TATA IRON & STEEL CO. LTD. Vs COMMNR. OF CENTRAL EXCISE & CUSTOMS
Bench: R.C.LAHOTI,S.P.BHARUCHA
Case number: C.A. No.-000096-000096 / 1998
Diary number: 21861 / 1997
Advocates: Vs
P. PARMESWARAN
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CASE NO.: Appeal (civil) 96 of 1998
PETITIONER: TATA IRON & STEEL COMPANY LTD.
Vs.
RESPONDENT: COMMISSIONER OF CENTRAL EXCISE & CUSTOMS, BHUBANESWAR, ORISSA.
DATE OF JUDGMENT: 16/02/2000
BENCH: R.C.Lahoti, S.P.Bharucha
JUDGMENT:
R.C. Lahoti, J. L.....I.........T.......T.......T.......T.......T.......T..J
The Tata Iron & Steel Company Ltd. (TISCO, for
short), the appellant before us, has imported certain
equipments and drawings and engineering documents from
Siderugia National of Portugal - a Government of
Portugal Undertaking. It appears that some time in the
year 1981 Italimpianti, Genevo, Italy supplied
materials, designs and engineering drawings etc. to
Siderugia National Portugal (hereinafter SNP, for short)
for setting up rolling mill project in Portugal. The
supplies consisted of equipments for blast furnace, LD
converter, steel plant bellet castors, wire rod mills,
torpedo ladle cars etc.. However, before the equipments
could be installed, Portugal decided to join European
Economic Community (EEC) consequent whereupon Portugal
could not have expanded its steel making capacity.
SNP decided to cancel its investment plan and to sell
the equipments and materials which were lying unused
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from 1981 to 1986. On 14th April, 1988 a protocol was
signed between the seller and purchaser companies (i.e.
SNP and TISCO) which inter alia stated that the total
price will be price for the equipment plus price for the
engineering FOB Portugal-Lisbon port. The price for the
equipment with suitable sea-worthy packing to be
provided by SNP will be 13.5 million Deutsche Marks (DM)
and the price for engineering will be 12.5 million
Deutsche Marks. The protocol also provided that the
equipment was being sold without any operation on
performance guarantees and in "as is where is"
condition. Subsequently on 11th October, 1989 three
contracts were entered into between the parties as under:-
1. Agreement for supply of technical documentation -
called MD 301.
2. Agreement for sale of equipments and materials
(part of equipments of a blast furnace and three
torpedo ladle cars) - called MD 302.
3. An overall sale contract, being an umbrella
contract, covering the abovesaid two agreements
for establishing contractual relationship and
setting up conditions both for sale of equipment
and supply of technical documentation.
The over-all sale contract recited an overall
price of 26 million DM and its break-up into two,
namely, 12.5 million DM for technical documentation and
13.5 million DM for equipments and materials. The
earlier two agreements recited the considerations of
12.5 million DM and 13.5 million DM respectively. Thus
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the prices as recited in the protocol dated 14.4.88
remained unchanged.
The appellant sought for registration of its
contract MD 302 under Project Imports Regulations, 1986
with the Customs House, Paradeep which was allowed
entitling it to avail the benefit of concessional rate
of duty for project imports.
The consignment consisting of technical documents,
engineerings etc. covered by contract MD 301 arrived at
Calcutta and was cleared by Calcutta Customs House in
the months of April-May, 1990. The consignment was
claimed by the appellant to be classifiable under sub-
Heading No.4906.00 of the Customs Tariff Act, 1985
assessable to nil duty.
