M/S BOMBAY DYEING & MFG CO. LTD. vs. COMMISSIONER OF CENTRAL EXCISE

1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 5297 OF 2008 M/s. The Bombay Dyeing & Mfg. Co. Ltd. ..…Appellant(s) Versus The Commissioner of Central Excise

….Respondent(s) J U D G M E N T A.M. Khanwilkar, J. 1. This   appeal   is   directed   against   the   judgment   and   order dated   13.9.2007   passed   by   the   High   Court   of   Judicature   at Bombay   in   Central   Excise   Appeal   No.   237   of   2006.     Briefly stated, the appellant is engaged in manufacture of cotton and man­made   fabrics.     According   to   the   appellant,   the   fabric manufactured by the appellant was not amenable to excise duty since it was for captive consumption and not to be removed for the purposes of sale or for consumption as envisaged under Rule Digitally signed by CHARANJEET KAUR Date: 2019.12.09 16:37:32 IST Reason: Signature Not Verified

2 9 read with Rule 49 of the Central Excise Rules, 1944 (for short, ‘the Rules’).  On this assertion and relying on the decision of the High Court of Delhi in J.K. Cotton Spinning & Weaving Mills Co. Ltd. & Ors. vs. Union of India & Ors.1, the appellant filed two writ petitions under Article 226 of the Constitution of India before the   High   Court   of   Delhi   being   Civil   Writ   Petition   Nos. 1234/1981 and 1235/1981.  The reliefs claimed in both petitions are identical except that they pertain to separate periods.   We may   reproduce   the   reliefs   claimed   in   Writ   Petition   No. 1235/1981, for the sake of convenience.  The same read thus: ­ “(a) Issue a suitable writ, order or direction declaring that duty of excise is not payable in respect of yarn (Cotton and man made) processed further in the petitioner’s composite mills in the manufacture of fabrics: (b) Issue writ of certiorari or any other suitable writ, order or   direction   in   the   nature   thereof   quashing   and   setting aside the decisions and directives of the Central Board of Excise, respondent No.2, contained in circular letters dated 6.10.1976 (Annexure A), 24.9.1980 (Annexure B) and to quash the notices dated 23.4.1981 (Annexure C) and all similar notices referred to in the statement (Annexure D), dated   7.1.1981   (Annexure   G)   and   dated   9.3.1981 (Annexure H): (c) Issue a writ of mandamus or any other appropriate writ, order  or   direction  in  the nature  thereof,  restraining  the respondents   from   levying   or   collecting   duty   of  excise   in respect   of   yarn   obtained   by   the   petitioner   at   an intermediary   stage   in   its   composite   mill   for   further processing in the manufacture of fabrics and to direct the 1 1981 (8) ELT 887 (Del.)

3 Board, respondent  No.2,  to cancel and/or  withdraw  the decisions and directives contained in circular letters dated 6.10.76   (Annexure  A)  and   24.9.80   (Annexure   B)  and   to direct respondent 3 and 4 to cancel and/or withdraw the notice dated 23.4.1981 (Annexure C), 23.2.81 (Annexure G) and   all   similar   notices   referred   to   in   the   statement (Annexure D), dated 7.1.1981 (Annexure G) and 9.3.1981 (Annexure   H)   and   to   restrain   defendants   3   and   4   from taking   any   steps   or/proceedings   pursuant   to   and   in accordance with the aforesaid directives and notices. (d) Issue a writ of prohibition or any other appropriate writ, order or direction in the nature therefore, restraining the respondent from collecting duty of excise on yarn obtained by   the   petitioner   in   its   composite   mill   which   is   further processed in the manufacture of fabrics. (e) Issue appropriate writ, order or direction directing the respondent to refund the amount of duty illegally recovered from   the   petitioner   in   respect   of   yarn   obtained   in   the petitioner’s composite mills and further processed in the manufacture   of   fabrics   for   the   period   commencing   from 15.7.1977   in   respect   of   cellulosic   spun   yarn   and   non­ cellulosic spun yarn and from 17.3.1972 and in respect of cotton yarn and from 15.7.77 upto the date of disposal of the present writ petition and in particular the amounts referred to in statement (annexure E) together with interest at the rate of 12% p.a. and in the alternative to direct Respondents No.3 and 4 to grant the refund as per refund claims dated 13.5.1981 (colly.); (f) In the alternative and without prejudice to the aforesaid prayers, to issue a writ of mandamus or any other writ, order   or   direction   in   the   nature   thereof   direction   the respondent not to collect duty of excise in respect of yarn upon   sizing   thereof   processed   in   the   manufacture   of fabrics. (g) In the alternative and without prejudice to the aforesaid prayers, issue writ of prohibition or any other writ, order or direction in the nature thereof, restraining the respondents from levying or collecting duty of excise in respect of yarn processed within the petitioner’s composite mills on the basis of the weight of yarn after sizing thereof. (h) To   pass   such   other   and   further   orders   as   may   be deemed just and proper in the facts and circumstances of this case; and

4 (i) Award   costs   of   the   writ   petition   in   favour   of   the petitioner.” 2. During the pendency of the aforementioned writ petitions, the appellant filed Civil Miscellaneous Petition Nos. 1698/1981 and   1699/1981   in   the   concerned   writ   petitions,   praying   for interim reliefs.  For the sake of convenience, the reliefs claimed in Civil Miscellaneous Petition No. 1699/1981 filed in Writ Petition No. 1235/1981 are reproduced below: ­ “(a) grant order of stay permitting the petitioners forthwith to   further   process   and   use   cellulose   and   non­cellulosic spun yarn, man­made filament yarn and cotton yarn in its composite   mill   in   the   manufacture   of   man­made   fabric, cotton fabric and woollen fabric at nil rate of duty and to clear   cotton   fabrics   forthwith   upon   payment   of   duty   in respect of cotton fabric only (without payment of duty on cotton yarn) upon the petitioners undertaking to furnish the requisite bond in Form B­13 Rule 9B supported by a bank guarantee for an amount equivalent to 25% of the differential duty in respect of such yarn within three weeks hereof and to restrain the respondent 3 to 4 from taking any action or proceedings pursuit to the directives of the Board, respondent No.2 (Annexures A and B to the writ petition) and notices dated 23.4.1981 (Annexure C to the writ   petition),   and   all   similar   notices   referred   to   in   the Statement (Annexure D), dated 7.1.1981 (Annexure G to the Writ Petition) and 9.3.1981 (Annexure H to the Writ Petition): (b) grant   exparte   ad   interim   stay   in   terms   of   prayer   (a) hereinabove : and (c) pass such other and further orders as may be deemed just and proper.”

