UNITED TRADERS INDIA Vs. CC

JUDGEMENT

(1.) ALL these three appeals arising out of a common order in Original No. 167/2001 dated 19.9.2001 are filed by the Appellants challenging the order in original whereby the original authority had enhanced the value of Air Conditioners imported vide four Bills of Entry Nos. 30521, 30524, 30118 and 30974 to US 350/pc under Rule 8 of the CVR 1988 and also ordered confiscation of the goods with option to redeem the same on payment of a fine of Rs. 60,00,000. Bank guarantee executed by the importers has also been ordered to be enforced to appropriate the duty and penalty amount. A penalty of Rs. 1,00,000 has also been imposed on the appellants Company. The Commissioner has also imposed personal penalty of Rs. 25,000 each on the other appellants.

(2.) THIS is the second round of appeal before the Tribunal as the matter was once remanded back for de novo consideration vide CEGAT Order Nos. 2301 to 2305 dated 30.10.98 by which the adjudicating authority was dirtied to supply documents sought for by the appellants and then pass an order after affording opportunity of being heard.

(3.) AFTER hearing both the sides, the operative portion of the order allowing the appeals was pronounced in the open Court on 7.3.2003.