As against the contract MD 302 the first
consignment arrived at Port Paradeep and was cleared
under Bill of Entry dated 6.4.90. The value of the
goods was shown as D.M. 60,75,000 FOB. The goods were
assessed provisionally and allowed clearance on payment
of duty on the declared value. The second consignment
under this contract also arrived at Paradeep port. Bill
of Entry dated 7.7.90 was filed declaring the value to
be 6,75,739 D.M.. In between the department had
gathered intelligence and formed an opinion that the
contract MD 302 registered under the Project Import
Regulations was actually a sub-contract of another
contract of the same date and the value thereof was 26
MDM. The Assistant Collector of Customs, Paradeep, vide
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communication dated 7th July, 1990, called upon the
appellant to submit all the documents including the
correspondence with the foreign supplier, copy of the
import licence etc.. The appellant submitted the
required documents including copy of the agreement MD
301. An exchange of correspondence between the
Assistant Collector of Customs and the appellant
followed. On 16th July, 1990 the Assistant Collector of
Customs, Paradeep issued a show cause notice to the
appellant calling upon it to show cause why the sum of
12.5 MDM being the value of the goods covered by
contract MD 301 should not be included in determining
the assessable value of the goods imported under the
contract MD 302 followed by other consequences flowing
from under-valuation of the goods imported. Vide order
dated 10.8.90 the Assistant Collector permitted
clearance of the goods upon furnishing of bank
guarantees of Rs.7,44,80,300/- and extra duty deposit of
Rs.2,82,01,636 as also payment of admitted customs duty.
The appellant filed a writ petition before the
Orissa High Court challenging the show cause notice and
the demand raised by order dated 10.8.90. On 30.8.1990,
the Orissa High Court disposed of the writ petition
directing the release of the goods subject to furnishing
a bank guarantee of Rs.8 crores and depositing the extra
duty reduced by 1 crore than that demanded, accompanied
by payment of admitted customs duty. The appellant
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complied with the order of the High Court and got the
goods cleared.
The appellant also filed a reply to the show cause
notice. Personal hearing was given by the Assistant
Collector. On 23.8.1993 the Commissioner of Customs and
Central Excise, Bhubaneswar issued a second show cause
notice to the appellant and two of its officers and also
to the appellant’s engineering consultant. Replies were
filed. On 30th April, 1996 the Commissioner of Customs
and Central Excise, Bhubaneswar passed an order
assessing the levy of customs duty at Rs.15,49,09,060/-.
A penalty of Rs.5 crores was also imposed on the
appellant under Section 112 of the Customs Act.
Penalties were imposed on other noticees also.
The appellant and other noticees preferred appeals
before the Customs, Excise and Gold (Control) Appellate
Tribunal, Calcutta which have been disposed of by a
common order. The Tribunal has held that the three
contracts entered into between the seller, i.e., SNP and
the appellant were in fact parts of one package, that
is, the three constituted one composite agreement. The
technical documentation supplied to the appellant could
be divided into three parts: (i) those pertaining to the
imported equipment, (ii) those pertaining to the
equipment which was yet to be procured or manufactured
by appellant, and (iii) those relatable to post-import
activities undertaken by the appellant for assembly,
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construction, erection, operation and maintenance of the
imported equipment. The value of the contract to the
extent of (i) above was liable to be included in the
value of equipments and materials imported by the
appellant though the value of the technical documents
covered by (ii) and (iii) above could have been excluded
for payment of customs duty by reference to
Interpretative Note to Rule 4 of Customs Valuation
Rules, 1988 (hereinafter Rules, for short). However,
since separate values have not been shown, the
benefit of Interpretative Note to Rule 4 abovesaid was
not available to the appellant and the entire value of
the two contracts was liable to be clubbed together for
the purpose of levying customs duty.
It will be useful to extract and reproduce
verbatim a few findings from the order of the tribunal
as under :-
"It is pertinent to mention, on first appellant’s own admission that where an item has been partly supplied and partly not supplied by S.N., technical documents for the latter have been supplied. These technical documents will serve the purpose for the whole items as such, technical documents being common to an item. In this manner, the first appellant has got technical documents for manufacture of substantial number of import items. It is therefore obvious that the technical documents supplied to the appellants pertain both to (i) the imported equipment and (ii) the equipment which was yet to be procured or manufactured by the appellants. It may also contain (iii) technical documents which are related to post-importation activities undertaken by the appellants for assembly, construction, erection, operation and maintenance of the imported equipment. Value of two categories of documents at (ii) and (iii) above could be excluded, had these values been separately shown in the contract, MD-301 or invoices. Since separate values have not been shown, support from Interpretative Note to rule 4 of the Valuation Rule, proposed by the ld. Advocate Dr. Chakraborty cannot be taken. Hence the entire value of 12.5 million DM of technical documentation will have to be included in value (13.5 million DM) of the equipment of B.E. and T.L.Cs."
