JUDGEMENT
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(1.) THESE two matters were heard together as
they are inter linked. The first matter arises out of a reference made by a learned
single Judge of this Court for determination of the following question by a
division Bench: "whether cess payable, under section 5a of the Textiles Committee Act,
1963, by a manufacturer of textiles who neither paid duty of excise under
central Excise and Salt Act, 1944, nor submitted returns and paid cess
under Textiles Committee Act, 1963, can be assessed by the Assessing Officer
under this Act on the basis of figures obtained from source or sources other
than the two alternative sources (i. e. , the Central Excise Department or the
average of the cess levied during the previous two quarters) mentioned in
rule 8 of the Textiles Committee (Cess) Rules, 1975. "
(2.) BRIEFLY stated the facts giving rise to the filing of the writ application
under Article 226 of the Constitution of India before the learned Single Judge
are as follows:
a notice dated 30th January, 2002 (Annexure-P2) was issued against the
petitioner No. 1, viz. M/s. Biswanath Hosiery Mills Ltd. It was issued by the
assessing Officer appointed by the Committee established under the provisions
of the Textiles Committee Act, 1963 (hereinafter referred to as "the Act"), By it,
the Assessing Officer afforded an opportunity of hearing to the petitioner No. 1, viz. M/s. Biswanath Hosiery Mills Ltd. , before assessment of cess payable by
it in terms of section 5a of the Act. It was indicated that for the period from
1996-97 to 2000-01 the amount of payable cess would be around Rs. 14 lakh.
(3.) AFTER hearing the petitioner No. 1, the Assessing Officer passed an order
dated 5th March 2002 (Annexure-'p3' ). By the said order, the petitioner No. 1
was directed to submit the returns and pay the cess. Such order was followed
by five demand notices (Annexure-'p4' ). All the notices were issued on 10th
april, 2002. They were issued under the provisions of the Textiles Committee (Cess) Rules, 1975 (hereinafter referred to as "the rules" ).;
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