5 3. The High Court of Delhi vide order dated 25.5.1981, while issuing   notice   on   the   said   miscellaneous   petitions,   granted interim relief in terms of Prayer clause (a) reproduced above.  In furtherance of the said interim relief, the appellant furnished an undertaking dated 2/10.3.1983 in order to secure the payment of   differential   tax   to   the   Department   of   Revenue,   Ministry   of Finance (for short, ‘the Department’) in the event of dismissal of its   writ   petitions.     The   format   of   that   undertaking   was   in conformity   with   the   prescribed   undertaking   in   Form   B­13 referable to Rule 9B of the Rules, submitted by the assessee in the case of provisional assessment.   Later on, the High Court modified the interim relief on 14.5.1985.  The relevant portion of the modified interim relief reads thus: ­ “…there will be no stay with regard to future payments. During the pendency of the Writ Petition, where will be stay in respect of 50% of the disputed amount of duties claimed by the respondents as arrears on the condition that the applicant   furnish   Bank   Guarantees   or   renew   the   Bank Guarantees already furnished and keep it in force till the disposal of the writ petition. With regard to the balance of 50% of the arrears of duty which is disputed, 25% of it shall be paid within 3 months from today. With regard to the remaining 25%, the parties will pay the same in two equal installments of 12½% each in every succeeding quarter. The 25% payment which is the first payment shall be made on or before 14th August, 1985, the second installment shall be made on or before 14th November, 1985 and the third and

6 the last installment to complete the 50% will be paid on or before 20th February, 1986. There arrears of disputed duty which are required to be paid is only in respect of unsized yarn. Any duty claimed on sized yarn will not be paid by virtue of this order. There will be no duty payable on the sized yarn even for future till disposal of the writ petition. If any payments have been made through disputed, the same   would   be   adjusted   in   accordance   with   what   is provided in the order passed by us today……” 4. Pursuant   to   the   modified   interim   relief,   the   appellant deposited   50%   of   its   liability   towards   central   excise   duty   in installments and continued to make future payments.  The writ petitions  were  eventually  disposed  of  on 10/12.3.1993  in the following terms: ­ “Counsel   for   the   parties   are   agreed   that   this   case   is covered by the orders and directions issued by the Supreme Court in Civil Miscellaneous Petitions No.8869 of 1988 and others in Civil Appeals Nos.323 of 1984 and others in Rohit Mills Ltd. v. Union of India, dated 28th April, 1988 and it will be open to the petitioner  to raise such other contention available to it before the adjudicating authority in response to the show­cause notices. Accordingly, we dispose of the writ petition in terms of the aforesaid orders of the Supreme Court, which should be read as part of our order. No order as to costs.” 5. Consequent   to   the   disposal   of   the   writ   petitions,   the Assistant Collector of Central Excise vide letter dated 26.3.1993 addressed to the appellant, informed the appellant that Section

7 11A of the Central Excise Act, 1944 (for short, ‘the Act’) was not applicable to the facts of the present case.  For, the amount was secured  by  the   bank   guarantee  furnished   by  the   assessee  in terms of the interim order passed by the High Court of Delhi.  Yet an opportunity was offered to the appellant to send its response. The said letter of the Assistant Collector reads as follows: ­ “OFFICE   OF   THE   ASSTT.   COLLECTOR   OF   CENTRAL EXCISE: DIVISION F­I 2ND FLOOR, MADHU INDUS ESTATE: P.B. MARG, WORLI, BOMBAY­13 F.No.FI/FI/V(18)­3/81/1735        Bombay, the 26th March, 1993 M/s. Bombay Dyeing & Manufacturing Co. Ltd., (spring Mills), G.D. Ambedkar Road, Bombay­14. Gentlemen, Sub Delhi High Court CW.P. No.1235/81 M/s. Bombay Dyeing & Mfg. Co. Ltd. Versus Union of India and OTHERS Please refer to various correspondences exchanged on the above said state subject. I have been directed to inform you that the aforesaid case was listed on 12.3.93 before Hon’ble the Chief Justice and Hon’ble Mr. Justice Anil Dev Singh, Delhi High Court, New Delhi. The aforesaid case is decided in view of the orders passed by the Supreme Court of India in the case of M/s. Rohit Mills Ltd. (copy attached herewith for your information and for further action please). Before complying the aforesaid orders of the Supreme Court of India in case of M/s. Rohit Mills Ltd., on which

8 case the Delhi High Court has disposed of the instant writ petition, this office would like to bring to your notice as under: ‘As regards applicability of Section 11A and encashment of Bank Guarantee, it is pertinent to refer to the Hon’ble Supreme Court’s order in Writ Petition No.848 of 1984 filed by M/s. Bhilwara Processor Ltd. and others, wherein the issue was in dispute i.e., whether department can enforce Bank   Guarantees   executed   in   terms   of   Court’s   order without   issuing   Show   Cause   cum   Demand   Notice   under section 11A. In the above case, also, an interim order was passed on 20.2.84 by the Hon’ble Supreme Court of India restraining the department from levying and recovering the disputed portion of the duty of excise on the condition that petitioners of the case shall furnish the bank guarantee. The Bank guarantee was furnished and the writ petition was dismissed by the Hon’ble Supreme Court of India on 4.11.88. Thereafter the department asked the petitioners to take steps to enforce the Bank guarantee. Aggrieved with this action, they filed a Miscellaneous Writ Petition before Supreme Court of India stating that since no Show Cause cum   Demand   Notice   was   issued   under   Section   11A,   no recovery beyond the period of 6 months can be effected. The above   petition   of   M/s.   Bhilwara   Processors   Ltd.   was dismissed by Hon’ble Supreme Court of India by its order dated   29.11.88   (reported   in   Judgment   Today   Vol.   (4) November Part 1988 (83) 330). The similar order was passed by Rajasthan High Court vide order dt. 9.12.1988 in C.W.P. No.4441/88. In this case under   similar   circumstances,   M/s.   Modern   Suitings   also made  the  same  grievances  before  Rajasthan High  Court. The Hon’ble Rajasthan High Court placing reliance on the order dt. 29.11.1988 passed by the Hon’ble Supreme Court of   India   in   the   case   of   M/s.   Bhilwara   Processors   Ltd. observed as under:­ “Be that as it may, we are of the opinion that once orders of a Court, stay order is sought in respect of recovery of Excise Duty or any other duty for that matter and the stay order is conditional, on furnishing Bank Guarantee, if ultimately the writ petition is dismissed and stay order is vacated, the Bank guarantee can become encashable immediately. Therefore, we need not go into this question as to whether Section 11A is or is not attracted, we are of the   opinion   that   because   the   petitioner   furnished   the

