BHARAT PETROLEUM CORP. LTD. Vs GO AIRLINES(INDIA) LTD.
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MR. JUSTICE A.S. BOPANNA, HON'BLE MR. JUSTICE HRISHIKESH ROY
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: C.A. No.-008227-008227 / 2019
Diary number: 3655 / 2012
Advocates: PARIJAT SINHA Vs
KARANJAWALA & CO.
REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 8227 2019 (Arising out of SLP(C) No.5563 of 2012)
BHARAT PETROLEUM CORPORATION LIMITED ...Appellant
VERSUS
GO AIRLINES (INDIA) LIMITED …Respondent
J U D G M E N T
R. BANUMATHI, J.
Leave granted.
2. This appeal arises out of the judgment dated 07.12.2011
passed by the High Court of Bombay in Arbitration Appeal (Lodging)
No.14228 of 2011 in and by which the High Court allowed the
appeal filed by the respondent-Go Airlines by holding that the
Arbitrator has the jurisdiction to consider the counter claim relating
to CENVAT credit thereby setting aside the order passed by the
Arbitrator.
3. Brief facts which led to filing of this appeal are as under:-
An Agreement for Aviation Fuel Supply dated 01.01.2007 was
entered into between the parties under which the appellant-Bharat
Petroleum Corporation Limited (BPCL) was to supply and sale of
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Aviation fuel to the respondent-Go Airlines (India) Limited. Initially,
the agreement was entered into for the period from 01.01.2007 to
31.03.2009. By virtue of the second agreement dated 01.04.2009,
another Aviation Fuel Supply Agreement was entered into between
the appellant and the respondent for the period from 01.04.2009 to
31.03.2011. On 06.07.2009, the appellant issued letter to the
respondent along with the statement giving details of invoices and
requesting inter alia that the payment of outstanding dues as well as
the interest amount of Rs.1.45 crores be released immediately. In
reply to the said letter, the respondent by its e-mail dated
06.07.2009 stated inter alia that the outstanding interest was
Rs.1.41 crores and not Rs.1.45 crores as mentioned in the said
letter dated 06.07.2009. As the payments were not made, the
appellant-BPCL put the respondent-Airlines on “Cash and Carry”
terms on account of default in making payment for supply of fuel
and interest on delayed payment.
4. Dispute arose between the parties when the appellant raised
a claim for interest for the delayed payments of the fuel supplied
during the period from 01.04.2009 to 31.03.2011. The respondent
did not accept any amount payable towards interest. Since the
dispute in respect of the liability and payment of interest on delayed
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payment could not be resolved through mutual correspondence
between the parties, the appellant vide its notice dated 25.03.2010
invoked arbitration clause i.e. Clause No.12 of the agreement dated
01.01.2007 suggesting the name of Mrs. Justice (Retd.) Sujatha
Manohar as the sole Arbitrator. The respondent vide its letter dated
27.04.2010 agreed to the dispute being referred for arbitration and
accepted Mrs. Justice (Retd.) Sujatha Manohar as the Arbitrator. In
the said letter, respondent stated that they are sure that the learned
Arbitrator would be able to adjudicate the issues appropriately
considering the respondent’s various claims against appellant-
BPCL. The appellant raised a claim for an aggregate sum of
Rs.1,95,21,032/- with interest at the rate of 18% per annum from the
date of presentation of the said claim till payment and/or realization.
5. The respondent filed its statement of defence denying the
claims made by the appellant and it also raised two counter claims
before the Arbitrator seeking an award directing the appellant to
issue CENVAT invoices in favour of the respondent in respect of the
Aviation fuel supplied under the agreement; in the alternative
prayed for an award for a sum of Rs.11,60,44,466/- plus
Rs.4,31,45,967/- being interest, as well as further interest on the
principal amount computed at the rate of 15% per annum with effect
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from 01.10.2009 till payment. In its second claim, the respondent
demanded damages for alleged imposition of “Cash and Credit”
terms by the appellant with effect from 04.07.2009 when the
appellant refused to supply the Aviation fuel to the respondent
except on “Cash and Credit” terms.
