LAWS(CE)-2007-6-192

SIDDHARTHA POLYMER LIMITED (NOW Vs. CC

Decided On June 19, 2007
Siddhartha Polymer Limited (Now Appellant
V/S
Cc Respondents

JUDGEMENT

(1.) APPELLANT Sidhartha Polymers Ltd. has been engaged inter -alia in the import and sale of polycarbonate sheets. It imported 52 consignments of polycarbonate sheets during the period 1998 to 2001.

(2.) ITS offices and connected premises were searched by the Directorate of Revenue Intelligence on 5 -6/10/01. This was part of an investigation pursuant to information that importers of polycarbonate sheets have been mis -declaring the description and value of imported polycarbonate sheets and evading customs duty.

(3.) APPELLANTS imports were of Korean origin goods, though the purchase were from traders in Singapore. The investigation covered appellant's sales agents, Indian producers of similar goods etc. As a part of the investigation, samples of similar goods were obtained from Dubai and comparative testing was carried out of the samples seized during the search as well as the similar samples obtained.