9 Bank guarantee, makes secured a stay order which was conditional as a result of which levy and recovery was stayed once writ petition has been dismissed and the stay order has been dismissed ……. The Bank guarantee has   become   encashable,   neither   it   will  be   proper   nor equitable for this Court to say or make an order that the Bank guarantee should not be encashed…………..” With the above observation, we dismiss the writ petition with no order as to cost.” In view of the facts of the case discussed above, the Section 11A is not applicable in the instant case since the amount was secured by the Bank guarantee furnished by the assessee in terms of the stay order of Hon’ble Delhi High Court.” However,  complying   the  orders  given   by   the  Supreme Court of India in case of M/s. Rohit Mills Ltd., this office would like to know whether petitioner desires Show Cause cum Demand Notice to be issued by the respondent i.e., Union of India, for the recovery of outstanding dues. If yes, the same may be confirmed by 31.3.93 so as to enable this office to take the action as directed by the Hon’ble Supreme Court of India in case of M/s. Rohit Mills Ltd. However, it will be nothing but the postponement of payment of Central Excise Duty, which is legitimate right of the Union of India, which   was   deprived   by   you   by   filing   the   instant   writ petition,  since   1981.   If  no,   the   consent   letter   should   be submitted to this office for encashment of Bank guarantees, as early as possible. Your early reply is awaited in this matter. Yours faithfully, Sd/­ Illegible (C.K. NIRBHAVANE) ASSISTANT COLLECTOR CENTRAL EXCISE DN. FI BOMBAY­I” 6. The appellant in its response sent on 11.5.1993, asserted that the Show Cause Notice under Section 11A of the Act was mandatory and moreso in light of the decision of this Court dated

10 28.4.1988 in  Rohit Mills Ltd. & Ors. vs. Union of India & Ors.2  The said communication reads thus: ­ “OUR RE. NO. SM/E­1 11th May, 1993 The Assistant Collector of Central Excise, Division F­1, IInd Floor, Madhu Industrial Estate, P.B. Marg, Worli, Bombay­400013. Dear Sir,

Your Ref. F.No.IV/CL­VI/30­84/FI/93/2295 Dated 2nd April, 1993.

Sub: Delhi High Court Writ Petition No.1235/1981 Bombay Dyeing & Mfg. Co. Ltd. (Spring Mill Unit) Vs. UOI & Ors. 1. This has reference to your above letter whereby you have intimated the date of hearing for finalizing the classification list in respect of cotton yarn and man made Yarn. Your attention   is   also   drawn   to   your   earlier   letter F.No.FI/PI/V(18)­3/81/1705 dated 26.3.1993, whereby you desired   us   to   intimate   whether   your   would   like   a   show cause notice to be issued u/s 11A of the Act. 2. We would draw your kind attention to the order passed by the Hon’ble High Court of Delhi dated 10.3.1993 whereby the above writ petition was disposed of on the basis of the order passed by the Hon’ble Supreme Court in the case of Rohit   Mills   Ltd.   For   your   ready   reference,   we   enclose herewith a copy of the aforesaid order passed in the case of Rohit Mills. 3. The directions issued by the Hon’ble High Court in the above matter on the basis of the directions issued as in the case of Rohit Mills contemplate that adjudication has now to be done pursuant to a Notice under Section 11A of the Act.   It   is   specifically   directed   that   in   cases   where   such notice  has   been   not   issued,   the   Assistant   Collector   may issue such notice which should not go beyond 6 months. In 2 1988 (18) ECR 17 SC

11 the present case, no show cause notice under Section 11A has been issued and as such, as per the direction of the Hon’ble   Supreme   Court   in   the   case   of   Rohit   Mills   Ltd., which direction also forms part of the order of the Hon’ble High Court disposing also forms part of the order of the Hon’ble   High   Court   disposing   of   the   above   writ   petition, your are now required to issue a Notice under Section 11A of the Act. On receiving such a notice, we shall raise our objections thereto and we reserve our right to do so. 4. You have kindly intimated that the hearing in the above matter is now fixed for 11.5.1993. We may mention here that before any hearing is taken up a show cause notice under   Section   11A   will   have   to   be   first   issued   and   an opportunity be given to us to reply to the Notice. In this connection we may also mention that as per the orders of the   Hon’ble   High   Court   dated   10.3.1993,   we   have   been given specific liberty to raise such other contentions as are available, before the adjudicating authority in respect to the show   cause   notice.   We   reserve   our   right   to   raise   such contention as may be advised, in reply to the said show cause notice. 5. Although our contentions would be raised after the show cause notice under Section 11A is issued, we may clarify here that, in any event, no duty of excise is payable in respect of yarn after it is sized. In other words, duty of excise is not payable on the basis of the weight of the sized yarn.   This   has   been   clearly   held   in   several   decisions including the decision of the Hon’ble Supreme Court in the case of J.K. Cotton Spg. & Wvg. Mills Co. Ltd. and another vs. UOI (1987 (32) ELT 234). The attempt earlier made to levy   duty   of   excise   at   the   stage   after   yarn   is   sized,   is patently   illegal   in   view   of   the   aforesaid   decisions.   The reference in your letter to provisional assessment is wholly irrelevant. In the first place, as per the directions of the Hon’ble High Court, adjudication has now to be done on the basis of show cause notice under Section 11A of the Act. Secondly for the reason that the provisionally if any, was in relation to dutiablity of yarn at the stage and the condition after sizing and did not relate to unsized yarn. In any event, the   assessment   has   now   to   be   done   in   terms   of   the directions of the Hon’ble High Court, after issuing a show cause   notice   under   Section   11A   of   the   Act.     The adjudication   can   only   be   gone   in   accordance   with   the directions of the Hon’ble High Court.

12 6. We   may   mention   here   that   although   our   contentions would   be   raised   as   and   when   a   show   cause   notice   is received, we may  indicate that  in any  event, no duty  of excise  is payable  in  respect   of  the  yarn  obtained  at  the intermediate stage which is further  processed within the factory, since it is not obtained at that stage in a marketable condition. We have already paid certain amounts towards duty of excise in respect of such yarn under protest during the pendency of the writ petition and upon decision of this issue, we would be entitled to claim refund thereof. 7. Further contentions would be taken in reply to the show cause notice, which may be issued as per the directions of the Hon’ble Supreme Court. Under these circumstances, we would request you to first issue a show cause notice under Section 11A of the Act and then give us an opportunity to file   a   reply   thereto   and   a   hearing   in   that   respect.   The hearing   already   fixed   for   11th  May,   1993   may   kindly   be adjourned since the matter cannot be adjudicated without issuing a show cause notice under Section 11A of the Act as per the directions of the Hon’ble High Court. Yours faithfully, Sd/­ Illegible [K.R. NAYAK] MANAGER” 7. The   Assistant   Collector   of   Excise   vide   order­in­original dated 19.8.1993 noted that the appellant had filed classified lists for its products which had been approved provisionally and the appellant had been directed to pay excise duty.   He also noted the objection of the appellant about non­issue of a Show Cause Notice under Section 11A of the Act.  However, he proceeded to finalize the classification lists by noting that the classification lists filed earlier by the assessee were treated as provisional.