6. The appellant filed its reply to the respondent’s counter claim
denying the claim of the respondent and inter alia stated that the
counter claim filed by the respondent was beyond the scope and
jurisdiction of the Arbitrator. It was stated that there was no dispute
existing between the parties in respect of the alleged obligation to
supply CENVAT invoices prior to commencement of the arbitration
as it was never asked for by the respondent-Go Airlines. The
appellant averred that the respondent had demanded CENVAT
invoices from the appellant for the supplies made from the year
2005 onwards for the first time by its letter only on 05.05.2010 i.e.
after the commencement of the present arbitration. The appellant
averred that the respondent never asked for CENVAT invoices
during the subsistence of the said agreement and that the counter
claim raised by the respondent was an afterthought.
7. The appellant also filed an application under Section 16 of the
Arbitration and Conciliation Act, 1996 inter alia submitting that the
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counter claim filed by the respondent was beyond the scope and
jurisdiction of the Arbitrator and that the respondent demanded the
CENVAT invoices from the appellant for the supplies made from the
year 2005 onwards for the first time only by letter dated 05.05.2010
i.e. after the commencement of the arbitration. The respondent filed
its reply to the said application filed under Section 16 of the Act inter
alia stating that the counter claim filed by the respondent was well
within the scope and jurisdiction of the Arbitrator.
8. The learned Arbitrator vide order dated 18.04.2011 allowed
the application filed by the appellant under Section 16 of the Act
inter alia holding that the counter claim relating to CENVAT invoices
is beyond the scope and jurisdiction of the Arbitrator and rejected
that part of the counter claim. Insofar as the counter claim of the
respondent praying for damages for the alleged imposition of “Cash
and Credit”, the learned Arbitrator held that the same is
maintainable before the Arbitrator.
9. Being aggrieved by the order of the Arbitrator dated
18.04.2011, the respondent filed appeal before the High Court of
Bombay under Section 37 of the Act. The High Court vide
impugned judgment dated 07.02.2011 allowed the appeal preferred
by the respondent and set aside the order of the Arbitrator dated
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18.04.2011 by holding that the Arbitrator has jurisdiction to entertain
the counter claim filed by the respondent relating to non-furnishing
of invoices for CENVAT credit. Insofar as the observations of the
Arbitrator, the High Court held that the learned Arbitrator may be
well within the rights to reject the counter claim on merits after the
parties put forth their case. The High Court however held that the
rejection of the counter claim at the threshold, was not justified in
view of the arbitration agreement between the parties. Being
aggrieved, the appellant-BPCL has filed this appeal.
10. Mr. S. Guru Krishnakumar, learned Senior counsel appearing
for the appellant has submitted that as per the arbitration clause in
the agreement dated 01.01.2007, the Arbitrator could adjudicate
disputes arising out of the terms and conditions of the agreement
and the counter claim raised by the respondent in an arbitration
proceeding does not arise from the terms and conditions of the
contract/agreement under which the Arbitrator has been appointed.
It was submitted that under Section 16 of the Act, the Arbitrator can
refuse to entertain the said counter claim even at the time of filing of
such counter claim on the ground that the same is beyond the
jurisdiction and the findings arrived at by the learned Arbitrator is a
possible view and the High Court ought not to have substituted its
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own view in the place of the finding arrived at by the Arbitrator. The
learned Senior counsel further submitted that the levy of service tax
on domestic air travel was introduced by the Finance Act, 2010
(w.e.f. 01.04.2010) and on economy class from 01.07.2010 and in
any event, the need for issuance of CENVAT credit invoices arises
only after 01.04.2010 and as such, the said counter claim could not
be considered under Clause 7(ii) of the said agreement which
expired on 31.03.2009. The learned Senior counsel further
submitted that since the respondent was not liable to pay service
tax on domestic air travel prior to 01.04.2010, there was no
requirement for issuance of CENVAT credit invoices. It was
submitted that at no point of time before the commencement of the
arbitration proceeding, the respondent ever claimed furnishing of
CENVAT invoices and the learned Arbitrator rightly held that the
counter claim is beyond the specific reference to the Arbitral
Tribunal and the High Court erred in substituting its view with the
findings of the learned Arbitrator which is in contravention of the
settled position.
