M/S. WEP PERIPHERALS LTD. vs. COMMISSIONER OF CUSTOMS, CHENNAI

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 2 CASE NO.: Appeal (civil) 2757 of 2006 PETITIONER: M/s WEP Peripherals Ltd RESPONDENT: Commissioner of Customs, Chennai DATE OF JUDGMENT: 21/02/2008 BENCH: S. H. Kapadia & B. Sudershan Reddy JUDGMENT: J U D G M E N T CIVIL APPEAL NO. 2757 OF 2006 with Civil Appeal Nos. 4519/06 and 3679/05 KAPADIA, J.

Civil Appeal No. 2757/06: This civil appeal is filed by the assessee against order dated 24.1.2006 in appeal No. C/276/04 delivered by the Customs, Excise and Service Tax Appellate Tribunal ("CESTAT"). 2. This matter is a sequel to the decision just delivered in the case of Commissioner of Customs v. M/s Ferodo India Pvt. Ltd. (Civil Appeal No. 8426/02). Appellant is the manufacturer of Printers. The integral part of a printer is what is called as a shuttle. In the present case, we are concerned with Technical Assistance Agreement ("TAA"). Appellant imports shuttles which are used in the manufacture of printers. Unlike M/s Ferodo India Pvt. Ltd. case (supra) there is no related party transaction in the present case. In the present case, the parties are at arm’s length. The adjudicating authority has accepted the transaction value. 3. The only question which arises for determination in this civil appeal is whether the adjudicating authority was entitled to load the royalty/licence fee payment on to the price of the imported goods, viz, the shuttle(s) by taking its peak price. In the present case, the importer/buyer used to negotiate with the foreign supplier on quarterly basis. During the period under consideration, the importer received an order for bulk supply. Therefore, there was lowering of price. This factor was not at all considered by the adjudicating authority under rule 9(1)(c). In fact, during the enquiry before the adjudicating authority, the appellant-importer placed correspondence between it and the foreign supplier which indicated that the appellant had received a bulk order for printers and, therefore, it had to lower its price which fact had not at all been considered by the adjudicating authority while invoking rule 9(1)(c). In the present case, there is nothing to indicate that royalty payment was a condition pre-requisite to the sale of shuttle. The only ground on which the adjudicating authority has held against the appellant herein is that the shuttle is an integral part of the printer. This view has been accepted also by the Tribunal, erroneously. The Tribunal also failed to consider that the appellant had received a bulk order for which it gave a price discount. The correspondence between the foreign seller and the importer was placed before the adjudicating authority before conclusion of the enquiry. There was no reason to reject the said correspondence, particularly when it was placed before the arguments stood concluded. Moreover, in the present case, the royalty payment was not based on value. The royalty was payable at the rate of $ 50/70 per piece. In view of

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 2 the law laid down by us in M/s Ferodo India Pvt. Ltd. (supra), the appellant succeeds. 4. For the aforestated reasons, and particularly in the light of the law discussed in the earlier judgment in the case of M/s Ferodo India Pvt. Ltd. (supra), we set aside the impugned judgment of the Tribunal as erroneous. 5. Accordingly, Civil Appeal No. 2757/06 filed by the assessee is allowed with no order as to costs. Civil Appeal No. 4519/06: 6. This appeal is filed by the assessee-importer against order dated 26.4.2006 by the CEGAT in Application for rectification of mistake in Appeal No. C/276/04 (Final Order No. 103/06). Since we have set aside the impugned order of the Tribunal in Civil Appeal No. 2757/06 as erroneous, the present appeal is also allowed with no order as to costs. Civil Appeal No. 3679/05: 7. This appeal is filed by the assessee, M/s Daikin Airconditioning India Pvt. Ltd., against order dated 21.3.2005 by the CESTAT. In the light of our judgment in the case of CoC v. M/s Ferodo India Pvt. Ltd. (Civil Appeal No. 8426/02) this appeal is allowed with no order as to costs.