13 8. In furtherance of the said order of the Assistant Collector, the Range Superintendent sent a letter dated 27.9.1993 to the appellant stating that all the RT­12 returns for the period of May, 1981 to May, 1985 for the items 18A, 18­III and 18E which had been assessed provisionally by the then Range Superintendent are assessed   finally.     By  the   same   communication,   he   called upon the appellant to pay an amount of Rs.35,92,234.67 (Rupees thirty five lakhs ninety two thousand two hundred thirty four and   sixty   seven   paise   only)   pursuant   to   the   order   dated 14.5.1985 passed by the High Court of Delhi.  This was followed by   a   notice   dated   7.10.1993   from   the   Assistant   Collector   of Central Excise addressed to the appellant reiterating the position that pursuant to the interim order passed by the High Court of Delhi, provisional assessments had been made and necessary endorsements to that effect were made on the classification lists, monthly RT­12 returns, etc.  Further, the appellant was obliged to   make   good   the   arrears   of   disputed   duty   amounting   to Rs.35,96,235/­ (Rupees thirty five lakhs ninety six thousand two hundred thirty five only) for the period starting from 25.5.1981 to

14 13.5.1985, which had become payable.  The appellant was called upon to pay the said amount within ten days, failing which the Department   would   take   necessary   steps   to   enforce   the   bank guarantees and recover the dues from the appellant. 9. Subsequent to the above notice, an opportunity of personal hearing was also given to the appellant on 19/20.10.1993 with respect   to   the   recovery   of   dues.     It   appears   that   during   the hearing, the appellant reiterated its stand that the Show Cause Notice under Section 11A of the Act was essential, including in terms   of   the   order   of   the   High   Court   of   Delhi,   dated 10/12.3.1993.  The Assistant Collector of Excise, however, vide order­in­original dated 7/15.12.1993, confirmed the demand of excise duty.  He held that in the present case, the duty liability itself was in dispute and the assessment could be made final only when the question of duty liability was decided by the High Court of Delhi, and once that issue was resolved, the question of issuing   notice   under   Section   11A   of   the   Act   does   not   arise, especially when the appellant itself had voluntarily executed B­ 13 bonds and the assessments were treated as provisional, as

15 evinced from the endorsements on monthly RT­12 returns in that behalf. 10. The   appellant   carried   the   matter   in   appeal   before   the Commissioner of Central Excise (Appeals), who in turn, rejected the   appeal   vide   order­in­appeal   dated   31.5.2000. The Commissioner   of   Central   Excise   (Appeals)   also   upheld   the demand   for   excise   duty   and   rejected   the   plea   taken   by   the appellant regarding the necessity to issue a Show Cause Notice under Section 11A of the Act. 11. The   appellant   then   unsuccessfully   carried   the   matter   in appeal   being   Appeal   No.   E/2747/2000   before   the   Customs, Excise   and   Service   Tax   Appellate   Tribunal   (for   short,   ‘the CESTAT’).   That appeal was dismissed on 22.2.2006.   Against that   decision,   the   appellant   filed   Central   Excise   Appeal   No. 237/2006 before the High Court of Judicature at Bombay under Section   35­G   of   the   Act,   which   was   eventually   dismissed   on 13.9.2007 following the decision of the Division Bench of the same High Court dated 7.9.2007 in First Appeal No. 2597/2005

16 titled as  The Jam Shri Ranjitsinghji Spg. & Wvg. Mills Co. Ltd. & Anr. vs. Union of India & Ors.3. 12. To complete the narration of facts, it is relevant to mention that the relied upon decision was assailed before this Court in Civil Appeal No. 1551/2008 by the assessee therein, which was summarily dismissed on 7.3.2008, presumably at the admission stage. 13. The sum and substance of the view taken in the relied upon judgment, which involved similar facts, is that in a case such as this where B­13 bonds have been executed by the assessee and clear endorsement is made on the monthly RT­12 returns that it is a case of provisional assessment, the question of issuing a Show Cause Notice under Section 11A of the Act does not arise. The assessee in that case had relied on the decisions of this Court, which have been distinguished as inapplicable to the fact situation of the case under consideration.  We shall advert to the detailed reasons noted in this decision a little later. 3 2007 (109) Bom LR 2167

17 14. We may now advert to the issues raised by the appellant in the present appeal.   According to the appellant, primarily two questions arise for consideration, which are as follows: ­ “1) Whether the demand for Central Excise for the period 25.05.1981 to 14.05.1985, as raised by the department, is barred by limitation? This question in turn is dependent upon the issue whether the assessment in this case could be said to be provisional assessment. 2) Could   the   respondent   authorities   have   ignored   the binding directions of the Hon’ble High Court of Delhi vide its Order dated 12.03.1993 to hold that no Show Cause Notice (SCN) was required in the present case as the assessments in question were provisional?” 15. It is urged that the purport of the order dated 10/12.3.1993 passed by the High Court of Delhi, while disposing of the writ petitions filed by the appellant clearly obliged the Department to issue a Show Cause Notice under Section 11A of the Act and to proceed against the appellant only in the manner permissible under the said provision in light of the dictum of this Court in Rohit Mills Ltd. (supra).   It is urged that the dictum in Rohit Mills Ltd. (supra) formed part of the subject order of the High Court of Delhi and for which reason, it was not open to the Department   to   take   a   contrary   stand.     The   approach   of   the authorities   in   not   complying   with   the   said   obligation   cannot

18 stand the test of judicial scrutiny.   On the other hand, if the authorities were to follow the direction given by the High Court of Delhi, the demand for central excise duty for the period starting from   25.5.1981   to   13/14.5.1985   would   be   clearly   barred   by limitation.  It is then urged that had the authorities adopted the route of provisional assessment, they were obliged to expressly state that position by passing an order.  In the present case, no such order has been passed by the authorities.  To buttress the argument   that   it   is   incumbent   upon   the   authorities   to   pass formal specific order directing provisional assessment, reliance is placed   on   the   circular   issued   by   the   Ministry   of   Finance (Department   of   Revenue)   bearing   number   26/1989   dated 24.4.1989.     It   is   urged   that   the   fact   that   the   appellant   had executed B­13 bonds or the monthly RT­12 returns purportedly treated as provisional assessment, can never be held against the appellant especially in light of the observation of the High Court of Delhi that a formal notice be issued to the appellant, which was the basis for disposing of the writ petitions.  In support of the above arguments, the appellant would rely on decisions of this   Court   in  Rohit   Mills   Ltd.   (supra);  The   Bhopal   Sugar

19 Industries Ltd. vs. The Income Tax Officer, Bhopal4; R.B.F. Rig   Corporation,   Mumbai   vs.   Commissioner   of   Customs (Imports), Mumbai5; Metal Forgings & Anr. vs. Union of India & Ors.6; J.K. Cotton Spinning and Weaving Mills Co. Ltd. vs. Collector   of   Central   Excise7;  Commissioner   of   Central Excise, Calcutta vs. Hindustan National Glass & Industries Ltd.8;  Kalabharati   Advertising   vs.   Hemant   Vimalnath Narichania   &   Ors.9;  Jagmittar   Sain   Bhagat   &  Ors.  vs. Director,  Health Services,  Haryana &  Ors.10;  and  Coastal Gases   and   Chemicals   Pvt.   Ltd.   vs.   Assistant   Collector   of Central Excise, Visakhapatnam & Ors.11. 16. The respondent, on the other hand, supported the reasons recorded   by   the  authorities/Tribunal  and   would   contend  that being a case of provisional assessment, the question of issuing a 4 1961 (1) SCR 474 5 (2011) 3 SCC 573 6 (2003) 2 SCC 36 7 (1998) 3 SCC 540 8 (2005) 3 SCC 489 9 (2010) 9 SCC 437 10 (2013) 10 SCC 136 11 (1997) 7 SCC 223

20 Show Cause Notice to the appellant under Section 11A of the Act does   not   arise.     Whereas,   the   authorities   acted   as   per   the mandate of law and proceeded to pass final assessment orders after the disposal of writ petitions by the High Court of Delhi, and before passing such orders, opportunity of hearing was given to the appellant.   According to the respondent, the order dated 10/12.3.1993   of   the   High   Court   of   Delhi   did   not   create   any impediment for the authorities to proceed against the appellant in accordance with law.   At best, the tenor of the order would suggest that if a Show Cause Notice is required to be issued and has not been so issued, authorities were free to issue such a notice   and   take   decision   thereon,   after   giving   opportunity   of hearing to the assessee.  No more and no less.  The High Court of Delhi   could   not   have   issued   any   other   direction   against   the respondent,   which   would   be   in   the   nature   of   prohibiting   the statutory   functionary   from   discharging   its   statutory   functions and   obligations   nor   to   absolve   the   appellant   of   its   statutory obligation to pay excise duty, which otherwise was payable by the appellant but  for  filing of the writ petitions.    Admittedly, the interim protection given to the appellant was conditional and the

21 appellant, acting upon the same, had submitted B­13 bonds, which pre­supposes that it was a case of provisional assessment and could be proceeded further as per law, after the disposal of the writ petitions.  In that, it was not a case referable to Section 11A of the Act.  The respondent is placing heavy reliance on the decision of the Division Bench of the High Court of Judicature at Bombay in the case of  The Jam Shri Ranjitsinghji (supra), which has been upheld by this Court by dismissing Civil Appeal No. 1551/2008 on 7.3.2008.   It is urged that the facts of the relied upon case and the present case are almost similar, if not identical.   According to the respondent, the appeal is devoid of merits and the same be dismissed. 17. We have heard Mr. Kavin Gulati, learned senior counsel for the appellant and Mr. A.K. Sanghi, learned senior counsel for the respondent. 18. After cogitating over the rival submissions, the core issue that requires to be immediately addressed is about the purport of the order passed by the High Court of Delhi dated 10/12.3.1993, while disposing of the writ petitions filed by the appellant.  The said order will have to be understood in the context of the stand

22 taken by the appellant before the High Court.   In the said writ petitions,   the   appellant   had   asserted   that   the   fabric manufactured by the appellant was not amenable to excise duty as it was not removed from the premises within the meaning of Rules 9 and 49 of the Rules.   Indisputably, the purport of the stated Rules has been finally answered by this Court in M/s. J.K. Cotton Spinning and Weaving Mills Ltd. & Anr. vs. Union of India & Ors.12 after resolving the conflicting opinions of different High Courts including of the High Court of Delhi.   The stand taken by the appellant in the writ petition has been negatived by this Court, in the said decision.  Thus, the question relating to liability to pay excise duty was not and could not have been disputed   by   the   appellant   at   least   after   this   decision. Concededly,   the  appellant  had   filed   writ  petitions   taking  clue from the exposition of the High Court of Delhi in  J.K. Cotton Spinning & Weaving Mills Co. Ltd. & Ors. (supra @ F.N.1). That view has been finally dealt with by this Court in M/s. J.K. Cotton Spinning and Weaving Mills Ltd. (supra @ F.N.12), fastening liability on the assessee to pay excise duty. 12 1987 (Supp) SCC 350

23 19. Additionally, it may be apposite to underscore the purport of the interim conditional stay granted by the High Court of Delhi whilst   entertaining   the   writ   petitions   filed   by   the   appellant. Initially, vide order dated 25.5.1981, interim relief was granted in terms of the Prayer clause (a) of Civil Miscellaneous Petition No. 1699/1981,   reproduced   hitherto.     By   this   Prayer   clause,   the appellant had expressed its willingness to file undertaking/bond in Form B­13 referable to Rule 9B supported by bank guarantee for an amount equivalent to specified differential duty in respect of the yarn in question.  The said interim relief was then modified on 14.5.1985.   The fact remains that the appellant voluntarily furnished  requisite bonds in Form B­13 referable  to  Rule 9B supported   by   bank   guarantee   for   equivalent   amount   of   the differential duty.  It is not an undertaking filed pursuant to the order of the Court.  Concededly, the order disposing of the writ petitions does not absolve the appellant from the said bonds; nor the   endorsements   made   thereon   and   on   the   monthly   RT­12 returns, indicating that it was a provisional assessment have been ordered to be effaced. Suffice it to observe that the order dated 10/12.3.1993 passed by the High Court of Delhi, disposing

24 of the writ petitions filed by the appellant in no way extricate the appellant from the process to which the appellant had voluntarily submitted itself at its own volition, namely, under Rule 9B of the Rules.  Thus, it was not a case of duty not levied or not paid or short­levied or short­paid.  The understanding of the parties was absolutely clear that the appellant was liable to pay excise duty, but for the exposition of the High Court of Delhi in J.K. Cotton Spinning & Weaving Mills Co. Ltd. & Ors. (supra @ F.N.1). Understood thus, the appellant is obliged to fulfill its statutory obligations including those arising from the undertaking/bonds in Form B­13 and cannot resile from the process to which it had submitted itself without any demur, namely under Rule 9B of the Rules. 20. Indeed, the High Court of Delhi while disposing of the writ petitions  vide  order   dated  10/12.3.1993,  had   adverted  to  the decision of this Court in  Rohit Mills Ltd. (supra).   On a fair reading of that decision, it is obvious that the Court dealt with two   situations   referred   to   therein.     First,   where   Show   Cause Notices under Section 11A of the Act have been served and the claim does not cover any period beyond six months from the date