11. Per contra, Mr. Ritin Rai, learned Senior counsel appearing for
the respondent submitted that the counter claim raised by the
respondent in respect to issuance of CENVAT invoices by the
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appellant falls within the terms of the agreement dated 01.01.2007
and the second agreement dated 01.04.2009 entered into between
the appellant and the respondent for supply of Aviation fuel. Taking
us through the clauses of the agreement, the learned Senior
counsel submitted that as per Clause 7(ii) of the agreement dated
01.01.2007, the appellant-BPCL was duty bound to provide invoices
to the respondent-Company including those for taxes and duties as
applicable on the date of supply of Aviation fuel. The learned Senior
counsel further submitted that even assuming, though not admitting,
that such liability to issue CENVAT invoices does not directly arise
out of the Clause 7(ii) of the agreement dated 01.01.2007,
considering the business efficacy, the same is to be held as an
“implied term of the contract” and the appellant-Company was under
a duty to issue CENVAT invoices pertaining to all taxes and duties
as applicable.
12. The learned Senior counsel for the respondent further
contended that the question whether or not the counter claim raised
by the respondent-Company falls within the scope of the agreement
entered into between the parties or within the terms of reference is a
question of fact and the same could be decided by the learned
Arbitrator after due enquiry and the learned Arbitrator was not right
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in rejecting the counter claim at the threshold which is not in
accordance with the settled position of law.
13. We have carefully considered the rival contentions and
perused the impugned judgment and materials on record. The
points falling for consideration are whether the counter claim
regarding CENVAT invoices was beyond the scope of reference to
arbitration and whether the High Court was right in holding that the
learned Arbitrator had jurisdiction to consider the counter claim
regarding CENVAT invoices raised by the respondent.
14. Relevant facts are not in dispute. Admittedly, there is Aviation
Fuel Supply Agreement dated 01.01.2007 (for the period from
01.01.2007 to 31.03.2008) and another Fuel Supply Agreement
dated 01.04.2009 (for the period from 01.04.2009 to 31.03.2011).
Dispute arose between the parties relating to payment and interest
payable on the delayed payment. The appellant sent notice dated
25.03.2010 suggesting the appointment of Arbitrator Mrs. Justice
Sujatha Manohar. The respondent sent the reply dated 27.04.2010
whilst accepting the appellant’s suggestion has recorded that “….we
are sure that she would be able to adjudicate the issues
appropriately considering our various claims against BPCL”.
According to the respondent, they have accepted the nomination of
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a Single Arbitrator conditional that the Arbitrator would also
adjudicate its counter claim against the appellant. According to the
respondent, in their reply dated 27.04.2010, they have laid the basis
for making the counter claim though they have not specifically
stated about CENVAT invoices. Once a claim is made, the
defendant has a right to make a counter claim. The respondent
relies upon clause 7(ii) of the agreement in the counter claim of
CENVAT invoices. Whether or not the counter claim is part of the
reference and whether it is arbitrable and whether the dispute are
traceable to contractual rights or obligations or wholly outside the
contract could be determined only after the enquiry by the Arbitrator.
15. Contention of the respondent is that as per Clause 7(ii) of the
agreement, the appellant was required to issue CENVAT invoices
pursuant to supply of Aviation fuel under the agreement and the
appellant did not do so and therefore, issuance of CENVAT invoices
and dispute between the parties relating to the terms and conditions
set forth in the agreement and consequently, the Tribunal has the
jurisdiction to adjudicate upon the same.
