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REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 554 OF 2006

DIRECTOR GENERAL OF FOREIGN

TRADE AND ANOTHER

.....APPELLANT(S)

VERSUS

M/S. KANAK EXPORTS AND ANOTHER .....RESPONDENT(S)

W I T H

CIVIL APPEAL NO. 658 OF 2006

CIVIL APPEAL NO. 1587 of 2006

CIVIL APPEAL NO. 1589 OF 2006

TRANSFER CASE (CIVIL) NO. 32 OF 2007

TRANSFER CASE (CIVIL) NO. 33 OF 2007

TRANSFER CASE (CIVIL) NO. 36 OF 2007

TRANSFER CASE (CIVIL) NO. 1 OF 2008

TRANSFER CASE (CIVIL) NO. 3 OF 2008

WRIT PETITION (CIVIL) NO. 27 OF 2008

TRANSFER CASE (CIVIL) NO. 49 OF 2009

WRIT PETITION (CIVIL) NO. 343 OF 2009

WRIT PETITION (CIVIL) NO. 246 OF 2010

A N D

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TRANSFER CASE (CIVIL) NO. OF 2015

(ARISING OUT OF TRANSFER PETITION (CIVIL) NO. 568 OF 2014)

J U D G M E N T

A.K. SIKRI, J.

Civil Appeal No. 554 of 2006

Civil Appeal No. 658 of 2006

Civil Appeal No. 1587 of 2006

Civil Appeal No. 1589 of 2006

Transfer Case (Civil) No. 36 of 2007

Transfer Case (Civil) No. 1 of 2008

Transfer Case (Civil) No. 3 of 2008

Transfer Case (Civil) No. 49 of 2009

Writ Petition (Civil) No. 343 of 2009

Writ Petition (Civil) No. 246 of 2010

Export Import (EXIM) Policy 2002-2007 was framed by the Central

Government under Section 5 of the Foreign Trade (Development and

Regulation) Act, 1992 (hereinafter referred to as the 'Act'), which came

into force with effect from April 01, 2003. The main purpose and

objective of this Policy was to boost the exports. In furtherance of the

same, a Special Scheme containing the provisions thereof was

incorporated therein which gave certain kind of incentives to the

exporters of some specified items. However, some amendments were

made thereto vide Notification No. 28 dated January 28, 2004. On the

same day, Public Notice No. 40(RE-2003)/2002-2007 was also issued in

exercise of powers conferred under the provisions of Para 2.4 of the said

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Policy, which was followed by Notification No. 38 dated April 21, 2004

and Notification No. 40 dated April 23, 2004.

2)Vide Notification No. 28 dated January 28, 2004, the Central

Government sought to amend certain provisions of the EXIM Policy by

inserting Notes 1 to 5, which was unpalatable to the exporters of the

goods mentioned therein as, according to them, under the guise of the

said Notes, some benefits which had already accrued to these exporters

under the EXIM Policy were taken away. Vide Public Notice dated

January 28, 2004, the Government announced exclusion of export

performance in relation to four classes of goods mentioned in para 2

thereof from computation of the entitlement under the Scheme and, at

the same time, sought to disallow the import of agricultural products

falling under Chapters I to XXIV of ITC (HS) under the said scheme.

Thereafter, Notification No. 38 dated April 21, 2004 was published under

Section 5 of the Act on the same lines on which Public Notice dated

January 28, 2004 was issued. The exporters of these goods, naturally,

felt aggrieved thereby. There was an innocuous amendment to

Notification No. 38 dated April 21, 2004 wherein in addition to the

Director General of Foreign Trade (for short, 'DGFT') as an Officer to

enforce these Notifications, ex-officio Additional Secretary to the

Government of India was also added. All such exporters who were

affected thereby filed writ petitions in various High Courts, particulars

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whereof shall be taken note of hereinafter at the appropriate stage.

3)The Bombay High Court in Writ Petition No. 2397 of 2004, decided on

July 04, 2005, has given partial relief to the exporters/ writ petitioners.

The Gujarat High Court has substantially affirmed the validity of these

Notifications while giving relief on one particular aspect. Insofar as

judgments of Bombay High Court and Gujarat High Court are concerned,

both the Union of India as well as the writ petitioners preferred Special

Leave Petitions, in which leave was granted, and these are now

converted as Civil Appeal No. 658 of 2006 and Civil Appeal 554 of 2006

respectively. That apart, the Single Judge of the Gujarat High Court in

one of the cases dismissed the writ petition and the LPA was filed by the

said petitioner before the Division Bench of the High Court. Since the

issue involved in these appeals is the same, which is raised in the LPA in

the Gujarat High Court and still pending in the writ petitions filed in

various High Courts, transfer petitions were filed by the Union of India

seeking transfer of all those cases and to be heard along with these two

appeals. Those transfer petitions were allowed. This is how all these

cases are bunched together and heard simultaneously as the issue is

substantially the same in all these matters.

4)With this background reflecting the nature of these cases, we now

proceed to discuss the main provision of the EXIM Policy and how the

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aforesaid Notifications have amended the provisions of that Policy. That

would give an indication as to what kind of grievance is raised by these

exporters in challenging the validity of these Notifications.

5)The Act was passed to provide for the development and regulation of

foreign trade by facilitating imports into, and augmenting exports from

India and for matters connected therewith or incidental thereto. The

Statement of Objects and Reasons of this Act stipulates that foreign

trade is the driving force of economic activity. Technology, investment

and production are becoming increasingly interdependent upon each

other and foreign trade brings these elements together and spurs

economic growth. The Imports and Exports (Control) Act, 1947 was

made in different circumstances. Although it has been amended from

time to time, the Act does not provide an adequate legal framework for

the development and promotion of India's foreign trade. Besides, in July,

1991 and August, 1991, major changes in trade policy were made by the

Government of India. The goals of the new trade policy are to increase

productivity and competitiveness and to achieve a strong export

performance. The Exports and Import Policy is a vital part of trade

policy. The basic law governing foreign trade must serve as an

instrument to create an environment that will provide a strong impetus to

exports, facilitate imports and render export activity more profitable. It

has, therefore, been considered necessary to enact a new law repealing

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the existing law. The Act intends to achieve these objectives.

6)In order to achieve the aforesaid objectives, power is given to the

Central Government under Section 3 of the Act to make provisions

relating to imports and exports with primary focus on the development

and regulation of foreign trade. Further, Section 5 specifically empowers

the Central Government to formulate and announce the EXIM Policy. It

reads as under:

“5. Export and import policy. – The Central Government

may, from time to time, formulate and announce, by

notification in the Official Gazette, the export and import

policy and may also, in the like manner, amend that

policy.”

7)In order to carry out the purposes of this Act, DGFT is to be appointed by

the Central Government as per the provisions of Section 6 of the Act. In

addition to carrying out the purposes of this Act, DGFT is also supposed

to advise the Central Government in formulation of the EXIM Policy. He

is also made responsible for carrying out that Policy. However,

sub-section (3) of Section 6 empowers the Central Government to give

the aforesaid functions of the DGFT even to other Officer subordinate to

DGFT, except for powers conferred under Sections 3, 5, 15, 16 and 19 of

the Act.

8)As already noted above, Sections 3 and 5 give certain powers to the

Central Government and, therefore, these powers have to be exercised

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by the Central Government only and cannot be delegated to DGFT or an

Officer subordinate to him. Sections 15 and 16 relate to appeal and

revision which can be filed against the orders passed by the Adjudicating

Authority against any person committing contravention of provisions of

the Act, Rules, Orders and EXIM Policy. Appeal lies to DGFT if the

Adjudicating Authority, who passes the order, is an Officer subordinate to

DGFT. In those cases, where the Adjudicating Officer is DGFT himself,

appeal lies to the Central Government. Under Sections 16, revisionary

powers are conferred upon the Central Government. These powers of

appeal and revision also cannot be delegated by virtue of Section 6(3) of

the Act. Section 19 again confers power upon the Central Government

to make Rules for carrying out the provisions of the Act generally and in

respect of various matters specifically enumerated in sub-section (2) of

Section 19. This power of the Central Government also cannot be

delegated.

9)It may be noted that under Section 5 of the Act, the Central Government

has been formulating EXIM Policies from time to time. The Policy with

which we are concerned is the EXIM Policy for the period 2002-2007,

which was substituted by EXIM Policy 2004-2009.

10)EXIM Policy of 2002-2007 was announced and came into force from

April 01, 2002. Amendment to this Policy was notified on March 31,

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2003 and the revised edition of the Policy was to come into force from

April 01, 2003. Even though the Central Government is generally

entitled and empowered to carry out amendments in this Policy from

time to time, in the EXIM Policy 2002-2007, such a right was specifically

reserved stating that 'however, the Central Government reserves the

right in public interest to make any amendments to this Policy in

exercise of powers conferred by Section 5 of the Act'. It was also

mentioned that such amendments would be made by means of a

notification published in the Gazette of India.

11)Chapter I of the Policy, which gives 'Introduction', had made transitional

arrangements vide para 1.2 thereof clarifying that any notifications made

or public notices issued or anything done under the provisions of EXIM

Policy and in force immediately before the commencement of the said

Policy shall continue to be in force, insofar as those notifications, etc. are

not in consistent with the provisions of the instant Policy. It was also

clarified that licences/certificates/permissions issued under the earlier

Policy would continue to be followed for the purpose for which such

licences/certificates/permissions were issued, unless otherwise

stipulated. Para 1.4 enshrines the objectives which led to formulation of

such a Policy and reads as under:

“1.4The principal objectives of this Policy are:

(i) To facilitate sustained growth in exports to attain a

share of at least 1% of global merchandise trade.

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(ii) To stimulate sustained economic growth by providing

access to essential raw materials, intermediates,

components, consumables and

capital goods required for augmenting production and

providing services.

(iii) To enhance the technological strength and efficiency

of Indian agriculture, industry and services, thereby

improving their competitive strength while generating new

employment opportunities, and to encourage the

attainment of internationally accepted standards of quality.

(iv) To provide consumers with good quality goods and

services at internationally competitive prices while at the

same time creating a level playing field for the domestic

producers.”

12)Keeping in mind the aforesaid principal objectives, para 2.1 made it clear

that exports and imports shall be free, except in cases where they are

regulated by the provisions of the said Policy or any other law for the

time being in force. As per para 2.4, DGFT was authorised to specify the

procedure which needs to be followed by an exporter or importer or by

any licencee or other competent authority for the purposes of

implementing the provisions of the Act, the Rules and the Orders made

therein and this Policy. Such a procedure was to be stipulated and

included in the Handbook (Volume-I), Handbook (Volume-II), Schedule

of DEPB and in ITC (HS) and published by means of a public notice. It

was permissible to amend this procedure from time to time.

13)Another provision of this Policy which needs to be noticed is para 2.34

that pertains to 'third party exports' and reads as under:

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“2.34 Third party exports, as defined in paragraph 9.55

shall be allowed under the Policy.”

14)Since the third party exports are to be allowed, as defined in para 9.55,

we reproduce herein the said para as well:

“”Third-party exports” means exports made by an exporter

or manufacturer on behalf of another exporter(s). In such

cases, shipping bills shall indicate the name of both the

exporter/ manufacturer and exporter(s).”

15)Registration by importer or exporter is needed to avail the benefits of this

Policy and provision in this respect is contained in para 2.44 mentioning

about the Registration-cum-Membership Certificate, which reads as

under:

“2.44 Any person, applying for (i) a licence/

certificate/permission to import/export, [except items listed

as restricted items in ITC (HS)] or (ii) any other benefit or

concession under this policy shall be required to furnish

Registration-cum- Membership Certificate (RCMC) granted

by the competent authority in accordance with the

procedure specified in the Handbook (Vol.I) unless

specifically exempted under the Policy.”

16)Chapter III of the EXIM Policy deals with 'Promotional Measures' which

are to be undertaken to achieve the objective of the Policy. Apart from

various other measures stipulated therein, with which we are not

concerned, this Chapter also deals with grant of 'Status Certificate' which

is to be given to various kinds of exporters etc. who are eligible for such

recognition. Categories of the exporters are mentioned therein

depending upon the export performance level achieved by such export

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houses. Such status holders are eligible for certain special facilities

which could be availed during the validity period of the Policy, i.e. April

01, 2002 to March 31, 2007, unless otherwise specified. Since all the

petitioners who filed the writ petitions have this Status Certificate, on the

strength of which they are claiming the special facilities, and in their

perspective the impugned notifications adversely affect the availment of

these facilities, we reproduce verbatim concerned paras of the Policy

touching upon this aspect:

Status

Certificate

3.7.1Merchant As Well as Manufacturer

Exporters, Service Providers, Export

Oriented Units (EOU's) / Units Located

in Special Economic Zones (SEZ's) /

Agri Export Zone (AEZ's) / Electronic

Hardware Technology Parks (EHTPs) /

Software Technology Parks (STPs)

shall be eligible for such recognition.

Export

Performance

Level

3.7.2The applicant is required to achieve

the prescribed average export

performance level:

Category

Total FOB/FOR during the current

licencing year or during the preceding

1/2/3 licensing years

(in Rupees)

Export House 45 crores

Trading House 300 crores

Star Trading House 1500 crores

Super Star Trading House 6000 crores

Note: 1. Units in Small Scale Industry/Tiny Sector/

Cottage Sector/Units registered with KVICs or

KVIBs/Units located in North Eastern States,

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Sikkim and J&K/Units exporting handloom,

handicrafts, hand knotted carpets, silk carpets/

exporters holding golden status/exporters

exporting to countries in Latin America and CIS/

sub Saharan Africa as listed in Appendix-17C,

units having ISO 9000 (series)/ WHOGMP/

HACCP/SEI CMM level-II and above status

granted by agencies listed in Appendix-28A,

shall be entitled for export house status on

achieving Rs.15 crore FOB/FOR during the

current licencing year or during the preceding

1/2/3 licensing years. The same threshold limit

shall be applicable to the service exporters and

agri exporters (other than grains) for obtaining

Export house status.

2. Export made on re-export basis shall not be

counted for the purpose of recognition.

3. The exports made by a subsidiary of a limited

company shall be counted towards export

performance of the limited company for the

purpose of recognition. For this purpose, the

company shall have the majority share holding

in the subsidiary company.

We now advert to the most crucial provision which entitles these

Status Holders to the following benefits:

Special

Strategic

Package for

Status Holders

3.7.2.1The status holders shall be eligible for

the following new/special facilities:

(i) Licence/certificate/permissions and

Customs clearances for both imports and

exports on self-declaration basis;

(ii) Fixation of Input-Output norms on

priority within 60 days;

(iii) Exemption from compulsory

negotiation of documents through banks.

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The remittance, however, would continue

to be received through banking channels;

(iv) 100% retention of foreign exchange

in EEFC account;

(v) Enhancement in normal repatriation

period from 180 days to 360 days;

(vi) Duty free import entitlement for

status holders having incremental growth

of more than 25% in FOB value of

exports (in free foreign exchange)

subject to a minimum export turnover of

Rs. 25 crore (in free foreign exchange).

The duty free entitlement shall be 10% of

the incremental growth in exports. Such

entitlement can be used for import of

capital goods, office equipment and

inputs for their own factory or the factory

of the associate/supporting manufacturer

/job worker. The entitlement/goods shall

not be transferable.

The exporters who gets the Status Certificate are known as 'Status

Holders'. The term 'Status Holder' is defined in para 9.53 and reads as

under:

“”Status Holder” means an exporter recognised as “Export

House/Trading House by DGFT/ Development

Commissioner or Star Trading House/Super Star Trading

House” by the Director General of Foreign Trade.”

17)As noted above, the main objective of this EXIM Policy was to achieve

the share of 1% of global trade and accelerated growth in exports. For

this purpose, certain sectors, where such exports were to be given the

necessary boost, were mentioned in para 3.10 describing them as

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'Thrust Sector'. These are as under:

3.10 With a view to achieve the share of 1% of global

trade and accelerated growth in exports, the

following shall be the thrust sectors:

a) Electronic hardware

b) Textile including garments

c) Auto components/ancillary

d) Gem & Jewellery

e) Agriculture

f) Service sector

Department of Commerce shall take concerted

efforts to promote exports of these sectors by

specific sectoral strategy.

18)It is already noted above in para 3.7.1 that various kinds of categories

are eligible for recognition as status holders. These include Export

Oriented Units (EOUs), Electronic Hardware Technology Parks (EHTPs)

and Software Technology Parks (STPs). A separate Chapter, i.e.

Chapter VI, is carved out to deal with the aforesaid categories. Eligibility

thereof is stipulated in para 6.1, which is to the following effect:

Eligibility 6.1Units undertaking to export their entire

production of goods and services, except

permissible sales in the DTA, as per the

Policy, may be set up under the Export

Oriented Unit (EOU) Scheme, Electronic

Hardware Technology Park (EHTP)

Scheme or Software Technology Park

(STP) Scheme for manufacture of goods,

including repair, re-making,

reconditioning, re-engineering, and

rendering of services. No trading units

shall, however, be permitted.

19)Such EOUs/EHTPs/STPs are permitted to export goods through status

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holder, as specifically provided in para 6.10 and we reproduce

hereunder:

Export through

Status Holder

6.10An EOU/EHTP/STP unit may export

goods manufactured/software developed

by it through a merchant exporter/status

holder recognized under this Policy or

any other EOU/EHTP/STP/SEZ unit.

20)Special Economic Zones (SEZs) are also entitled for Status Certificate.

The provisions concerning these SEZs are contained in Chapter VII of

the EXIM Policy. Their eligibility is defined in para 7.1 in the following

words:

Eligibility 7.1(a) Special Economic Zone (SEZ) is a

specifically delineated duty free enclave

and shall be deemed to be foreign

territory for the purposes of trade

operations and duties and tariffs.

(b) Goods and services going into the

SEZ area from DTA shall be treated as

exports and goods coming from the SEZ

area into DTA shall be treated as if these

are being imported.

(c) SEZ units may be set up for

manufacture of goods and rendering of

services.

21)Para 7.8 deals with DTA Sales and Supplies which these SEZ Units ma

undertake. These SEZ Units are also entitled to export through status

holder in terms of para 7.10, as under:

Export through7.10SEZ unit may also export goods

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Status Holder manufactured/software developed by it

through a merchant exporter/status

holder recognized under this Policy or

any other EOU/SEZ/EHTP/STP unit.

22)Chapter IX contains definition of various terms which are used in the

EXIM Policy. We have already noted the definition of 'Status Holder' as

well as 'Third Party Exports'. Some other definitions which require a

mention are as under:

9.5 “Actual User (Industrial)” means a person who utilises

the imported goods for manufacturing in his own

industrial unit or manufacturing for his own use in

another unit including a jobbing unit.

9.6 “Actual User (Non-Industrial)” means a person who

utilises the imported goods for his own use in:

(i) any commercial establishment carrying on any

business, trade or profession; or

(ii) any laboratory, Scientific or Research and

Development (R&D) institution, university or other

educational institution or hospital; or

(iii) any service industry.

9.10 “Capital Goods” means any plant, machinery,

equipment or accessories required for manufacture or

production, either directly or indirectly, of goods or for

rendering services, including those required for

replacement, modernisation, technological upgradation

or expansion. Capital goods also include packaging

machinery and equipment, refractories for initial lining,

refrigeration equipment, power generating sets,

machine tools, catalysts for initial charge, equipment

and instruments for testing, research and development,

quality and pollution control. Capital goods may be for

use in manufacturing, mining, agriculture, aquaculture,

animal husbandry, floriculture, horticulture, pisciculture,

poultry, sericulture and viticulture as well as for use in

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the services sector.

9.31 “Manufacturer Exporter” means a person who export

goods manufactured by him or intends to export such

goods.

9.33 “Merchant Exporter” means a person engaged in

trading activity and exporting or intending to export

goods.

23)To put it in nutshell, EXIM Policy 2002-2007 was promulgated with the

principal objective, inter alia, to facilitate sustained growth in exports to

achieve a share of 1% of global merchandise trade. Therefore, the thrust

of this Policy was to ensure and facilitate growth in exports. Because of

this reason, exports and imports were made free, except in relation to

cases where they were specifically regulated by the provisions of this

Policy or under any law. In order to facilitate the growth of these exports,

following measures were specifically provided in the EXIM Policy:

(a) third party exports;

(b) stipulating thrust sector, viz. mentioning those products which were having

potential in achieving the target of 1% of global trade and accelerated

growth in exports. It was, therefore, perceived that in these sectors

there is an ample scope for boosting the exports. Six such sectors

mentioned in para 3.10 include Gem and Jewellery Sector as well;

(c) it was held that growth in exports can be accelerated through small scale

industry sector/mid level export houses. For this purpose, depending

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upon the level of export by the exporters, categories of the exporters

were carved out, namely, Export Houses, Trading Houses, Star Trading

Houses and Super Star Trading Houses. In order to encourage these

export categories, depending upon their category, the export incentives

were provided for them;

(d) in the same direction, certain categories were chosen for giving

recognition as status holders, who could get such Status Certificate if

they come within the purview of the definition of 'Status Holder'

contained in para 9.55.

24)The importance that was given to these status holders was highlighted

by the then Commerce Minister while announcing special strategic

package for status holders. Relevant extract of the said speech

contained in para 19 thereof is noted as under:

“19. The status holders have been a pillar of strength in

increasing exports. There is a feeling among them that

under the Exim Policy, substantive benefits are no longer

available to them since the earlier benefits such as fast

track clearance and relaxation from certain procedures,

are now universally applicable in the liberalized

environment. We recognize that the status holders will

continue to play a significant and increasing role in

boosting exports, particularly from the small scale sector,

as most of the small scale units will not be in a position to

directly access the international markets. Moreover, it will

be our endeavor to facilitate India emerging as a major

base for outsourcing products and services for the rest of

the world. They are also critical to our strategy for

accelerating the rate of incremental growth of exports.