25 of receipt of the notices. Second, where there is dispute as to whether the notice under Section 11A had been issued or not.  In the present case, none of the above is attracted; and for the same reason the exposition in paragraphs 30 to 33 of M/s. J.K. Cotton Spinning and Weaving Mills Ltd. (supra @ F.N.12), on which reliance has been placed by the appellant, would be of no avail to the appellant. 21. Section 11A of the Act as applicable at the relevant time, would apply to cases of recovery of duties not levied or not paid or short­levied or short­paid etc.   The Section, as applicable at the relevant time, read thus: ­ “11A. Recovery of duties not levied or not paid or short­ levied or short­paid or erroneously refunded. ­ (1) When any duty of excise has not been levied or paid or has been short­levied or short­paid or erroneously refunded, whether or not such non­levy or non­payment, short­levy or short payment or erroneous refund, as the case may be, was on the basis of any approval, acceptance or assessment relating to the rate of duty on or valuation of excisable goods under any other provisions of this Act or the rules   made   thereunder,   a   Central   Excise   Officer   may, within one year from the relevant date, serve notice on the person chargeable with the duty which has not been levied or paid or which has been short­levied or short­paid or to whom the refund has erroneously been made, requiring him to show cause why he should not pay the amount specified in the notice: Provided that where any duty of excise has not been levied or paid or has been short­levied or short­paid or erroneously refunded by reason of fraud, collusion or any wilful   mis­statement   or   suppression   of   facts,   or

26 contravention of any of the provisions of this Act or of the rules   made   thereunder   with   intent   to   evade   payment   of duty, by such person or his agent, the provisions of this sub­section shall have effect, as if for the words one year, the words “five years” were substituted: Explanation .—Where the service of the notice is stayed by an   order   of   a   Court,   the   period   of   such   stay   shall   be excluded in computing the aforesaid period of one year or five years, as the case may be. (1A) When any duty of excise has not been levied or paid or has been short­levied or short paid or erroneously refunded,   by   reason   of   fraud,   collusion   or   any   wilful misstatement or suppression of facts, or contravention of any   of   the   provisions   of   this   Act   or   the   rules   made thereunder with intent to evade payment of duty, by such person or his agent, to whom a notice is served under the proviso to sub­section (1) by the Central Excise Officer, may pay duty in full or in part as may be accepted by him, and the   interest   payable   thereon   under   section   11AB   and penalty equal to twenty­five per cent. of the duty specified in the notice or the duty so accepted by such person within thirty days of the receipt of the notice. (2) Central Excise Officer shall, after considering the representation, if any, made by the person on whom notice is served under sub­section (1), determine the amount of duty of excise due from such person (not being in excess of the  amount  specified  in the  notice)  and thereupon  such person shall pay the amount so determined: Provided that if such person has paid the duty in full together with, interest and penalty under sub­section (1A), the proceedings in respect of such person and other persons   to   whom   notice   is   served   under   sub­section   (1) shall, without prejudice to the provisions of sections 9, 9A and 9AA, be deemed to be conclusive as to the matters stated therein: Provided   further   that,   if   such   person   has   paid duty in part, interest and penalty under sub­section (1A), the Central Excise Officer, shall determine the amount of duty or interest not being in excess of the amount partly due from such person. (2A) Where  any   notice  has been  served  on a  person under sub­section (1), the Central Excise Officer,—

27 (a) in   case   any   duty   of   excise   has   not   been levied   or   paid   or   has   been   short­levied   or   short­paid   or erroneously refunded, by reason of fraud, collusion or any wilful   misstatement   or   suppression   of   facts,   or contravention of any of the provisions of this Act or of the rules   made   thereunder   with   intent   to   evade   payment   of duty,   where   it   is   possible   to   do   so,   shall   determine   the amount of such duty, within a period of one year; and (b) in any other case, where it is possible to do so, shall determine the amount of duty of excise which has not been levied or paid or has been short­levied or short­paid or erroneously refunded, within a period of six months, from the date of service of the notice on the person under sub­ section (1). (2B) Where any duty or excise has not been levied or paid or has been short­levied or short­paid or erroneously refunded, the person, chargeable with the duty, may pay the amount of duty on the basis of his own ascertainment of such duty or on the basis of duty ascertained by a Central Excise Officer before service of notice on him under sub­ section (1) in respect of the duty, and inform the Central Excise Officer of such payment in writing, who, on receipt of such   information   shall   not   serve   any   notice   under   sub­ section (1) in respect of the duty so paid: Provided   that   the   Central   Excise   Officer   may determine the amount  of  short  payment  of duty,  if any, which in his opinion has not been paid by such person and then, the Central Excise Officer   shall  proceed  to recover such amount in the manner specified in this section, and the period of “one year” referred to in sub­ section (1) shall be counted from the date of receipt of such information of payment. Explanation   1.   —Nothing   contained   in   this   sub­ section shall apply in a case where the duty was not levied or was not paid or was short­levied or was short­paid or was erroneously refunded by reason of fraud, collusion or any wilful   mis­statement   or   suppression   of   facts,   or contravention of any of the provisions of this Act or of the rules   made   thereunder   with   intent   to   evade   payment   of duty.

28 Explanation   2.   —For   the   removal   of   doubts,   it   is hereby declared that the interest under section 11AB shall be payable on the amount paid by the person under this sub­section and also on the amount of short­payment of duty, if any, as may be determined by the Central Excise Officer, but for this sub­section. Explanation   3   .—For   the   removal   of   doubts,   it   is hereby declared that no penalty under any of the provisions of this Act or the rules made thereunder shall be imposed in respect   of   payment   of   duty   under   this   sub­section   and interest thereon. (2C) The provisions of sub­section (2B) shall not apply to any case where the duty had become payable or ought to have been paid before the date on which the Finance Bill, 2001 receives the assent of the President. (3) For the purposes of this section— (i)  “refund” includes rebate of duty of excise on excisable goods exported out of India or on excisable materials used in   the   manufacture   of   goods   which   are   exported   out   of India; (ii) “relevant date” means,— (a) in the case of excisable goods on which duty of excise has not been levied or paid or has been short­ levied or short­paid— (A) where under the rules made under this Act a periodical return, showing particulars of the duty paid on the excisable goods removed during the period to which the said return relates, is to be filed by a manufacturer or a producer or a licensee of a warehouse, as the case may be, the date on which such return is so filed; (B) where   no  periodical  return  as  aforesaid  is filed, the last date on which such return is to be filed under the said rules; (C) in  any   other   case,  the  date  on  which   the duty is to be paid under this Act or the rules made thereunder;

