HEWLETT PACKARD INDIA SALES PVT.LTD.(NOW HP INDIA SALES PVT. LTD) vs. COMMISSIONER OF CUSTOMS (I) NHAVA SHEVA

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO 5373 OF 2019 Hewlett Packard India Sales Pvt. Ltd. (Now HP India Sales Pvt. Ltd.) … Appellant VERSUS Commissioner of Customs (Import), Nhava Sheva … Respondent WITH CIVIL APPEAL NO 6715 OF 2019 Lenovo (India) Pvt. Ltd. … Appellant

VERSUS Commissioner of Customs (Import), Nhava Sheva … Respondent JUDGMENT Surya Kant, J. 1. The question that arises for our consideration pertains to correct classification   of   Automatic   Data   Processing   Machines  (hereinafter, Page | 1 Digitally signed by VISHAL ANAND Date: 2023.01.24 13:11:15 IST Reason: Signature Not Verified

‘ADP’) which are popularly known as ‘All­in­One Integrated Desktop Computer’ (hereinafter, ‘Concerned Goods’) under the First Schedule to the Central Excise Tariff Act, 1985 (hereinafter, ‘First Schedule’). FACTS

the precise reason behind the present dispute regarding classification under the correct Tariff Item which calls for adjudication. 4. Before delving into the reasoning of the revenue authorities and CESTAT, which is more or less identical, it would be appropriate to reproduce the following relevant parts of the First Schedule :­ Heading/Sub­ Heading/Tariff Item1 (1) Description of goods2 (2) 8471 Automatic   data   processing   machines and units thereof; magnetic or optical readers,   machines   for   transcribing data on to data media in coded form and   machines   for   processing   such data,   not   elsewhere   specified   or included 8471 30 ­   Portable   digital   automatic   data processing  machines,  weighing  not more than 10 kg, consisting of at least   a   central   processing   unit,   a 1 Additional Notes to The Customs Tariff Act 1975, sch 1 states that ­ 1(a) “Heading”, in respect of goods, means a description in list of tariff provisions accompanied by a four­digit number and includes all sub­headings of tariff items the first four­digits of which correspond to that number. (b)“Sub­heading” ”, in respect of goods, means a description in list of tariff provisions accompanied by a six­digit number and includes all tariff items the first six­digits of which correspond to that number. (c)“Tariff Item” means a description in list of tariff provisions accompanied by a six­digit   number   means   a   description   of   goods   in   the   list   of   tariff   provisions accompanying either eight­digit number and the rate of the duty of excise or eight­ digit number with blank in the column of the rate of duty. 2 General Explanatory Notes to The Customs Tariff Act 1975, sch 1 states that ­ 1. Where in column (2) of this Schedule, the description of an article or group of articles under a heading is preceded by “­”, the said article or group of articles shall be taken to be a sub classification of the article or group of articles covered by the said heading. Where, however, the description of an article or group of articles is preceded by “­­”, the said article or group of articles shall be taken to be a sub­ classification   of   the   immediately   preceding   description   of   the   article   or   group   of articles which has “­”. Where the description of an article or group of articles is preceded by “­­­” or “­­­­”, the said article or group of articles shall be taken to be a sub­classification of the immediately preceding description of the article or group of articles which has “­” or “­­”. Page | 3

keyboard and a display 8471 30 10 ­­­ Personal computer 8471 30 90 ­­­ Other ­ Other   automatic   data   processing machines 8471 41 ­­  Comprising in the same housing at least a central processing unit and an input and output unit whether or not combined 8471 41 10 ­­­ Micro computer 8471 41 20 ­­­ Large or main frame computer 8471 41 90 ­­­ Other 8471 49 00 ­­  Other,   presented   in   the   form   of systems 8471 50 00 ­ Processing units other than those of subheading 8471 41 or 8471 49, whether   or   not   containing   in   the same   housing   one   or   two   of   the following   types   of   unit:   storage units, input units, output units (Emphasis Applied) 5. Since, the reasoning confirming the classification under ‘Tariff Item 8471 30 10’ by the adjudicating authorities including CESTAT is identical, hence, it would be sufficient to discuss the key findings of the impugned decisions in brevity. These observations are :­ a) The Concerned Goods weighed less than 10 kilogram and were easily carried from one place to another. In this respect the CESTAT relied on dictionary meaning of the word ‘portable’ to hold that the goods were rightly classified under ‘Tariff Item 8471 30 10”; b) The   absence   of   in­built   power   source   does   not   render   the Concerned Goods as non­portable; Page | 4