16. Clause 7(ii) of the agreement requires issuance of taxes
invoices by the appellant. Clause 7 of the agreement reads as
under:-
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“7. Invoicing and Payment Terms:
i. Seller shall invoice Buyer for the fuel deliveries (Jet A-1);
ii. Invoices in Indian Rupees containing the date of delivery,
locations, Aircraft Registration No., Grade, Quantity of Fuel,
Unit Price, taxes and duties (applicable on the date of delivery)
with delivery ticket attached shall be submitted to Buyer’s local
office/designated bank for payment/factoring in full. Cost of
factoring & insurance shall be borne by Go Air.
iii. Seller will invoice the Buyer as per the following periodicity, to
the designated persons/address:-
Billing period Date of Credit into BPC A/c by Bank
1st to 7th 16th
8th to 15th 23rd
16th to 23rd 30th/31st
24th to month end 8th (next month)
In case the above dates are weekend or holidays payment will
be made on the next working day.
iv. In case of any delay in payment beyond due date, the
outstanding amount will attract interest at PLR plus 2%.
v. In case Bank limits get choked, payment shall be made by due
dates directly by Go Air.
vi. In case the factoring limit remains choked, exposure would
need to be covered with adequate BG, in absence of which
would be constrained to review the discount arrangements &
payments terms.
17. Contention of the learned Senior counsel for the respondent is
that Clause 7(ii) of the agreement requires issuance of invoices
inter alia the invoices of taxes and duties available on the date of
delivery. According to the respondent, the request for issuance of
CENVAT invoices were in the nature of oral requests/demands
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which were made by the respondent’s representative during the
course of the discussion and despite such requests, CENVAT
invoices were not issued and therefore, there is a “dispute” between
the parties relating to the terms and conditions set forth in the
agreement.
18. Case of the appellant is that the counter claim regarding
CENVAT credit is beyond the scope of reference to arbitration and is
not expressly covered under the terms and conditions of the
agreement nor impliedly arising under the agreement dated
01.01.2007. It is submitted that in response to the said notice dated
25.03.2010-for appointment of Arbitrator, the respondent sent the
reply on 27.04.2010 accepting the Arbitrator and stating that the
Arbitrator would be able to adjudicate the respondent’s various
claims against BPCL and in the said reply, the respondent has not
specifically raised the plea of CENVAT invoices.
19. Clause 12 of the agreement dated 01.01.2007 deals with the
arbitration clause. Clause 12 provides for reference of dispute to an
Arbitrator nominated by mutual consent. If the parties fail to decide
the Arbitrator by mutual consent, each party will nominate an
Arbitrator of their choice and the Arbitrators so nominated shall
choose the third Arbitrator. As rightly contended by the learned
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Senior counsel for the respondent, in response to the notice dated
25.03.2010 issued by the appellant suggesting the appointment of
Mrs. Justice Sujatha Manohar as Arbitrator, the respondent
accepted the same by expressing hope “that she would be able to
adjudicate the issues appropriately considering our claims against
BPCL”. Merely because the respondent did not specify the nature
of claims against BPCL in the letter dated 27.04.2010, that may not
be a ground to reject the counter claim of CENVAT invoices at the
threshold. Whether the counter claim regarding CENVAT invoices is
outside the terms of arbitration agreement and whether it is
arbitrable or outside the scope of reference to arbitration could be
seen only after enquiry by the learned Arbitrator.
20. Taking us through the relevant materials, the learned Senior
counsel for the appellant made earnest submissions that before
05.05.2010, the respondent did not make any claim of CENVAT
invoices and only for the first time on 05.05.2010 that is after the
commencement of the arbitration proceeding, the respondent called
upon the claimant to issue CENVAT invoices. According to the
appellant, as per the terms of the agreement, the appellant was not
bound to issue CENVAT invoices to the respondent and levy of
service tax on domestic air travel came into force only by the
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Finance Act, 2010 and therefore, the learned Arbitrator has rightly
held that the counter claim is beyond the specific reference and
would not fall within the jurisdiction of the Arbitrator.
