CCE Vs. SYNCOM FORMULATION (I) LTD.

JUDGEMENT

(1.) Revenue has filed these eight appeals on the ground that the Commissioner (Appeals) was not correct in setting aside the penalty by holding that the respondents had not kept back any information and nothing was suppressed from the Department. Since the issue in all the eight appeals is the same, they were heard together and are being disposed of by this common order.

(2.) The facts of the case in brief are that the respondents herein are engaged in the manufacture of various type of pharmaceutical products namely P&P Medicaments and other medicaments. During the scrutiny of the declaration filed by the respondent herein, Departmental Authorities observed that the respondent had classified certain medicaments under Chapter sub -heading 3003.39 attracting Central Excise Duty @ 8%. It was alleged that as per Chapter Note 2(ii) of Chapter 30 for the purpose of heading No. 30.03 'Patent or proprietory medicaments' means any drugs or medicinal preparations, in whatever form, for use in the internal or external treatment of or for the prevention of ailments in human being or animals which bears either on itself or on its container or both a name which is not specified in a monograph in a pharmacopoeia, formulary or other publications. A SCN was accordingly issued to the appellants asking them to explain as to why the goods should not be classified under Chapter sub -heading 3003.10 attracting Central Excise Duty @ 15% as against Central Excise Duty @ 8% paid and why penalty should not be imposed. Ld. Dy. Commissioner while adjudicating the case held that the goods will be classifiable under Chapter sub -heading 3003.10 attracting Central Excise Duty @ 15% and confirmed demand of duty of Central Excise and imposed penalties. Similar duty was demanded and penalties imposed for different periods. When the appellants filed appeals before the Ld. Commissioner (Appeals), the Ld. Commissioner observed.

(3.) Arguing the case for Revenue Shri R.D. Negi, Ld. DR submits that the Commissioner was not correct in setting aside the penalty inasmuch as the respondent herein intentionally did not declare as to which pharmacopeia or publication these products are classifiable under sub -heading 3003.20. He submits that since the medicines were not manufactured as per monogram in pharmacopeia, the same are classifiable as Patent or proprietory medicines chargeable to duty under chapter heading 3003.10 of the Schedule to the Central Excise Tariff Act, 85. It was submitted by the Ld. DR that though the Ld. Commissioner (Appeals) has uphled the order of classification of the adjudicating authority which implicitly admitted the fact that was mis -declaration on the part of the respondents herein and therefore, penalty would have been confirmed. He referred to the judgment of the Apex Court in the case Indo -China Ship Navigation v. Jasjit Singh, 1983 (13) ELT 13 (SC). He also referred to the judgment of the Apex Court in the case of Jaishri Engg. v. CCE, 1989 (21) ECC 116 (SC): 1989 (40) ELT 214 and submitted that the penalty can be imposed in the case of mis -declaration or wrong statements. He submitted that in fiscal matters mens rea needed not to be established. In support of his contention he cited another decision of the Apex Court in the case of Gujarat Travancore Agency v. CCE, 1989 (42) ELT 950. Some more decisions in support of his contention were cited by the Ld. DR. Ld. DR, therefore, prayed that the appeals may be allowed.