c) The dimensions of the Concerned Goods as well as the fact that it was not foldable did not impact the element of portability; d) The Concerned goods had a display unit, a touch screen which could   function   as   a   keyboard   and   thus   it   fulfilled   the   description mentioned under ‘Tariff Item 8471 30 10’. B. CONTENTIONS

consideration for deciding whether any good is ‘portable’ or not, and it is necessary to consider additional aspects such as functionality and ease of transportability which is suitable for a mobile lifestyle of the user.  Thirdly,  he urged that the CESTAT erroneously relied on the general definition of ‘portable’ given in dictionaries and instead the same should have been defined in relation to the class of goods, i.e. ADPs. In this respect, he pointed out that the relevant ‘Sub­Heading 8471   30’   which   entails   the   condition   of   being   ‘portable’   in   the description of goods was preceded by a single ‘­’ and consequently all the   goods   under   the   said   sub­heading   should   be   taken   as   a   sub classification of the goods covered by the ‘Heading 8471’.  Finally,  to buttress   the   aforementioned   arguments,   he   highlighted   that   the Concerned Goods are not considered as ‘portable’ by the European Commission’s classification and are also not covered by the ‘Tariff Item 8471 30 10’   as per the World Customs Organization’s Harmonized System Explanatory Notes (hereinafter, ‘HSN’). We must also bring to the   fore   and   appreciate   the   efforts   of   learned   counsel   for   the Appellants   who   physically   demonstrated   by   setting   up   one   of   the sample  units  of  the  Concerned  Goods  to  showcase  the  aspects  of portability involved in present matter. 8. On the contrary, Mr. Arjit Prasad, learned senior counsel for the Respondent   while   supporting   the   observations   in   the   impugned decisions, put forth two counter arguments.  Firstly, that since the Page | 6

word   ‘portable’   is   nowhere   defined   in   the   statute,   it   should   be interpreted on the principle of general parlance. In other words, he submitted   that   the   dictionary   meaning   of   the   word   ‘portable’   is sufficient to resolve the dispute regarding its interpretation. Secondly, he   maintained   that   the   legislature’s   intention   was   crystal   clear   in qualifying   the   term   ‘portable’   by   providing   the   condition   in   the description that any ADP less than 10Kgs would automatically become portable.   In   furtherance   of   this   argument,   he   relied   on   the Constitution Bench decision of this Court in  Mathuram Agrawal v State of MP3  to urge that the intention of the legislature has to be discerned from the plain and unambiguous meaning of the language used   in   a   taxation   statute   and   any   other   interpretation   is impermissible. 9. We now examine these contentions of both parties. ANALYSIS

c) The units generally come along with in­built speakers as well as ports for further connectivity including a port for establishing links with internet network; d) The diagonal length of the display is at the minimum of 18.5 inches.   It   may   be   clarified   that   presently   certain   models   of   the Concerned   Goods   even   exceed   this   aspect   by   having   the   display’s diagonal length as wide as 25 inches while still being weighed under 10 kilograms;4 e) It needs a constant source of external power source to function; f) It is non­foldable and cannot be carried around in the usual laptop bags because of its dimensions; g) The Concerned Goods for efficient functioning need to remain in a vertical state and to be tethered to a stand which is provided along with it or requires support of something else such as a wall. It must be noted that the user guides brought on record in respect of one of the models of the Concerned Goods indicate that any other method of usage including horizontal use was harmful and could cause damage to the Concerned Goods. 11. The first aspect which we will address is with respect to the issue   of   constant   source   of   power   and   whether   the   same   is   a necessary characteristic to treat goods as ‘portable’. In this respect, the Appellants argued that ‘Tariff Item 8471 30 10’ is only applicable 4 It must be noted that in respect of current market trends, generally the largest display for laptops/notebooks is around 17 inches. Page | 8