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[Para 6.2.II]
"Claim of the appellant’s Counsel that these are separate contract is not tenable. Article 2 relating to ‘Price" and Clause 1 thereof makes it abundantly clear that "over-all price of the sale scope of the present contract is fixed and not subject to any revision and amounts to DM-26 million" giving a break-up of the same in 13.5 million and 12.5 million DMS. It is thus the over- all price of 26 million DM which is material in the Contract. Article 3 makes it binding on both the contracting parties that neither of them shall transfer totally or partially its contractual position, either gratuitously or onerously, without previous written consent of the other party. It is thus apparent that the appellants cannot back out of contract for supply of technical documents, even if they wished, without the written consent of the other party i.e. S.N. Portugal. These facts brings out the element of compulsion in purchase of the technical documents of whatever nature alongwith the purchase of equipments and materials. That being the factual position, provisions of rule 9 (1)(e) of the Valuation Rules 1988 come into play. Clause (e) of Sub-rule (1) of Rule 9 envisages addition of "all other payments actually made or to be made as a condition of the sale of the imported goods, by the buyer to the seller.........". Therefore, entire 26 million DM will have to be taken as value of the equipments and materials." [Para 6.3.III]
In spite of the findings as abovesaid having been
arrived at vide para 10.4, the Tribunal has stated that
though in its opinion the value of equipments would be
entire contract price of 26 million DM as against
21.2747826086 million DM computed by the adjudicating
officer as detailed in Annexure 1 appended to his order,
since only TISCO had appealed to it and the Revenue had
chosen not to file any appeal, the appellant could not
be put in a situation worse than if it had not filed an
appeal and therefore duty liability of the appellant
shall have to remain confined to the value of the
equipment at 21.2747826086 million DM as found by the
adjudicating officer. The quantum of penalty imposed on
the appellant was reduced by the Tribunal from Rs.5
crores to Rs. 4 crores. The penalties on other noticees
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were set aside. The appellant has come up to this Court
by filing this appeal under Section 130 E of the Customs
Act, 1962.
We have heard Shri Ashok Desai, the learned senior
counsel for the appellant and Shri Kirit Raval, the
learned Additional Solicitor General for the
respondents. We are satisfied that the impugned order
of the Tribunal cannot be sustained and therefore has to
be set aside followed by a remand so as to assess the
value of the goods liable to payment of customs duty and
thereupon determine the quantum of duty and penalty, if
any, for the reasons stated hereinafter.
A perusal of the order of the Tribunal shows that
it has mainly proceeded on two sets of reasoning for
holding against the appellant. Firstly, the Tribunal
has examined the applicability of Rule 9(1)(b)(iv) and
formed an opinion that benefit thereof was not available
to the appellant. By reference to the Interpretative
Note to Rule 4 it has held that to the extent the
drawings and technical documents were referable to the
manufacture and sale of the imported equipments, their
value was liable to be included in the value of the
equipments and material imported and inasmuch as
separate values thereof have not been shown the entire
value of 12.5 million DM of technical documentation
covered by contract DM 301 was liable to be included in
the value of the equipments. Secondly, the Tribunal has
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held the provisions of Rule 9(1)(e) being attracted and
coming into play for the purpose of determining the
valuation of the equipment and materials imported on
the reasoning that the drawings and engineerings were
compulsorily purchasable by the appellant along with the
equipment and materials and hence the value of the two
was liable to be clubbed. Shri Ashok Desai, the learned
senior counsel for the appellant has vehemently attacked
the correctness of the reasoning employed by the
Tribunal and has submitted that the Tribunal has gone
totally amiss in interpreting the rules and judging the
case thereunder. It was submitted by Shri Ashok Desai
that the interpretation as placed on the rules by the
Tribunal is not correct. We will presently test the
correctness of the contention so advanced.
Section 12 of the Customs Act is the charging
section. Section 14 provides for the duty of customs
being chargeable on any goods by reference to their
value. In exercise of the powers conferred by Section
156 of the Customs Act, 1962 the Central Government has
framed Customs Valuation (Determination of Price of
Imported Goods) Rules, 1988. Clause (f) of Rule 2
defines "transaction value" to mean the value determined
in accordance with Rule 4. Under Rule 3 either the
value of imported goods shall be the transaction value
or if it cannot be determined then the same shall be
determined by proceeding sequentially through Rules 5 to
8. Rule 4 provides that the transaction value of
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imported goods shall be the price actually paid or
payable for the goods when sold for export to India
adjusted in accordance with the provisions of Rule 9.
