COMMISSIONER OF CUSTOMS Vs. ARCADIA SHIPPING LTD.

JUDGEMENT

(1.) The Respondents herein imported barge in India. It was brought with diving equipments. These diving equipments were welded onto the barge at Abu Dhabi (UAE) for the project work. It has come on record that this welding was necessary for diving operation to be conducted and was done in December 1998 at Abu Dhabi prior to the import of the barge with the said equipment at Sikka port in India on 27.12.1998. The Respondents -assessees had filed Bill of Entry classifying the aforesaid barge under Chapter Heading 8901.90 and exemption was claimed under Notification 20/99 -CUS, 28.02.1999. However, Show Cause Notice dated 18.01.2000 was issued to the Respondents by the Deputy Commissioner of Customs on the ground that no declaration in respect of diving equipments was made. The Commissioner charged the Respondents on the suppression of facts on the aforesaid ground and on that basis, not only extended period of limitation as invoked but it was also stated in the Show Cause Notice that Diving Equipments were liable to payment of duty and were also liable to confiscation Under Sec. 111(d)(f) and (i) of the Customs Act, 1962 (hereinafter referred to as 'Act').

(2.) After hearing the Respondents, the Commissioner confirmed the demand made in the Show Cause Notice by passing Order -in -Original dated 22.06.2000. Aggrieved by the said order, the Respondents filed appeal before the Customs, Excise and Service Tax Appellate Tribunal (hereinafter referred to as 'CESTAT'), which was allowed by the CESTAT vide orders dated 23.02.2006. The CESTAT, inter alia, held that definition of 'Stores' Under Sec. 2(38) of the Act would indicate a wide range of equipments for use in a vessel, whether fitted or not, and on that basis, held that since the diving equipment was used in a vessel, these shall be included in the definition of Stores. It also held that definition of Stores does not stipulate ownership boundaries to be relevant and the test is 'for use in a vessel' and not in the context of 'used in the vessel'.

(3.) The Department preferred the appeal against this order, which has been dismissed by the High Court vide impugned judgment dated 09.10.2006 holding that no question of law arises.