RADHA BALLABH SURESH CHANDRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Here brass scrap was imported and question arose as to what is the customs duty payable. A large number of writ petitions were filed including these which are before us. While issuing Rule D.B. interim orders were granted for releasing the imported items on payment of some duty and on executing bond/bank guarantee for the remaining disputed duty etc.

(2.) A group of writ petitions came up for decision bcofe a Division Bench of this Court. On 19th October, 1982 while rejecting the contentions raised by the petitioner the writ petitions were dismissed.

(3.) The matter was further taken up in appeal to the Supreme Court and the Division Bench Judgement of this Court was upheld by the Supreme Court in M/ s khandelwal Metal and Engineering Works vs. Union of India, (1985) 3 SCC 620.