AMIT CHOUDHARY Vs. COMMISSIONER OF CUSTOMS, BANGALORE

JUDGEMENT

(1.) THESE appeals have been filed by the appellants against the Order -in -Original No. 6/2005 -Cus. Adjn (Commr), dated 3 -3 -2005, passed by the Commissioner of Customs, Bangalore.

(2.) IN the impugned order, among other things, the Commissioner has imposed a penalty of Rs. 50,000/ - each on the appellants, Shri Amit Choudhary, the Appraising Officer and Shri H.V. