M/S. BHUPENDRA STEEL (P) LTD. Vs COMMNR. OF CENTRAL EXCISE
Case number: C.A. No.-000172-000172 / 2003
Diary number: 14757 / 2002
Advocates: RAJESH KUMAR Vs
P. PARMESWARAN
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REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 172 of 2003
Bhupendra Steel (P) Ltd. .....Appellant(s)
- Versus -
Commissioner of Central Excise .....Respondent(s)
J U D G M E N T
BHAN, J.
1. This Appeal has been filed by the appellant-assessee
under Section 35-L of the Central Excise Act, 1944 (for
short ’the Act’) against Final Order No.186/2002-B dated
14.05.2002 passed by the Customs, Excise and Gold (Control)
Appellate Tribunal, New Delhi (for short ’the Tribunal’) in
Appeal No.E/5482/92-B.
2. The point involved in this appeal is, whether the
final products manufactured by the appellant are eligible
for exemption under Notification No.208/83-CE dated
1.8.1983, as amended from time to time.
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3. Briefly stated the facts giving rise to the filing of
the present appeal, are as under:
4. Appellant-assessee, hereinafter referred to as the
’assessee’ is engaged in the manufacture of Steel bars and
rods falling under sub-heading 7228.30 and steel ingots
falling under sub-heading 7226.20 of Central Excise and
Tariff Act, 1985 (for short ’the Tariff Act’). The
Government of India vide Notification No.208/83-CE dated 1st
August, 1983, as amended by Notification No.90/88-CE dated
1.3.1988 and Notification No.202/88-CE dated 20.5.1988
exempted certain final products falling under Chapter 72
from the whole of central excise duty, if they are produced
out of the specified inputs described in (co.2) of the said
notification on which the duty has already been paid. As
per the explanation to the notification, inputs purchased
from the market will be deemed to be duty paid except such
stocks as are clearly recognizable as being non duty paid
and charged to nil rate of duty.
5. Three show cause notices were issued to the assessee
for the periods October, 1987 to March, 1988, April, 1988
to June, 1988 and September, 1988 to February, 1989
demanding duty of Rs.2,65,849.57, Rs.4,41,394.50 and
Rs.59,569.82 respectively.
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6. The assessee had purchased iron and steel scrap from
the local market and used the same in the form of specified
inputs (for availing the benefit of exemption under
Notification Nos. (i) 208/83-CE dated 1.8.1983; (ii) 90/88-
CE dated 1.3.1988 and (iii) 202/88-CE dated 20.5.1988) for
the manufacture of steel ingots. The samples drawn at the
time of seizure established that the assessee had purchased
iron and steel, bazaar scrap including turning and boring,
old dismantled machinery, old broker engineering goods,
punch steel metal, containers and other broken articles of
iron and steel including small percentage of sample pieces
of rods, flats end cutting, on which duty might not have
been paid at the time of clearance.
7. In its replies to the each of the three show cause
notices referred to above, the assssee reiterated that all
the inputs which had been used by the assessee are
classifiable only under sub-item (8) of erstwhile T.I. 25
because all these goods are roughly shaped and have not
been specified anywhere else. T.I. 25 (8) of the erstwhile
Tariff read as under: -
"(8) Pieces roughly shaped by rolling or forging of iron or steel, not elsewhere specified".
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8. Prior to 28.2.1986 the Central Excise Tariff was
contained in the Schedule to the Central Excises and Salt
Act, 1944. Consequent to the enactment of the Central
Excise Tariff Act, 1985, the Tariff was delinked from the
Central Excises & Salt Act. The said Tariff Act 1985 came
into effect from 28.2.1986. In Section XV of the Central
Excise Tariff Act, Chapter 72 provided for iron and steel
and Chapter 73 for articles of iron and steel. Heading No.
72.03 provided for waste and scrap of iron and steel and
Heading No. 72.08 provided for "pieces roughly shaped by
rolling or forging of iron or steel, not elsewhere
specified". Heading No. 72.08, thus, was the same as T.I.
