REGENT COMPUTRONICS PVT. LTD.

TEJWANT SINGH Appellant

V/S

Cc Respondents

Referred Judgements :-

CC V. CANDID ENTERPRISES [REFERRED TO]
DHARAM EXPORTS V. CC [REFERRED TO]
REKOGNATION V. CC [REFERRED TO]
RAM SIA RAM VS. STATE OF UTTAR PRADESH [REFERRED TO]
K T M S MOHD AMANULLAH QUARESHI VS. UNION OF INDIA [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. SKIPPER CONSTRUCTION CO PRIVATE LIMITED [REFERRED TO]
UNION OF INDIA VS. JAIN SHUDH VANASPATI LIMITED [REFERRED TO]
SURJEET SINGH CHHABRA VS. UNION OF INDIA [REFERRED TO]
K I PAVUNNY VS. ASSISTANT COLLECTOR HQ CENTRAL EXCISE COLLECTORATE COCHIN [REFERRED TO]
C SAMPATH KUMAR VS. ENFORCEMENT OFFICER ENFORCEMENT DIRECTORATE MADRAS [REFERRED TO]
HIRA LAL HARI LAL BHAGWATI VS. C B I NEW DELHI [REFERRED TO]
RAM PREETI YADAV VS. U P BOARD OF HIGH SCHOOL AND INTERMEDIATE EDUCATION [REFERRED TO]
COMMISSIONER OF CUSTOMS VS. VISHAL EXPORTS OVERSEAS LIMITED [REFERRED TO]
ROSHAN BEEVI VS. JOINT SECRETARY TO THE GOVERNMENT OF TAMIL NADU PUBLIC DEPARTMENT LAW AND ORDER [REFERRED TO]
M SHASHIKANT AND CO VS. UNION OF INDIA [REFERRED TO]
COMMISSIONER OF CUSTOMS, KANDLA VS. D.M. ENTERPRISES [REFERRED TO]
RAMMAPATI EXPORTS VS. COMMISSIONER OF CUSTOMS (PORT), KOLKATA [REFERRED TO]
DIC INDIA LTD. VS. COMMR. OF CUS. (PORT), KOLKATA [REFERRED TO]
INDO EXPORT HOUSE, SHAHANA ALI, VS. C.C.E. [REFERRED TO]
GURU NANAK EXPORTS VS. CC [REFERRED TO]

JUDGEMENT

(1.) THESE three batches of appeals involving 17 appeals arose out of 3 (three) orders of adjudications made issuing 3 (three) Show Cause Notices as mentioned in the table below resulting in consequences faced by the Appellants and others as hereinafter described while Respondents in the respective batches of appeals were the Officers of Department who were exonerated from charges for which Revenue came in appeal against them before Tribunal :

(2.) The Appellant Sri Tejwant Singh in Appeal case No. C -997/2005 was proprietor of M/s Unicorn Industries and exporter of Microphone while he was controller of the benami export business carried out by M/s Bonita Industries in Appeal Case No. C -138/2006 and in similar nature carried out by M/s Chhabra Industries in Appeal Case No. 433/2006. Proprietor of M/s Bonita Industries was declared to be Sri Rajeevan Thouvan Kandathil and proprietor of M/s Chhabra Industries was declared to be Sri Narinder Pal Singh and the learned Adjudicating Officer recognised the proprietors as such in the three adjudications made separately as aforesaid.

(3.) THE third appellant Sri Rajiv Kumar Sharma in all the three appeals filed by him before Tribunal was an Inspector of the Department.

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TEJWANT SINGH Vs. CC

Referred Judgements :-

JUDGEMENT

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