KRISLON TEXTURISER PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioners imported partially oriented yarn (POY) of 115 deniers. Countervailing duty (CVD) thereon was regulated by the provisions of Item 18 II (i) (a) of the Central Excise Tariff. An Excise exemption notification dated 11th May 1982 related to such POY. Thereunder man-made fibres and yarn other than textured and polyester yarn of 100 deniers and above but not above 750 deniers was liable to excise duty at the rate of Rs. 61. 25 per kg. This, in the petitioners' submission, was the rate of CVD that ought to have been imposed upon the POY imported by them. What was in fact imposed was the rate of Rs. 78. 75 per kg. provided in the said notification for polyester yarn of 75 deniers and above but below 100 deniers. The petitioners' contention is that the texturising process which the POY imported by them underwent subsequent to the import to produce texturised yarn of 75 deniers was a separate excisable event; that this was a separate excisable event was recognised by the Excise authorities by reason of the issuance of an exemption notification dated 1st May 1978; and that the subsequent process could not affect the rate of CVD leviable on the imported POY.

(2.) THAT the petitioners imported POY of 115 deniers is not in dispute, nor that such yarn would be liable to CVD at the rate of Rs. 61. 25 per kg, having regard to the notification dated 11th May 1982 which provides that rate for polyester yarn of 100 deniers and above.

(3.) MR. Sethna, learned Counsel for the respondents, submitted, however, that the POY imported by the petitioners was rightly subjected to a levy of CVD at the rate of Rs. 78. 75 per kg. prescribed for polyester yarn of 75 deniers and above but below 100 deniers for the following reason : Admittedly, the petitioners had imported the POY for texturising, which process went hand with the bringing down of the denier of the POY to 75. Therefore, in effect, what was imported by the petitioners was texturised yarn of 75 deniers. Since CVD was intended to protect indigenously manufactured like goods, which, in the instant case, was texturised yarn of 75 deniers, CVD on the POY imported by the petitioners of 115 deniers was required to be levied on the basis that it was the texturised yarn of 75 deniers. Indigenous manufacturers paid excise duty on 115 deniers yarn as also on texturised yarn whereas importers like the petitioners were not charged excise duty on texturising.