UNION OF INDIA Vs SHREEJI COLOUR CHEM INDUSTRIES
Bench: ARIJIT PASAYAT,MUKUNDAKAM SHARMA, , ,
Case number: C.A. No.-005643-005643 / 2008
Diary number: 28112 / 2006
Advocates: Vs
BINA GUPTA
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2008 (Arising out of S.L.P. (C) No.2527 of 2007)
Union of India & Anr. …Appellants
Versus
Shreeji Colour Chem Industries …Respondent
J U D G M E N T
Dr. ARIJIT PASAYAT, J.
1. Leave granted.
2. Challenge in this appeal is to the judgment of a Division
Bench of the Gujarat High Court directing grant of interest to
the respondent for alleged delayed refund of amount payable
under Central Excise Act, 1944 (in short the ‘Act’) and Central
Excise Rules, 1944 (in short the ‘Rules’).
3. Background facts are undisputed and are essentially as
follows:
Refund was claimed by the respondent before the
Assistant Commissioner, Central Excise and Customs Division
IV, Vadodara, for refund of Rs.2,50,494.31. The applications
which were filed under Rule 173L of the Rules were rejected
by the Assistant Commissioner by order dated 24.7.1991.
Being aggrieved by the said order, respondent preferred an
appeal before the Commissioner of Appeal, Mumbai who
remitted the matter for de novo consideration. After hearing
the respondent, the said applications were again rejected.
Respondent again preferred an appeal on 21.5.1996 before the
Commissioner of Appeal which was dismissed by order dated
31.8.1998. Being aggrieved by the said order, the respondent
preferred an appeal before the Customs Excise and Gold
Control Appellate Tribunal West Regional Bench (in short the
‘CEGAT’). By order dated 25.11.2003 CEGAT allowed the
appeal and inter alia held as follows:
“I find no reason to reject the claims of refund under Rule 173L amounted to Rs.2,50,454/- in all. The same should be paid to the appellant without delay.”
The respondent filed an application before the Assistant
Commissioner on 12.1.2004 requesting for refund of the
amount along with statutory interest which became payable
from 26.8.1995. By order dated 27.8.2004 the Deputy
Commissioner sanctioned the refund of Rs.2,50,394/-.
A writ petition was filed against the said order dated
27.8.2004 praying for grant of interest. The High Court
directed grant of interest with effect from 24.7.1991 i.e. the
first day on which the Assistant Collector rejected the prayer
for refund. It is to be noted that Section 11 BB of the Act was
introduced with effect from 26.5.1995. The High Court by the
impugned order directed grant of interest as per the provisions
of Section 11 BB of the Act. Though in the original order
paras 12 & 17 it was noted that the respondent had a right to
get the amount of interest within two months from 21.5.1996,
and entitled to interest at the rate of 9% p.a. for the period of
three months commencing from 21.5.1996, it was
subsequently corrected by order dated 15.6.2006 substituting
the date 24.7.1991 for 21.5.1996. In other words according to
the High Court the respondent was entitled to interest at the
rate of 9% from 24.7.1991 irrespective of the date when
Section 11 BB was inserted. The High Court primarily relied
on a decision of this Court in Sandvik Asia Ltd. v.
Commissioner of Income Tax I, Pune & Ors. [2006(2) SCC
508].
4. Learned counsel for the appellant submitted that the
High Court has clearly lost sight of the fact that after
introduction of Section 11 BB the position relating to grant of
interest has got crystalised and the grant of relief from the
first date on which the application for refund was rejected
cannot be sustained. It is submitted that Section 11BB
makes the position clear that only after three months from the
date of application interest becomes payable. Reference is
also made to Section 11(d) of the Act. It is pointed out that
the prayer of the respondent should not have been accepted
because Rule 173L was not in existence and the prayer of the
assessee was not in terms of Section 11BB.
5. It is submitted that in any event in case of statutory
interest question of any equitable interest is not applicable.
6. Learned counsel for the respondent on the other hand
submitted that equitable interest is also payable. With
reference to the proviso to Section 11(d)(1) and 11(d)(2) it is
submitted that the application which was filed in terms of
Rule 173L has to be deemed to be an application under
Section 11(d). It is pointed out that the Deputy Commissioner
in its order has referred to the earlier refund claims.
7. A three-Judge Bench of this Court in Modi Industries
Ltd, Modinagar & Ors. v. Commissioner of Income Tax, Delhi
& Ors. [1995(6) SCC 396] dealt with the position relating to
grant of statutory interest. In paras 58 & 59 it was inter alia
observed as follows:
“58. The argument, which was upheld in some of the cases now under appeal, is that it will be inequitable if the assessee does not get interest on the amount of advance tax paid, when the amount paid in advance is refunded pursuant to an appellate order. This is not a question of equity. There is no right to get interest on refund except as provided by the statute. The interest on excess amount of advance tax under Section 214 is not paid from the date of payment of the tax. Nor is it paid till the date of refund. It is paid only up to the date of the regular assessment. No interest is at all paid on excess amount of tax collected by deduction at source. Before introduction of Section 244(1-A) the assessee was not entitled to get any interest from the date of payment of tax up to the date of the order as a result of which excess realisation of tax became refundable. Interest under Section 243 or Section 244 was payable only when the refund was not made within the stipulated period up to the date of refund. But, if the assessment order was reduced in appeal, no interest was payable from the date of payment of tax pursuant to the assessment order to the date of the appellate order.
59. Therefore, interpretation of Section 214 or any other section of the Act should not be made on the assumption that interest has to be paid whenever an amount which has been retained by the tax authority in exercise of
statutory power becomes refundable as a result of any subsequent proceeding.”
8. In Clariant International Ltd. v. Securities and Exchange
Board of India [2004(8) SCC 524] it was observed as follows:
“30. Interest can be awarded in terms of an agreement or statutory provisions. It can also be awarded by reason of usage or trade having the force of law or on equitable considerations. Interest cannot be awarded by way of damages except in cases where money due is wrongfully withheld and there are equitable grounds therefor, for which a written demand is mandatory. 31. In absence of any agreement or statutory provision or a mercantile usage, interest payable can be only at the market rate. Such interest is payable upon establishment of totality of circumstances justifying exercise of such equitable jurisdiction. (See Municipal Corpn. of Delhi v. Sushila Devi [1999(4)SCC 317], SCC para 16.)”
9. As was observed in para 30 referred to above, if the claim
of interest is on equitable ground, a written demand therefor
is imperative.
10. In the instant case admittedly no such written demand
has been made. In terms of Section 11BB (1), the respondent-
assessee is entitled to interest from 12th April, 2004 to 26th
August, 2004. The quantum shall be worked out and the
amount shall be paid within a period of four weeks. The order
of the High Court is accordingly modified and the appeal is
allowed to the aforesaid extend. No costs.
…………………….………………J. (Dr. ARIIT PASAYAT)
……………………..……………..J. (Dr. MUKUNDAKAM SHARMA)
New Delhi, September 15, 2008