DIMEXON DIAMONDS LTD vs. THE UNION OF INDIA, THROUGH MINISTRY OF FINANCE, DEPT OF REVENUE AND ORS

The petitioner is engaged in the business of manufacture and   trading   of   cut   and   polished   diamonds,   besides   dealing   in diamond   studded   jewelery.     The   petitioner   imports   rough   and polished diamonds from Dimexon Belgium, a related party in terms of   Rule   2   of   the   Customs   Valuation   (Determination   of   Value   of Imported Goods) Rules, 2007.   The petitioner's case in respect of imports from related persons has been referred to Special Valuation Branch   (SVB)   for   determining   the   appropriate   valuation   of   the imported goods.   In the meantime, pending determination of the value of the imported goods the petitioners are allowed to clear them on provisional basis on deposit of EDD at 1% and on execution of a bond. 4. The SVB in accordance with its standard procedure  issue a   questionnaire   to   the   importer   along   with   list   of   documents required   from   the   importer   to   be   responded   within   30   days. However, where the importer fails to furnish a complete reply to the questionnaire within 30 days, the EDD will be increased from 1% to 5% on all imports till the receipt of reply by the department.  The circular dated 23 February 2001 issued by the Central Board of Excise and Customs (CBEC) in respect of cases handled by the SVB, interalia contains the following directions: “9. The amount of extra duty deposit presently kept at 1% will   be   continued.   Board   has   however   decided   that   if   the importer does not furnish complete reply to the questionnaire 2 of 8

In the circumstances, the present petition was filed on 31 August 2013.  At the last hearing of the petition on 6 October 2013, while granting time to the respondents to file affidavit in reply, this Court directed the respondent by an ad­interim order to permit the petitioner to import rough diamonds without any revenue deposit as admittedly rough diamonds are exempt from payment of duties of customs under Notification No. 12/2012­Customs dated 17 March 2013. 7. In the affidavit in reply dated 19 September 2013 filed by the Assistant Commissioner of Customs, Special Valuation Cell, Mumbai, it is stated that on 27 August 2013 the EDD was reduced from 5% to 1% in respect of polished diamonds.   So far as rough diamonds are concerned, the EDD was reduced from 1% to 0% in compliance with our interim order dated 6 September 2013. 8. Learned   counsel   for   the   petitioner   in   support   of   the petition submits that there is no justification for the respondent no.4­   Deputy   Commissioner   of   Customs   not   completing   the investigation and finalising the assessment.  This is particularly so as the CBEC circular dated 23 February 2001 provides a period of 4 months to finalise the assessment from the date the petitioner has replied in full to the questionnaire of the SVB. 4 of 8

Learned counsel for the respondents submitted that the assessment in the given time frame of 4 months can be completed only after the petitioner submits its reply.   In the present case the petitioner has submitted its reply only on 22 May 2013, but before completion of 4 months from the date the petitioner filed the present petition. Therefore, respondent no.4 has out of deference to this Court has not passed any order in the petitioner's case. 10. Learned counsel for the petitioner urged that there was no stay granted by this Court.  Therefore, the respondent no.4 was not justified in not completing the petitioner's case.  On merits, it is submitted that since rough diamonds are exempt from payment of customs duty under the Notification dated 12/2012­Customs dated 17 March 2012, there is no justification to demand any EDD or bond for the value of rough diamonds before allowing their clearance.  As regards polished diamonds, it is submitted that since 4 months time limit has already expired after submission of the complete reply by the   petitioner   on   22   May   2013,   the   provisions   of   Circular No.11/2001­Customs dated 23 February 2001 issued by CBEC must be applied.   Consequently, the taking of EDD by the respondents must be stopped with immediate effect.   Strong reliance has been placed by the learned counsel for the petition on the decision of this Court in Skoda Auto India Pvt. Ltd.  vs. Union of India, 2010 (255) ELT 63 (Bom.). 5 of 8

As far as rough diamonds are concerned, we find merit in the submissions made by the petitioner that when rough diamonds are   exempt   from   payment   of   customs   duty   under   Notification No.12/2012­Customs dated 17 March 2012, the valuation of imports from   related   persons   will   not   make   any   difference   as   the   duty payable would continue to be Nil.  It is not disputed before us that Notification No.12/2012­Customs dated 17 March 2012 applies.  In view of the above, there is no justification in demanding even a bond for   the   value   of   rough   diamonds   during   the   existence   of   the notification   and   till   the   final   assessment   order   is   passed.     This direction of course is on the basis that the goods in question being imported by the petitioner are in fact rough diamonds.  The learned counsel for the petitioner states that the bills of entry describe the goods in question as rough diamonds and in fact the goods are rough   diamonds.     Since   the   goods   are   to   be   examined   by   the assessing   officer   at   the   time   of   import,   there   shall   not   be   any difficulty in following the above directions. 12. So far as the polished diamonds are concerned, it is true that since the petitioner submitted its complete reply to the SVB on 22   May   2013,   as   admitted   in   para   17   of   the   reply   affidavit, respondent   no.4   should   have   completed   the   petitioner's   case expeditiously and, in any case, by 22 September 2013.  It is because of non­completion of petitioner's case within the time limit of 4 months   that   the   petitioner   has   invoked   Circular   No.   11/2001­ Customs dated 23 February 2001 and has prayed for a direction to reduce the EDD from 1% to 0%.   The submission of the   learned 6 of 8

We wish to make it clear that in the event respondent no.4 had any doubt about the propriety to complete the petitioner's case during pendency of the petition, a clarification could have been sought from this Court. 16. The petition is accordingly disposed of in terms of the above directions. CHIEF JUSTICE M.S. SANKLECHA, J.