UOI Vs. ROSE ZINC LTD. AND ORS.

JUDGEMENT

(1.) The present writ petition has been preferred by the Directorate of Revenue Intelligence, challenging an Admission Order dated 11th January, 2008 passed by the Customs and Central Excise Settlement Commission under Section 127C of the Customs Act, 1962 as well as an order of transfer of the matter by the Chairman, Principal Bench to the Additional Bench, Mumbai vide order dated 18th October, 2007.

(2.) We have heard the counsel for both sides and it appears from the facts of the case that respondent No. 1 has imported Zinc Ash, Zinc Skimming and Zinc Dross from US, Canada and Dubai and other countries from 2002 to 2006.

(3.) There are allegations about the suppression of actual transaction value and misdeclaration of the actual description of goods.