is now in a narrow compass, on account of the
subsequent judicial pronouncement in SRD Nutrients Pvt. Ltd. v.
Commissioner of Central Excise, Guwahati1. The issue of the Education Cess
and the Secondary & Higher Education Cess, in our view, is covered against
the Department in view of this judgment and that is how, also, the Department
appears to have understood now, in view of the written synopsis placed before
us.
13. In the facts of that case, there was an initiative for development of
industries in the North-Eastern States of Assam, Tripura, Meghalaya, Mizoram,
Manipur, Nagaland, Arunachal Pradesh, etc. A Notification exempting goods
from payment of excise duties was issued in respect of those States. Education
Cess and Secondary & Higher Education Cess, as imposed under the Finance
Acts of 2004 and 2007, respectively were also sought to be levied on the
appellant therein. The gravamen of the reasoning of this Court is that since
these cesses are a surcharge levied and collected on the total value of the excise
duty, and the excise duty itself is exempted, there cannot be any question of
any recovery of these cesses, as the substratum does not exist. Not only that,
this Court also took into account how the Department itself had viewed the
situation regarding Education Cess and Secondary & Higher Education Cess,
1 (2018) 1 SCC 105
7
which are payable as surcharge on the excise duty, once the excise duty is
exempted. The Circular dated 10.8.2004 issued by the Department clarified the
position in this behalf as under:
“Issue (2): Whether goods that are fully exempted from excise duty/customs duty or are cleared without payment of excise duty/customs duty (such as clearance under bond or fulfilment of certain conditions) would be subjected to cess.
Clarification: The education cess is leviable at the rate of two per cent of the aggregate of all duties of excise/customs (excluding certain duties of customs like anti-dumping duty, safeguard duty, etc.), levied and collected. If goods are fully exempted from excise duty or customs duty, are chargeable to nil duty or are cleared without payment of duty under specified procedure such as clearance under bond, there is no collection of duty. Thus, no education cess would be leviable on such clearances. In this regard, letter D.O. No. 605/54/2004-DBK, dated 21-7-2004 issued by Member (Customs) may also be referred to.”
(emphasis supplied)
14. It was observed by this Court as under:
“22. Even otherwise, we are of the opinion that it is more rational to accept the aforesaid position as clarified by the Ministry of Finance in the aforesaid circulars. Education cess is on excise duty. It means that those assessees who are required to pay excise duty have to shell out education cess as well. This education cess is introduced by Sections 91 to 93 of the Finance (No. 2) Act, 2004. As per Section 91 thereof, education cess is the surcharge which the assessee is to pay. Section 93 makes it clear that this education cess is payable on “excisable goods” i.e. in respect of goods specified in the First Schedule to the Central Excise Tariff Act, 1985. Further, this education cess is to be levied @ 2% and
8
calculated on the aggregate of all duties of excise which are levied and collected by the Central Government under the provisions of the Central Excise Act, 1944 or under any other law for the time being in force. Sub-section (3) of Section 93 provides that the provisions of the Central Excise Act, 1944 and the Rules made thereunder, including those related to refunds and duties, etc. shall as far as may be applied in relation to levy and collection of education cess on excisable goods. A conjoint reading of these provisions would amply demonstrate that education cess as a surcharge, is levied @ 2% on the duties of excise which are payable under the Act. It can, therefore, be clearly inferred that when there is no excise duty payable, as it is exempted, there would not be any education cess as well, inasmuch as education cess @ 2% is to be calculated on the aggregate of duties of excise. There cannot be any surcharge when basic duty itself is nil.”
(emphasis supplied)
15. A reference was also made to the judgement of the Rajasthan High Court,
in Banswara Syntex Ltd. v. Union of India2, where it has been observed as
under:
“15. The very fact that the surcharge is collected as part of levy under three different enactments goes to show that scheme of levy of education cess was by way of collecting special funds for the purpose of Government project towards providing and financing universalised quality of basic education by enhancing the burden of Central excise duty, customs duty, and service tax by way of charging surcharge to be collected for the purpose of the Union. But, it was made clear that in respect of all the three taxes, the surcharge collected along with the tax will bear the same character of respective taxes to which surcharge was appended and was to be governed by the respective enactments
2 2007 SCC OnLine Raj 365 :: (2007) 216 ELT 16
9
under which education cess in the form of surcharge is levied and collected.
16. Apparently, when at the time of collection, surcharge has taken the character of parent levy, whatever may be the object behind it, it becomes subject to the provision relating to the excise duty applicable to it in the manner of collecting the same obligation of the tax payer in respect of its discharge as well as exemption concession by way of rebate attached with such levies. This aspect has been made clear by combined reading of sub-sections (1), (2) and (3) of Section 93.”
