REGENT COMPUTRONICS PVT. LTD.

Tonira Pharma Ltd. Appellant

V/S

COMMISSIONER OF C. EX. Respondents

Referred Judgements :-

OMAR SALAY V. CIT [REFERRED TO]
APOLLO HOSPITAL V. STATE OF ORISSA (TRITAGARH) [REFERRED TO]
STATE OF UTTAR PRADESH V. KASTURILAL HARLAL REPORTED IN [REFERRED TO]
BAJAJ HEALTH AND NUTRITION V. CC [REFERRED TO]
STATE OF ORISSA V. TITAGHUR PAPER MILLS [REFERRED TO]
STATE VS. GIAN SINGH [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE MUMBAI VS. JOHNSON and JOHNSON LTD [REFERRED TO]
ASHOK KUMAR SINGH VS. UNION OF INDIA [REFERRED TO]
JAYA NURSING HOME AND CHILD'S VS. CC [REFERRED TO]
SNEH ENTERPRISES VS. CC [REFERRED TO]

JUDGEMENT

(1.) HEARD both sides at length on 1 -2 -2006, 6 -2 -2006 and 7 -2 -2006. Under the impugned order, customs duty demand of Rs. 8,48,16,660/ - and excise duty demand of Rs. 14,13,208/ -have been confirmed and penalties amounting to Rs. 8,84,16,660/ - and Rs. 14,13,208/ - have also been imposed.

(2.) BY written synopsis dated 24 -3 -2006, the Id. Advocate for the appellants has summarized his arguments as follows:

(3.) IT follows from the above that the treatment to be applied for the valuation of dumped goods is the same as that applied to goods imported at a price below prevailing market prices for identical goods.

Click here to view full judgment.

TONIRA PHARMA LTD. Vs. COMMISSIONER OF C. EX.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address