21. The learned Senior counsel for the appellant submitted that
when the jurisdiction of the Arbitrator is circumscribed by specific
reference, the Arbitrator can decide only those specific disputes. In
support of this contention, the learned Senior counsel placed
reliance upon State of Goa v. Praveen Enterprises (2012) 12 SCC
581, in which it was held as under:-
“11. Reference to arbitration can be in respect of all disputes between
the parties or all disputes regarding a contract or in respect of specific
enumerated disputes. Where “all disputes” are referred, the arbitrator
has the jurisdiction to decide all disputes raised in the pleadings (both
claims and counter claims) subject to any limitations placed by the
arbitration agreement. Where the arbitration agreement provides that all
disputes shall be settled by arbitration but excludes certain matters from
arbitration, then, the arbitrator will exclude the excepted matter and
decide only those disputes which are arbitrable. But where the reference
to the arbitrator is to decide specific disputes enumerated by the
parties/court/appointing authority, the arbitrator’s jurisdiction is
circumscribed by the specific reference and the arbitrator can decide
only those specific disputes.”
22. The learned Senior counsel for the respondent contended that
Clause 7(ii) of the agreement requires the invoices issued by the
respondent to contain inter alia the taxes and duties and this has
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been refused by the appellant and therefore, there is a dispute
between the parties relating to the agreement and the learned
Arbitrator ought not to have rejected the counter claim at the
threshold by holding that the counter claim is outside the jurisdiction
of the Arbitrator. In this regard, the learned Senior counsel for the
respondent also placed reliance upon Praveen Enterprises in which
it was held as under:-
“27. Similarly, Section 23 read with Section 2(9) makes it clear that a
respondent is entitled to raise a counter claim “unless the parties have
otherwise agreed” and also add to or amend the counter claim, “unless
otherwise agreed”. In short, unless the arbitration agreement requires
the arbitrator to decide only the specifically referred disputes, the
respondent can file counter claims and amend or add to the same,
except where the arbitration agreement restricts the arbitration to only
those disputes which are specifically referred to arbitration, both the
claimant and the respondent are entitled to make any claims or counter
claims and further entitled to add to or amend such claims and counter
claims provided they are arbitrable and within limitation.
………
29. Where the arbitration agreement requires the disputes to be
formulated and referred to arbitration by an appointing authority, and the
appointing authority fails to do so, the Chief Justice or his designate will
direct the appointing authority to formulate the disputes for reference as
required by the arbitration agreement. The assumption by the courts
below that a reference of specific disputes to the arbitrator by the Chief
Justice or his designate is necessary while making appointment of
arbitrator under Section 11 of the Act, is without any basis. Equally
baseless is the assumption that where one party filed an application
under Section 11 and gets an arbitrator appointed the arbitrator can
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decide only the disputes raised by the applicant under Section 11 of the
Act and not the counter claims of the respondent.”
23. The questions whether the issue regarding CENVAT invoices
was outside the terms of agreement or whether CENVAT invoices
relates to the agreement dated 01.01.2007 and 01.04.2009 and
whether it is arbitrable and whether it falls beyond the scope of
reference to arbitration and such other related questions, are to be
determined only during the enquiry. It may be that after enquiry, the
Arbitrator might reject the counter claim for CENVAT invoices as not
arbitrable and the counter claim beyond the scope of reference to
arbitration. But to reject the counter claim at the threshold on the
ground that the Arbitrator has no jurisdiction would not be proper.
The High Court, in our view, has rightly set aside the order of the
learned Arbitrator dated 18.04.2011.
24. The learned Senior counsel appearing for the parties have
inter alia raised various contentions. We are not inclined to consider
those contentions at this stage. Lest, expressing any opinion on
such contentions might prejudicially affect the parties either in the
proceedings before the Arbitrator or any other proceedings that may
be initiated by the parties.
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25. In the result, the impugned judgment of the High Court of
Bombay dated 07.12.2011 in Arbitration Appeal (Lodging) No.14228
of 2011 is affirmed and this appeal is dismissed. The observations
of the High Court in the impugned order in para No. (10) as to the
availability of CENVAT credit allegedly specified in the CENVAT
Rules, 2004 may not be considered as expression of opinion on the
merits of the matter. The learned Arbitrator shall proceed with the
matter on its own merits and in accordance with law. No costs.
………………………..J. [R. BANUMATHI]
………………………..J. [A.S. BOPANNA]
….………………………..J. [HRISHIKESH ROY]
New Delhi; October 23, 2019
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