Therefore, we intend to give a premium to the status

holders who achieve high growth rate in their exports. It is

proposed to give a duty free entitlement to them for import

of capital goods, spares, office equipments and

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consumables. This will be available to status holders who

achieve a growth rate of 25% or more in the current year

with a minimum export performance of Rs.25 crore. They

would be entitled to a duty free entitlement of 10% of the

incremental growth in exports during the current financial

year. This entitlement would be subject to actual user

condition which can be passed on to associate

manufacturers.”

25)In fact, as a part of the EXIM Policy, with amendment coming into effect

from April 01, 2003, certain incentives known as 'Special Strategic

Package' for status holders was incorporated in para 3.7.2.1. We are

concerned with sub-para (vi) thereof, which granted duty free entitlement

of 10% of the incremental growth in exports. This para is reproduced

above. A reading of the said para would demonstrate that in order to

have the aforesaid entitlement, following conditions were to be satisfied:

(a) the exporter had to be 'Status Holder';

(b) achieving incremental growth of more than 25% in FOB value of exports in

free foreign exchange ;

(c) minimum export turnover of ₹25 crores in free foreign exchange;

(d) entitlement could be used for import of capital goods, office equipment

and inputs for their own factory or the factory of the associate/supporting

manufacturer/job worker;

(e) such entitlement/goods was non-transferable; and

(f) since the Scheme was intended to be a specific incentive for fast growing

status holders, the benefits were to be available only after April 01, 204

on the basis of the export performance during the period April 01, 2003

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to March 31, 2004.

26)On the very same day, i.e. on March 31, 2003, in exercise of the powers

conferred by Section 5 of the Act, read with para 1.1 of the EXIM Policy

2002-2007, the Central Government amended and notified the EXIM

Policy 2002-2007 (revised edition: March 2003). The revised edition

came into force with effect from April 01, 2003. The relevant provisions

of the EXIM Policy, as amended upto March 31, 2003, and relevant for

the purpose of the present case, are paras 1.1, 1.2, 1.3, 2.2, 2.3, 2.4,

2.6, 2.8, 2.9 and 2.10 and the same are reproduced below:

“1.1 In exercise of the powers conferred under Section 5

of the Foreign Trade (Development & Regulation) Act,

1992 (No. 22 of 1992) the Central Government hereby

notifies the Export and Import Policy for the period

2002-2007. This Policy shall come into force with effect

from 1

st

April 2002 and shall remain in force upto 31

st

March 2007 and will be co-terminus with the Tenth Five

Year Plan (2002-2007). However, the Central Government

reserves the right in public interest to make any

amendments to this Policy in exercise of the powers

conferred by Section 5 of the Act. Such amendment shall

be made by means of a Notification published in the

Gazette of India.

1.2 Any Notifications made or Public Notices issued or

anything done under the previous Export/ Import policies,

and in force immediately before the commencement of this

Policy shall, insofar as they are not inconsistent with the

provisions of this Policy, continue to be in force and shall

be deemed to have been made, issued or done under this

Policy. Licence/certificate/permissions issued before the

commencement of this Policy shall continue to be valid for

the purpose for which such licence/certificate/permission

was issued unless otherwise stipulated.

1.3 In case an export or import that is permitted freely

under this policy is subsequently subjected to any

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restriction or regulation, such export or import will

ordinarily be permitted notwithstanding such restriction or

regulation, unless otherwise stipulated, provided that the

shipment of the export of import is made within the original

validity of the irrevocable letter of credit established before

the date of imposition of such restriction.

xx xx xx

2.2 Every exporter or importer shall comply with the

provisions of Foreign Trade (Development & Regulation)

Act 1992, the Rules and Orders made thereunder, the

provisions of this Policy and the terms and conditions of

any licence/certificate/ permission granted to him, as well

as provisions of any other law for the time being in force.

All imported goods shall also be subject to domestic laws,

rules, orders, regulations, technical specifications,

environmental and safety norms as applicable to

domestically produced goods. No import or export of

rough diamonds shall be permitted unless the shipment

parcel is accompanied by Kiberley Process (KP)

Certificate required under the procedure specified by the

Gem & Jewellery Export Promotion Council (GJEPC).

2.3 If any question or doubt arises in respect of the

interpretation of any provision contained in this Policy, or

regarding the classification of any item in the ITC (HS) or

Handbook (Vol.I) or Handbook (Vol.2), or Schedule of

DEPB Rate the said question of doubt shall be referred to

the Director General of Foreign Trade whose decision

thereon shall be final and binding.

If any question or doubt arises whether a

licence/certificate/permission has been issued in

accordance with this Policy or if any question or doubt

arises touching upon the scope and content of such

documents, the same shall be referred to the Director

General of Foreign Trade whose decision thereon shall be

final and binding.

2.4 The Director General of Foreign Trade may, in any

case or class of cases, specify the procedure to be

followed by an exporter or importer or by any licensing or

any other competent authority for the purpose of

implementing the provisions of the Act the Rules and the

Orders made thereunder and this Policy. Such procedures

shall be included in the Handbook (Vol.1), Handbook

(Vol.2), Schedule of DEPB Rate and in ITC (HS) and

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published by means of a public notice. Such procedures

may, in like manner, be amended from time to time.

The Handbook (Vol.1) is a supplement to the EXIM

Policy and contains relevant procedures and other details.

The procedure of availing benefits under various schemes

of the Policy are given in the Handbook (Vol.1).

xx xx xx

2.6 DGFT may, through a notification, adopt and enforce

any measure necessary for:

(i) Protection of public morals.

(ii) Protection of human, animal or plant life or health.

(iii) Protection of patents, trademarks and copyrights and

the prevention of deceptive practices.

(iv) Prevention of prison labour.

(v) Prevention of national treasures of artistic, historic or

archaeological value.

(vi) Conservation of exhaustible natural resources.

(vii) Protection of trade of fissionable material or material

from which they are derived; and

(viii) Prevention of traffic in arms, ammunition and

implements of war.

xx xx xx

2.8 Every licence/certificate/permission shall be valid for

the period of validity specified in the

licence/certificate/permission and shall contain such terms

and conditions as may be specified by the licensing

authority which may include:

(a) the quantity, description and value of the goods;

(b) Actual User condition;

(c) export obligation;

Page 23 23

(d) the value addition to be achieved; and

(e) the minimum export price.

2.9 No person may claim a licence/certificate/ permission

as a right and the Director General of Foreign Trade or the

licensing authority shall have the power to refuse to grant

or renew a licence/ certificate/permission in accordance

with the provisions of the Act and the Rules made

thereunder.

2.10 If a licence/certificate/permission holder violates any

condition of the licence/certificate/ permission or fails to

fulfill the export obligation, he shall be liable for action in

accordance with the Act, the Rules and Orders made

thereunder, the Policy and any other law for the time being

in force.

27)On March 31, 2003, in exercise of the powers conferred under

paragraph 2.4 of the EXIM Policy, 2002-207, the DGFT notified the

Handbook of Procedures (Volume-I) (Revised Edition – March 2003)

which was to come into effect with effect from April 01, 2003. Para 3.2.5

of the same provided that:

“The status holders having an annual incremental growth

of more than 25% in the FOB value of exports (in free

foreign exchange) shall be entitled to the facility of duty

free credit entitlement subject to achieving a minimum

annual export turnover of Rs.25 crore (in free foreign

exchange). Such status holders shall be entitled to duty

free credit entitlement certificate to the extent of 10% of

the incremental growth in exports.

Accordingly, status holders who will achieve more than

25% growth in exports in the year 2003-04 (in free foreign

exchange) as compared to the exports made in 2002-03

(in free foreign exchange) subject to a minimum export of

Rs.25 crore (in free foreign exchange) shall be entitled for

duty free credit entitlement certificate @ 10% of the

incremental growth in exports.

Page 24 24

The duty free credit entitlement can be used for import of

capital goods, office equipments and inputs provided the

same is freely importable under ITC (HS). Such goods

shall be non-transferable. Goods imported against such

entitlement certificate shall be used by status holders or

his supporting manufacturer/job worker provided the name

and address of the supporting manufacturer/job worker is

endorsed on the certificate issued by RLA.

Application shall be filed with the jurisdictional regional

licensing authority as per the address given in status

certificate. The application for the duty free credit

entitlement certificate would be made in Appendix 17D.

The duty free entitlement certificate shall be valid for a

period of 12 months. The status holder shall within one

month of the expiry of the validity of the duty free

entitlement certificate, submit a statement of imports made

under the certificate as per Appendix 17E to the

jurisdictional Regional Licensing Authority.”

28)After taking stock of the main provisions of the EXIM Policy which

concern us in these proceedings, we now advert to the nature of

amendments made by Notification dated January 28, 2004 as well as

Public Notice of even date, followed by Notification No. 38 dated April

21, 2004.

29)Vide Notification No. 28 dated January 28, 2004, which was issued in

exercise of powers contained in Section 5 of the Act read with para 1.1

of the EXIM Policy, certain amendments were made in the EXIM Policy.

However, we are concerned here with amendment in para 3.7.2.1 in

Chapter III. As noted above, this para provides certain incentives and

contains seven sub-paragraphs. After sub-paragraph (vii), five notes

were inserted by way of amendment. Though some provisions of Note I

Page 25 25

are the bone of contention, we reproduce here all these Notes for better

understanding:

“Note 1 – For the purpose of calculating the value of

exports, the following exports shall not be taken into

account, namely:

(i) re-export of imported goods or exports made through

transshipment;

(ii) export turnover of units operating under SEZ/

EOU/EHTP/STP Schemes or products manufactured

by them and exported through DTA units;

(iii) deemed exports (even when payments are received in

free foreign exchange) and payment from EEFC account;

(iv) service exports;

(v) supplies made by one status holder to another

status holder;

(vi) export performance made by one status holder on

behalf of other status holder will not be eligible for

entitlement under the scheme;

(vii) supplies made or export performance effected by

a non-status holder (Merchant exporter/ Manufacturer

with any export performance in 2003-04) to a status

holder if the applicant as well as the non status holder

have less than 25 per cent incremental growth over

their respective previous years direct export turnover;

and

(viii) the exports made by an applicant within a group and

the group to which it belongs has individually less than 25

per cent incremental growth of export.

Note 2 – The incremental growth of exports by an exporter

shall not, directly or indirectly, be transferred to any other

exporters.

Note 3 – Government reserved the right in public interest,

to specify the export products, which shall not be eligible

for calculation of incremental growth/ entitlement.

Similarly, the government may also notify the list of goods,

Page 26 26

which shall not be allowed for imports under the scheme.

Note 4 – These guidelines will be applicable to the exports

made on or after 1.04.2003.

Note 5 – The entitlement will be in terms of duty credit.”

To point out here itself, challenge was laid to sub-note (ii), (v), (vi) and

(vii) of Note 1.

30)Sub-paragraph (3) of the para 3.8 pertaining to the “duty free credit

entitlement for service providers” was amended to read as under:

“Service provider (other than hotels) shall be entitled to

duty free import equivalent to 10% of the average foreign

exchange earned by them in preceding three licensing

years. However, hotels (one star and above), heritage

hotels, stand-alone restaurants approved by Department

of Tourism, Govt. of India and other service providers in

tourism sector registered with Department of Tourism,

Govt. of India, and shall be entitled for duty free imports

equivalent to 5% of the average foreign exchange earned

by them in free imports equivalent to 5% of the average

foreign exchange earned by them in preceding three

licensing years. For one & two star hotels and stand-alone

restaurants, the foreign exchange earned through

international credit cards only shall be taken into account

for the entitlement under the scheme. The duty free

entitlement shall be used for import of any capital good

including spares, office equipment(s) & professional

equipment(s), office furniture(s) & consumables. However,

agriculture, diary products motor cars sports utility vehicles

and all purpose vehicles would not be allowed to be

imported against this entitlement.”

31)Vide Public Notice bearing No. 40 dated January 28, 2004, which was

issued along with the aforesaid Notification No.28 on the same date,

certain amendments were made in the Handbook of Procedures

Page 27 27

(Volume-I). This Public Notice was issued by the DGFT in exercise of

powers conferred under para 2.4 of the EXIM Policy. By this Public

Notice, paragraph 3.2.6 was inserted below para 3.2.5 of the Handbook

of Procedures (Volume-I), which reads as under:

“The scheme will be applicable to status holders who were

also status holders as on 31.3.2003 and who had achieved

minimum export turnover of 25 crores in the year 2003-04:

I. For direct as well as third party exports, the Export

documents viz. Export Order, Invoice, GR Form, Bank

Realization Certificate should be in the name of applicant

only. However, for the third party exports, where goods

have been procured from a manufacturer, the shipping bill

should contain the name of the exporter as well as the

supporting manufacturer.

II. Goods allowed to be imported under this scheme shall

have a nexus with the products exported and a declaration

in this regard shall be made by the applicant in Appendix

17D.

III. The licensing authority shall at the time of issuance of

the duty free credit entitlement certificate endorse the

name of the associate manufacturer/supporting

manufacturer/ job worker on the certificate as declared by

the applicant. Goods imported against such entitlement

certificate shall be used by the status holder or his

supporting manufacturer/job worker in proportion to the

value of their direct contribution to the entitlement.

IV. The last date for filing of such applications shall be 31

st

December.

V. The duty free credit entitlement certificate shall be

issued with a single port of registration. For each duty free

credit entitlement certificate, split certificates subject to a

minimum of Rs.5 lakh each and multiples thereof may also

be issued. A fee of Rs.1000/- each shall be paid for each

split certificate. However, a request for issuance of split

certificate(s) shall be made at the time of application only

and shall not be considered at a later stage.

VI. The duty free credit entitlement certificate shall be

Page 28 28

valid for a period of 12 months from the date of issue. The

status holder shall within one month of the last imports

made under this certificate or within one month of expiry of

the certificate whichever is earlier, submit a statement of

imports/utilization made under the certificate as per

Appendix 17E, to the jurisdictional Regional Licensing

Authority who has issued the certificate with a copy to the

jurisdictional excise authorities.

It also provided that:

In terms of para 3.2.5 of Handbook of Procedures

(Volume 1), the following items would not be taken

into account for computation of entitlement and export

performance under Duty Free Credit Entitlement

Scheme for Status Holders:

a) Rough, uncut and semi polished diamonds.

b) Gold, silver in any form including plain jewellery

thereof.

c) Good grains sourced from central pool maintained

by FCI.

d) Items exported under free shipping bills.

3. In terms of para 3.2.5 of Handbook of Procedures

(Volume 1) the following items would not be allowed for

imports under Duty Free Entitlement Certificate for Status

Holders:

a) Agricultural products, which fall under Chapters 1-24 of

ITC (HS) classification of Export and Import items.”

32)We would like to mention at this stage itself that as per the Government

rationale for the amendment brought out by Notification No.28 dated

28.01.2004 and Public Notice No.40 dated 28.01.2004 are as under:

S. No. Exclusion Rational for exclusion

Note 1

(i)

Re-export of imported

goods or exports

made through

transshipment;

Such goods are imported under the

customs bond and re-exported with

little value addition. Such exports

come from country A and go to

Page 29 29

country B via India and are only pass

through exports and not considered

exports made in India.

(ii)Export turnover of

units operating

under SEZ/

EOU/EHTP/STPI

Schemes or

products

manufactured by

them and exported

through DTA units;

DFCE would be of no use to

Export Oriented Units (EOU) as

they are already entitled to import

duty free. And since a firm is not

allowed to transfer or sell its DFCE

entitlements or goods, it cannot

benefit from it. Notification 28 and

Public Notice 40, kept the above

logic in mind while excluding

100% EOU from the said scheme.

EXIM Policy makes a very clear

distinction between the exports

from an Export Oriented Units

(EOU) and other exports (called

Domestic Tariff Area or DTA

exports) primarily because of the

difference in nature of support

required by the two sectors. EOUs

have been allowed zero duty

facilities, besides availing

industrial licensing exemptions.

Since these exemptions are not

available to DTA exporters,

specific schemes like DFCE been

formulated.

(iii)Deemed exports Goods do not leave the country and

are not considered physical exports.

(iv)Service exports The DFCE scheme was available

only for physical goods.

(v)Supplies made by

one status holder to

another status

holder;

The benefits of DFCE Scheme

were not applicable to all the

status holders but only to those

status holders meeting the growth

and turnover criteria.

(vi)Export performance

made by one status

holder on behalf of

other status holder

will not be eligible

for entitlement under

the scheme.

More than 1300 crores of the

exports of M/s Adani Exports were

accounted by the supplies taken

from the status holders who

supplied to the petitioners

because they were not meeting the

minimum turnover and/or growth

Page 30 30

criteria required to take benefit

under the scheme. Claiming other

firms export would mean that the

country's export turnover would

remain constant while applicant

firms' turnover will sky rocket.

This would not lead to the stated

objective of accelerating the rate

of incremental growth of country's

exports.

(vii)Supplies made or

export performance

effected by a

non-status holder

(Merchant

exporter/Manufactur

er with any export

performance in

2003-04) to a status

holder if the

applicant as well as

the non status

holder have less

than 25 per cent

incremental growth

over their respective

previous years direct

export turnover.

(viii)The exports made by

an applicant within a

group and the group to

which it belongs has

individually less than

25 per cent

incremental growth of

export.

M/s Reliance Industries Limited

manipulated the export turnover of its

group company IPCL to maximize its

DFCE and Target plus entitlements.

All this led to artificially increasing the

export performance which was

against the basic principle of the

DFCE and hence excluded.

Note 2Note 2. - The

incremental growth of

exports by an exporter

shall not, directly or

indirectly, be

transferred to any

other exporters.

The scheme explicitly was based on

individual exporters performance.

Claiming other firm's exports would

mean that the country's export

turnover would remain constant while

applicant firm's turnover will

skyrocket.

If the firm had focused on increasing

their exports, both the firm and the

country would have gained in terms

of export turnover, however, the firms

chose to focus on people who were

already exporting (but were not

entitled for this benefit). Thus, the

firm's turnover in the past year grew

at astronomical rate whereas

country's export growth was just

average.

Page 31 31

S. No. Exclusion Rational for exclusion

aRough, uncut and

semi polished

diamonds

Rough diamonds are not produced in

India (Except for a trickle from

Panna). Exporting rough diamonds

from India is like exporting ostrich or

giraffes from India.

India imports rough diamonds

polished them and exports to the

world. The scheme ban rough

diamond while fully allowing polished

diamonds.

Together, the export of diamonds and

supplies taken from other status

holders accounted for 81.4% of the

exports of M/s Adani Exports Ltd.

during the year 2003-04. Of these

2475 crores were accounted for by

the export of rough and re-exported

polished diamonds.

The fact that the petitioners were

exporting rough diamonds merely to

take the benefits of DFCE Scheme is

proved beyond doubt by the fact that

firm stopped exporting the rough

diamonds the moment the Notification

was issued in January, 2004 and

have not exported any rough

diamonds during January – March,

2004.

bGold, silver in any

form including plain

jewellery thereof

10% DFCE benefits allowed the

exporters to experiment in

commodities like gold wherein India

does not have comparative

advantage. Gold coins and jewellery

was exported by M/s. Adani Exports

and M/s Rajesh Exports largely to

ports like Dubai where it was melted

and brought back to India to be

exported again and again. The entire

operation can be profitably financed

through the proceeds under the

Scheme.

With the exports taking place within

Page 32 32

S. No. Exclusion Rational for exclusion

two days of the imports, 60 tonnes of

gold could be re-circulated 80-90

times in a year. That means with a

little working capital, the country can

lose Rs.1500 for every Rs.100

invested by an unscrupulous exporter.

Such exports will show an increase in

India's exports, but this will be

unsustainable increase and is

ultimately a drain on country's

finances.

cFood grains sourced

from central pool

maintained by FCI

Food grains sourced from the open

market were allowed for benefit under

the Scheme. FCI is under

Government control where prices are

already subsidised. As the

Government did not want to further

subsidize the food grains sourced

from the central pool maintained by

FCI, such exports were excluded.

dItems exported under

free shipping bills

Free (also called white) shipping bills

do not mandatorily require verification

of valuation by Customs authority (as

per Customs Circular No.6/2002

dated 23/1/2002). Firms export under

free shipping bills when they do not

apply for any Government incentives

subsequently.

Government received intelligence

reports that the export of high value

items like rough diamonds were

taking place under Free shipping bills

where value of the goods may be

easily inflated as there was no

customs valuation, Government

excluded these from the DFCE

scheme.

33)M/s Adani Export Limited, on February 07, 2004, filed S.C.A. No.1676 of

2004 in the High Court of Gujarat at Ahmedabad challenging the validity

Page 33 33

of the Notification No. 28 and Public Notice No. 40 dated January 28,

2004.

34)Thereafter, as noted above, Notification No. 38 dated April 21, 2004 was

issued vide which Note 6 and 7 were inserted in para 3.7.2.1 of the

EXIM Policy. It may be recalled that first five notes were inserted by

Notification No. 28 dated January 28, 2004. By Note 6, certain products

and category of products were excluded from entitlement under duty free

entitlement certificate for status holders, whereas under Note 7, certain

items were not allowed for imports under duty free entitlement certificate

for status holders. These Notes read as under:

“Note 6 – The export of the following products and

categories of products would not be permitted for counting

entitlement under the Duty Free Entitlement Certificate for

Status Holders:

e) Rough, uncut and semi polished diamonds

f) Gold, silver in any form including plain jewellery thereof

g) Good grains sourced from central pool maintained by

FCI

h) Items exported under free shipping bills.

Note 7 – The following items would not be allowed for

imports under Duty Free Entitlement Certificate for Status

Holders:

Agricultural products, which fall under Chapters 1-24 of I T

C (HS) classification of Export and Import items.”

Note 6 added in para 3.7.2.1 of the EXIM Policy was earlier inserted as

part of para 3.2.6 in the Handbook of Procedures (Volume-I) and is

Page 34 34

subject matter of controversy.