29 (b) in   a   case   where   duty   of   excise   is   provisionally assessed under this Act or the rules made thereunder, the date of adjustment of duty after the final assessment thereof; (c) in the case of excisable goods on which duty of excise has been erroneously refunded, the date of such refund.” 22. The   case   at   hand,   however,   would   come   within   the dispensation predicated by Rule 9B of the Rules, which deals with provisional assessment to duty.  The same reads thus:­ “Rule   9B.   Provisional   assessment   to   duty.­ (1) Notwithstanding anything contained in these rules,­ (a) where the proper officer is satisfied that an assessee is unable to produce any document or furnish any information necessary   for   the   assessment   of   duty   on   any   excisable goods; or (b) where the proper officer deems it necessary to subject the excisable goods to any chemical or any other test for the purpose of assessment of duty thereon; or (c) where   an   assessee   has   produced   all   the   necessary documents   and   furnished   full   information   for   the assessment   of   duty,   but   the   proper   officer   deems   it necessary to make further inquiry (including the inquiry to satisfy himself about the due observance of the conditions imposed   in   respect   of   the   goods   after   their   removal)   for assessing the duty; the proper officer may, either on a written request made by the assessee or on his own accord, direct that the duty leviable   on   such   goods   shall,   pending   the   production   of such   documents   or   furnishing   of   such   information   or completion   of   such   test   or   enquiry,   be   assessed provisionally at such rate or such value (which may not necessarily be the rate or price declared by the assessee) as may be indicated by him, if such assessee executes a bond in the proper form with such surety or sufficient security in

30 such amount, or under such conditions as the proper officer deems   fit,   binding   himself   for   payment   of   the   difference between the amount of duty as provisionally assessed and as finally assessed. (2) xxx xxx xxx (3) The Collector may permit the assessee to enter into a general   bond   in   the   proper   form   with   such   surety   or sufficient security in such amount or under such conditions as   the   Collector   approves   for   assessment   of   any   goods provisionally from time to time: Provided that,  in  the  event  of death,  insolvency   or insufficiency of the surety or where the amount of the bond is inadequate, the Collector may in his discretion demand a fresh bond and may, if the security furnished for a bond is not adequate, demand additional security. (4) The goods provisionally assessed under sub­rule (1) may be cleared for home consumption or export in the same manner as the goods which are not so assessed. (5) When the duty leviable on the goods is assessed finally in accordance   with   the   provisions   of   these   rules,   the   duty provisionally assessed shall be adjusted against the duty finally assessed, and if the duty provisionally assessed falls short of, or is in excess of the duty finally assessed, the assessee, shall pay the deficiency or be entitled to a refund as the case may be.” 23. Indisputably, the appellant voluntarily executed bonds in Form B­13 referable to Rule 9B of the Rules and also furnished bank   guarantee   for   an   amount   equivalent   to   the   differential amount   of   duty   in   respect   of   the   fabric   in   question.     The authorities have made endorsements on the bonds and on the monthly RT­12 returns filed by the assessee, indicating that it was a case of provisional assessment.  Having submitted to that

31 process, it is not open to the appellant to urge that an express order   of   provisional   assessment   has   not   been   passed   by   the authorities. 24. Be that as it may, the stand taken by the parties as recorded in the order dated 10/12.3.1993, is limited to accepting the fact that if notice is required to be given, the same will be given and in that case it will be open to the appellant to file response thereto and further, the authorities would take decision after giving opportunity to the assessee.   Nothing more can be read   into   the   order   dated   10/12.3.1993   passed   by   the   High Court of Delhi.  It is certainly not an order to undo the obligation accepted by the assessee by voluntarily executing the bonds in the prescribed format, namely, Form B­13 referable to Rule 9B of the Rules ­ to treat the process as provisional assessment until the disposal of the writ petitions.   It is also noticed that the authorities have later on passed the final order after the disposal of the writ petitions. 25. A priori, the authorities have not violated any stipulation or direction contained in the order dated 10/12.3.1993 passed by

32 the High Court of Delhi and for having proceeded in accordance with law for the period between 25.5.1981 to 13/14.5.1985. 26. Reverting to the decision of the Division Bench of the High Court of Judicature at Bombay in The Jam Shri Ranjitsinghji (supra), similar argument was considered and the High Court, after detailed analysis, concluded that in a case such as the present one, it is not open to the assessee to insist for a notice under Section 11A of the Act, which has no bearing in cases of provisional   assessment.     The  High   Court   of   Judicature   at Bombay, while dealing with similar arguments, observed thus:­ “33. The question, therefore, to be considered is, firstly, whether circumstances for making provisional assessment existed   in   the   present   case   and   secondly,   whether   a provisional assessment order was made before clearance of the yarn for captive consumption? 34. With   reference   to   the   first   contention,   the argument of the appellant is that none of the circumstances for   making   provisional   assessment   set   out   in   Rule   9B existed in the present case. Moreover, classification list and the price list were already approved, and therefore, there was no scope for making provisional assessment. There is no merit in this contention because under Rule 9­B(1)(c) of the 1944 Rules, even after the assessee has produced all the necessary documents and furnished full information for the assessment of duty it was open to the assessing officer to make provisional assessment either on a written request made  by   the   assessee  or   if  the  proper  officer   deemed   it necessary   to   make   further   inquiry.   In   the   present   case, admittedly there was a dispute pending before the Delhi High Court regarding the excisability of the yarn cleared for

33 captive  consumption.  Pending   final  decision   of  the  Delhi High Court, it was open to the appellant to seek and to the proper   officer   to   allow   clearance   of   yarn   for   captive consumption on provisional assessment basis. In fact, in the B­13 Bond it is recorded that the appellant had sought provisional   assessment.   Even   if   the   contention   of   the appellant that the B­13 Bond was executed at the instance of the excise authorities, is accepted, in view of the fact that a dispute was pending before the Delhi High Court, it was open to the proper officer to insist on clearing the yarn for captive consumption on provisional assessment basis. 35. The next question to be considered is, whether a provisional   assessment   order   was   in   fact   made   before clearance of yarn for captive consumption on provisional assessment basis? It is not in dispute that during the period from May, 1981 to May, 1984 the appellant had cleared the yarn   for   captive   consumption   by   executing   B­13   Bond which is applicable to provisionally assessed goods. It is pertinent to note that the Delhi High Court by its interim order had not directed the appellant to execute B­13 Bond. Apart from B­13 Bond, there are various types of Bonds specified in Appendix I to the 1944 Rules, which could be executed   by   the   appellant.   The   fact   that   the   appellant claims to have executed the B­13 Bond at the instance of the revenue clearly shows that as per the directions given by the   proper   officer,   the   clearances   have   been   effected   on provisional assessment basis by executing B­13 Bond. 36. It is not the case of the appellant that B­13 bond was executed inadvertently or by mistake. Therefore, having consciously cleared the yarn for  captive consumption on provisional assessment basis by executing B­13 Bond as directed   by   the   excise   authorities,   it   is   not   open   to   the appellant to contend that there was no order/directions to clear the yarn on provisional assessment basis.” 27. The decisions of this Court, to which our attention has been invited   by   the   learned   counsel   for   the   appellant,   have   been considered by the  High Court of Judicature at Bombay.   The High   Court   rightly   observed   that   the   said   decisions   have   no

