VISHAL ELECTRONICS PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioners had imported lenses for the close circuit television cameras. It appears that the said senses were classified under the Heading 90.02 read with Heading 85.15(1) of the Customs Tariff Act, 1975 (hereinafter referred to as "the Tariff Act"). However, the countervailing duty was levied on the lenses under Item 23A of the First Schedule of the Central Excises and Salt Act, 1944 by classifying the said lenses as an item of 'Glass and Glassware'. The rate of duty leviable under the said item was at 35 per cent.

(2.) Since the levy of countervailing duty at the rate applicable to the 'Glass and Glassware' did not appear to be in order, the petitioners to ok up the matter with the Customs Authorities. The petitioners explained to the Department that the Tariff Item 23A covers "Glass and Glassware" of the types specified under the said Item, while the items imported by the petitioners were "lenses" which are used in highly sophisticated appliances like closed circuit television cameras. The Department accepted this contention of the petitioners and levied the duty under Item 68 of the Central Excise Tariff.

(3.) On the besides of this, the petitioners preferred a claim for refund of excess countervailing duty levied on the lenses imported by the petitioners earlier. However, the applications for refund were rejected on the ground that the same were preferred after a period of six months of payment of duty. The petitioners took the matter right upto the Government level, but they were turned out.