35)On July 23, 2004, the High Court of Gujarat partly allowed Special Civil

Application No. 1676 of 2004 holding that “so far as Note 6 to Para

3.7.2.1 of the EXIM Policy as inserted by the Government notifications

dated April 21 and 24, 2004 and the D.G.F.T.'s public notice dated

28.01.2004 exclude the following exports from the benefit of the duty

free import entitlement for the export status holders as contained in Para

3.7.2.1 of the EXIM Policy 2002-2007:-

(i) Items exported under free shipping bills.

(ii) Gold, Silver in any form including plain jewellery thereof, insofar as the

import of capital goods and office equipment for the factory of the

associate/supporting manufacturer/ job worker of the petitioner Company

is concerned.

The High Court also clarified that the exports effected by a non status

holder (without any export performance in the year previous to 2003-04)

are eligible for the benefits under the Special Scheme irrespective of the

fact that such exporters did not have any incremental growth in exports,

for obvious reason that they had made no exports in the previous years,

in the first place.

36)Aggrieved by the judgment and order of the High Court of Gujarat in

Special Civil Application No. 1676 of 2004, M/s Adani Exports on

Page 35 35

October 30, 2004 filed Special Leave Petition (Civil) No...CC 6638 of

2005.

37)On April 07, 2005 in exercise of the powers conferred under paragraph

2.4 of the Export & Import Policy 2002-2007, the Director General of

Foreign Trade amended the first three lines of Para 3.2.6 of the

Handbook of Procedures. The amended provision provided that:

“The scheme will be applicable to the status holders/star

export houses who have achieved a minimum export

turnover of Rs.25 crores in the year 2003-2004”.

It also replaced the earlier appendix 17D prescribing the application

format for claiming the Duty Free Credit Entitlement.

38)On July 04, 2005 Writ Petition No. 2397 of 2004 filed by M/s. Kanak

Exports before the High Court of Judicature at Bombay challenging the

Notification No. 28(RE-2003)/2002-2007 dated January 28, 2004, Public

Notice No. 40(RE-2003)/2002-2007, Notification No.

38(RE-2003)2002-2007, came up for hearing before a Division Bench of

High Court and upon hearing the parties, the High Court of Judicature at

Bombay upheld the validity of Notification No. 28(RE-2003)/2002-2007

dated January 28, 2004. However, it set aside the Public Notice No. 40

dated January 28, 2004 and further held that the Notifications dated April

21 and 23, 2004 have only prospective operation which means that

exports made by the exporters respondent prior to April 21, 2004 in

respect of the classes of goods covered by Notifications dated April

Page 36 36

21/23, 2004 were entitled to be computed for the purposes of

determining the entitlement of Duty Free Imports.

39)On October 21, 2005, this Court issued notice on the Special Leave

Petition as well as on application for condonation of delay in the Special

Leave Petition (C) (CC NO.6638 of 2005) filed by M/s. Adani Export Ltd.

40)On December 13, 2005, aggrieved by the order of Bombay High Court

dated July 04, 2005 in W.P. No.2397 of 2004 upholding the validity of the

Notification No.28 of 2004 dated January 28, 2004, M/s. Kanak Exports

filed Special Leave Petition (Civil) No. 26123 of 2005.

41)Aggrieved by the order of the Bombay High Court dated July 04, 2005 in

Writ Petition No.2397 of 2004, the appellant/Union of India and DGFT

filed Special Leave Petition (Civil) No.1331 of 2006.

42)On January 13, 2006 Special Leave Petition (C) No. 26123 of 2005 filed

by M/s. Kanak Exports and Special Leave Petition (Civil) No.1331 of

2006 filed by the appellants/Union of India and DGFT challenging the

order of the Bombay High Court dated July 04, 2005 in W.P.(C) No. 2397

of 2004 came up for hearing before this Court.

This Court upon hearing the parties granted leave in the Special Leave

Petition (C) No. 1331 of 2006 and in the meantime stayed the operation

of the impugned order in Civil Appeal arising out of S.L.P.(C) No.1331 of

Page 37 37

2006.

43)On February 17, 2006, the Union of India and DGFT aggrieved by the

judgment and order of the High Court of Gujarat at Ahmedabad in

Special Civil Application No.1676 of 2004 dated July 23, 2004 filed the

Special Leave Petition.

44)The High Court of Gujarat, in the lead case Adani Exports Limited &

Anr. v. Union of India & Anr.

1

, had rendered its judgment on July 23,

2004, which was available with the High Court of Bombay when it gave

its decision on July 04, 2005. Insofar as the Gujarat High Court is

concerned, it partly allowed the petition quashing Public Notice dated

January 28, 2004 and Note 6 to Para 3.7.2.1 of the EXIM Policy, as

inserted by the Government Notifications dated April 21 and 23, 2004

and rejected the challenge on all other counts. The Bombay High Court

substantially followed the same line of action, except differing with the

Gujarat High Court to a limited extent thereby granting some more relief

to these petitioners. Since these two judgments are the subject matter

of these appeals, it would be apposite to scan through these judgments

to find out what actually is decided by the two High Courts and the

reasons in support of their respective decisions.

45)JUDGMENT OF THE GUJARAT HIGH COURT

1

Special Civil Application No. 1676 of 2004

Page 38 38

In the Special Civil Application filed by Adani Exports Limited in the

Gujarat High Court challenge was laid to the amendment to para 3.7.2.1

of the EXIM Policy vide Notification dated January 28, 2004 whereby five

Notes were inserted. It also challenged insertion of Note 6 vide

Notification dated April 21, 2004 read with Notification dated April 23,

2004 and Public Notice dated January 28, 2004 issued by the DGFT.

The validity of the aforesaid provisions was questioned on the following

premise:

(i) Since Note 4 provided that the guidelines would be applicable to exports

made on or after April 01, 2003, Notification was challenged on the

ground that it amounted to giving retrospective effect to the amendment

Notification dated January 28, 2004 and there was no such power with

the Central Government under Section 5 of the Act, or otherwise, to

make amendments to the EXIM Policy with retrospective effect, or even

retroactively.

(ii) These Notes, particularly Notes 1 to 3, 6 and 7, added by the impugned

Notifications were not mere guidelines or clarificatory in nature, but

amounted to making substantial changes by inserting new conditions

under the cover of clarification, which was not permissible.

(iii) Note 4 was also violative of the petitioners fundamental rights under

Article 14 and 19(1)(g) of the Constitution.

Page 39 39

(iv) Doctrine of Promissory Estoppel was also invoked by contending that

acting upon the EXIM Policy, which came into effect from April 01, 2003,

the petitioners had exported the goods on the promise and assurance

contained in sub-para (vi) of Para 3.7.2.1 of the EXIM Policy and fulfilled

the conditions set out therein, thereby achieving the target of incremental

exports stipulated in the said para and, thus, became entitled to the

benefit conferred therein, namely, 10% duty free imports of the specified

items. The petitioner had, therefore, altered its position and the

respondents were estopped from going back on their promises and

assurances.

(v) Insofar as Public Notice dated January 28, 2004 is concerned, paragraphs

2 and 3, whereby certain items of goods which were exported were

excluded from the purview of the special scheme, were challenged on

the ground that they were ultra vires the powers of the DGFT as it

amounted to usurping the power of the Central Government.

(vi) Insofar as Notification dated January 28, 2004 read with Notifications

dated April 21 and 23, 2004 is concerned, challenge laid thereon was on

the ground that they could not be made effective retrospectively.

46)The stand of the Union of India/respondents was that Notification dated

January 28, 2004 was only clarificatory in nature. Detailed justification

Page 40 40

for laying down these 'clarifications' were given stating that large number

of representations were received from Trade Associations/Export

Promotion Councils as well as individual exporters seeking clarification

on various points relating to the implementation of the Scheme. At the

same time, the Government had also received information that many

exporters were trying to misuse the same and details thereof, including

the investigation/inquiry that followed, were also given and all this

necessitated issuance of Notification dated January 28, 2004, in public

interest. Other arguments of the petitioners were also refuted giving

various justifications. It was also emphasized that Section 5 of the Act

and para 1.1 of the EXIM Policy reserved the right of the Government to

amend the Policy in public interest. It was argued that a statutory power

to amend the Policy, after noticing the misuse of the Policy, for the

purpose for which it was never intended, cannot be frustrated on the

plea that the petitioners had a legitimate expectation that they can

continue to exploit the Policy for a purpose totally different from the one

for which it was intended and then expect that the Government would

not take any action whatsoever. It was argued that the writ Court would

not sit in appeal over the wisdom of the Government in such economic

matters and the Government must have the freedom to experiment and

must be allowed to adopt the “trial and error method”. It was also argued

that economic decision, as contained in the Notifications granting

Page 41 41

monetary benefits, can be withdrawn even before the expiry of the

period for which the benefit was originally given if the decision of the

Government is based on relevant material justifying such clarification or

even change of the Policy.

47)After taking note of the aforesaid submissions of both the parties, the

High Court stated certain legal principles referring to few judgments of

this Court, which it deemed necessary to bear in mind, as they reflected

the caveat sounded in those judgments. In this behalf, it quoted the

following passage from the judgment of this Court in State of Madhya

Pradesh & Ors. v. Nandlal Jaiswal & Ors.

2

, which guides as to how the

Courts have to deal howwith the challenge to a policy decision of the

Government in economic matters:

“34...We had occasion to consider the scope of

interference by the Court under Article 14 while dealing

with laws relating to economic activities in R.K. Garg v.

Union of India [(1981) 4 SCC 675]. We pointed out in that

case that laws relating to economic activities should be

viewed with greater latitude than laws touching civil rights

such as freedom of speech, religion, etc. We observed that

the legislature should be allowed some play in the joints

because it has to deal with complex problems which do not

admit of solution through any doctrinaire or strait-jacket

formula and this is particularly true in case of legislation

dealing with economic matters, where, having regard to

the nature of the problems required to be dealt with,

greater play in the joints has to be allowed to the

legislature. We quoted with approval the following

admonition give by Frankfurter, J. in Morey v. Dond [354

US 457]:

In the utilities, tax and economic regulation cases,

2

(1986) 4 SCC 566

Page 42 42

there are good reasons for judicial self-restraint if not

judicial deference to legislative judgment. The

legislature after all has the affirmative responsibility.

The courts have only the power to destroy, not to

reconstruct. When these are added to the complexity

of economic regulation, the uncertainty, the liability to

error, the bewildering conflict of the experts, and the

number of times the judges have been overruled by

events – self-limitation can be seen to be the path to

judicial wisdom and institutional prestige and stability.

What we said in that case in regard to legislation relating

to economic matters must apply equally in regard to

executive action in the field of economic activities, though

the executive decision may not be placed on as high a

pedestial as legislative judgment insofar as judicial

deference is concerned. We must not forget that in

complex economic matters every decision is necessarily

empiric and it is based on experimentation or what one

may call 'trial and error method' and, therefore, its validity

cannot be tested on any rigid 'a priori' considerations or on

the application of any straight-jacket formula. The court

must while adjudging the constitutional validity of an

executive decision relating to economic matters grant a

certain measure of freedom or 'play in the joints' to the

executive. "The problem of government" as pointed out by

the Supreme Court of the United States in Metropolis

Theatre Company v. State of Chicago [57 L Ed 730]:

are practical ones and may justify, if they do not

require, rough accommodations, illogical, it may be,

and unscientific. But even such criticism should not be

hastily expressed. What is best is not discernible, the

wisdom of any choice may be disputed or

condemned. Mere errors of government are not

subject to our judicial review. It is only its palpably

arbitrary exercises which can be declared void.

The Government, as was said in Permian Basin Area Rate

cases [20 L Ed (2d) 312], is entitled to make pragmatic

adjustments which may be called for by particular

circumstances. The Court cannot strike down a policy

decision taken by the State Government merely because it

feels that another policy decision would have been fairer or

wiser or more scientific or logical. The Court can interfere

only if the policy decision is patently arbitrary,

discriminatory or mala fide.”

Page 43 43

48)The Court then observed that these principles were reiterated in Zippers

Karamchari Union v. Union of India & Ors.

3

and in BALCO

Employees Union (Regd.) v. Union of India & Ors.

4

Thereafter, the

High Court referred to the various provisions of the EXIM Policy and the

amendments made by the impugned Notifications as well as Public

Notice, which have already been taken note of above.

49)The High Court thereafter adverted to three exclusions under Note 1 to

Para 3.7.2.1 which, according to the writ petitioner, had adversely

affected their interest and these exclusions are:

(i) Export turnover of units operating under SEZ/EDU/THRP/ STPI Schemes

or products manufactured by them and exported through DTA units.

(ii) Supplies made by one status holder to another status holder.

(iii) Export performance made by one status holder on behalf of other status

holder.

50)In the light of the above, the Court first discussed the propriety or validity

of the Notification dated January 28, 2004 and pointed out that this

Notification does not make 'third party exports' illegal or entirely ineligible

for getting incentive under the said Incentive Scheme for status holders.

On the other hand, basic intention of the Scheme was to encourage the

exports of products manufactured by small-scale industry sector, who do

not have access to international market because of lack of required

3

(2000) 10 SCC 619

4

(2002) 2 SCC 333

Page 44 44

international marketing experience and the optimum resources to have

presence in the international market arena. Therefore, the Scheme was

not intended to encourage a status holder/export house to pool the

exports made by existing exporters, i.e. who have exported in previous

years as well, for the purpose of showing incremental growth in exports

of the status holder. Similarly, supply of goods by a status holder, who is

having the required marketing skill and has been exporting in previous

years as well, to another status holder does not advance the purpose of

the Scheme. Similarly, transferring export turnover of the

supplier/exporter, who is the original export order holder, to the status

holder for artificially enhancing the incremental growth of exports of the

status holder will not further the object of the incentive scheme.

Therefore, the Government stipulated through the impugned Notification

dated January 28, 2004 that the condition of 25% incremental growth of

exports will apply both to the petitioner/status holder as well as to the

supplier, whether the supplier is a status holder or is an existing

supplier/exporter of goods. The clarifications made by the impugned

Notification, insofar as they provide that the incremental growth of 25%

in FOB value of exports is the criterion applicable both to the status

holders as well as to the existing supplier/exporters, will have to be

treated as clarificatory if the basic object of the incentive scheme is

looked at. The object of the Scheme was to boost exports in actual

Page 45 45

terms and not merely to encourage the existing exporters to pool their

exports for the purpose of giving artificial appearance of the incremental

growth of exports.

51)On the aforesaid basis, the High Court concluded that the main purpose

of the Notification dated January 28, 2004 was to prevent transfer of

export orders from one group company to another company belonging to

the same group in order to show enhanced export performance of such

another company and, therefore, it was clarificatory in nature.

52)The Court then took up for consideration the argument of the writ

petitioner that the impugned Notification and Public Notice had the effect

of taking away the vested right of the writ petitioner, which was repelled

in the following words:

“17. Under the policy in force prior to the impugned

notifications and even thereafter the third party exports are

permitted. What the legal earlier is not made illegal at all.

For instance, exports of goods manufactured by units in

EDU/SEZ zones through status holder are not prohibited

but such exports even made between 1.4.2003 and

27.1.2004, are excluded because the benefit of duty free

import was already availed for the export of such goods.

Chapter 6 of the Exim Policy relates to Exports Oriented

Units (EDUs), Electronics Hardware Technology Parks

(EHTPs) and Software Technology Parks (STPs). As

provided in paras 6.1 and 6.8 of the Exim policy, these

units undertake to export their entire production of goods

and services, except permissible sales in the Domestic

Tariff Area as per the Exim Policy. Para 6.2(b) of the Exim

Policy provides that “an EDU/EHTP/STP unit may import

without payment of duty all types of goods, including

capital goods, as defined in the Policy, required by it for its

activities as mentioned in para 6.1...”

Page 46 46

Para 6.10 reads as under:

“6.10 An EDU/EHTP/STP unit may export goods

manufactured/software developed by it through a

merchant exporter/status holder recognized under this

Policy or any other EDU/EHTP/STP/SEZ unit.”

The amendments do not impinge upon the right of any

party to export its goods in accordance with the Exim

Policy. The clarification only excludes exports which were

never intended in the first place to be covered by the

Special Scheme under consideration.

18. Secondly, the misuse of the scheme by mere paper

growth in exports is not to be countenanced. Hence, it is

but natural that the notification dated 28.1.2004 would

apply to the exports made from 1.4.2003 onwards. In so

far as this Court holds that the Notes 1 and 2 read with

Note 4 introduced by the notification dated 28.1.2004 are

merely clarificatory, the exports made by the petitioner

between 1.4.2003 and 27.1.2003 (sic) would certainly be

covered by the said notes. Two views were possible about

the expression “incremental growth in exports by 25%” and

the Government adopted the interpretation as reflected in

the notification dated 28.1.2004 which is quite in

consonance with the objects of the Act, Exim Policy and

the Incentive Scheme rather than the interpretation

canvassed by the petitioner. Hence, there is no substance

in the challenge to Notes 1 and 2 read with Note 4.”

53)On the aforesaid basis, insofar as Notification dated January 28, 2004 is

concerned, its validity has been upheld. The High Court then discussed

validity of Public Notice of the even date. Observing that by this Public

Notice certain export products from the Incentive Scheme were sought

to be excluded and it could not be treated as mere clarifications, the

High Court held that DGFT had no power to exclude exports of such

groups merely by stating that rough diamonds or food items were to be

Page 47 47

excluded.

54)Since Notification dated April 21, 2004 read with Notification dated April

23, 2004 were issued whereby Note 6 was added, which was to the

same effect as Public Notice dated January 28, 2004, and since this was

held not to be merely clarificatory in nature, the Court went into the issue

as to whether Notes 6 and 3 read with Note 4 were retroactive or

retrospective. In the process, it dealt with the issue of 'vested right' and

after discussing the aforesaid legal concepts, it came to the conclusion

that Notes 3, 6 and 4 were only retroactive in nature and not

retrospective and since Notification dated January 28, 2004 (including

Note 3 thereof) on exports made from April 01, 2003 was upheld as

valid, Notifications dated April 21 and 23, 2004, flowing from the said

Note 3 and adopting contents of Public Notice dated January 28, 2004,

could not be faulted with on the ground of retrospectivity.

55)The Court then took the issue of Promissory Estoppel and discussed

numerous case law on the subject and concluded that since it was a

case of change in economic policy with future effect or retroactive effect

only to 'prevent manifest injustice or fraud', such public interest would

override individual interest even if the promisee cannot resume his

position. On this basis, the argument based on the principle of

Promissory Estoppel was rejected.

Page 48 48

56)At the same time, exclusion of two items vide Note 6 in Notifications

dated April 21 and 23, 2004 and Public Notice dated January 28, 2004

was found to be neither clarificatory nor in public interest and, therefore,

bad in law. These are exclusion of following exports from the benefits of

duty-free import entitlement for the export status holders:

(i) Items exported under free shipping bills.

(ii) Gold, silver in any form including plain jewellery thereof, in so far as the

import of capital goods and office equipment for the factory of the

associate/supporting manufacturer/job worker of the petitioner Company

is concerned.

The Special Civil Application was allowed to the aforesaid extent

directing that the aforesaid items cannot be excluded while computing

the duty free import entitlement.

57)JUDGMENT OF THE BOMBAY HIGH COURT

The Bombay High Court, in its impugned judgment dated July 04,

2005, has held as under:

(i)Notification dated January 28, 2004 is valid. It does not seek to amend

the policy with retrospective effect but is only clarificatory in nature which

was issued to stop the misuse and abuse of the scheme as the main

purport of the scheme was to encourage the export of products and not

to encourage the status holders/export user to pool the exports made by

Page 49 49

other exporters for the purpose of showing incremental growth in the

export. Paras 19 and 20 of the High Court containing discussion on this

aspect are noted below.

“19. The reasons for making clarifications are contained in

para 5 of the impugned Notification. It appears that after

the scheme was initiated, on the basis of intelligence

gathered the Central Government learnt that the scheme

was being misused by certain status holders by entering

into contracts with various exporters showing themselves

as third party exporters. Such contracts were executed on

stamp papers ostensibly showing such status holders as

third party exporters holding other parties in obtaining the

orders. These contracts were found to have been entered

into between the parties as merely a paper arrangement

with a view to claim benefits of duty free credit entitlement

on the export of others. It also came to notice that the

status holders were purchasing exports made by other

parties at a premium with a view to show incremental

growth of 25% or more in exports without having actually

achieved such growth. In the face of this clear abuse of the

scheme the Central Government had to intervene and

issue the impugned Notification to clarify the correct

meaning of the scheme. Note 2 of the Notification provides

that incremental growth of exports by an exporter shall not,

directly or indirectly, be transferred to any other exporter

i.e. exporter's own incremental growth will be counted for

entitlement. The appellants have not challenged the

validity of Note 2. What is challenged is the validity of Note

I which states that for the purpose of calculating the value

of certain exports shall not be taken into account in respect

of sub-clauses (ii),(v),(vi) and (vii) thereof.

20. It appears that till 2002-2003 the petitioners' export

performance was going down steadily. In 2002-2003 the

export of the petitioners was hardly Rs.27 crores. In the

year 2002-2003 India's export increased by 22% whereas

as compared to the petitioners' export of about Rs.27

crores in 2002-2003, it catapulted to more than Rs.1000

crores. The national export growth rate was only 22%

while the petitioners' exports grew at more than 3800%. It

is obvious that this growth is merely a paper growth and

not incremental growth within the meaning of the scheme.