34 application to case of provisional assessment followed by a final assessment.     While   dealing   with   those   decisions,   the   Court observed thus:­ “39. At   the   outset,   it   may   be   noted   that   the observations made by the Apex Court in all the above cases regarding the issuance of notice under Section 11­A of the 1944 Act was in the context of the excise duty that became payable on account of the Apex Court upholding the validity of the amendment to Rule 9 and 49 of the 1944 Rules with retrospective   effect   from   28.2.1944.   Obviously,   the   said observations were meant to apply to cases where the final assessments were already made and not in respect of cases where   the   assessments   were   provisional,   because   duty liability is determined only at the time of final assessment. In other words, what is held in all the above cases is that, in spite of the retrospective amendment to Rule 9 and 49 is upheld,   where   the   assessments   are  already   finalised   the duty under the amended Rule 9 and 49 can be recovered only by issuing notice under Section 11A of the 1944 Act. 40. This is evident from the fact that in the case of J.K. Cotton Mills (supra) in respect of the clearances effected during the pendency of the dispute, there was no direction to clear the goods on provisional assessment basis. In that case,   neither   the   goods   were   cleared   by   executing   B­13 Bond nor there were any endorsements made on the RT­12 returns to the effect that the assessments were provisional. Moreover, in the show cause notice issued by the revenue it was   not   even   averred   that   the   goods   were   cleared   on provisional assessment basis. In fact, Assistant Collector in that case treated the assessments as provisional solely on the premise that the matter was subjudice and the basic argument of the revenue was that the stay granted by the Delhi High Court virtually amounted to stay of service of notice under Section 11­A of the Excise Act. In the facts of that case, where the assessments had attained finality and where there was no evidence whatsoever to establish that the   clearances   were   effected   on   provisional   assessment basis, the Apex Court held that in the absence of an express order of provisional assessment made under Rule 9B, the assessments cannot be treated as provisional.”

35 28. As   noticed   earlier,   this   decision   of   the  High   Court   of Judicature at Bombay  was assailed by the assessee before this Court by way of Civil Appeal No. 1551/2008, which came to be summarily dismissed on 7.3.2008.  We are conscious of the fact that   this   Court   had   summarily   dismissed   the   said   appeal. Nevertheless, the view expressed by the High Court of Judicature at Bombay, as reproduced above, commends to us. 29. The appellant had placed emphasis on the decision in The Bhopal   Sugar   Industries   Ltd.   (supra)  and  R.B.F.   Rig Corporation, Mumbai (supra)  to contend that the Department cannot be permitted to take contrary position than the direction given by the High Court of Delhi.   For the reasons indicated hitherto,   in   our   opinion,   the   basis   of   this   submission   is   ill­ founded.  The authorities have not been nor could be prohibited by the High Court of Delhi from proceeding with the matter in accordance with law.  In the present case, all that the authorities have done is to follow the procedure consequent to provisional assessment, by passing a final order and raising demand on the

36 basis of that order.  The appellant, as a matter of fact, in terms of the conditional interim order is obliged to discharge its obligation in terms of the bonds executed in Form B­13 and the monthly RT­12 returns filed from time to time for the relevant period. 30. It is not necessary for this Court to dilate on the other observations in the decision of the  High Court of Judicature at Bombay in The Jam Shri Ranjitsinghji (supra).  For the same reason, it is not necessary for us to deal with the exposition in Metal Forgings (supra).   That decision has been pressed into service   to   assail   the   finding   of   the   Commissioner   of   Central Excise (Appeals),   who  had   observed   that  the   order   passed  to finalize   the   assessment   based   on   the   RT­12   returns   itself   be treated  as   Show   Cause   Notice.     It   is   not   necessary   to   dilate further on this aspect. 31. Similarly, the exposition of this Court in  Metal Forgings (supra)  and  Hindustan   National   Glass   &   Industries   Ltd. (supra)  to urge that specific order was required to be passed before an assessment is treated as a provisional assessment, will be of no avail considering the execution of bonds in Form B­13 by the appellant­assessee at its own volition, which is referable to

37 provisional assessment procedure under Rule 9B of the Rules. Once the appellant submitted itself to that procedure without any demur pending disposal of the writ petitions, it is not open to later on resile therefrom.  Permitting the assessee to do so, would inevitably result in giving undue advantage and favour to the assessee, who had invoked the remedy under Article 226 of the Constitution of India and sought interim protection on offering to execute bonds in Form B­13 as is noted in the Prayer clause (a) of the civil miscellaneous petition(s).   For the same reason, the circular issued by the Government of India pressed into service will be of no avail to the appellant.   Further, the decisions in Kalabharati Advertising (supra) and Jagmittar Sain Bhagat (supra)  will   also   be   of   no   avail   to   the   appellant.     For,   the appellant   had   voluntarily   executed   the   bonds   and   also   filed monthly RT­12 returns, on which endorsement had been made indicative of being a provisional assessment. 32. Taking overall view of the matter, we are of the considered opinion that the appellant cannot be allowed to approbate and reprobate ­ for inviting the High Court of Delhi to pass interim order stipulating that the appellant would execute bonds in Form

38 B­13   referable   to   Rule   9B   of   the   Rules   and   continue   to   file monthly   RT­12   returns   from   time   to   time,   on   which endorsements have been made indicating that it is a case of provisional assessment.  The appellant cannot now be permitted to urge that it had not submitted to the process of provisional assessment as such for lack of a specific order of the concerned authority in that behalf.  The order passed by the High Court of Delhi on 10/12.3.1993, will have to be understood in proper perspective and not to give undue advantage to or bestow favour on   the   appellant   and   thereby   deprive   the   legitimate   State exchequer. 33. Resultantly, this appeal deserves to be dismissed and the same is accordingly dismissed with no order as to costs.  Pending interlocutory applications, if any, shall stand disposed of.

…………………………..J (A.M. Khanwilkar) …………………………..J (Dinesh Maheshwari) New Delhi; December 9, 2019.