25(8) of the erstwhile Tariff.
9. Likewise, "waste and scrap" as defined in the
erstwhile tariff means: -
"Waste and scrap of iron or steel fit only for the recovery of metal or for use in the manufacture of chemicals, but does not include slag, ash and other residues".
The same definition continued in the new Tariff.
However, by the Finance Act, 1988, "waste and scrap"
came to be defined in Section Note 6 to Section 15, as
meaning:
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"metals, and metal goods definitely not usable as such because of breakage, cutting up, wear or other reasons".
10. Even though the Tariff had undergone some changes
before and after the Central Excise Tariff Act, 1985, the
assessee, in all its replies, referred only to T.I. 25(8)
of erstwhile Tariff. Be that as it may, the Department’s
submission is that, as far as the entitlement of the
assessee to the benefit of the Notification is concerned,
the position remained the same before and after the
Central Excise Tariff Act, 1985.
11. Insofar as the facts of the present case are
concerned, the benefit of the notifications is available to
an assessee who used specified inputs. In the present
case, the claim made by the assessee has been that the
inputs used were "pieces roughly shaped". These are
described as such in all the three notifications where the
reference is specifically to "pieces roughly shaped".
12. The Assistant Commissioner in her order held that they
are not pieces roughly shaped under 7208.00 but are melting
scrap which is not duty paid. She also found that the
words "pieces roughly shaped" had been inserted later in
the invoices from the traders. It was further held that
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inputs brought in by the assessee are neither covered by
the erstwhile Tariff Item 25(8) nor under 7208.00 as
specified under Notification No. 208/88-CE dated 20.5.1988.
In the Order-in-Appeal dated 13.8.1992, the Commissioner
(Appeals) found that the finding recorded by the Assistant
Commissioner to the effect that the inputs procured by the
assessee from the open market were being used by them by
way of melting and then obtaining their final products, had
not been contradicted or rebutted by the assessee in the
Appeal. The Commissioner (Appeals) referred to the
definition of the term "waste and scrap" before and after
1988 and held that the inputs have been correctly held to
be waste and scrap by the Assistant Commissioner.
13. The Tribunal in its order dated 14.5.2002, approved
the order of the Commissioner (Appeals) and held that the
benefit of the Notification is not available to the
assessee since the inputs used by them are not specified in
the Notifications. The Tribunal confirmed that the finding
that the words "pieces roughly shaped" were written later
on the invoices issued by the traders, had not been
rebutted by the assessee and also that they fell within the
definition of "waste and scrap" before and after the
amendment.
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14. Attention of the Tribunal had also been drawn to its
earlier decision in the case of the same assessee, where
the benefit of Notification No. 208/83-CE had been denied
to the assessee [1994 (70) ELT 151]. The said decision was
taken in appeal before this Court by the assessee and this
Court in Bhupendera Steels (P) Ltd. v. CCE [(2002) 7 SCC
528] held that tariff Item 25(8), as it then was, would not
cover pieces of bars, rods, flats, etc. which are cut-off
from the main item. This Court also took note of the
Revenue’s allegation that the assessee had purchased the
ends of flats from scrap dealers, which had not been
denied. This also indicates that ends of flats do not fall
under Item 25(8). Since the Notification does not cover
either "waste and scrap" or "flats", the assessee would not
be entitled to exemption under Notification No.208/83. It
was further held that it was for the assessee to show under
what sub-item the inputs used by them fall. Since they did
not fall under sub-item (8) of T.I. 25 and taking into
consideration the fact that the ends of flats had been
purchased from scrap dealers, this Court held that the
inputs did not fall under sub-item (8).
15. Counsel appearing for the assessee fairly conceded
that insofar as period from October, 1987 to March, 1988 is
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concerned, the point in issue stands concluded against the
assessee by a judgment of this Court in assessee’s own case
i.e. Bhupendera Steels (P) Ltd (supra).