Notification dated 28

th

January 2004 does not make any

third party export illegal or entirely ineligible for getting

Page 50 50

incentives under the Exim Policy. However, the basic

intention of the amended scheme was to encourage the

export of products manufactured by small scale units who

do not have access to the international market because of

lack of required international marketing expertise and

optimum resources to have presence in the international

marketing arena. The scheme was not intended to

encourage the status holder/export house to pool the

exports made by other exporters for the purpose of

showing incremental growth in the export. The clarification

issued by the impugned Notification in so far as it provides

that supplies made by one status holder to another status

holder or export performance made by one status holder

on behalf of another status holder shall not be eligible for

entitlement is in consonance with the basic object of the

scheme. The export turnover of the units operating under

STZ/EOU/EHTP schemes was also excluded as these

units are getting all facilities for import without payment of

duty on various types of goods including capital goods

required by them for their activities. The intention of the

makers of the scheme was not to confer double benefit

under para 3.7.2.1. Further an exporter is required to

export himself and not benefit from export capabilities of

STZ/EOU/EHTP etc. This would be only paper growth and

amount to abuse of the scheme. Reliance placed by the

petitioners on Circular No. 16 dated 24tth December 2002

is also of no assistance as the said Circular stating that 3

rd

party exports are eligible for all the export promotion

schemes was issued long before the special incentive

scheme was announced on 31

st

March 2003. In our

opinion, the provisions contained in the impugned

Notification dated 28

th

January 2004 are merely

clarificatory and cannot be treated as amendment to the

scheme.”

In the process, the High Court rejected the contention of the writ

petitioners that the said Notification was unreasonable and irrational.

The Court held that in complex economic matters every decision is

necessarily empiric and is based on experimentation of what one may

call trial and error method and, therefore, its validity cannot be tested on

Page 51 51

any rigid prior considerations or on the application of any straightjacket

formula.

(ii) Public notice dated January 28, 2004 issued by the DGFT has been held

to be without jurisdiction inasmuch as DGFT has no power to do so

under Section 5 read with Section 3 of the Act. The Court held that by

this Public Notice, four items were sought to be excluded from the

purview of the scheme and, therefore, it amounted to amendment of the

scheme which could be done by the Central Government only that too by

means of Notification under Section 5 of the Notification, clarified that

power of the DGFT is only to be exercised for procedural purpose which

was evident from para 2.1.4 of the EXIM Policy. On the other hand, para

3.2.6 inserted by Public Notice dated January 28, 2004 went beyond the

procedural conditions as these conditions were not found in the Policy.

According to the High Court, since the Notification was not clarificatory

and it amounted to amendment of the policy which was statutory in

nature, this form of delegated or subordinate legislation could be only

prospective and not retrospective unless the rule making authority has

been vested with the power under the Statute to make rules with

retrospective effect.

(iii)Insofar as Notes (vi) and (vii) which were added vide Notifications dated

April 21 and 23, 2004, the High Court took the view that they were not

Page 52 52

merely clarificatory in nature. It was pointed out that vide these

Notifications, four items were sought to be excluded from the purview of

the scheme and, therefore, could not be treated as merely clarificatory.

The High Court, thus, while affirming the validity of these Notifications,

came to the conclusion that it can be only prospective in nature.

Contention of the Union that the word “amend” used in Section 5 read

with Section 3 confers upon the Central Government to regulate,

incorporates in its entrustment of the power to make subordinate

legislation retrospectively, was turned down by the High Court. The High

Court took the view that the word “amend” does not give power to make

amendment retrospectively if it is used in relation to the power to make a

piece of delegated legislation. The connotation of the word “amend”

when it is used of the exercise of power by a legislature cannot be

pressed to construe the word “amend” in relation to the power to make

delegated legislation. In taking this view, the High Court relied upon the

judgment of this Court in Accountant General and Another v. S.

Doraiswamy and Others

5

.

Another contention of the Union predicated on Section 21 of the General

Clauses Act to buttress its submission that retrospective effect could be

given to the Notification was also repelled. In the opinion of the High

Court, Section 21 of the General Clauses Act embodies a realm of

construction, nature and extent of application which must inevitably be

5

(1981) 4 SCC 93

Page 53 53

governed by relevant provisions of the statute that confers power to

issue the notification. The said power must be exercised within the limits

prescribed by the provisions conferring such a power and if there was no

specific power given to make amendment retrospectively, that could not

be assumed on the ground that it was necessitated in public interest.

On this aspect, the Bombay High Court did not agree with the view taken

by Gujarat High Court which held that Notifications dated April 21 and

24, 2004 were merely retroactive and not retrospective, by giving

following reasons:

“The Division Bench, however, proceeded to hold that the

Notifications dated 21

st

/24th April, 2004 are merely

retroactive and not retrospective. We may hasten to add

that the Division Bench struck down the Notifications dated

21

st

/ 23

rd

April, 2004 as far as the free shipping bills and

gold, silver and jewellery are concerned on the ground that

exclusion of these items was unjustified and unreasonable.

With great respect to the learned Judges we are unable to

agree with the view that the amendment is merely

retroactive. Once it is shown that the Central Government

does not have the power to give retrospective effect to the

amendment which is introduced in exercise of power

conferred by sec. 5 of the Foreign Trade Act then whether

the said amendment is retro-active or retrospective is

rather immaterial. The amendment has clearly an impact

on the rights which are already crystallized. We have

therefore no hesitation to hold that the Notifications dated

21

st

and 23

rd

April 2004 would have prospective operation

only.”

OUR ANALYSIS AND CONCLUSIONS

58)The factual matrix, coupled with the arguments advanced before us by

both sides, makes it clear that the issues remain the same which were

canvassed before the High Courts. Even the position taken by the

Page 54 54

parties on either side is predicated on identical legal edifice. Before

adverting to the analytical discussion and deciding the validity of

impugned Notifications and public notice, keeping in mind the legal

principles, we would like to first discuss the background in which they

came to be issued. We feel that argument of the Union that these were

issued in public interest has to be considered first as that would provide

the raison d'etre behind such a move on the part of the Government.

Therefore, the first question is:

Whether Notifications were issued in public interest?

59)The main objective of the scheme was to achieve the share of 1% of

global trade and accelerated growth in exports. For this purpose, the

scheme intended to concentrate on the growth of certain kinds of

products treating the same as “thrust sectors”. In para 3.10, six such

sectors are mentioned as thrust sectors, viz., Electronic hardware,

Textile including garments, Auto components/ancillary, Gem and

jewellery, Agriculture and service sector. It would be significant to point

out that except one, all other writ petitioners belong to Gem and

jewellery sector. One writ petitioner has export in Textile/Garments.

What is highlighted is that no thrust sector was affected or prejudiced by

the impugned Notification and which was primarily Gem and Jewellery

exporters who got the hit.

Page 55 55

60)As a matter of fact, immediately after the introduction of the scheme, it

was found that there was unprecedented sharp rise in the export in Gem

and Jewellery articles. It raised certain suspicion in the mind of the

authorities as to whether these were genuine exports. The matter was

investigated and on the basis of intelligence gathered by the Central

Government, it was learnt that there was rampant misuse of the scheme

by certain status holders. On October 13, 2003, the then Joint

Secretary, Government of India, Central Board of Excise and Customs

addressed a letter to the then DGFT stating as follows:

“It has been reliably learnt that some status holders are

trying to show growth in exports so as to avail the benefit

of the aforesaid scheme. Such status holders are

purchasing exports made by other parties at a premium

with a view to show incremental growth of 25% or more in

exports without having actually achieved such growth.

Similarly some corporate groups having more than one

exporting units are reportedly shifting exports in the name

of any one status holder group company so as to artificially

achieve incremental growth of 25% in exports. You would

agree that the objective of DFCEC Scheme is to

encourage status holders to achieve substantial growth in

exports so that there is corresponding increase in the

foreign exchange earnings of the country. It is, therefore,

necessary to put suitable safeguards in DFCEC Scheme

for Status Holders so that third party exports are not

counted for the purpose of calculating the incremental

growth in exports. Similarly, in case of corporate houses

having more than one exporting companies, incremental

growth may be calculated by taking into account the

overall exports made by all the companies of that group.

You may also like to provide for any other safeguards in

DFCEC Scheme for Status Holders to ensure that the

benefits of DFCEC Scheme is made available only to

those status holders who actually achieve incremental

growth of 25% or more in FOB value of exports during the

financial year 2003-04 vis-a-vis to financial year 2002-03.

One way to disallow DFCEC Scheme benefit to such

Page 56 56

artificial growth may be to define the term “incremental

growth in exports” used in para 3.7.2.1(vi) of the EXIM

Policy.”

61)The said letter dated 14.10.2003 was forwarded to the Office of the

Commissioner of Customs, Export Promotions to various

Commissioners of Customs and the Commissioner of Customs, Mumbai

on 05.11.2003 responded that:

“The Customs House at Mumbai has noticed exports of

sugar by State Trading Corporation of India Ltd. showing

account of Adani Export Ltd., Private Merchant Exporter.

The invoice is that of State Trading Corporation of India

Ltd. Mate Receipt shows receipts of goods from State

Trading Corporation of India Ltd. As also the Bill of Lading

shows the shipper as State Trading Corporation of India

Ltd. However, the bank certificate of export and realization

has been filed by Adani Exports Ltd. In which the exporter

is shown as Adani Exports Ltd. Adani House,

Navrangpura, Ahmedabad A/c State Trading Corporation

of India Ltd. Photocopies of the set of documents is

enclosed herewith. It is also to be pointed out that the

DEPB benefit available on sugar is only 4% but under the

incentive scheme the exporter is entitled to benefit of 4%

plus additional 10%.

If purchase of exports from third parties or shifting of

exports from one company to the other in the group is

inconsistent with the intention and objective of the scheme,

then the flaw in the scheme is to be removed. The flaw is

that third party exports are being permitted under the

Foreign Trade as well as Customs Regulations. The flaw

can be removed by amending para 3.7.2.1 of that Policy

and the relevant customs notifications to provide that third

party exports shall not be taken into account by the DGFT

in computing the incremental growth and the FOB value

qualifying for grant of Duty Fee Credit Entitlement

Certificate.

The scheme may be more precisely stated in the EXIM

Policy and the Customs Notifications in accordance with

the objectives and intentions of the Government so that

what is plainly permitted by the scheme is not regarded

Page 57 57

subsequently as misuse or abuse of the scheme.

It is also brought to the notice that it is open to the

exporters to export under free Shipping Bill where as per

the current instructions there is no scrutiny of Shipping

Bills or physical examination of the goods. This would

enable the unscrupulous exporters to inflate the FOB

Value and get incremental growth and the additional

benefit of 10% under DFCEC.”

62)In a meeting held with the Officials of the DGFT and the Customs it was

suggested as under:

“For calculation of incremental value the following should

be excluded:-

- Value of goods exported on re-export basis.

- Since the exports made by a subsidiary of a limited

company are counted towards export performance of the

limited company for the purpose of recognition, the value

of export made by subsidiary company and its limited

company shall be taken together to determine the

incremental exports.

- In case of EOU/SEZ/STP/EHTP units, this facility shall

not be available as such units are already eligible for duty

free import of capital goods/raw materials/office

equipments etc. Further the status holder which also has

a DTA unit along with EOU/SEZ/STP/EHTP unit should be

excluded for the purpose of determining of third party

export.

- Value of third party export.

- In case of doubt regarding valuation of goods by

Customs authorities, the value of goods as determined by

Customs authority should be taken

for determining incremental export instead of value

declared by exporter.

- Value of exports made in terms of fulfillment of any

export obligation under any export promotion scheme such

as EPCG, Advance License etc.

Page 58 58

Further to plug the loopholes, there is need to incorporate

the following safeguards in the scheme.

- It is essential to incorporate a provision in the scheme

providing that the status holder availing the benefit of

above said scheme and importing raw material shall not

avail export incentive by way of drawback/DEPB on foods

manufactured using such duty free inputs and their

subsequent export.

- The possibility of excluding gems and jewellery exports

may also be examined as the duty incidence on gold (less

than 2%) silver (5%), rough diamond (0%), rough

gemstones (0%), broken or semi-finished cut and polished

diamonds (0%), cut and polished diamonds (15%) is low.

In addition to low duty, several other incentives such as

replenishment licence of 1% FOB Value of export for duty

free import vide notification No.41/99-Customs, dated

28-4-2003 are also available.

In addition, we have several schemes such as:

- Exemption to gold/silver/platinum, alloys, findings, and

mounting of gold/silver/platinum and plain semi-finished

gold/silver/platinum Jewellery by nominated agencies,

status holders or exporters of standing under the scheme

for export against supply by foreign buyer (notification No.

56/2000-Customs dated 5-5-2000)

- Scheme for providing replenishment license issued order

under or in accordance with paragraph 4.4.1 of the EXIM

Policy; and Gem Replenishment License issued under in

accordance with paragraph 4.4.13 of the EXIM Policy –

under these schemes, raw pearls, natural or cultures, and

precious or semi-precious stones (other than rough

diamonds), unset and uncut are allowed to be imported

duty free.

- In addition to above, this sector has large potential to

manipulate the value of goods and do the circular trading

of goods by doing over-invoicing and under-invoicing. The

receipt cases of large scale manipulation of value of rough

diamonds is a clear example of this.

- There is need to clearly express in the scheme that

value of only physical exports be taken into consideration

and not the value of deemed exports.

Page 59 59

- The Scheme is open ended and it does not have any

linkage with foreign exchange realised. This aspect also

needs careful re-examination.”

63)On 19.11.2003, the Officer on Special Duty, Government of India,

Ministry of Finance, Department of Revenue issued a Circular No.

98/2003 stating that:

“Commissioner of Customs (Export), ACC, Sahar had

raised an issue whether under DFCEC Scheme, import of

all capital goods including professional equipments could

be allowed. This doubt has also been created on account

of usage of the words “capital goods” in condition (3) of

Customs Notification No. 54/2003. This issue has been

examined in consultation with DGFT/MOC. DGFT have

confirmed that the objective of DFCEC Scheme for

Services Providers is to permit import of aforesaid goods

with a view to increase the capability of the services

providers so as to enable him to render a better and

efficient service. With this in mind import of professional

equipments which are required in the profession of the

service providers has been allowed. However, insofar as

capital goods are concerned, its import to service provider

has already been allowed through EPCG route.

Therefore, insofar as DFCEC Scheme is concerned, under

the category of professional equipments, import of only

those equipments would be permissible under DFCEC

Scheme, which are professional equipments required by

the Service Provider for the purpose of rendering service &

earning free foreign exchange. It is reiterated that import

of capital goods which are other than professional

equipment or office equipment shall not be allowed under

DFCEC Scheme for Service Providers. In order to remove

doubts, the words “capital goods” used in condition (3) of

54/2003-Cus dated 1.4.2003 has also been corrected to

read as “Professional equipment” by issue of corrigendum.

Suitable Public Notice for Trade and Standing Order for

the guidance of customs field may be issued.”

64)In furtherance to the communications between the Department of

Page 60 60

Revenue and the Customs, a meeting was held in the Office of the

DGFT on October 21, 2003 which was attended by ADG(SB), JS(SSR),

JDG(MCJ), OSD(RKT) and DDGTM in the Chamber of DGFT under the

Chairmanship of DGFT and with regard to the Duty Free Credit

Entitlement Scheme a tentative decision was taken on the following lines

to safeguard, avoid any fraud or misuse of the Scheme:

(a) The BRC and Shipping Bill and the GR Form should bear the name

of the merchant exporter and the associate/supporting manufacturer in

case of third party export.

(b) There should be a minimum growth of 25% in the exports of both

supporting/associate manufacturers in case of third party export.

(c) For group companies, it was suggested that the export of different

companies under a group may be clubbed so as to check the possibility

of inter-company transfers within a group for showing artificial growth.

However, the matter may be further examined to arrive at a solution.

(d) It was also decided to go through the other additional issues, if any,

in the matter so that the proper guidelines can be issued as early as

possible.

65)With regard to the import of capital goods under the Duty Free Credit

Entitlement Scheme the matter was deliberated upon and it was decided

not to allow all capital goods other than the professional equipment and

office equipment mentioned in paragraph 3.8 of EXIM Policy against

Page 61 61

DFCE to service providers.

66)On December 11, 2003, the Additional Director General, Directorate of

Revenue Intelligence addressed a letter to the Joint Secretary, (Draw

back), Ministry of Finance reiterating the suggestions made in the

meeting held with the Officers of the DGFT and the Customs as stated

herein above.

67)On December 23, 2003, the Office of the Chief Commissioner of

Customs, Bangalore Zone, addressed a Communication to the Joint

Secretary (Drawback), Ministry of Finance, Department of Revenue,

Central Board of Excise and Customs inter alia indicating:

(i) In order to prevent misuse of the scheme, it is desirable to

incorporate the following conditions in paras 3.7.2 and 3.7.2.1 of the

EXIM Policy 2002-2007 while issuing the duty free import entitlement

certificate.

(ii) White computing the incremental growth in FOB value of exports,

only the value of exports, which have been made directly by the status

holder as involved in the export documents and for which the export

proceeds have been realized in the name of the status holders shall be

taken into account.

68)Thereafter, on December 12, 2003, the Chief Commissioner of Customs,

Mumbai addressed a communication to the Joint Secretary (Drawback),

Page 62 62

Ministry of Finance, Department of Revenue indicating that:

“The status holders as well as status holder corporate

groups are showing artificial incremental growth of 25% in

Exports(.) Even a Govt. of India undertaking, such as

S.T.C. Limited have also sold their exports to another

status holder(.)

It is felt that the incentive scheme under DFCEC for 25%

incremental growth in Exports during 2003-04 vis-a-vis

2002-03 has spurred this “artificial clubbing of exports”(.)

However, the DGFTS clarificatory policy circular of

16/2002 dated 2.12.2002 envisages that allowing third

party export is a conscious decision of the Government(.)

It appears that in the face of the current policy provisions,

the benefits allowed to third party exports cannot be legally

denied(.) Hence it is proposed that Ministry may consider

prevailing upon the Ministry of Commerce/DGFT to amend

the EXIM Policy provisions, so as to incorporate Para

3.7.2.1 (g) that for the purpose of calculating the

incremental growth of 25% in exports in 2003-04, vis-a-vis

2002-03 the exports made on behalf of third parties will not

be counted(.)

It is further submitted that in order to show 25%

incremental growth in the exports during the current

financial year 2003-04 vis-a-vis exports made in 2002-03,

unscrupulous elements may also resort to over invoicing of

free shipping bill by inflating the FOB value in such exports

as the same are not subject to rigours of customs

assessment and physical examination(.) It may therefore

be suggested to the Ministry of Commerce and DGFT that

the value of the exports made under Free Shipping Bill

may not be counted for the purpose of calculating 25%

incremental growth in export under the DFCEC Scheme(.)

Alternatively, the exporters claiming for incremental growth

against free shipping Bills with the benefit of DFCEC

Scheme should declare it in all such Shipping Bills, so that

such exports could be put to rigors of customs scrutiny

including valuation and physical examination(.)”

69)Based on these Reports an exercise was initiated for carrying out

amendments in the Handbook of Procedure (Volume–I) with series of

meetings and Open Houses with the Apex Chambers of Commerce and

Page 63 63

Industry, Export Promotion Councils, Trade Associations, Commodity

Boards. Based on these interfaces the lists of suggestions were

compiled and the same discussed threadbare during internal

deliberations.

70)There were a series of interactions with the other Ministries involving

changes in the procedural aspects of the EXIM Policy as reflected in the

Handbook of Procedures (Volume-1).

71)The individual divisions were allocated the task of amending the

procedural aspects of the EXIM Policy. Inputs were received from the

EPCG division headed by Addl. DGFT (MLB) which carried out changes

in Chapter 5 of the Handbook of Procedures (Volume-1), PC II Division

carried out changes in the Deemed export chapter and DES IV Division

suggested changes in Chapter IV of the Handbook of Procedures

(Volume-1).

72)Meetings were held with the (Drawback) Directorates on January 09,

2004 and January 21, 2004 culminating into a presentation to the

Hon'ble Prime Minister on January 27, 2004 in the presence of the

Commerce and Industry Minister, Finance Minister, Secretary Finance,

Secretary Revenue, Secretary DGFT, Additional DGFT (Policy), Joint

Secretary etc. wherein it was decided that salient changes should be

brought in the Handbook of Procedure (Volume-1) to the following effect:

Page 64 64

“the duty free entitlement for status holders has been fine

tuned to obviate any possible misuse such as mandating

the insertion of the exporter and third party's name on the

export documents, need

to have nexus for import under the certificate vis-a-vis the

exports made etc.”

73)In the counter affidavit filed by the Union of India, details of the modus

operandi used by these exporters are given on the basis of which it is

projected that these exporters indulged in inflating their exports by

achieving a growth rate from 300% to 3800% when during the same

period i.e. 2003-2004, the national growth of export was merely 18%. It

is demonstrated by tabulating figures as follows:

S.No.Firm

Turnover

crores –

2002-03

Turnover

crores –

2003-04

%

Growth

1Adani Exports Limited,

Ahmedabad

377 4657 1135

2Rajesh Exports, Bangalore112 2372 2017

3Kanak Exports, Mumbai 27 1070 3816

4Survanshi Exports,

Hyderabad

1007 5495 335

5Vishal Exports, Ahmedabad318 1495 370

“It is submitted that in case of M/s. Kanak Exports and

M/s. Rajesh Exports, their export growth exceeded a

growth rate of 2000% and their entire export comprises

of gold coins and plain Jewellery. The relevant turnover

of these companies for the year 2002-2003 and

2003-2004 is as under:

Firm

Turnover

2002-03

Turnover

2003-04

%

Growth

Share of Gold

coins and Plain

jewellery in total

Exports

Rajesh Exports,

Bangalore

112 2372 2017100

Kanak Exports,27 1070 3816100

Page 65 65

Mumbai

That in case of M/s. Adani Exports, the Petitioner herein,

their exports have grown by nearly 1135% and over 80%

of their exports came from diamonds and supply taken

from other status holders not meeting the minimum turn

over of growth criteria. The said fact is clear from the

following chart:

Adani Exports Limited, Ahmedabad Exports

(crores)

Total exports for the year 2003-04 of which4657

1Rough, and re-exported polished diamonds2475

2Supplies taken from status holders not

meeting the minimum turnover and growth

criteria

1316

Share of the above 2 categories in the

total exports

81.4%

Export surge of 1135% for M/s. Adani Exports came in

2003-04 while for the past 6 years their exports were

declining.

The above said growth rate of the companies who have

challenged the Notifications and the Public Notices, has

been achieved on account of the following:

I-Purchase of exports

Purchase of the exports of other firms (who were

not eligible to get the benefit of the scheme) by M/s.

