SONY REBEIRO Vs. COMMR. OF SERVICE TAX (APPEALS)

JUDGEMENT

(1.) The petitioner is aggrieved by the Service Tax liability imposed on the petitioner by Ext. PI order and the order passed pursuant to Ext. P4 judgment of this Court. The petitioner contends that, the petitioner was not able to file an appeal within the time provided and that the petitioner had turn over below the limit as prescribed under the Finance Act, (for brevity, 'the Act') 1994, in the respective years in which assessment was taken up. The petitioner also has a contention that the penalty imposed being under Sections 76 and 78 of the Act, cannot be sustained by virtue of the proviso introduced to Section 78 of the Act by an amendment brought to the Act on 10-5-2008. Immediately, it has to be noticed that, the contentions substantially raised herein, were also raised in another proceeding before this Court itself, in an another writ petition under Article 226 of the Constitution of India. This Court by Ext. P4 specifically found that, the penalty under Sections 76 and 78 of the Act has been held to be permissible by two Division Benches of this Court. It is also trite that when the statute provides for a specific period of filing an appeal and also confers the appellate authority with specific powers to condone the delay, the appeal if not filed within the specified period or the extended period, then, the assessee cannot invoke Article 226 to get over the statutory dictate [Assistant Commissioner of Central Excise v. Krishna Poduval, 2005 4 KerLT 947].

(2.) Though this Court has in Ext. P4 found that, penalty under Sections 76 and 78 of the Act could be simultaneously imposed, the petitioner contends that, the amendment brought by introduction, of the proviso, on 10-5-2008, has not been brought to the notice of the learned Single Judge. That definitely seems to be correct. However, looking at Ext. P1 order, it is seen that the assessing authority has taken into account the amendment, brought in. In page 4, paragraph 4, the penalty imposed under Section 76 is only till 10-5-2008; i.e., till the date of amendment and the introduction of the proviso which bars imposition of penalty under Section 76 of the Act if penalty under Section 78 of the Act is imposed. In such circumstance, the contentions raised by the petitioner regarding the illegality in the levy of penalty cannot be sustained.

(3.) The next contentions are with respect to the computation and the amounts due from the additional 4th respondent. Towards computation, the petitioner would contend that, the amounts deposited has not been adjusted as is evidenced from Ext. P5, and in calculating the penalty under Sections 76 and 78 of the Act, the amounts already paid have also been taken into account. Ext. P5 is an order issued, pursuant to the directions of this Court directing credit to be given to all payments effected by the petitioner. Paragraph 6 of Ext. P5 takes in Rs. 3,44,304/- as the tax paid by the petitioner. The balance tax payable is computed at Rs. 2,54,194/-. Hence, the computation of amounts cannot be faulted and definitely credit has been given to the payments made by the petitioner.