(emphasis supplied)
This Court gave its imprimatur to the aforesaid judgment of the Rajasthan
High Court, in para 24 of the judgment in SRD Nutrients Pvt. Ltd.3
16. The real bone of contention which survives for consideration is the
NCCD. The reason for this is that while the two cesses discussed aforesaid
were in the nature of levy on the excise duty payable, the NCCD is levied on
the product itself, as per Section 136 of the Finance Act, 2001. It is this aspect,
inter alia, which was canvassed by the Department to persuade this Court to
take a different view from the one taken qua the other two cesses.
17. On behalf of the appellant, Mr. Mukul Rohatgi and Mr. Arvind Datar,
learned Senior Advocates sought to persuade us to apply the same principles
qua NCCD as the other two cesses and, thus, go along with the view taken in
3 (supra)
10
SRD Nutrients Pvt. Ltd.,4 even insofar as NCCD is concerned.
18. On the other hand, on behalf of the Department, Ms. Nisha Bagchi,
Advocate sought to contend otherwise by seeking to point out the difference in
the nature of incidence, since NCCD was to be calculated on the value of the
product and not on the value of the excise duty payable.
19. We may note that in terms of the impugned judgment, one principle which
clearly emerges, and over which there is no dispute before us, also, is that
exemption notifications, like the one in question must be read in a manner that
give them a liberal interpretation, provided that no violence is done to the
language employed. The rationale for the same is well enunciated in Novopan
India Ltd., Hyderabad v. CCE and Customs, Hyderabad,5 apart from in other
judicial pronouncements. In such cases, it is not as if the principle of strict
interpretation of tax law has been given a complete go by, but that rule of
interpretation would apply at a different stage, i.e., to determine whether the
exemption is applicable to the assessee or not. Once such exemption is indeed
found to be applicable to the assessee in question, a liberal approach is to be
adopted by the Court in construing the language, such as to allow the benefit to
be reaped by the beneficiary in question (Union of India v. Wood Papers
4 (supra) 5 1994 Supp (3) SCC 606
11
Ltd.6).
20. We may notice that the primary reasoning contained in the impugned
order is common for the three cesses, i.e., NCCD; Education Cess and
Secondary & Higher Education Cess. These were in the nature of surcharges
levied in other Acts, which have not been specifically excluded under the
Notification in question. That reasoning does not prevail, more so because of
the judgment in SRD Nutrients Pvt. Ltd.7 The question, thus, is whether, even
though the NCCD is in the nature of an excise duty, its incidence being on the
product, rather than on the value of the excise duty, that itself would make any
difference to the applicability of the NCCD to excise exempt units.
21. On a proper appreciation of the judicial pronouncement in SRD Nutrients
Pvt. Ltd.,8 we are not inclined to take a different view from the one taken for
Education Cess and Secondary & Higher Education Cess, even while
considering the issue of NCCD.
22. We may notice that this Court, in SRD Nutrients Pvt. Ltd.9 gave its
imprimatur to the view expressed by the Rajasthan High Court in Banswara
Syntex Ltd.10 The rationale is that while there may be surcharges under
6 (1990) 4 SCC 256 7 (supra) 8 (supra) 9 (supra) 10 (supra)
12
different financial enactments to provide the Government with revenue for
specified purposes, the same have been notified as leviable in the nature of a
particular kind of duty. In the case of NCCD, it is in the nature of an excise
duty. It has to bear the same character as those respective taxes to which the
surcharge is appended. NCCD will not cease to be an excise duty, but is the
same as an excise duty, even if it is levied on the product. Thus, when NCCD,
at the time of collection, takes the character of a duty on the product, whatever
may be the rationale behind it, it is also subject to the provisions relating to
excise duty, applicable to it in the manner of collection as well as the obligation
of the taxpayer to discharge the duty. Once the excise duty is exempted,
NCCD, levied as an excise duty cannot partake a different character and, thus,
would be entitled to the benefit of the exemption notification. The exemption
notification also states that the exemption is from the “whole of the duty of
excise or additional duty of excise.” We may also note that the exemption
itself is for a period of ten years from the date of commercial production of the
unit.
23. We are, thus, of the view that the appellant would not be liable to pay the
NCCD.
24. The result of the aforesaid discussion is that the impugned orders are set
13
aside and the show cause notice dated 26.8.2011 is quashed while holding that
the appellant is not liable to pay NCCD, Education Cess and Secondary &
Higher Education Cess.
25. The appeal is allowed, leaving the parties to bear their own costs.
..….….…………………….J. [L. Nageswara Rao]
...……………………………J. [Sanjay Kishan Kaul]
New Delhi. March 27, 2019.
14