Adani Exports Ltd. to inflate their turnover. For this

Page 66 66

contracts were signed between the petitioners and other

exporters.

II-Export of rough diamonds

Export of rough diamonds by M/s. Adani Exports

Ltd. Even through India is not a rough diamond

producing country.

These exports stopped the moment DFCE

benefits were disallowed.

 Export of such rough diamonds earlier never

been part of the normal commercial operations and has

taken place just to take advantage of the Scheme.

 According to Gems and Jewellery export

promotion council, “India is not a rough exporting

country. Rough diamonds which are unsustainable for

cutting in India are re-exported.” Such exports stopped

the moment benefit was explicitly withdrawn.

In the present case also the respondent herein

M/s Adani Exports Limited had stopped exporting the

rough diamonds the moment the Notification was issued

in January, 2004 and according to Gems and Jewellery

export promotion council, “Party has not exported rough

diamonds during Jan/March 2004.”

III-Export of gold coins, Jewellery-Circular trading

and Exports to related companies

Most notorious misuse of the scheme was carried

out by few firms who exported Gold medallion and

studded jewellery. Key firms included M/s. Kanak

Exports, M/s. Rajesh Exports Ltd. And M/s. Adani

Exports Limited.

Petitioners exported to their own counterparts in Dubai

and Sharjah. Since the jewellery attracted 5% import

duty at Dubai, the consignments which were declared as

jewellery in India were declared as scrap in Dubai to

avoid the import duty.

The export goods have been declared as

“Studded gold jewellery/CE Bangles” at the Indian port,

whereas at the port of destination they were cleared as

gold scrap.

In few consignments belonging to M/s Adani

Page 67 67

Exports Ltd. and produced by M/s Rajesh Exports as

supporting manufacturer, the export products declared

as 'Bangles' were nothing but strips of gold formed into

the shape of bangle and studded with cheap imitation

stone.

That as it was difficult for them to achieve the

value addition prescribed by the Policy through

craftsmanship, they added extra gold to get the value

addition. However, in this process strangely enough per

unit price of the gold exported was less than per unit

price of gold imported.

Thereby implying/demonstrating that there is a

collusion between M/s. Adani Exports, Petitioner herein

and M/s. Rajesh Exports, appellant before the

Karnataka High Court in order to misuse the policy.

With the exports taking place within a day of the

imports, gold can be circulated more than 100 times in a

year. That means that an unscrupulous exporter can

expect to earn Rs.1500 for every Rs.100 invested. As

these are not commercial operations and export and

import takes place between related parties, the

illegitimate earnings are at the expense of the country.

IV-Export of cut and polished diamonds-Circular

trading and Exports to related companies

According to reliable information the same sets of

diamonds were rotating and these never entered the

Indian domestic territory or to the end consumers

abroad. The value of such exports in the past three

years may exceed Rs.15,000 crores. Government has

detailed report of the modus operandi of the firms

involved.

Exports of cut and polished diamonds took place

from small rooms of 10X12 feet where manufacturing

activity was not allowed.

Firms like M/s. Adani Exports imported their

consignments on re-export basis with artificial value

addition and to buyers related to them.

Page 51 of Annual report 2001-02 of M/s. Adani

Exports mentions the name of M/s. Gudami International

Page 68 68

of Singapore as the related party and associate entity.

M/s. Adani Exports exported cut and polished diamonds

to this entity. This indicates that the suppliers, exporters

and importers were linked and hence the possibility of

manipulating value addition.

According to one estimate the same set of

diamonds were rotating and these never entered the

Indian domestic territory or to the end consumers

abroad.”

74)It is also stated in the counter affidavit that the misuse of the scheme

had also come to the notice of DRI and other intelligence officials who

had gathered the necessary information and collected supported

documents. Based on the intelligence gathered, a note on the misuse of

Duty From Credit Entitlement (DFCE) and Target Plus Scheme was

prepared which is annexed with the counter affidavit. At the time of

arguments, Mr. Adhyaru, learned senior counsel extensively read and

profusely relied upon this note with his passionate plea that all these writ

petitioners have indulged in sharp practices in trying to take undue

advantage of the scheme and, therefore, they should not be held entitled

to the benefit of the scheme. It was also submitted that this material

would clearly support the plea of the Government that the Notifications

were issued to curb the misuse and were clearly in public interest. Exact

summary and details of misuse as mentioned in the said note are as

under:

“Executive Summary

The following note is based on the intelligence

Page 69 69

gathered by the government. If needed copies of

supporting documents may be produced.

Since the Scheme was based on growth of

individual exports, many unscrupulous exporters

resorted to inflating their export turnover mainly by

following type of activities.

M/s. Adani Exports and few other exporters

purchased the exports of other firms to inflate their

turnover. Contracts have been signed between the

petitioners and other exporters that petitioner will

provide marketing and other services and act as third

party exporter. According to the Department of Revenue,

Status Holders were purchasing exports made by other

parties by paying money with a view to show

incremental growth of 25% or more in their own exports.

Claiming other firm's exports through such mechanism

would mean that the country's export turnover would

remain constant while applicant firm's turnover will

skyrocket.

Export of rough diamonds even though India is

not a rough diamond producing country. These exports

stopped the moment DFCE benefits were disallowed.

Few firms who exported Gold medallion and

studded jewellery indulged in the most notorious misuse

of the Policy. Key firms included M/s. Kanak Exports,

M/s. Rajesh Exports Overseas and M/s. Adani Exports

Limited. According to DRI reports many of these

exporters exported to their own counterparts in Dubai

and Sharjah. Since the jewellery attracted 5% import

duty at Dubai, the consignments which were declared as

jewellery in India were declared as scrap in Dubai to

avoid the import duty. Since these companies were

producing shoddy products in a 12 hour operation, it

was difficult for them to achieve the value addition

prescribed by the Policy through craftsmanship and

hence they added extra gold to get the value addition.

However, in this process strangely enough per unit price

of the gold exported was less than per unit price of gold

imported. Government has secured key documents

from UAE Customs.

Cut and polished diamonds were imported, stored

inside a bond and re-exported with artificial value

addition. Few large firms led by M/s. Adani Exports Ltd.

Page 70 70

exported these products to buyers related to them.

According to one estimate the same set of diamonds

were rotating and these never entered the Indian

domestic territory or to the end consumers abroad. The

value of such exports in the year 2003-04 and 2004-05

may exceed Rs. 15,000 crores. This report contains

observations of DRI, which describes the modus

operandi and the firms involved in graphic details.

DETAILS OF THE MISUSE OF DUTY FREE CREDIT

ENTITLEMENT (DFCE) & TARGET PLUS SCHEME BY

THE PETITIONERS

Background of Policy changes

Intent of the Government has been to accelerate

India's exports and towards this intent DFCE scheme

was launched. The scheme envisaged rewarding

genuine export growth with the specific objective of

accelerating the incremental growth in exports and to

facilitate India emerging as a major base for different

source of products and services for the rest of the world.

The reward was supposed to motivate and spur

exporters in increasing their export turnover. However,

the scheme could not have envisaged at the time of its

launch that certain exporters would employ

non-commercial and unlawful tactics in a manner that

would be injurious to the revenue interest and to derive

undeserved benefits without actually having positive

effect on the overall export effort of the country.

DGFT started getting the reports of misuse of the

Scheme predominantly on account of buying of exports

from the parties who would otherwise not be eligible

under the Scheme. To plug the misuse and also to

provide clarification on the details of the Scheme,

Notification 28 and Public Notice 40 were issued on

28.1.2004.

I-Purchase of exports

One of the major misuses reported was that many

Status holders were entering into contracts with various

exporters for arrangements showing themselves as third

party exporters. Such contracts were executed on

stamp paper. Ostensibly such status holders indicated

themselves as third party exporters helping the other

Page 71 71

party in obtaining export orders, production of goods as

per international standards etc. This legal contract has

been entered merely as paper arrangement so as to

claim the benefit of duty free import entitlement on the

export of others. M/s. Adani Exports Limited was one of

the parties in many such contracts.

According to the Department of Revenue Status

Holders were purchasing exports made by other parties

at a premium with a view to show incremental growth of

25% or more in exports without having actually achieved

such growth.

973 crores worth of exports of M/s. Adani Exports

Limited came from the supplies from large exporters

(status holders). Status holders are large sized

exporters who export their goods directly. In this case

the benefits of DFEC Scheme were not applicable to all

status holders but only to those status holders who were

meeting the incremental growth and turnover criteria. It

is anybody guess that if the status holders were not

meeting the growth criteria they would not have got any

benefit under the Scheme. The petitioners channeled

such supplies to gain benefit under the Scheme.

Claiming other firm's exports through such

mechanism would mean that the country's export

turnover would remain constant while applicant firm's

turnover will skyrocket. If the firm had focused on

increasing their exports, both the firm and the country

would have gained in terms of export turnover, however,

the firms chose to focus on people who were already

exporting (but were not entitled for this benefit). Thus,

the firm's turnover in the past year grew at astronomical

rate whereas country's export growth was just average.”

The Government has, thus, demonstrated that based on the

aforesaid exercise undertaken, Notification dated January 28, 2004 as

well as Public Notice of the even date were issued.

75)Notwithstanding strenuous efforts made by learned counsel for the wit

petitioners to show that the exports by them were genuine and there was

no misuse, we have no hesitation in accepting the plea of the Union that

Page 72 72

the purport behind Notifications was bona fide which was actuated with

the conditions of public interest in mind. We answer the question in the

affirmative.

76)Let us now discuss the validity of the Notification dated January 28,

2004. The issue that arises for determination is as to:

Whether Notification No.28 dated January 28, 2004 vide

which Notes 1 to 5 to para 3.7.2.1 were inserted in the

EXIM Policy 2002-2007 was only clarificatory in nature

or it amounted to amendment of the provisions of para

3.7.2.1 of the EXIM Policy?

77)In order to discuss this question in proper perspective, it would be

necessary to take note of those portions of the provisions contained in

the original Scheme which are relevant for our purposes. Here, we are

concerned with para 3.7.2.1 of the Scheme, which we reproduce again

for ready reference:

“3.7.2.1 The status holders shall be eligible for the

following new/ special facilities:

(i) Licence/certificate/permissions and Customs

clearances for both imports and exports on self-declaration

basis;

(ii) Fixation of Input-Output norms on priority within 60

days;

(iii) Exemption from compulsory negotiation of documents

through banks. The remittance, however, would continue

to be received through banking channels;

(iv) 100% retention of foreign exchange in EEFC account;

(v) Enhancement in normal repatriation period from 180

days to 360 days;

Page 73 73

(vi) Duty free import entitlement for status holders

having incremental growth of more than 25% in FOB

value of exports (in free foreign exchange) subject to a

minimum export turnover of Rs.25 crore (in free

foreign exchange). The duty free entitlement shall be

10% of the incremental growth in exports. Such

entitlement can be used for import of capital goods,

office equipment and inputs for their own factory or

the factory of the associate/supporting

manufacturer/job worker. The entitlement/goods shall

not be transferable.”

78)Vide Notification dated January 28, 2004, 5 Notes were added to the

aforesaid para. We are concerned with Note 1 which contained 8

sub-notes, and it reads as under:

“Note 1 - For the purpose of calculating the value of

exports, the following exports shall not be taken into

account, namely:-

(i) re-export of imported goods or exports made through

transshipment;

(ii) export turnover of units operating under

SEZ/EOU/EHTP/STPI Schemes or products manufactured

by them and exported through DTA units;

(iii) deemed exports (even when payments are received in

Free Foreign Exchange) and payment from EEFC

account;

(iv) service exports;

(v) supplies made by one status holder to another status

holder;

(vi) export performance made by one status holder on

behalf of other status holder will not be eligible for

entitlement under the scheme;

(vii) Supplies made or export performance effected by a

non-status holder (Merchant exporter/ Manufacturer with

Page 74 74

any export performance in 2003-2004) to a status holder if

the applicant as well as the non status holder have less

than 25 per cent incremental growth over their respective

previous years direct export turnover;

(viii) the exports made by an applicant within a group and

the group to which it belongs has individually less than 25

per cent incremental growth of export.”

79)There was no serious challenge to sub-notes (i), (iii), (iv) and (viii).

Before we discuss the effect and impact of the aforesaid sub-notes of

Note 1, let us find out as to how the Bombay High Court and Gujarat

High Court in their respective judgments have dealt with this issue.

80)So far as the Bombay High Court is concerned, after specifically posing

the question as to whether Notification dated January 28, 2004 has the

effect of introducing a new condition or term or it is merely in the nature

of clarification to the existing policy. The High Court referred to the basic

objective of the scheme as contained in Commerce and Industry

Minister's speech on introducing new EXIM Policy 2002-2007. It reads

as under:

“We recognize that the status holders will continue to

play a significant and increasing role in boosting

exports, particularly from the small scale sector, as

most of the small scale units will not be in a position to

directly access the international markets. Moreover, it

will be our endeavor to facilitate India emerging as a

major base for out sourcing products and services for

the rest of the world. They are also critical to our

strategy for accelerating the rate of incremental growth

of export. Therefore, we intend to give a premium to

the status holders who achieve high growth rate in their

exports. It is proposed to give a duty free entitlement

to them for import of capital goods, spares, office

Page 75 75

equipments and consumables. This will be available to

status holders who achieve a growth rate of 25% or

more in the current year with a minimum export

performance of Rs.25 crores. They would be entitled

to a duty free entitlement of 10% of the incremental

growth in exports during the current financial year. This

entitlement would be subject to actual user condition

which can be passed on to associate manufactures”.

81)The High Court thereafter pointed out that after the aforesaid Scheme

was initiated, the Central Government learnt, on the basis of intelligence

gathered, that there was a rampant misuse of the scheme by entering

into contacts with various exporters showing themselves as third party

exporters. These contracts were executed on stamp papers ostensibly

showing such status holders as third party exporters helping other

parties in obtaining the orders. It was found that these were merely

paper arrangement with a view to claim benefits of duty free credit

entitlement on the export of others. Insofar as case of writ petitioner

Kanak Exports is concerned, the High Court noticed that in the year

2002-2003, the export of this petitioner was hardly Rs.27 crores which

took a big leap and quantum jump in the year 2003-2004 when the

exports of this petitioner catapulted to more than Rs.1000 crores. The

national export growth rate was only 22% over the last year whereas

exports of Kanak Exports grew at more than 3800%. According to the

High Court, it was merely a paper growth and not incremental growth

within the meaning of the scheme and the scheme was not to encourage

the status holder/export house to pool the exports made by other

Page 76 76

exporters for the purpose of showing incremental growth. On that basis,

the High Court held that the Notification dated January 28, 2004 was

merely clarificatory and cannot be treated as amendment to the scheme

and backed this conclusion with the following reasons:

“....However, the basic intention of the amended

scheme was to encourage the export of products

manufactured by small scale units who do not have

access to the international market because of lack of

required international marketing expertise and optimum

resources to have presence in the international

marketing arena. The scheme was not intended to

encourage the status holder/export house to pool the

exports made by other exporters for the purpose of

showing incremental growth in the export. The

clarification issued by the impugned Notification in so

far as it provides that supplies made by one status

holder to another status holder or export performance

made by one status holder on behalf of another status

holder shall not be eligible for entitlement is in

consonance with the basic object of the scheme. The

export turnover of the units operating under

STZ/EOU/EHTP schemes was also excluded as these

units are getting all facilities for import without payment

of duty on various types of goods including capital

goods required by them for their activities. The

intention of the makers of the scheme was not to confer

double benefit under para 3.7.2.1. Further an exporter is

required to export himself and not benefit from export

capabilities of STZ/EOU/EHTP etc. This would be only

paper growth and amount to abuse of scheme. Reliance

placed by the petitioners on Circular No. 16 dated 24

th

December 2002 is also of no assistance as the said

Circular stating that 3

rd

party exports are eligible for all

the export promotion schemes was issued long before

the special incentive scheme was announced on 31

st

March 2003. In our opinion, the provisions contained in

the impugned Notification dated 28

th

January 2004 are

merely clarificatory and cannot be treated as

amendment to the scheme.”

82)The Gujarat High Court, likewise, had come to the same conclusion in

Page 77 77

the writ petition of Adani Exports Limited. In fact, paras 17 and 18 of the

judgment of the Gujarat High Court is reproduced by the Bombay High

Court in its judgment which reflects the mind of the Gujarat High Court in

coming to the same conclusion. These paras read as under:

“17. Under the policy in force prior to the impugned

notifications and even thereafter the third party exports

are permitted. What was legal earlier is not made illegal

at all. For instance, exports of goods manufactured by

units in EOU/SEZ zones through status holder are not

prohibited but such exports even made between

1.4.2003 and 27.1.2004 are excluded because the

benefit of duty free import was already availed for the

export of such goods. Chapter 6 of the EXIM policy

relates to Export Oriented Units (EOUs). Electronics

Hardware Technology Parks (EHTPs), and Software

Technology Parks (STPs). As provided in paras 6.1 and

6.8 of the EXIM Policy, these units undertake to export

their entire production of goods and services, except

permissible sales in the Domestic Tariff Area as per the

EXIM Policy. Para 6.2(b) of the EXIM policy provides

that “an EOU/EHTP/STP unit may import without

payment of duty all types of goods, including capital

goods, as defined in the policy, required by it for its

activities as mentioned in para 6.1...” Para 6.10 reads as

under:

“6.10 As EOU/EHTP/STP unit may export goods

manufactured/software developed by it through a

merchant export/status holder recognized under this

policy any other EOU/EHTP/SEZ unit”.

The amendments do not impinge upon the right of

any party to export its goods in accordance with the

EXIM policy. The clarification only excludes exports

which were never intended in the first place to be

covered by the Special Scheme under consideration.

18. Secondly, the misuse of the scheme by mere paper

growth in exports is not to be countenanced. Hence, it

is but natural that the notification dated 28.1.2004 would

apply to the exports made from 1.4.2003 onwards. In so

far as this court holds that the Notes 1 and 2 read with

Note 4 introduced by the notification dated 28.1.2004

Page 78 78

are merely clarificatory, the exports made by the

petitioners between 1.4.2003 and 27.1.2003 would

certainly be covered by the said notes. Two views are

possible about the expression “incremental growth in

exports by 25%” and the Government adopted the

interpretation as reflected in the notification dated

28.1.2004 which is quite in consonance with the object

of the Act, EXIM policy and the incentive scheme rather

than the interpretation canvassed by the petitioner.

Hence, there is no substance in the challenge to a

Notes 1 and 2 read with note 4.”

83)Sub-note (ii) of Note 1 now provides that export turnover of units

pertaining to SEZ/EOU/EHTP/STP or products manufactured by them

and exported through DTA units are not to be included and taken into

account for the purpose of calculating the value of exports. Both the

High Courts in the impugned judgments have held it to be clarificatory on

the ground that such export turnover was excluded as these units,

namely, those pertaining to SEZ/EOU/EHTP/STP schemes are getting

all facilities for import without payment of duty on various types of goods

including capital goods required by them for their activities and there was

no intention in the original scheme also to confer double benefit under

para 3.7.2.1. This question by the writ petitioners by referring to paras

6.10, 7.1 and 7.8 of the EXIM Policy which permitted, inter alia, export

through status holders. On that basis, it was argued by the learned

counsel appearing for these writ petitioners that sub-note (ii) of Note 1

which stipulated that such exports would not be counted for the purpose

of entitlement was not clarificatory but an amendment to the scheme. It

Page 79 79

is difficult to accept the aforesaid submission. No doubt, such

EOU/EHTP/STP schemes are allowed to export goods manufactured by

them through a merchant exporter/status holder recognised under the

EXIM Policy. Likewise, SEZ is also authorised to export its goods

through a status holder. The permission to make exports through status

holder is one thing. Taking into account these exports by the status

holders for the purpose of calculating the value of exports for availing the

benefits of the entitlement given under the scheme is altogether different

thing. The counsel for the petitioners could not refute or deny that such

SEZ/EOU//EHTP/STP are getting the benefit of the exports made by

them in the form of facilities for import without payment of duty on

various types of goods including capital goods required by them for their

activities. Therefore, exactly the same benefit which is sought to be

given to the status holders for achieving incremental growth as provided

in the scheme was already conferred upon. Obviously, purpose of the

scheme was not to give double benefit for same exports. In fact, if that

is allowed, it would be a clear case of misuse of the scheme inasmuch

as for the same export turnover units operating under

SEZ/EOU/EHTP/STP would get the certain incentives and the status

holders also manage to extract the same benefits exploiting the scheme

by exporting the goods manufactured by these STZ/EOU etc. On

considering the issue in this hue, we agree with the opinion of the High

Page 80 80

Court that such a sub-note (ii) was merely clarificatory in nature.

84)Sub-note (v) to Note 1 stipulates that if the supply were made by one

status holder to another status holder, these shall also be excluded while

calculating the value of exports. Likewise, sub-note (vi) of Note 1

excludes the export performance made by one status holder on behalf of

other status holder. High Courts have treated it as clarificatory on the

ground that the Scheme was not intended to encourage the status

holders/export house to pool the exports made by other exporters for the

purpose of showing incremental growth in the exports and, therefore, the

addition of sub-note (v) to Note 1 was in consonance with the basic

objective of the scheme as originally envisaged. Having regard to the

nature of this sub-note (v) and when we keep in mind the fact that the

two status-holders if they carry out the exports and made the target as

per the Scheme were entitled to the benefit of the Scheme, we agree

with the High Courts that even insertion of these clauses is clarificatory

in nature inasmuch as it only states that the supply made by one

status-holder to another status-holder will not be counted. This

clarification was issued, as rightly pointed out by the High Courts, to

ensure that two status-holders belonging to the same group may not

start pooling and try to take undue advantage.

85)Insofar as sub-note (vii) of Note 1 is concerned, it stipulates that supplies

made or export performance affected by a non status holder to a status

Page 81 81

holder will not be taken into account for the purpose of calculating the

value of exports, if the applicant as well as the non status holder have

less than 25% incremental growth over their respective previous years.