Under Rule 9, the value or price of certain cost and
services is liable to be added to the transaction value
while determining the value of the imported goods. Rule
9, insofar as relevant and to the extent referred to by
the Tribunal is extracted and reproduced hereunder:-
9. Cost and services. (1) In determining the transaction value, there shall be added to the price actually paid or payable for the imported goods, -
xxx xxx xxx
(b) the value, apportioned as appropriate, of the following goods and services where supplied directly or indirectly by the buyer free of charge or at reduced cost for use in connection with the production and sale for export of imported goods, to the extent that such value has not been included in the price actually paid or payable, namely:-
(i) materials, components, parts and similar used in the production of the imported goods;
(ii) tools, dies, moulds and similar items used in the production of the imported goods; (iii) materials consumed in the production of the imported goods;
(iv) engineering, development, art work, design work, and plans and sketches undertaken elsewhere than
in India and necessary for the production of the imported goods; xxx xxx xxx
(e) all other payments actually made or to be made as a condition of sale of the imported goods, by the buyer to the seller, or by the buyer to a third party to satisfy an obligation of the seller to the extent that such payments are not included in the price actually paid or payable.
xxx xxx xxx
(3) Additions to the price actually paid or payable shall be made under this rule on the basis of objective and quantifiable data.
(4) No addition shall be made to the price actually paid or payable in determining the value of the imported goods except as provided for in this rule. [emphasis supplied]
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Reference has also been made by the Tribunal to
the Interpretative Notes. Rule 12 provides that the
Interpretative Notes specified in the Schedule to these
rules shall apply for the interpretation of these rules.
Note to Rule 4 reads as under:-
"Note to Rule 4 Price actually paid or payable
The price actually paid or payable is the total payment made or to be made by the buyer to or for the benefit of the seller for the imported goods. The payment need not necessarily take the form of a transfer of money. Payment may be made by way of letters of credit or negotiable instruments. Payment may be made directly or indirectly. An example of an indirect payment would be the settlement by the buyer, whether in whole or in part, of a debt owed by the seller.
Activities undertaken by the buyer on his own account, other than those for which an adjustment is provided in Rule 9, are not considered to be an indirect payment to the seller, even though they might be regarded as of benefit to the seller. The costs of such activities shall not, therefore, be added to the price actually paid or payable in determining the value of imported goods.
The value of imported goods shall not include the following charges or costs, provided that they are distinguished from the price actually paid or payable for the imported goods :
(a) Charges for construction, erection, assembly, maintenance or technical assistance, undertaken after importation on imported goods such as industrial plant, machinery or equipment;
(b) The cost of transport after importation;
(c) Duties and taxes in India.
The price actually paid or payable refers to the price for the imported goods. Thus the flow of dividents or other payments from the buyer to the seller that do not relate to the imported goods are not part of the customs value.
[emphasis supplied]
A bare reading of Rule 9(1)(b) shows that it
refers to the value of the four specified goods and
services supplied by the buyer free of charge or at a
reduced cost for use in connection with the production
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and sale of imported goods to the seller and to the
extent that such value has not been included in the
price actually paid or payable. To illustrate, the
seller may have manufactured equipments of a design,
drawings whereof were made available by the buyer say by
engaging an independent expert agency in the country of
the seller. Although the seller has not incurred any
expenditure on the technical/engineering design of the
equipment manufactured by it yet the price paid for
securing the engineering designs and drawings will be a
component of the value of the equipment manufactured.
In spite of the price for the services rendered by the
expert agency having been paid by the buyer, the value
thereof is liable to be added to the value of the
imported goods for determining the transaction value.