16. Insofar as the subsequent periods are concerned, they
are governed by Notification Nos. 90/88 dated 01.03.1988
and 202/88-CE dated 20.5.1988 which provides:
"In exercise of the powers conferred by sub-rule (1) of rule 8 of the Central Excise Rules, 1944, and in supersession of the notification of the Government of India in the Ministry of Finance (Department of Revenue) No. 208/83-Central Excise, dated the 1st August, 1983, the Central Government hereby exempts goods of the description specified in column (3) of the table hereto annexed (such goods being hereinafter referred to as "final products") and falling within Chapter 72, 73 or 84 of the Schedule to the Central Excise Tariff Act, 1985 (5 of 1986), from the whole of the duty of excise leviable thereon which is specified in the said Schedule:
Provided that such final products are made from any goods of the description specified in the corresponding entry in column (2) of the said Table (such goods being hereinafter referred to as "inputs") and falling within the Chapter 72 or 73 of the said Schedule on which the duty of excise leviable under the said Schedule or the additional duty leviable under the Customs Tariff Act, 1975 (51 of 1975), as the case may be, has already been paid:
Provided further that no credit of the duty paid on the inputs has been taken under rule 56A or rule 57A of the said rules.
Explanation - For the purposes of this notification, all stocks of inputs in the country, except such stocks as are clearly recognizable as being non-duty paid, shall be
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deemed to be inputs on which duty has already been paid.
S. Description of Description No. inputs of final products (1) (2) (3) 01. XXX XXX 02. Ingots or other XXX primary forms of (i) XXX (i)non-alloy steel (ii) XXX (ii) stainless (iii) other steel and (iii) alloy steel; other alloy steel; semi- semi-finished finished products of (i) products of non-alloy steel (i) non- (ii) stainless alloy steel steel and (iii) (ii) other alloy steel; stainless pieces roughly steel and shaped by rolling (iii) other of iron or steel; alloy steel; ... pieces roughly shaped by ruling of iron or steel; bars and rods, ... 03. XXX XXX 04. XXX XXX [Notification No. 90/88-C.E., dated 1-3-1988]
17. A bare reading of the aforesaid two notifications
shows that assessee has to satisfy two conditions for
availing the exemption under both the notifications (i)
that the products are made from any goods of description
specified in the corresponding entry in column 2 and (ii)
they should fall within Chapter 72 of the Tariff Act.
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18. The submission put forth, at the time of hearing, by
the learned counsel for the assessee before this Court,
that the input would fall under heading 72.08, namely, flat
rolled products of item etc., runs contrary to what has
been held by this Court in the assessee’s own case,
referred to above. As the Notifications themselves
provided, the inputs had to be pieces roughly shaped by
rolling or iron or steel. Obviously, enough, they cannot
be flat rolled "products" or iron. As held by this Court,
pieces of bars, rods, flat etc., which are cut off from the
main item, cannot qualify as pieces which are roughly
shaped by rolling or forging.
19. The learned counsel for the appellant placed reliance
on the definition of "waste and scrap" as given in Note 6
to Section XV of the Tariff. Prior to 1988 the definition
read as under:
"Waste and scrap of iron or steel fit only for the recovery of metal or for use in the manufacture of chemicals, but does not include slag, ash and other resides."
20. The definition 1988 onwards read as under:
"Metal waste and scrap from the manufacture or mechanical working of metals, and metal goods definitely not usable as such because of breakage, cutting-up, wear or other reasons."
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21. The Revenue’s case has been that the assessee had
purchased trimmings and forgings, old dismantled machines,
old broken engineering goods, punched steel metal
containers and other broken articles. These certainly
cannot be treated as "pieces roughly shaped".
22. As far as the period after the introduction of present
definition in Note 6 is concerned, the inputs are squarely
covered by the definition of waste and scrap and waste and
scrap does not find any mention in Notification No. 202/88
or 90/88.
23. For the reasons stated above, we do not find merit in
this appeal and dismiss the same with costs.
......................J. (ASHOK BHAN)
......................J. New Delhi; (DALVEER BHANDARI) May 16, 2008
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