This appears to be clearly clarificatory in nature inasmuch as the

purpose of the Scheme was to give benefit to those who are able to

achieve incremental growth of 25%. Thus, each such status holder has

to independently attain the growth target stipulated in the scheme to

avail the benefit. Obviously, if it has not been able to achieve 25%

incremental growth, such export house cannot take the advantage by

including exports of a non status holders to show that it has achieved

25% incremental growth.

Aforesaid discussion leads us to conclude that the Notification

dated January 28, 2004 was clarificatory in nature and its validity stands

upheld.

86)Next issue relates to the validity of the Public Notice dated January 28,

2004. The question that is posed for determination on this issue is as to:

Whether Public Notice dated January 28, 2004, issued

by the DGFT, which sought to exclude the export

performance related to class of goods, is without

jurisdiction?

87)The main submission of the petitioners, which was before the High

Courts as well and reiterated before us, was that Public Notice dated

January 28, 2004 seeks to amend the EXIM Policy and DGFT does not

Page 82 82

have any such power inasmuch as this EXIM Policy is statutory which is

issued under Section 5 of the Act by the Central Government and,

therefore, it is only the Central Government which has the power to

make amendments to the EXIM Policy. Therefore, the Public Notice

issued by DGFT dated January 28, 2004 was without jurisdiction. An

additional ground of retrospectivity was also taken to challenge the

Public Notice. It was also argued that DGFT by the said Public Notice

was seeking to impose additional conditions, not forming part of the

original policy which was again impermissible.

88)Mr. Adhyaru, learned senior counsel appearing for the Union of India, on

the other hand, submitted that the paramount consideration in issuing

the Public Notice was to check unscrupulous exporters including the writ

petitioners for inflating their export turnover by adopting dubious

methods. He emphasized the rational for inclusion of four items by this

Public Notice which has already been taken note of. His endeavour was

to demonstrate that issuance of the Public Notice in question became

paramount to cluck unscrupulous methodology adopted by certain

exporters with the objective to wrongfully acquire the benefits of the

Schemes that could not be countenanced and had to be checked. We

are not delving with those alleged malpractices and hold back the same

at this juncture. They will be spelled out while discussing the validity of

the Notification dated April 21, 2004 as the subject matter thereof is

Page 83 83

same. Here, we are concerned with the powers of DGFT to issue such a

Public Notice.

89)In order to answer this question, we have to first determine as to whether

this Public Notice dated January 28, 2004 is only an amendment to

Handbook of Procedure or it tinkers with the EXIM Policy. To answer this

question, we may first go into the Scheme of the Act. For this purpose,

Section 5 as well as Section 6 of the Act are to be taken note of in the

first instance and read as under:

“5. Foreign Trade Policy.-The Central Government

may, from time to time, formulate and announce, by

notification in the Official Gazette, the foreign trade

policy and may also, in like manner, amend that policy:

Provided that the Central Government may direct that, in

respect of the Special Economic Zones, the foreign

trade policy shall apply to the goods, services and

technology with such exceptions, modifications and

adaptations, as may be specified by it by notification in

the Official Gazette.]

6. Appointment of Director General and his

functions.-(1) The Central Government may appoint

any person to be the Director-General of Foreign Trade

for the purposes of this Act.

(2) The Director-General shall advise the Central

Government in the formulation of the [foreign trade

policy] and shall be responsible for carrying out that

policy.

(3) The Central Government may, by Order published in

the Official Gazette, direct that any power exercisable by

it under this Act (other than the powers under sections 3,

5, 15, 16 and 19) may also be exercised, in such cases

and subject to such conditions, by the Director-General

or such other officer subordinate to the Director General,

Page 84 84

as may be specified in the Order.”

90)From the aforesaid, it is clear that Section 5 provides that the Central

Government may, from time to time, formulate and announce, the EXIM

Policy. This has to be done by issuing/announcing this Policy by way of

notification in the Official Gazette. The Central Government also has the

power to amend the Policy so announced by adopting the same

procedure i.e. by issuing notification in the Official Gazette. It is not in

dispute that EXIM Policy in question was issued by notification in

exercise of powers conferred under Section 5 of the Act. This Policy,

thus, is infested with statutory flavour.

91)For the purpose of carrying out the objectives of the Act which includes

implementation of the Policy, Central Government is authorised to

appoint DGFT as per Section 6 of the Act. Main functions of the DGFT

are advising the Central Government in formulation of the Policy and he

is also responsible for carrying out the said Policy. Sub-section (3) of

Section 6 provides that Central Government may delegate its power

exercisable under the Act. However, powers under Sections 3, 5, 15, 16

and 19 are specifically excluded which means these powers cannot be

delegated. Thus, power to announce the Policy and to amend the same

remains with the Central Government. Likewise, power to make rules

under Section 19 which vests with the Central Government, cannot be

Page 85 85

delegated.

92)Keeping in mind the aforesaid legal position, we reproduce certain

portion of the EXIM Policy announced vide Notification No.1 dated

March 31, 2003 which have bearing on the issue at hand. These are:

Para 1.1 of the Export and Import Policy provided that:

“In exercise of the powers conferred under Section 5 of

The Foreign Trade (Development and Regulation Act),

1992 (No.22 of 1992), the Central Government hereby

notifies the Export and Import Policy for the period

2002-2007. This Policy shall come into force with effect

from April 01, 2002 and shall remain in force upto March

31, 2007 and will be co-terminus with the Tenth Five Year

Plan (2002-2007).

However, the Central Government reserves the

right in public interest to make any amendments to this

Policy in exercise of the powers conferred by Section 5 of

the Act. Such amendment shall be made means of a

Notification published in the Gazette of India”.

Para 1.2 of the said Policy provides that:

“Any Notifications made or Public Notices issued or

anything done under the previous Export/Import Policies,

and in force immediately before the commencement of this

Policy shall, insofar as they are not inconsistent with the

provisions of this Policy, continue to be in force and shall

be deemed to have been made, issued or done under this

Policy. License/Certificate/ Permissions issued before the

commencement of this Policy shall continue to be valid for

the purpose for which such licence/Certificate/permission

was issued unless otherwise stipulated”.

Para 2.4 of the Import and Export Policy dealing with the Procedure

provides that:

“The Director General of Foreign Trade may, in any case

or class of cases, specify the procedure to be followed by

an exporter or importer or by any licensing or any other

Page 86 86

competent authority for the purpose of implementing the

provisions of the Act, the Rules and the Order made

thereunder and this Policy. Such procedures shall be

included in the Handbook (Vol. 1), Handbook (Vol.2),

Schedule of DEPB Rate and in ITC (HS) and published by

means of a Public Notice. Such procedures may, in like

manner, be amended from time to time.

The Handbook (Vol.1) is a supplement to the EXIM

Policy and contains relevant procedures and other details.

The procedure of availing benefits under various schemes

of the Policy are given in the Handbook (Vol.1)”.

93)It is explained by the learned counsel for the Union of India that a

Notification issued under Section 5 of the Act or any change brought

about by the DGFT in exercise of the powers under Para 2.4 of the

Import and Export Policy in the Handbook Procedure, by way of a Public

Notice the same are Gazetted and Notified in the Gazette of India. It is

also pointed out that the Notification/ Public Notices issued relating to

Non-Statutory Rules, Regulations, Order and Resolutions issued by the

Ministries of Government of India, (other than the Defence Ministry) and

by the Supreme Court of India are published under Part 1 Section 1 of

the Gazette of India. On the other hand, Notifications issued by the

Ministries of Government of India (other than the Defence Ministry) are

published under Part 2 Section 3 and sub-section 2 of the Gazette of

India. On that basis, justification is sought to be given that the

Notification No.28(RE-2003)/2002-2007 dated January 28, 2004,

Notification No.38/(RE-2003) 2002-2007 dated April 21, 2004 were

published in the Gazette of India under Part 2 and 3(II), while Public

Page 87 87

Notice No.40 dated January 28, 2004 was published in the Gazette of

India under Part 1 Section 1 of the Gazette of India and as such, as both

the Notifications as well as the Public Notices are officially gazetted in

the Gazette of India. Thus, there is no distinction between the two as

the same carry the same impact and effect.

94)From the aforesaid explanation, we take it that the Public Notice dated

January 28, 2004 was published in the Gazette of India in accordance

with the requirement of law. The question, however, is as to whether by

this Public Notice, DGFT was only carrying out the EXIM Policy or this

Public Notice amounted to change in the said EXIM Policy. It is crystal

clear that the Public Notice alters the provisions of EXIM Policy. It

would, therefore, amount to amending the EXIM Policy, whether

clarificatory or otherwise. There may be a valid justification and rational

for exclusion of four items contained therein, as pleaded by the Union.

However, it had to be done in accordance with law. When the DGFT had

no power in this behalf, he could not have excluded such items from the

purview of EXIM Policy by means of Public Notice. The power of DGFT

is only to be exercised for procedural purposes and both the High Courts

have rightly remarked that para 3.2.6 inserted by public notice goes

beyond the procedural conditions.

95)In fact, the Government itself realised the same, namely, the DGFT had

Page 88 88

no such power. It is for this reason that what was sought to be achieved

by the said Public Notice, was formalised by the Central Government by

issuing Notifications dated April 21 and 23, 2004 in exercise of powers

conferred on the Central Government by Section 5 of the Act and the

same four items were excluded.

96)Therefore, we hold that public notice dated January 28, 2004 issued by

DGFT, so far it excludes the aforesaid four items, is ultra vires.

97)Now, we advert to the issue pertaining to Notification dated April 28,

2004. The question here is as to:

Whether subsequent Notification dated April 21, 2004,

read with Notification dated April 28, 2004, seeking to

exclude the export performance related to class of

goods covered by para 2 of the Public Notice dated

April 28, 2004, by way of Notes 6 to para 3.7.2.1 of the

EXIM Policy, would relate back to the date of Public

Notice dated January 28, 2004 or is to be given

prospective effect from the date of issuance of

Notifications on April 21 and 23, 2004.

98)It is no doubt that the Central Government has the power to amend the

Policy and, therefore, it could do so vide Notifications dated April 21 and

23, 2004. The only question is as to whether these Notifications are bad

in law on the ground that they seek to apply retrospectively.

99)We start with the premise that there was complete justification for

excluding the four items insofar as grant of benefit under scheme is

Page 89 89

concerned. The Union of India has been able to demonstrate the same

in full measure. This aspect has already been discussed in detail at the

outset itself.

100)However, at the same time, as already been pointed out above, this

Notification is not clarificatory in nature unlike Notification dated January

28, 2004. Therefore, the issue of retrospectivity becomes important.

The contention of Mr. Adhyaru is that the Notification is not retrospective

but retroactive in nature. In the alternative, it is submitted that even it is

treated as retrospective, the Government has right to do so under the

given circumstances inasmuch as grant of concession or incentive is the

privilege of the Central Government which can always be withdrawn and

in the present case, it is withdrawn for justifiable reasons and in public

interest which is the paramount consideration and over rights all private

considerations. Therefore, it is argued, the question of retrospectivity of

Policy by the impugned Notification does not arise at all. Mr. Adhyaru

also argued that there was an implied power vested with the Central

Government to amend the Policy retrospectively.

101)We may state, at the outset, that the incentive scheme in question, as

promulgated by the Government, is in the nature of concession or

incentive which is a privilege of the Central Government. It is for the

Government to take the decision to grant such a privilege or not. It is

Page 90 90

also trite law that such exemptions, concessions or incentives can be

withdrawn any time. All these are matters which are in the domain of

policy decisions of the Government. When there is withdrawal of such

incentive and it is also shown that the same was done in public interest,

the Court would not tinker with these policy decisions. This is so laid

down by catena of judgments of this Court and is now treated as

established and well grounded principle of law. In such circumstances,

even the Doctrine of Promissory Estoppel cannot be ignored.

102)We may suitably refer to the judgment of this Court in Kasinka Trading

v. Union of India

6

. In that case, Government of India had issued

Notification under Section 25(1) of the Customs Act, 1962 in 'public

interest' granting exemption from whole of the customs duty on import of

PVC resin. This Notification was to remain in force till March 31, 1981.

However, even before the said date, by another Notification dated

October 16, 1980, the full exemption from custom duty was withdrawn

and it was reduced to the exemption from custom duty as is in excess of

40% ad valorem. The importer had contended that relying on the

exemption notification dated March 15, 1979, it had placed orders for the

import of PVC resins on the understanding that the commodity was

totally exempt from customs duty, the Government must be held bound

by the representations contained in the notification dated March 15,

6

(1995) 1 SCC 274

Page 91 91

1979 and the Government was estopped on the basis of promissory

estoppel to go back on its promise. The Government justified the

withdrawal of exemption on the ground that the Government had issued

notification dated March 15, 1979 with a view to equalizing sale prices of

the indigenous and the imported material and to make the commodity

available to the consumer at a uniform price, keeping in view the trends

in the supply of the material. Subsequently, it was realized that the

international prices of the product were falling and consequently the

import prices had become lower than the ex-factory prices of the

indigenous material. Hence, it was decided in “public interest” to

withdraw the exemption notification.

This Court held that, “the reasons given by the Union of India

justifying withdrawal of the exemption notification, in our opinion, are not

irrelevant to the exercise of the power in public interest nor are the same

shown to be insufficient to support the exercise of that power”. The

Court also observed that, the power to grant exemption from payment of

duty flows from the provisions of Section 25(1) of the Customs Act. The

power to exempt includes the power to modify or withdraw the same.

Such an exemption by its very nature is susceptible of being revoked or

modified or subjected to other conditions. The supersession or

revocation of an exemption notification in the public interest is an

Page 92 92

exercise of the statutory power of the State under the law itself as is

obvious not merely from the language of Section 25 of the act, but also

from the General Clauses Act under which the authority which has the

power to issue a notification has the undoubted power to rescind or

modify the notification in the like manner. The Court also examined the

case of the appellant-petitioners that relying upon the notification dated

March 15, 1979, they had acted and the Government could not be

permitted to go back on its assurance otherwise they would be put to

huge loss. The Court dealt with this contention in the following words:

“The Courts have to balance equities between the parties

and indeed the Courts would bind the Government by its

promise to prevent manifest injustice or fraud”.

The Court also quoted with approval the following observations

from Malhotra & Sons v. Union of India

7

:

“The Courts will only bind the Government by its promises

to prevent manifest injustice or fraud and will not make the

Government a slave of its policy for all times to come when

the Government acts in its Governmental, public or

sovereign capacity.”

103)The above decision was followed by this Court in Shrijee Sales

Corporation v. Union of India

8

where also the same notifications were

considered. In that case also, the appellants-petitioners had alleged that

they would not have imported the PVC resin without the exemption as

that would have been unviable and uneconomical and further that many

7

AIR 1976 J&K 41

8

(1999) 3 SCC 398

Page 93 93

persons took full advantage of the exemption. The Court held that the

facts of the economic situation explained in the judgment rendered in

Kasinka Trading's case were not contravened nor was it alleged that

public interest did not call for supersession of the exemption notification.

The Court also examined the question whether the fact that the

notification dated 15.03.1979 mentioned the period during which it was

to remain in force would make any difference to the situation. The Court

then held that - 'once public interest is accepted as the superior equity

which can override individual equity, the principles should be applicable

even in cases where a period has been indicated'.

104)Therefore, it cannot be denied that the Government has a right to

amend, modify or even rescind a particular Scheme. It is well settled

that in complex economic matters every decision is necessarily empiric

and it is based on experimentation or what one may call trial and error

method and therefore its validity cannot be tested on any rigid prior

considerations or on the application of any straight-jacket formula. In

Balco Employees Union (regd.) v. Union of India and Ors.

9

, the

Supreme Court held that Laws, including executive action relating to

economic activities should be viewed with greater latitude than laws

touching civil rights such as freedom of speech, religion etc., that the

legislature should be allowed some play in the joints because it has to

9

(2000) 2 SCC 333

Page 94 94

deal with complex problems which do not admit of solution through any

doctrine or straightjacket formula and this is particularly true in case of

legislation dealing with economic matters, where having regard to the

nature of the problems greater latitude require to be allowed to the

legislature. The question, however, is as to whether it can be done

retrospectively, thereby taking away some right that had accrued in

favour of another person?

105)The case of the exporters is that by achieving the target contained in the

Scheme in respect of incremental exports, these exporters had right

accrued in their favour to claim the benefits provided for achieving this

target. It was submitted in this behalf that the Scheme came into force

w.e.f. April 01, 2003 and from April 01, 2003 to March 31, 2004 i.e.

during these 12 months, the status holders were entitled to make the

exports and once the targets as set out in the clause 3.2.7.1 (vi) were

achieved, the exporters became entitled to get duty free import to the

extent of 10% of the incremental growth in exports. According to them,

the moment a particular exporter fulfilled the target of incremental growth

of more than 25% of FOB value in exports with minimum export value

turnover of 25 crore, said exporter got right to have duty free entitlement

equivalent to 10% of incremental growth in exports. The only condition

was that this entitlement was to be used w.e.f. April 01, 2004 for import

of items specified in the said clause. On that basis, it was argued that

Page 95 95

the effect of the impugned Notification was to take away this vested right

accrued away in their favour and it amount to giving retrospective

operation to the said circular which was not permissible. Following

judgments were cited in support of the plea that there was no such

power to make provision with retrospective effect in exercise of power of

delegated legislation:

(i)Union of India & Ors. v. Asian Food Industries

10

“48. The Delhi High Court, however, in our view

correctly opined that the Notification dated 4-7-2006

could not have been taken into consideration on the

basis of the purported publicity made in the proposed

change in the export policy in electronic or print media.

Prohibition promulgated by a statutory order in terms of

Section 5 read with the relevant provisions of the policy

decision in the light of sub-section (2) of Section 3 of the

1992 Act can only have a prospective effect. By reason

of a policy, a vested or accrued right cannot be taken

away. Such a right, therefore, cannot a fortiori be taken

away by an amendment thereof.”

(ii) State of Rajasthan & Ors. v. Basant Agrotech (India) Ltd.

11

“21. There is no dispute over the fact that the

legislature can make a law retrospectively or

prospectively subject to justifiability and acceptability

within the constitutional parameters. A subordinate

legislation can be given retrospective effect if a power in

this behalf is contained in the principal Act. In this

regard we may refer with profit to the decision in

Mahabir Vegetable Oils (P) Ltd. v. State of Haryana

(2006) 3 SCC 620, wherein it has been held that:

“41. We may at this stage consider the effect of

omission of the said note. It is beyond any cavil that a

subordinate legislation can be given a retrospective

effect and retroactive operation, if any power in this

behalf is contained in the main Act. The rule-making

10

(2006) 13 SCC 542

11

(2013) 15 SCC 1

Page 96 96

power is a species of delegated legislation. A

delegatee therefore can make rules only within the

four corners thereof.

42. It is a fundamental rule of law that no statute shall

be construed to have a retrospective operation unless

such a construction appears very clearly in the terms

of the Act, or arises by necessary and distinct

implication.”

(iii) Keshavlal Jethalal Shah v. Mohanlal Bhagwandas & Anr.

12

“13. Counsel for the respondent also submitted that

Section 29(2) as amended was intended to have

retrospective operation, because the Amending Act was

in the nature of explanatory legislation. There is nothing

in the language of Section 29(2) as amended, which

may indicate that it was intended to be retrospective in

operation. Section 29(2) as amended in terms confers

jurisdiction upon the High Court to call for the record of

a case for the purpose of satisfying itself that the

decision in appeal was according to law, which the High

Court did not possess before the date of the Amending

Act. The amending clause does not seek to explain any

pre-existing legislation which was ambiguous or

defective. The power of the High Court to entertain a

petition for exercising revisional jurisdiction was before

the amendment derived from Section 115 Code of Civil

Procedure, and the legislature has by the Amending Act

attempted to explain the meaning of that provision. An

explanatory Act is generally passed to supply an

obvious omission or to clear up doubts as to the

meaning of the previous Act. Section 29(2) before it was

enacted, was precise in its implication as well as in its

expression: the meaning of the words used was not in

doubt, and there was no omission in its phraseology

which was required to be supplied by the amendment.”

(iv)Commissioner of Income Tax v. Vatika Township

Private Ltd.

13

“28. Of the various rules guiding how a legislation has to

be interpreted, one established rule is that unless a

contrary intention appears, a legislation is presumed not to

be intended to have a retrospective operation. The idea

behind the rule is that a current law should govern current

12

(1968) 3 SCR 623

13

(2015) 1 SCC 1

Page 97 97

activities. Law passed today cannot apply to the events of

the past. If we do something today, we do it keeping in

view the law of today and in force and not tomorrow’s

backward adjustment of it. Our belief in the nature of the

law is founded on the bed rock that every human being is

entitled to arrange his affairs by relying on the existing law

and should not find that his plans have been

retrospectively upset. This principle of law is known as lex

prospicit non respicit : law looks forward not backward. As

was observed in Phillips vs. Eyre

14

, a retrospective

legislation is contrary to the general principle that

legislation by which the conduct of mankind is to be

regulated when introduced for the first time to deal with

future acts ought not to change the character of past

transactions carried on upon the faith of the then existing

law.

29.The obvious basis of the principle against

retrospectivity is the principle of 'fairness’, which must be

the basis of every legal rule as was observed in the

decision reported in L’Office Cherifien des Phosphates

v. Yamashita- Shinnihon Steamship Co. Ltd.

15

Thus,

legislations which modified accrued rights or which impose

obligations or impose new duties or attach a new disability

have to be treated as prospective unless the legislative

intent is clearly to give the enactment a retrospective

effect; unless the legislation is for purpose of supplying an

obvious omission in a former legislation or to explain a

former legislation. We need not note the cornucopia of

case law available on the subject because aforesaid legal

position clearly emerges from the various decisions and

this legal position was conceded by the counsel for the

parties. In any case, we shall refer to few judgments

containing this dicta, a little later.

xx xx xx

33. A Constitution Bench of this Court in Keshavlal

Jethalal Shah v. Mohanlal Bhagwandas & Anr.