In the case at hand it is nobody’s case that the buyer
had supplied any goods or services free of charge or at
reduced cost for use in connection with the production
and sale for export of imported goods. All the exercise
done by the Tribunal in scrutinising the documents
forming subject matter of contract DM 301 so as to
classify them into three categories stated earlier in
this judgment was therefore uncalled for. SNP had
purchased the entire steel plant equipment from an
Italian supplier more than six years before the
transaction in question had taken place with the
appellant. Such documents must have accompanied the
equipments and materials made available to SNP by the
Italian supplier of SNP. It cannot be comprehended and
certainly it is not the case of the Revenue that the
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technical documents were supplied or made available by
the Italian supplier to SNP either free of charge at the
instance of the appellant or cost thereof was incurred
wholly or partially by the appellant.
Clause (e) of sub-Rule (1) of Rule 9 is attracted
when the following conditions are satisfied :-
(i) There is a payment actually made or to be made as
a condition of sale of the imported goods by the buyer
to the seller or to a third party;
(ii) such payment, if made to a third party, has been
made or has to be made to satisfy an obligation of the
seller; and (iii) such payments are not included in the
price actually paid or payable.
It is nobody’s case that the seller had an
obligation towards a third party which was required to
be satisfied by it and the buyer (i.e. the appellant)
had made any payment to the seller or to a third party
in order to satisfy such an obligation. The price paid
by the appellant for drawings and technical documents
forming subject matter of contract DM 301 can by no
stretch of imagination fall within the meaning of ‘an
obligation of the seller’ to a third party. There was
also no payment made as a condition of sale of imported
goods as such. Rule 9(1)(e) also, therefore, has no
applicability.
So far as Interpretative Note to Rule 4 is
concerned it is no doubt true that the Interpretative
Notes are part of the Rules and hence statutory.
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However, the question is one of their applicability.
The part of Interpretative Note to Rule 4 relied on by
the Tribunal has been couched in a negative form and is
accompanied by a proviso. It means that the charges or
costs described in clauses (a), (b) and (c) are not to
be included in the value of imported goods subject to
satisfying the requirement of the proviso that the
charges were distinguishable from the price actually
paid or payable for the imported goods. This part of
the Interpretative Note cannot be so read as to mean
that those charges which are not covered in clauses (a)
to (c) are available to be included in the value of
imported goods. To illustrate, if the seller has
undertaken to erect or assemble the machinery after its
importation into India and levied certain charges for
rendering such service the price paid therefor shall not
be liable to be included in the value of the goods if it
has been paid separately and is clearly distinguishable
from the price actually paid or payable for the imported
goods. Obviously, this Interpretative Note cannot be
pressed into service for calculating the price of any
drawings or technical documents though separately paid
by including them in the price of imported equipments.
Clause (a) in third para of Note to Rule 4 is suggestive
of charges for services rendered by the seller in
connection with construction, erection etc. of imported
goods. The value of documents and drawings etc. cannot
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be "charges for construction, erection, assembly etc."
of imported goods. Alternatively, even on the view as
taken by the Tribunal on this Note, the drawings and
documents having been supplied to the buyer-importer for
use during construction, erection, assembly, maintenance
etc. of imported goods, they were relatable to post-
import activity to be undertaken by the appellant. Such
charges were covered by a separate contract, i.e.
contract MD 301. They could not have been included in
the value of imported goods merely because the value of
documents referable to imported equipments and materials
was mixed up with the value of those documents which
were referable to equipment which was yet to be procured
or imported or manufactured by the appellant; the value
of the latter category of documents also being neither
dutiable nor clubbable with the value of imported
goods. The Tribunal has not doubted the genuineness of
the contracts entered into between the appellant and
SNP. Rather it has observed vide para 10.2 of its
order that entering into two contracts (MD 301 and MD
302) was a legal necessity. The Tribunal has also stated
that it was not recording any finding of ‘skewed split
up’. Shri Ashok Desai, the learned senior counsel for
the appellant has pointed out that under Chapter Heading
49.06 of the Customs Tariff Act, 1975 plans and drawings
for engineering and industrial purposes being originals
drawn by hand as also their photographic reproductions
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on sentisized papers and carbon copies thereof are
declared free from payment of customs duty. Sub-rules
(3) and (4) of Rule 9 clearly provide that additions to
the price actually paid or payable is permissible under
the Rules if based on objective and quantifiable data
and no addition except as provided for by Rule 9 is
permissible.
