VICTORY IMPEX Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) This order shall dispose of CWP Nos. 8433, 8526, 8547 and 8688 of 2012 as identical issues are involved therein. For brevity, the facts are extracted from CWP No. 8433 of 2012. Written statements in all the petitions (except CWP No. 8688 of 2012) filed on behalf of respondent No. 1 today in Court are taken on record.

(2.) CWP No. 8433 of 2012 has been filed against the stay order dated 9-2-2012 (Annexure P-3) passed by the Customs, Excise and Service Tax Tribunal, New Delhi (in short "the Tribunal") holding that the appeal of the petitioner would be dismissed automatically without any further hearing in the case on account of non-deposit of an amount of Rs. 2.5 crores by M/s. Vishwakarma Alloys Ltd. (M/s. VAL) as directed in the impugned order dated 9-2-2012.

(3.) The facts relevant for disposal of the present writ petition as narrated therein are that respondent No. 1 levied duty under Section 3 of the Central Excise Act, 1944 (hereinafter referred to as "the Act"). As per the said Section, the goods specified in First Schedule or the Second Schedule of the Central Excise Tariff Act and manufactured in India shall be subject to duty at the rate specified in the tariff. The duty levied under Section 3 of the Act can be discharged by way of payment in cash or it may be paid by utilizing Cenvat credit, i.e. duty paid on inputs. As per the Cenvat Credit Scheme, any assessee paying duty on inputs or capital goods which are used in the manufacture of finished goods is entitled to credit of duty paid on inputs and capital goods and the same is credited in books like credit in pass-book in banking system. The credit entered in the registers can be used for the payment of duty on finished goods and the amount in the credit balance is debited at the time of discharge of duty liability. The petitioner during the period in question i.e. 2002-04 was registered with the Department as a registered dealer. Investigation was conducted against M/s. VAL and the factory premises were inspected on 19-4-2006. During search, shortage of raw material was noticed and a show cause notice regarding the same was issued to M/s. VAL. During enquiry regarding past transactions, it was found that M/s. VAL was purchasing raw material from various registered dealers including the petitioner and was taking Cenvat credit on the basis of invoices issued by the said dealers. During the period in question, the petitioner sold scrap involving duty amounting to Rs. 7,26,153/- to M/s. VAL. After completion of investigation, respondent No. 1 issued a show cause notice dated 3-9-2007 calling upon the petitioner to show cause as to why penalty under Rule 25 of the Central Excise Rules, 2002 be not imposed upon it. It was also mentioned in the show cause notice that the petitioner and other dealers have only supplied invoices to M/s. VAL and have not sold the material. The reply to the said show cause notice was filed. Respondent No. 2 vide order dated 6-5-2010 imposed penalty of Rs. 7,26,153/-, i.e. equal to the amount of credit passed to VAL. Feeling aggrieved, the petitioner as well as VAL and various other dealers and transporters filed appeals before the Tribunal. Along with the appeal, stay applications were also filed. The said applications came up for hearing on 9-2-2012 before the Tribunal. The Tribunal vide order dated 9-2-2012 directed VAL to make pre-deposit of Rs. 2.5 crores within a period of eight weeks. However, the requirement of pre-deposit in the case of all the dealers was dispensed with and it was ordered that in case M/s. VAL fails to make pre-deposit, the appeals of all the parties would stand automatically dismissed. Hence, the present writ petition against the impugned order.