16

, while

considering the nature of amendment to Section 29(2) of

the Bombay Rents, Hotel and Lodging House Rates

Control Act as amended by Gujarat Act 18 of 1965,

observed as follows:

“The amending clause does not seek to explain any

14

(1870) LR 6 QB 1

15

(1994) 1 AC 486

16

(1968) 3 SCR 623

Page 98 98

pre-existing legislation which was ambiguous or

defective. The power of the High Court to entertain a

petition for exercising revisional jurisdiction was

before the amendment derived from s. 115, Code of

Civil Procedure, and the legislature has by the

amending Act attempted to explain the meaning of

that provision. An explanatory Act is generally passed

to supply an obvious omission or to clear up doubts

as to the meaning of the previous Act.”

(v)Trimbak Damodhar Rajpurkar v. Assaram Hiraman Patil &

Others

17

“8. Besides, it is necessary to bear in mind that the right

of the appellant to eject the respondents would arise

only on the termination of the tenancy, and in the

present case it would have been available to him on

March 31, 1953 if the statutory provision had not in the

meanwhile extended the life of the tenancy. It is true

that the appellant gave notice to the respondents on

March 11, 1952 as he was then no doubt entitled to do;

but his right as a landlord to obtain possession did not

accrue merely on the giving of the notice, it accrued in

his favour on the date when the lease expired. It is only

after the period specified in the notice is over and the

tenancy has in fact expired that the landlord gets a right

to eject the tenant and obtain possession of the land.

Considered from this point of view, before the right

accrued to the appellant to eject the respondents

amending Act 33 of 1952 stepped in and deprived him

of that right by requiring him to comply with the statutory

requirement as to a valid notice which has to be given

for ejecting tenants.

9. In this connection it is relevant to distinguish

between an existing right and a vested right. Where a

statute operates in future it cannot be said to be

retrospective merely because within the sweep of its

operation all existing rights are included. As observed

by Buckley, L.J. in West v. Gwynne retrospective

operation is one matter and interference with existing

rights is another. “If an Act provides that as at a past

date the law shall be taken to have been that which it

was not, that Act I understand to be retrospective. That

is not this case. The question here is whether a certain

17

(1962) Supp. 1 SCR 700

Page 99 99

provision as to the contents of leases is addressed to

the case of all leases or only of some, namely, leases

executed after the passing of the Act. The question is

as to the ambit and scope of the Act, and not as to the

date as from which the new law, as enacted by the Act,

is to be taken to have been the law.” These

observations were made in dealing with the question as

to the retrospective construction of Section 3 of the

Conveyancing and Law of Property Act, 1892 (55 & 56

Vict. c. 13). In substance Section 3 provided that in all

leases containing a covenant, condition or agreement

against assigning, underletting, or parting with the

possession, or disposing of the land or property leased

without licence or consent, such covenant, condition or

agreement shall, unless the lease contains an

expressed provision to the contrary, be deemed to be

subject to a proviso to the effect that no fine or sum of

money in the nature of a fine shall be payable for or in

respect of such licence or consent. It was held that the

provisions of the said section applied to all leases

whether executed before or after the commencement of

the Act; and, according to Buckley, L.J., this

construction did not make the Act retrospective in

operation; it merely affected in future existing rights

under all leases whether executed before or after the

date of the Act. The position in regard to the operation

of Section 5(1) of the amending Act with which we are

concerned appears to us to be substantially similar.

10. A similar question had been raised for the decision

of this Court in Jivabhai Purshottam v. Chhagan

Karson- Civil Appeal No 153 of 1958 decided on

27-3-1961 in regard to the retrospective operation of

Section 34(2)(a) of the said amending Act 33 of 1952

and this Court has approved of the decision of the Full

Bench of the Bombay High Court on that point in

Durlabbhai Fakirbhai v. Jhaverbhai Bhikabhai (1956) 58

BLR 85. It was held in Durlabbhai case that the

relevant provision of the amending Act would apply to

all proceedings where the period of notice had expired

after the amending Act had come into force and that the

effect of the amending Act was no more than this that it

imposed a new and additional limitation on the right of

the landlord to obtain possession from his tenant. It

was observed in that judgment that “a notice under

Section 34(1) is merely a declaration to the tenant of

the intention of the landlord to terminate the tenancy;

Page 100 100

but it is always open to the landlord not to carry out his

intention. Therefore, for the application of the restriction

under sub-section 2(a) on the right of the landlord to

terminate the tenancy, the crucial date is not the date of

notice but the date on which the right to terminate

matures; that is the date on which the tenancy stands

terminated”.

(vi)Sakuru v. Tanaji

18

“4. Our attention was drawn to the fact that subsequent to

the decision of the High Court, the State Legislature has

enacted the Andhra Pradesh Tenancy Laws (Amendment)

Act, 1979 – Act 2 of 1979, whereby Section 93 of the Act

has been amended and the provisions of Section 5 of the

Limitation Act, 1963 have now been expressly made

applicable to appeals and revisions preferred under

Sections 90 and 91 of the Act. We see no force in the

contention advanced on behalf of the appellant that the

said amendment is clarificatory in nature. The provisions

of Section 93 as they stood prior to this amendment were

free from any ambiguity and called for no clarification. The

Legislature has also not given any indication of any

intention to clarify but, on the other hand, what has been

done by it is to amend the section with only prospective

effect. The amended provisions of Section 93 are,

therefore, of no assistance to the appellant in this case

which is governed by the section as it was originally

enacted.”

(vii)Union of India v. N.R. Parmar

19

“35. Having examined the matter thus far, it is necessary

to refer to the Ministry of Finance, Department of

Revenue's Letter dated 11-5-2004 (hereinafter referred to

as “the Letter dated 11-5-2004”). The aforesaid letter is

being reproduced below:

“ New Delhi, 11-5-2004

To,

The Chief Commissioner of Income Tax (CCA),

Chandigarh

18

(1985) 3 SCC 590

19

(2012) 13 SCC 340

Page 101 101

Subject: Fixation of inter se seniority of DR and

promotee Income Tax Inspectors in view of clarification

given by DoP&T in r/o OM dated 3-7-1986

Sir,

I am directed to refer to your Letter

F.No.CC/CHD/2003-04/935 dated 4-12-2003 on the

above subject and to say that the matter has been

examined in consultation with DoP&T and necessary

clarification in the mater is given as under:

Point/query raised Clarification

Whether direct recruit

Inspectors should be

given seniority of the

year in which selection

process initiated or

vacancy occurred or

otherwise.

'It is clarified by DoP&T

that direct recruits'

seniority via-a-vis the

promotees is reckoned

from the year in which they

are actually recruited.

DRs cannot claim seniority

of the year in which the

vacancies had arisen. The

question of grant of

seniority to DRs of the

period when they were not

even in service does not

arise.'

3. The representations may please be disposed of

accordingly.

Yours faithfully,

sd/-

Under-Secretary to the Government of India”

36. A perusal of the Letter dated 11-5-2004 reveals that

it adopts a position in clear conflict with the one

expressed in the OMs dated 7-2-1986 and 3-7-1986, as

well as, in the OMs dated 20-12-1999 and 2-2-2000. In

the aforesaid Letter dated 11-5-2004 it was sought to be

“clarified”, that the seniority of direct recruits vis-a-vis

promotees, would be determined with reference to the

year in which the direct recruits are appointed. And

further, that direct recruits cannot claim seniority with

reference to the year in which the vacancies against

which they are appointed had arisen. In our considered

view reliance on the Letter dated 11-5-2004, for the

determination of the present controversy, is liable to

Page 102 102

outright rejection. This is so because, the Letter dated

11-5-2004 has been styled as a “clarification” (see

heading in right hand column). One of the essential

ingredients of a clarification is, that it “clarifies” an

unclear, doubtful, inexplicit or ambiguous aspect of an

instrument. A “clarification” cannot be in conflict with the

instrument sought to be clarified. The Letter dated

11-5-2004 breaches both the essential ingredients of a

“clarification” referred to above. That apart, the Letter

dated 11-5-2004 is liable to be ignored in view of two

subsequent Letters of the Ministry of Finance,

Department of Revenue dated 27-7-2004 and 8-9-2004.

37. The Letter dated 27-7-2004 is reproduced

hereunder:

“ New Delhi, 27-7-2004

To,

The Chief Commissioner of Income Tax (CCA),

Chandigarh

Subject: Fixation of inter se seniority of DR and

promotee Income Tax Inspectors in view of clarification

given by DoP&T in r/o OM dated 3-7-1986.

Sir,

I am directed to refer to the Board's letter of even

number dated 11-5-2004 on the above subject and to

request that the application of this clarification may be

kept in abeyance till further orders.

Yours faithfully,

sd/-

Under-Secretary to the Government of India

A perusal of the Letter dated 27-7-2004 reveals that the

allegedly clarificatory Letter dated 11-5-2004 had been

kept in abeyance.

xx xx xx

41. Before examining the merits of the controversy on

the basis of the OM dated 3-3-2008, it is necessary to

examine one related submission advanced on behalf of

the direct recruits. It was the contention of the learned

counsel, that the OM dated 3-3-2008 being an

executive order issued by the Department of Personnel

and Training, would apply only prospectively. In this

Page 103 103

behalf it was pointed out, that the disputed seniority

between rival parties before this Court was based on

the appointment to the cadre of Income Tax Inspectors,

well before the OM dated 3-3-2008 was issued. As

such, it was pointed out, that the same would not affect

the merits of controversy before this Court. We have

considered the instant submission. It is not possible for

us to accept the aforesaid contention advanced at the

hands of the learned counsel. If the OM dated 3-3-2008

was in the nature of an amendment, there may well

have been merit in the submission. The OM dated

3-3-2008 is in the nature of a “clarification”. Essentially,

a clarification does not introduce anything new, to the

already existing position. A clarification, only explains

the true purport of an existing instrument. As such, a

clarification always relates back to the date of the

instrument which is sought to be clarified.”

106)In nutshell, it was submitted that once there is a vested right and not

merely existing right, taking away that right amounts to giving

retrospective effect to the Notification which was impermissible. In the

same breath, it was argued that it cannot be treated as retroactive

operation of the Notification.

107)Learned senior counsel appearing for the Revenue, on the other hand,

argued that no such right got crystallized in favour of the exporters as

entitlement for export was to take effect from April 01, 2004. It was

submitted that at the most with achieving of the export targets, they

became eligible to avail the benefit of the Scheme but before this benefit

could be availed of, for which the effective date was April 01, 2004,

impugned Notification was issued on January 28, 2004. On this basis, it

was argued that the Notification given only retroactive effect and not

Page 104 104

retrospective effect.

108)We may, in the first instance, make this legal position clear that a

delegated or subordinate legislation can only be prospective and not

retrospective, unless rule making authority has been vested with power

under a statute to make rules with retrospective effect. In the present

case, Section 5 of the Act does not give any such power specifically to

the Central Government to make rules retrospective. No doubt, this

Section confer powers upon the Central Government to 'amend' the

policy which has been framed under the aforesaid provisions. However,

that by itself would not mean that such a provision empowers the

Government to do so retrospective. This legal position is rightly

discussed by the Bombay High Court in the impugned judgment in the

following words:

“We are unable to accept the submissions of learned Additional

Solicitor General. The word “amend” does not give power to

make amendment retrospectively if it is used in relation to the

power to make a piece of delegated legislation. The connotation

of the word “amend” when it is used for the exercise of power by a

legislature cannot be pressed to construe the word “amend” in

relation to the power to make delegated legislation. In this regard

the following observations of the Supreme Court in Accountant

General and another v. Doraiswamy (1981) 4 SCC 93 are

pertinent:

“The next question is whether clause (5) of Article 148

permits the enactment of rules having retrospective

operation. It is settled law that unless a statute conferring

the power to make rules provides for the making of rules

with retrospective operation, the rules made pursuant to

that power can have prospective operation only. An

exception, however, is the proviso to Article 309. In B.S.

Vadera v. Union of India AIR 1969 SC 118, this Court

held that the rules framed under the proviso to Article 309

Page 105 105

of the Constitution could have retrospective operation.

The conclusion followed from the circumstance that the

power conferred under the proviso to Article 309 was

intended to fill a hiatus, that is to say, until Parliament or a

State Legislature enacted a law on the subject-matter of

Article 309. The rules framed under the proviso to Article

309 were transient in character and were to do duty only

until legislation was enacted. As interim substitutes for

such legislation it was clearly intended that the rules

should have the same range of operation as an Act of

Parliament or of the State Legislature. The intent was

reinforced by the declaration in the proviso to Article 309

that “any rules so made shall have effect subject to the

provisions of any such Act”. Those features are absent in

clause (5) of Article 148. There is nothing in the language

of that clause to indicate that the rules framed therein were

intended to serve until parliamentary legislation was

enacted. All that the clause says is that the rules framed

would be subject to the provisions of the Constitution and

of any law made by Parliament. We are satisfied that

clause (5) of Article 148 confers power on the President to

frame rules operating prospectively only. Clearly then, the

Rules of 1974 cannot have retrospective operation, and

therefore sub-rule (2) of Rule 1, which declares that they

will be deemed to have come into force on July 27, 1956

must be held ultra vires.”

The reliance placed on the power to regulate under Section

3 of the Act is equally misconceived. Section 5 gives express

power to formulate the policy and to amend it. This is specific

power. The power to regulate therefore cannot be read as a

power to amend when a specific power to amend is given. If the

power to regulate does not include the power to amend

retrospectively such a power cannot be read into Section 3 of the

Act.

Section 21 of the General Clauses Act on which reliance is

placed by learned Additional Solicitor General is also of no

assistance to sustain the retrospective operation of the

notification. Section 21 of the General Clauses Act embodies a

rule of construction, nature and extent of application of which

must inevitably be governed by the relevant provisions of the

statute which confers power to issue the notification. The said

power must be exercised within the limits prescribed by the

provisions conferring the said power. (See Gopichand v. Delhi

Administration, AIR 1959 SC 609, Lachmi Narayan and Ors. v.

Union of India and Ors. (1976) 2 SCC 953 and State of Kerala

and Ors. v. K.G. Madhavan Pillai and Ors. (1988) 4 SCC 669.

Page 106 106

The ratio in H.C. Suman's case also cannot be applied because in

that case it was found that Section 88 of the Delhi Cooperative

Societies Act, 1972 contained the power to exempt and if the

provisions of Section 12 of the said Act were to be exempted the

provisions which provided that byelaws are effective from the date

of registration. The notification issued under Section 88 would

exempt it and Section 88 would contain the power to exempt

retrospectively. Similarly, Section 14 of the General Clauses Act

has no application as it merely provides that where any power is

conferred on the Government, then that power can be exercised

from time to time as occasion requires.

Under that Scheme the status holder is eligible for benefits

upon achieving the incremental growth of 25% of the FOB value

of exports in the current year over the previous year. It therefore

follows that no sooner the status holder achieves 25%

incremental growth, the status holder would be entitled to the

benefits under the Scheme. Immediately upon attaining the

prescribed incremental growth, the status holder becomes eligible

to certificate for duty free import and thereby a right vests in the

exporter to receive the same.”

109)So far so good. The effect of the aforesaid discussion would be that if

the Status Holders had achieved 25% incremental growth in exports,

they acquired the right to receive the benefit under the Scheme, which

could not be taken away. The pertinent and crucial question is as to

whether these exporters/writ petitioners acquired any such right? Let us

sharpen this question before we answer the same by formulating it in the

following words:

Whether, in the cases of these exporters, the

exports shown by them can be treated as actual

exports entitling them to avail the benefit of the

Scheme?

110)This issue would be inter-twined with other related issue, namely,

whether the notification has retroactive operation or it is retrospective in

Page 107 107

nature. Both these aspects are to be dealt with simultaneously in order

to provide suitable and right answer to the question posed. The case of

the exporters, as noticed above, is that since they had already fulfilled

the requirement of 'incremental growth in exports' which they were

require to fulfill between April 01, 2003 to March 31, 2004, a vested right

accrued in their favour to get the special incentive in terms of the

scheme which, of course, was to be availed from April 01, 2004. The

case of the Government, on the other hand, is that the benefit was to

accrue to these exporters only from April 01, 2004 and before that it was

withdrawn and, thus, no vested right accrued in their favour. It was also

argued that in the policy, which provides special incentives to status

holder, the term “incremental growth in export” was not defined/clarified

at the time when the policy was issued. By the impugned notification,

the blanks/gaps were filled and the term incremental growth in export

was defined and it was clarified as to how the incremental growth in

export is to be actually worked out. This was also done before the

question of actual working out of the incremental growth in exports arose

and hence, no retrospective effect.

111)An astute and penetrative examination of the record, with reference to

the results of the investigation, which had prompted the Central

Government to issue these Notifications, provides a very tidy answer to

the question posed above is that the so-called targets achieved were

Page 108 108

only on paper through fraudulent means and, therefore, it cannot be said

that any vested right accrued in favour of these exporters.

112)We have referred to such material in detail while upholding the

contention of the Union that Notifications were issued in public interest to

ensure that their misuse is not allowed. To recapitulate, the inquiry

conducted by the Government revealed that there were exports of rough

diamonds even though India is not a rough diamond producing country.

These exports stopped the moment DFCE benefits in respect of rough

diamond were disallowed. It was also found that cut and polished

diamonds were imported, stored inside a bond and re-exported with

artificial value addition. Many of these exporters exported to their own

counterparts in Dubai and Sharjah and when this consignments reached

those destinations, they were declared as scrap to avoid import duty.

Following statistics given by the Government in respect of so-called

exports by these exporters makes out startling revelations:

Growth exceeding 2000% for two petitioners came from 100% export of gold

coins and plain jewellery

Firm Turnover

2002-03

Turnover

2003-04

%

Growth

Share of Gold coins

and Plain jewellery in

total exports

Rajesh

Exports,

Bangalore

112 2372 2017 100

Kanak Exports,

Mumbai

27 1070 3816 100

Page 109 109

For M/s Adani Exports, over 80% of export turnover came for diamonds

and Supplies from status holders not meeting the minimum turnover and

growth criteria

Adani Exports Limited, Ahmedabad Exports

(crores)

Total exports for the year 2003-04 of which 4657

1Rough, and re-exported polished diamonds 2475

2Supplies taken from status holders not meeting the

minimum turnover and growth criteria

1316

Share of the above 2 categories in the total

exports

81.4%

Export surge of 1135% for M/s. Adani Exports came in 2003-04 while for

the past six years their exports were declining.

It is

pertinent to note that except the above mentioned persons no other

exporter in the country has challenged the said Notifications or the

Public Notices dated January 28, 2004 and April 21, 2004 respectively.

It was also brought to the notice of the DGFT that some of the

exporters have procured rough diamonds from local firms and exported

the same by a 5% loss as they were confident of covering up the loss by

receiving the 10% DFCE incentives offered by the Government. All

Page 110 110

these aspects are discussed in much details earlier and need not be

repeated. We would like to recapitulate the following stark

features/practices which have surfaced on record as a result of

investigation:

113)Mr. Adhyaru has successfully demonstrated that the following methods

were found to be resorted to by these exporters to inflate their export

turnovers:-

(i) Export of rough diamonds even though India is not a rough diamond

producing country. These exports stopped the moment DFCE benefits

were disallowed.

Export of such rough diamonds earlier has never been part of the

normal commercial operations and has taken place just to take advantage of

the Scheme.

According to Gems and Jewellery Export Promotion Council, “India

is not a rough exporting country. Rough diamonds which are unsustainable

for cutting in India are re-exported.” Such exports stopped the moment benefit

was explicitly withdrawn.

(ii) In the present case also the respondent M/s Adani Exports Limited had

stopped exporting the rough diamonds the moment the Notification was

issued in January, 2004 and according to Gems and Jewellery Export

Promotion Council, “Party has not exported rough diamonds during

January/March 2004”.

Page 111 111

(iii) Cut and polished diamonds were imported, stored inside a bond and

re-exported with artificial value addition. Few large firms including the

petitioners exported these products to buyers directly related to them.

(iv) According to reliable information the same sets of diamonds were rotating

and these never entered the Indian domestic territory or to the end consumers

abroad. The value of such exports in the past two years may exceed Rs.

15,000 crores. Government has detailed report of the modus operandi of the

firms involved.

(v) Most notorious misuse of the Scheme was carried out by few firms who

exported Gold medallion and studded jewellery. Key firms included M/s.

Kanak Exports, M/s. Rajesh Exports Ltd. and M/s. Adani Exports Ltd.

(vi) Many of these exporters exported to their own counterparts in Dubai and

Sharjah. Since the jewellery attracted 5% import duty at Dubai, the

consignments which were declared as jewellery in India were declared as

scrap in Dubai to avoid the import duty.

(vii) As it was difficult for them to achieve the value addition prescribed by the

Policy through craftsmanship, they added extra gold to get the value addition.

However, in this process strangely enough per unit price of the gold exported

was less than per unit price of gold imported.

(viii) Few exporters including petitioners have purchased exports of other

firms to inflate their turnover. Contracts have been signed between the

petitioners and other exporters that petitioner will provide marketing and other

Page 112 112

services and act as third party exporter. According to reports status-holders

were purchasing exports made by other parties at a premium with a view to

show incremental growth of 25% or more in exports without having actually

achieved such growth.

114)In such a scenario, a sagacious approach with practical sense leads us

to conclude that these writ petitioners/exporters had actually achieved

the targets set down in the original Scheme and thereby acquired any

“vested right”. It was pernicious and blatant misuse of the provisions of

the Scheme and periscopic viewing thereof establishes the same. Thus,

the impugned decision reflected in the notifications dated April 21 and

23, 2004, did not take away any vested right of these exporters and

amendments were necessitated by over-whelming public interest/

considerations to prevent the misuse of the Scheme.