to   laptops/notebooks   and   that   the   applicable   sub­heading   HSN indicated this. The relevant part of the same reads as follows – “Subheading 8471.30 This subheading covers portable automatic data processing machines weighing not more than 10 kg. These machines, which  are  equipped   with   a   flat   screen,  may   be   capable   of operating without an external source of electric power  and often have a modem or other means for establishing a link with a network.” (Emphasis Applied) 12. While it appears well settled that the HSN is to be normally taken as a safe guide for classifying goods under the First Schedule because   it   is   based   on   an   internationally   recognized   ‘harmonized nomenclature’5, a bare reading of the explanatory note applicable to the sub­heading clearly lays out the fact that there is no mandatory condition for being operable without any external source of power. We are thus unable to agree with the Appellants that only ADPs with a built­in power source is necessarily required to be classified under ‘Tariff Item 8471 30 10’. In other words, no element of ‘functionality’ is contemplated for the purpose of classifying the Concerned Goods as ‘portable’. 13. The second aspect deals with the question as to whether mere factum   of   weighing   less   than   10   kilograms   would   be   sufficient   to classify the Concerned Goods as ‘portable’ or not. In this respect, it may be seen that the CESTAT vide its impugned order(s) has relied on 5 Collector of Central Excise, Shillong v Wood Craft Products Limited (1995) 3 SCC 454. Page | 9

the dictionary meaning which defined ‘portable’ as ­ “that can be easily carried   and   not   permanently   fixed   in   a   place”.  It   then   went   on   to conclude that the dimensions of the Concerned Goods were not a concern as long as it could be easily lifted and moved. As noted above, a similar argument has been raised by learned senior counsel for the Respondent before us also. 14. At the outset, we must note that the adjudicating authorities while   coming   to   their   respective   conclusions,   especially   the Commissioner of Customs (Appeal) have extensively referred to online sources   such   as   Wikipedia   to   support   their   conclusion.   While   we expressly acknowledge the utility of these platforms which provide free access to knowledge across the globe, but we must also sound a note of caution against using such sources for legal dispute resolution. We say so for the reason that these sources, despite being a treasure trove of   knowledge,   are   based   on   a   crowd­sourced   and   user­generated editing model that is not completely dependable in terms of academic veracity and can promote misleading information as has been noted by this court on previous occasions also.6  The courts and adjudicating authorities should rather make an endeavor to persuade the counsels to place reliance on more reliable and authentic sources. 15. Moving   forward,   we   must   now   address   the   issue   at   hand, namely, the interpretation of the word ‘portable’ and more so when the 6 Commissioner of Customs, Bangalore v Acer India (P) Ltd. (2008) 1 SCC 382, para 17. Page | 10

reasoning of the CESTAT solely hinges on the aspect of weight. Such an approach is apparently erroneous because despite the fact that the ‘portable’ was not defined under the statute, it was incorporated in ‘Sub­Heading 8471 30’ and was preceded by a single ‘­’, which meant that classification of goods under the same would be taken as a sub­ classification of the ‘Heading 8471’. 16. In other words, ‘portable’ should have been defined in reference to the ADPs instead of relying on dictionary meaning which contains all kinds of hues of associated meanings as held by this Court in CCE v Krishna Carbon Paper Co.7.  The cited decision also explains the correct approach to be taken in case when a word is to be defined in context of any entry under the First Schedule. It thus holds that :– “10. The trade meaning is one which is prevalent in that particular trade where the goods is known or traded. If special type of goods is subject­matter of a fiscal entry then that entry must be understood in the context of that particular trade, bearing in mind that particular word. Where, however, there is no evidence either way then the definition given and the meaning following (sic flowing) from particular statute at particular time would be the decisive test.”8 (Emphasis Applied) 17. In our considered opinion, the word ‘portable’ should have been interpreted in the context of ADPs. In this regard, relevant technical and   commercial   literature   has   been   perused   by   us.   On   a   minute 7 CCE v Krishna Carbon Paper Co. (1989) 1 SCC 150, para 6. 8 ibid, para 10. Page | 11