The abovesaid reasons demolish the edifice on
which the order of the Tribunal is based. However,
still the only thing that remains to be considered is
whether there has been under valuation of blast furnace
equipment covered by the contract MD 302. It is a pure
and simple case of finding out ‘the price actually paid
or payable for the goods’ - the phrase as occuring in
Rules 2(f), 4 and 9, so as to find out the transaction
value and levy duty thereon under Sections 12 and 14 of
the Customs Act. One of the allegations made in the
show cause notice given to the appellant was of the
blast furnace equipments(BFE) having been undervalued by
transferring a part of the value of the equipments to
the value of engineering documents and drawings. In
substance the show cause notice alleged the blast
furnace equipment having been under valued by
artificially excluding therefrom the value of technical
documents. According to the Revenue such documents are
even otherwise and in ordinary course supplied by the
seller to the buyer. Because of the absence of such
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documents the goods sold being equipments would be of no
use at all but the appellant had so manipulated the
single transaction by bifurcating the single content
into two documents so as to under value the blast
furnace equipments by transferring a part of the value
of such equipments to the value of engineering documents
and drawings. The gist of the allegation is under
valuation of blast furnace equipment. Shri Kirit Raval,
the learned Additional Solicitor General has submitted
that from the stage of the show cause notice till before
the Tribunal the Revenue has kept its plea alive. Vide
para 7 of its order the Tribunal noted this plea of the
Revenue but did not go into it as the Tribunal
considered it not necessary in view of other findings
arrived at. The learned Additional Solicitor General
submitted that if this Court may not sustain the order
of the Tribunal then in all fairness the Revenue should
be allowed an opportunity of substantiating its plea of
under valuation followed by such other relief to which
it may be entitled in the event of its succeeding on its
plea. We find merit in this submission. In our opinion
on the order of the Tribunal being set aside the matter
needs to be sent back to the Tribunal for examining on
merits the abovesaid plea of the Revenue which was
refused to be gone into earlier on account of its having
been found to be unnecessary.
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The appeal is allowed. The impugned order of the
Tribunal is set aside. The case is sent back to the
Tribunal to entertain and examine the plea of the
Revenue if the contract DM 302 is undervalued on the
basis of the material already available on record. The
Tribunal shall consistently with the observations made
and findings recorded in this judgment hear and dispose
of the appeal before it within a period of six months
from the date of communication of this order. The bank
guarantee furnished by the appellant shall be kept alive
and the amount deposited shall also continue to remain
in deposit till the date of decision by the Tribunal
whereafter the bank guarantee and the deposit shall be
dealt with consistently with the order of the Tribunal.
Though we have set aside the order of the Tribunal
and made a remand we would like to clarify a few points.
Apart from the appellant, two officers of the company
namely Dr.J.J. Irani and Shri S.L. Shrivastava and an
engineering consultant of the appellant, namely, M/s
M.M. Dastur & Co. were also proceeded against and
penalties were imposed on them. They were exonerated by
the Tribunal. The Revenue has not come up in appeal
against the order of the Tribunal exonerating the
abovesaid three. This order of remand would not reopen
the proceedings against those three. Similarly, the
Tribunal has held that the duty liability of the
appellant in spite of a finding of under valuation could
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not be re-determined by pegging the value of the
equipment at an amount over and above 21.2747826086
million DM as this was the figure found by the
adjudicating officer and not challenged by the Revenue.
The amount of penalty levied on the appellant was
reduced by the Tribunal to Rs.4 crores which too has not
been challenged by the Revenue. On hearing the case
after remand if the plea of the Revenue may find favour
with the Tribunal, the dutiable value of the equipment
and materials shall not exceed 21.2747826086 million DM
and the amount of penalty shall not exceed Rs.4 crores.
Shri Ashok Desai, the learned senior counsel for the
appellant submitted that the Tribunal has also held,
vide para 9 of its order, that the liability of the
goods to confiscation did not arise and that part of the
order should also be held to have achieved a finality.
With this submission we do not agree. If the Tribunal
may find the equipments forming the subject matter of
contract DM 302 to be under valued the legal
consequences flowing from such finding may follow.
The appeal stands disposed of accordingly. No
order as to the costs.