Therefore, we are of the opinion that even when impugned Notification

issued under Section 5 could not be retrospective in nature, such

retrospectivity have not deprived the writ petitioners/exporters of their right

inasmuch as no right had accrued in favour of such persons under the

Scheme. This Court, or for that matter the High Court in exercise of its writ

jurisdiction, cannot come to the aid of such petitioners/exporters who, without

making actual exports, play with the provisions of the Scheme and try to take

undue advantage thereof. To this extent, direction of the Bombay High Court

granting these exporters benefit of the Scheme for the past period is set aside.

Page 113 113

115)One incidental issue remains to be discussed. This pertains to

imposition of fee sought to be levied by Public Notice No. 18 dated July

24, 2003. The exporters are right in their submission that fee could not

be imposed by a Public Notice and it was necessary to have recourse to

Section 5 of the Act to impose such a fee. Notification dated July 24,

2003 insofar as it relates to imposition of fee is, therefore, set aside.

116)Thus, appeals and transfer cases stand disposed of in terms of aforesaid

answers provided by this Court to the various questions formulated. To

put it precisely, the effect of the aforesaid discussion would be to uphold

the decision of the Gujarat High Court, though on different grounds,

thereby dismissing the appeals of the exporters against the said

judgment except to the extent indicated in para 114 above while the

appeals of the Government are allowed. Likewise, appeals of the Union

of India against the judgment of the Bombay High Court are allowed to

the aforesaid extent and the appeals of the exporters/writ petitioners are

dismissed.

Writ Petition (Civil) No. 27 of 2008

Transfer Case (Civil) No. 32 of 2007

Transfer Case (Civil) No. 33 of 2007

Transfer Case (Civil) No. of 2015

(arising out of Transfer Petition (Civil) No. 568 of 2014)

117)For the reasons mentioned in Transfer Petition (Civil) No. 568 of 2014,

Page 114 114

the same is allowed and LPA No. 290 of 2007, entitled 'Union of India &

Ors. v. M/s. Welspun India Limited', pending in the High Court of Gujarat

at Ahmedabad is transferred to this Court. Since the challenge laid in

the case is identical with that involved in the rest of the batch matters,

summoning of the records of the case is dispensed with and the matter

is heard on the basis of the record already available before the Court.

118)In these cases, challenge is to the constitutional validity of para 3.7.8 of

the EXIM Policy 2004-2009 as well as Notification No. 48/2005 dated

February 20, 2006 and Notification No. 8/2006 dated June 12, 2006 by

which certain amendments in the aforesaid EXIM Policy were made.

Though it involves a different Scheme, known as 'Target Plus Scheme',

since the provisions and amendments are again primarily challenged on

the ground that these amendments are given retrospective effect from

April 01, 2005, these matters were also analogously heard with the other

batch of cases which have already been dealt with above.

119)As already noted above, the Government had announced EXIM Policy

2004-2009. In this Policy various schemes and incentives to promote

exports were promulgated. One such scheme was known as 'Target

Plus Scheme' (TPS) for the aforesaid period of EXIM Policy, i.e. April

2004 to March 2009. This TPS was contained in para 3.7 of the said

EXIM Policy and reads as under:

Page 115 115

“3.7 TARGET PLUS SCHEME

3.7.1 Objective

The objective of the scheme is to accelerate growth in

exports by rewarding Star Export Houses who have

achieved a quantum growth in exports. High performing

Star Export Houses shall be entitled for a duty credit based

on incremental exports, substantially higher than the

general annual export target fixed (Since the target fixed

for 2005-06 is 17%, the lower limit of performance for

qualifying for rewards is pegged at 20% for the current

year).

3.7.2 Eligibility Criteria

All Star Export Houses (including Status Holders as

defined in Para 3.7.2.1 of Exim Policy 2002-07) which

have achieved a minimum export turnover in free foreign

exchange of Rs.10 crores in the previous licensing year

are eligible for consideration under the Target Plus

Scheme.

3.7.3 Entitlement

The entitlement under this scheme would be contingent on

the percentage incremental growth in FOB value of

exports in the current licensing year over the previous

licensing year, as under:

Percentage incremental

growth

Duty Credit Entitlement

(as a % of the incremental

growth)

20% and above but below

25%

5%

25% or above but below

100%

10%

100% and above 15% (of 100%)

Note: (1) Incremental growth beyond 100% will not

qualify for computation of duty credit entitlement.

(2) For the purpose of this scheme, the export

performance shall not be transferred to or transferred from

any other exporter. In the case of third party exports, the

name of the supporting manufacturer/manufacturer

exporter shall be declared.

(3) Exporters shall have the option to apply for benefit

either under the Target Plus Scheme or under the Vishesh

Page 116 116

Krishi Upaj Yojana, but not both in respect of the same

exported product/s. Provided that in calculating the

entitlement under Para 3.7.3 the total eligible exports shall

be taken into account for computing the percentage

incremental growth but the duty credit entitlement shall be

arrived at on the eligible exports reduced by the amount on

which the benefit is claimed under para 3.8.2.

(4) All exports including exports under free shipping bill

verified and authenticated by Customs and Gems &

Jewellery shipping bills but excluding exports specified

under para 3.7.5, shall be eligible for benefits under the

Target Plus Scheme.

(5) In respect of export of Cut & Polished diamonds only

those shipments would be taken into account for

computation of eligible exports under the scheme where a

minimum of 10% value addition has been achieved.

3.7.4 Applicant Companies

Companies which are Star Export Houses as well as part

of a Group company shall have an option to either apply

as an individual company or as a Group based on the

growth in the Group's turnover as a whole. (For the

purpose of this scheme the definition of Group Company

as given in Chapter 9 will be applicable. Furthermore, only

such companies of the Group as are Star Export Houses

will be considered).

If a Group company chooses to apply based on the export

of one or more of its individual Star Export House

companies, the entitlement would be calculated

considering the export performance of the applicant

company during the previous licencing year and current

licencing year. It shall be necessary that the adjusted

export performance of all the Star Export House

companies of the Group during the current licencing year

does not fall below the combined performance of all Star

Export House companies of the Group in the previous

licencing year.

In case the Group chooses to apply based on the overall

growth in Group's turnover (i.e. the turnover of all the Star

Export House companies), any one of the Star Export

House companies of the Group may file an application on

behalf of all the Star Export House companies of the

Group.

Page 117 117

3.7.5The following exports shall not be taken into

account for calculation of export performance or for

computation of entitlement under the scheme:

(a) Export of imported goods covered under Para 2.35 of

the Foreign Trade Policy or exports made through

transshipment.

(b) Export turnover of units operating under

SEZ/EOU/EHTP/STPI/BTP Schemes or products

manufactured by them and exported through DTA units.

(c) Deemed exports (even when payments are received in

Free Foreign Exchange and payment is made from EEFC

account).

(d) Service exports.

(e) Rough, uncut and semi polished diamonds and other

precious stones.

(f) Gold, silver, platinum and other precious metals in any

form, including plain and studded Jewellery.

(g) Export performance made by one exporter on behalf of

another exporter.

3.7.6 Imports allowed

The Duty Credit may be used for import of any inputs,

capital goods including spares, office equipment,

professional equipment and office furniture provided the

same is freely importable under ITC (HS) Classification of

Export and Import items, for their own use or that of

supporting manufacturers as declared in 'Aayat Niryaat

Form'.

Import of agricultural Products listed in Chapter 1 to 24 of

ITC (HS) Classification of Export and Import items except

the following shall be allowed:

(i) Garlic, Peas and all other Vegetables with a Duty of

more than 30% under Chapter 7 of ITC (HS) Classification

of Export and Import items.

(ii) Coconut, Areca Nut, Oranges, Lemon, Fresh Grapes,

Apple and Pears and all other fruits with a Duty of more

than 30% under Chapter 8 of ITC (HS) Classification of

Export and Import items.

Page 118 118

(iii) All spices with a Duty of more than 30# under Chapter

9 of ITC (HS) Classification of Export and Import items

(except Cloves).

(iv) Tea, Coffee and Pepper as per Chapter 9 of ITC (HS)

Classification of Export and Import Items.

(v) All Oil Seeds under Chapter 12 of ITC (HS)

Classification of Export and Import Items.

Further, Natural Rubber as per Chapter 40 of ITC (HS)

Classification of Export and Import items shall also not be

allowed for import under the Scheme.

Import of all edible oils classified under Chapter 15, shall

be allowed under the scheme only through STC and

MMTC.

3.7.7 Cenvat/Drawback

Additional customs duty/excise duty paid in cash or

through debit under Target Plus shall be adjusted as

CENVAT Credit or Duty Drawback as per rules framed by

the Department of Revenue.

3.7.8 Special Provision

Government reserves the right in public interest, to specify

from time to time the category of exports and export

products, which shall not be eligible for calculation of

incremental growth/entitlement.

Further the Government shall have the right to change the

eligibility criteria and rate of entitlement under the scheme

effective from the date of notification of this policy.

Similarly, Government may from time to time also notify

the list of goods, which shall not be allowed for import

under the duty credit entitlement certificate issued under

the scheme.

120)Provisions relating to star export houses were contained in para 3.5 of

Chapter 1A of the said Policy, which enumerated the Status Category as

well as the privileges which were to be enjoyed by these star export

houses. Said para 3.5 is as under:

Page 119 119

“3.5 STAR EXPORT HOUSES

3.5.1 Star Export House

Merchant as well as Manufacturer Exporters, Service

Providers, Export Oriented Units (EOUs) and Units located

in Special Economic Zones (SEZs), Agri Export Zone

(AEZ's), Electronic Hardware Technology Parks (EHTPs),

Software Technology Parks (STPs) and Bio Technology

Parks (BTPs) shall be eligible for applying for status as

Star Export Houses.

3.5.2 Status Category

The applicant shall be categorized depending on his total

FOB/FOR export performance during the current plus the

previous three years:

Category

Performance

(Rupees in Crores)

One Start Export House 15

Two Star Export House 100

Three Star Export House 500

Four Star Export House 1500

Five Star Export House 5000

Note: 1. Manufacturer exporters in Small Scale

Industry/Tiny Sector/Cottage Sector, Units registered with

KVICs/KVIBs, Units located in North Eastern States,

Sikkim and J&K, Units exporting

handloom/handicrafts/hand knotted or silk carpets,

exporters exporting to countries in Latin

America/CIS/sub-Saharan Africa as listed in Appendix-9,

units having ISO 9000 (series)/ISO

14000(series)/WHOGMP/HACCP/SEI CMM level-II and

above status granted by agencies listed in Appendix-6,

exports of services and exports of agro products shall be

entitled for double weightage of exports made for grant of

Start Export House status.

2. Exports made on re-export basis shall not be counted

for the purpose of recognition.

3. Exports made by a subsidiary of a limited company

shall be counted towards export performance of the limited

company for the purpose of recognition only if the limited

company has a majority share holding in the subsidiary

Page 120 120

company.

4. In case the recognition is claimed based upon the

current year's export performance, same shall be

considered only in case the exporter has export

performance during any one of the preceding three years

as well.

3.5.2.1 Privileges

A Star Export House shall be eligible for the following

facilities:

(i) Licence/certificate/permissions and Customs

clearances for both imports and exports on self-declaration

basis;

(ii) Fixation of Input-Output norms on priority within 60

days;

(iii) Exemption from compulsory negotiation of documents

through banks. The remittance, however, would continue

to be received through banking channels;

(iv) 100% retention of foreign exchange in EEFC account;

(v) Enhancement in normal repatriation period from 180

days to 360 days;

(vi) Entitlement for consideration under the Target

Plus Scheme; and

(vii) Exemption from furnishing of Bank Guarantee in

Schemes under this Policy.”

121)Chapter 3 of the EXIM Policy mentions various 'promotional measures'

and in para 3.2.5 thereof, it contained, inter alia, procedure for availing

the benefit under TPS. Among other things, it was stipulated that the

last date for filing of such applications shall be 31

st

of December and that

the duty credit certificate shall be valid for a period of twenty four months

Page 121 121

from the date of issue, with a clear stipulation that revalidation of duty

credit entitlement certificate shall not be allowed.

122)As is clear from the aforesaid provisions of TPS, the Central

Government had announced an export incentive scheme under which

star export houses were entitled to a duty free entitlement certificate at

varying rates, depending on the quantum of incremental growth in

exports achieved by them over their exports in the previous year. In

terms of para 3.7.6, the Central Government issued Notification No.

32/2005 dated April 08, 2005 whereby it notified the duty credit of TPS

which could be availed of in the course of import of any inputs, capital

goods, including spares, office equipment, professional equipment and

office furniture, provided the same is freely importable under the ITC

(HS) classification of export and import items for their own use and that

of supporting manufacturers, as declared in the application 17D. The

exporters in these cases claim that relying on the aforesaid Scheme,

they ensured that they achieved incremental exports.

123)Thereafter, however, the Central Government, in exercise of powers

conferred by Section 5 of the Act issued Notification bearing No. 48 (RE

2005)/2004-2009 dated February 20, 206. Vide this Notification, the

Government amended the list of exports enumerated in para 3.7.5 of the

FTP thereby excluding the exports of all types of forms of petroleum

Page 122 122

products covered under ITC (HS) codes 2706-2715 for the purpose of

calculation of TPS and computation of its entitlement. This amendment

was made effective from April 01, 2005 in respect of exports effected

during April 01, 2005 to March 31, 2006. The relevant portion of the said

Notification, with which we are concerned, reads as under:

“6. In para 3.7.5, the following shall be inserted after sub

para 3.7.5(f)

(g). Ores and Concentrates, of all types and in all forms.

(h) Cereals, of all types.

(i) Sugar, of all types and in all forms.

(j) Crude/Petroleum Oil & Crude/Petroleum based

Products covered under ITC HS codes 2709 to 2715, of all

types and in all forms.”

124)It may be recollected that in para 3.7.5, certain items are specified which

are not to be taken into account for calculation of exports performance or

for computation of entitlement under the TPS. The effect of the aforesaid

amendment was to exclude the aforementioned four items as well

insofar as calculation of export performance or computation of

entitlement under the TPS is concerned.

125)Another amendment to the TPS was made vide Notification No. 8(RE

2006)/2004-2009 dated June 12, 2006. It also pertained to the exports

effected during April 01, 2005 to March 31, 2006. By this Notification,

para 3.7.3 was substituted by the following para:

Page 123 123

“The entitlement under this scheme would be contingent

on the minimum percentage incremental growth of 20% in

FOB value of exports in the current licensing year over the

previous licensing year, and the rate of entitlement shall be

5% of the incremental growth.”

126)Original para 3.7.3, which is in respect of 'entitlement' under the TPS

mentioned that the said entitlement would be contingent on the minimum

percentage incremental growth in FOB value of exports in the current

licensing year over the previous licensing year. The percentage

incremental growth was subsequently stipulated in the table provided

under the said para. As per that, if the incremental growth was 20% and

above to below 25%, duty credit entitlement provided was 5%. In case

of incremental growth of 25% or above, but below 100%, the duty credit

growth entitlement was to the tune of 10%. On incremental growth of

100% and above, duty credit entitlement stipulated was 15% (of 100%).

However, by way of amendment, the minimum percentage incremental

growth was specified as 20% in the FOB value of exports in the current

year over the previous year and entitlement was made uniform @ 5% of

the incremental growth.

127)These Notifications are challenged on the ground that these export

houses had achieved the desired target by making necessary exports

within the stipulated period, i.e. April 01, 2005 to March 31, 2006 and

thus got vested right to avail the entitlement as contained in para 3.7.6,

which could not be reduced to 5%. It was also submitted that the

Page 124 124

various items exported included all types of forms of petroleum products

covered under ITC (HS) codes 2706-2715 and these items could not be

excluded by the aforesaid amendment. In nutshell, submission was that

by giving retrospective effect to the amendment, which was in any case

impermissible, even the vested right of these exporters was taken away.

It can, thus, be seen that the arguments on vested right and

retrospectivity are the same and the counsel who appeared in these

matters advanced identical legal submissions.

128)We have already discussed these aspects in detail. To recapitulate, it is

held by us that Section 5 of the Act does not empower the Government

to make amendments with retrospective effect, thereby taking away the

rights which have already accrued in favour of the exporters under the

Scheme. No doubt, the Government has, otherwise, power to amend,

modify or withdraw a particular Scheme which gives benefits to a

particular category of persons under the said Scheme. At the same

time, if some vested right has accrued in favour of the beneficiaries who

achieved the target stipulated in the Scheme and thereby became

eligible for grant of duty credit entitlement, that cannot be snatched from

such persons/exporters by making the amendment retrospectively. In

the present case, we find that Section 5 of the Act does not give any

specific power to the Central Government to make the Rules with

retrospective effect. The Central Government is authorised to make

Page 125 125

Rules/Schemes under the said provision as a delegatee, which means

that the EXIM Policy/Scheme framed under the said provision is by way

of delegated legislation. There has to be specific power to make the

amendments with retrospective effect, which are lacking in the instant

case. Moreover, even if there is such a power, it cannot take away

vested rights which have accrued in favour of particular

persons/exporters. We have already enlisted number of judgments of

this Court taking such a view. A few such cases laying down the

aforesaid principle are:

(i) Regional Transport Officer, Chittoor & Ors. v. Associated Transport

Madras (P) Ltd. & Ors.

20

(ii) Accountant General & Anr. v. S. Doraiswamy & Ors.

21

(iii) A.A. Calton v. Director of Education & Anr.

22

(iv) Chairman, Railway Board & Ors. v. C.R. Rangadhamaiah & Ors.

23

129)Keeping in view the aforesaid legal position, we embark on the

discussion relevant for the purposes of these cases, namely, pertaining

to TPS.

130)TPS, which was introduced in EXIM Policy 2004-2009 on August 31,

2004, adopted some of the features of the earlier Schemes in the EXIM

Policy 2002-2007 and introduced the concept of Multi-Entitlement Rates,

20

(1980) 4 SCC 597

21

(1981) 4 SCC 93

22

(1983) 3 SCC 33

23

(1997) 6 SCC 626

Page 126 126

thus, allowing higher entitlement rates for higher growth. The

Multi-Entitlement Rates depended upon the quantum of incremental

growth achieved by particular exporters. As taken note of above, the

TPS prescribed three rates of entitlement based on growth. It shows

that TPS was in the nature of a reward Scheme and was somewhat

different from the earlier Schemes which seek to neutralize the duty paid

by the exporter. It intended to accelerate growth in export by rewarding

star export houses who have achieved a quantum growth in exports.

131)Vide Notification No. 32/2005 dated April 08, 2005, the Central

Government amended para 3.7.8 and instead of three rates of

entitlement based on growth, it prescribed one single rate, i.e. 5% of the

incremental growth. In replies given by the Government, no cogent or

valid reason is given for this move. Interestingly, comments are made

about the misuse of earlier Scheme in the EXIM Policy 2002-2007 and

the evidence that surfaced during the said investigation, particularly with

respect to the alleged dubious practices adopted by some exporters who

had inflated their turnover in respect of gold and diamond exports and it

is mentioned that under these circumstances, for 'anticipating misuse',

the Government came out with the aforesaid Notification. The

amendment Notification is justified on the ground that in the Scheme

itself it had preserved the right to change the eligibility criteria and rate of

entitlement effective from the beginning of the year, in public interest.

Page 127 127

Thus, the action is justified on the ground that such a power was

reserved in the TPS itself and that measure was taken to avoid misuse

by unscrupulous exporters. Nowhere it is stated that there was misuse

by any of these parties.

132)Pertinently, it is also not denied that these petitioners/exporters had

achieved the quantum/incremental growth, as stipulated in the TPS,

which made them eligible to get the rewards under the said Scheme.

These exporters, therefore, had fulfilled the conditions contained in the

TPS. The Scheme was floated to accelerate quantum growth in exports

and when those star export houses achieved the quantum growth in

exports, as stated in para 3.7.3, they would naturally become entitled to

a particular percentage of duty credit entitlement depending upon the

quantum of growth achieved. These exporters, thus, got vested right to

avail the duty credit entitlement and achieve higher rate, i.e. 10% or

15%, as the case may be. Reducing the same to 5% would clearly

amount to taking away their vested right with the issuing of the

Notification and making them effective retrospectively.

133)Likewise, no cogent explanation is coming forward for adding four items

by amending para 3.7.5 vide Notification No. 48 (RE 2005)/ 2004-2009

dated February 20, 2006. The only argument advanced at the time of

hearing was that the Government felt that benefit of TPS should not be

Page 128 128

extended to the exporters of these items. That may be a policy decision

and the Government is empowered to take such a decision. It may be

noted that in para 3.7.5 of TPS, as was originally provided, certain items

of exports were specifically mentioned, which were not to be taken into

account for calculation of export performance or for computation of

entitlement under the Scheme and the items now added vide Notification

No. 48 (RE 2005)/2004-2009 dated February 20, 2006 were not

mentioned therein. If the Government realised afterwards that export of

these items should not have been given the benefit of TPS and

extending the benefit to now excluded items was an ill-considered move,

though the Central Government was free to withdraw it in respect of

such items but it could do so only prospectively, but was not entitled to

do so with effect from the back date, i.e. April 01, 2005, by taking away

the vested right that had already accrued in favour of exporters of these

items.

134)As a result, we hold that Notification No. 48/2005 dated February 20,

2006 and Notification No. 8/2006 dated June 12, 2006 cannot be applied

retrospectively and they would be effective only from the dates they were

issued.

135)Writ Petition (Civil) No. 27 of 2008, Transfer Case (Civil) Nos. 32 and 33

of 2007 (which were the writ petitions filed by exporters before the High

Page 129 129

Court) are, thus, allowed in the aforesaid terms. The Transfer Case

arising out of Transfer Petition (Civil) No. 568 of 2014, which was the writ

appeal filed by DGFT before the High Court is dismissed thereby

confirming the order of the Gujarat High Court allowing the writ petition

filed by the exporter, namely, M/s. Welspun India Limited.

.............................................J.

(A.K. SIKRI)

.............................................J.

(ROHINTON FALI NARIMAN)

NEW DELHI;

OCTOBER 27, 2015.