LAWS(CE)-2004-5-303

TYROLIT SAK LTD. Vs. COMMISSIONER OF CENTRAL EXCISE

Decided On May 25, 2004
Tyrolit Sak Ltd. Appellant
V/S
COMMISSIONER OF CENTRAL EXCISE Respondents

JUDGEMENT

(1.) There is a demand of Rs. 29,59,416 as duty of excise on the appellants in respect of Tungsten Carbide Brazed Tools for the period 31.5.1997 to 31.12.2001. The demand was confirmed by the lower authority in adjudication of a Show -cause Notice dated 29.5.2002, which had invoked the extended period of limitation under the Proviso to Section 11A(1) of the Central Excise Act, 1944. A major part of the demand is on account of enhancement of value of the goods and the remaining part (amounting to Rs. 1.6 lakhs) on account of denial of SSI exemption. There is also a penalty of equal amount on the appellants under Section 11AC of the Act, which is based on a finding of suppression of facts.

(2.) We have heard both sides. It appears from the records and submissions that the demand is on the goods cleared by the appellants to M/s Widia (India) Ltd., (M/s WIL). The tool tips required for the manufacture of the final product (tools) had been supplied by M/s WIL and, in that transaction, a discount to the extent of 58% was allowed by them. It appears that M/s WIL were supplying such tool tips to other buyers at a lower discount (24%). The entire quantity of tools manufactured by the appellants out of the tool tips supplied by M/s WIL were cleared to the latter, on payment of duty on an assessable value which did not include the differential discount (58% -24%). The department adopted the sale price charged by M/s WIL to the other buyers, for the purpose of computing the assessable value of the goods cleared by the appellants. The demand is on the differential value.

(3.) Ld. Counsel for the appellants submits that the Commissioner of Central Excise has treated the appellants and M/s WIL as related persons under Section 4(4) (c)of the Central Excise Act, and, on this basis, the value of the goods has been enhanced and the demand confirmed. Counsel submits that the finding of the Commissioner as to the alleged relationship between the appellants and M/s WIL is not sustainable on facts. He cites the case of AKG Acoustics (India) Ltd. v. Commissioner, 2000 (125) ELT 713 which, it is claimed, involves a similar set of facts. According to the Counsel, there is a clear analogy between the instant case and that of AKG Acoustics (Supra). He has drawn the analogy between the 2 cases in the following manner: - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - AKG/VERSAT WIDIA/APPELLANTS - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - Microphone capsules sold by AKG to Tool tips sold by Widia to appellants Versat Price charged by AKG to Versat is much Price charged by Widia to the appellants is lower as compared to the price charged to lower. (To others 24% discount and to the wholesale buyer (i.e., one fifth of the price) appellants 58% discount). Versat manufactured Microphones using Appellants manufactured Brazed Tools the "Microphone capsules" purchased using the "Tool tips" purchased from from AKG. Widia. Microphones were manufactured with the Brazed tools were manufactured with the brand name of AKG. brand name of Widia. Alleged that Versat supplied Microphones Alleged that appellants supplied Brazed at a depressed value to AKG in view of Tools at a depressed value to Widia in view purchase of "mocrophone capsules" from of purchase of "Tool tips" from Widia. AKG. Duty demanded on the sale price of Duty demanded on the sale price of tools Microphones by AKG in the market. by Widia in the market. - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - Ld. SDR seeks to distinguish the instant case from that of AKG Acoustics (supra), by submitting that in the latter case, there is a clear finding that the buyer of the goods is an industrial consumer, whereas a similar finding is not forthcoming in the Commissioner's order impugned in the instant case. We have examined these submissions. The Counsel's analogy tabulated above is not seriously contested. What has been stated by Ld. SDR is that the Ld. Commissioner, in the instant case, has not expressly accepted M/s TSL as an industrial consumer. But, from the facts of the case, it is possible to find that the appellants were an industrial consumer vis -a -vis the tool tip supplied to them by M/s WIL. We have also heard both sides on the limitation question. The demand of duty for the period 1997 -2001 was raised in a Show -cause Notice dated 29.5.2002, beyond the normal period of limitation. The Commissioner has upheld the allegation of suppression of facts and confirmed the demand of duty by invoking the extended period of limitation. Counsel has submitted that 'suppression of facts by the appellants with intent to evade payment of duty' is not anything found by the Commissioner with adequate reasoning based on sufficient evidence. On a perusal of the impugned order, we have not been able to discern as to what was suppressed by the appellants and, if so, how? The necessary finding of suppression of facts, based on evidence and reasoning, is conspicuously missing in the impugned order. On account of this, a major part of the demand of duty prima facie appears to be hit by time bar. For the same reason, the appellants seem to have a strong case against penalty as well inasmuch as the penalty of equal amount imposed under Section 11AC is also squarely based on suppression.