Arijit Pasayat, J. - (1.) Challenge in this appeal is to the order passed by the Customs Excise and Gold (Control) Appellate Tribunal, West Block, New Delhi (in short CEGAT) allowing the appeal of the respondent (hereinafter referred to as the assessee). By the impugned order, the CEGAT also held that the removal of goods and payment of duty took place between July 1995 to March 1996. The assessee had paid differential duty as worked out by them also in November 1996. In these circumstances, there is no factual basis to the allegation that the assessee suppressed any material facts. Show-cause notice dated 1.6.2000 was issued almost four years after the payment of the differential duty by the assessee, well beyond the normal period allowed for duty demands under Section 11A of the Central Excise Act, 1944 (in short the Act). Demand of duty for longer period upto 5 years is permissible only if the short levy of duty is on account of suppression, mis-declaration of facts, fraud etc. as provided in the proviso to Section 11A of the Act. These elements constituting contumacious conduct by the assessee are entirely lacking in the present case. Therefore, the appeal was allowed on the ground of time bar without going into the merits of the case. It was held that assessee was entitled to return of amount paid by them over and above the differential duty of Rs.67,88,027/- paid on 28.11.1996
(2.) Background facts in a nutshell are as follows: Assessee claimed certain deductions from the price towards sales tax as their claim for exemption from the sales tax was turn down by the sales tax authorities including the Tribunal in 1995. Duty was accordingly assessed and paid on the value worked out after deducting the sales tax payable from the price. While the dispute with sales tax authorities was pending before the Punjab and Haryana High Court assessee re-assessed the clearance by including the sales tax element originally excluded from the price. Assessee paid the differential duty of Rs.67,88,027/- on 28.11.1996. On 1.6.2000 Commissioner of Central Excise issued show cause notice alleging that assessee had evaded duty of Rs.95,03,238/- in regard to Rs.2,37,58,095/- collected towards sales tax. The demand was confirmed by the order in original passed by the Commissioner of Central Excise, Chandigarh II. A demand for differential duty of Rs.27, 15,211/- was made after adjusting the payment made. Penalty of Rs.10 lakhs was also imposed. Said order was challenged before the CEGAT who held that the demand was barred by time as the period of assessment was between July 1995 to March 1996 and payment of differential duty was made on 28.11.1996 of Rs.67,88,027/-.
(3.) In support of the appeal, learned Counsel for the appellant submitted that the exemption was claimed under the relevant sales tax laws but there was collection of sales tax as was admitted by the accountant on 26.10.1999. The assessee also admitted about the collection on 10.11.1999. The amount collected was Rs.2,37,58,095/-. It has been fairly accepted by the assessee that there was no intimation given about the sales tax exemption or the deposit made to the range officer or any other authority.;