analysis   thereof,   we   deem   it   appropriate   to   extract   the   following relevant material:­ The Institute of Electrical and Electronics Engineers defines ‘portable computer’ as ­ “A   personal   computer   that   is   designed   and   configured   to permit transportation as a piece of handheld luggage”9 The Dictionary of Computer and Internet Terms defines it as ­ “able to be carried around. A portable computer is larger than a laptop computer, but is still easily movable”10 The   Oxford   Dictionary   of   Computer   Science  defines   ‘portable’   in respect of computers as ­ “A computer that can be simply carried from one place to another by one person. They cannot necessarily be used in transit. Examples include laptop computers.”11 The Microsoft Computer Dictionary  also provides a definition along with   an   illustrative   chart   depicting   various   types   of   ‘portable computers’ – “Any   computer   designed   to   be   moved   easily.   Portable computers can be characterized by size and weight.”12 Type Approximate weight Power source Comments 9 The Institute of Electrical and Electronics Engineers, IEEE Standard Computer Dictionary (1990) 155. 10 Douglas A. Downing and others, Dictionary of Computer and Internet Terms (10th edn, Barron’s Educational Series 2009) 374. 11  Andrew Butterfield and Gerard Ekembe Ngondi (eds),  Oxford Dictionary of Computer Science (7th edn, OUP 2016). 12 Alex Blanton (ed), Microsoft Computer Dictionary (5th edn, 2002) 412­413. Page | 12

Transportable 15–30 lb. House current Sometimes   called luggable;   usually has   floppy   and hard

drives; standard

CRT screen. Laptop 8–15 lb. House current   or batteries Can   be   held   on the   lap;   usually has

floppy drive;   uses   flat LCD   or   plasma screen. Ultralight 2–8 lb. Batteries or transformer pack Easy to carry in a briefcase; sometimes   uses RAM   drive   or EPROM instead of floppy   or   hard drive;

thinner models are known as

notebook computers. Handheld Less   than   2 lb. Batteries or transformer pack Also

called palmtop or palm­ sized; can be held in one hand. 18. On a conjoint reading of the relevant material and inputs, it is explicitly clear that weight cannot be the sole factor to determine the factum  of portability. Instead, the essential  ingredients to logically establish whether an ADP is ‘portable’ are twofold. The first ingredient is their ability to be carried around easily which includes all aspects Page | 13

such as weight and their dimensions. We must hasten to add that in appropriate cases, this assessment would also take into consideration the necessary accessories which are required for safe and efficient usage such as mounted stands or any power adapters. The second ingredient is that the ADP must be suitable for daily transit of a consumer and would include aspects such as durability to withstand frequent commute and damage protection. An example of the same would be the availability of protection cases which allows users to carry the ADPs in hand or possibility of carrying the same in normal briefcases or shoulder bags. 19. On   applying   these   core   ingredients   to   the   characteristics   of Concerned   Goods,   there   is   no   room   to   doubt   that   they   are   not ‘portable’.  Firstly,  the dimensions of the Concerned Goods make it illogical   and   unviable   for   daily   transit.   While   it   is   true   that classification   of   the   goods   must   not   be   usually   made   on   the advertisement material of the manufacturer, the user guides produced before   us   showcase   that   placing   the   product   in   other   than   the specified orientation could lead to damage to the Concerned Goods. The user guides also emphatically highlight that the Concerned Goods were meant to be used at a fixed place and contained specifications that made them ideal for being mounted on a wall. 20. Secondly, the  inability  of  the consumer  to  carry  these  goods around in the absence of any protective case or any covering bags, Page | 14

which   makes   the   Concerned   Goods   vulnerable   to   damage   during transit. As noted in the literature relied upon before us, the weight was not the sole consideration for being considered as ‘portable’. For example, there used to be computers which are now no longer in common use which were popularly known as ‘luggable’. They used to weigh more than 10 kilograms. These old predecessors of laptops were designed at the relevant time to be portable and used to fold up neatly in one box with a handle. Despite their weight and the size comparable to small suitcase, they could still be transported, albeit without a wagon.

Page | 15

CONCLUSION

initially declared ‘Tariff Item 8471 50 00’. All necessary consequences shall follow. 25. The appeals are disposed of along with any pending applications in the above terms. ………..………………… J. (SURYA KANT) ………………………….. J. (VIKRAM NATH) NEW DELHI DATED:17.01.2023 Page | 17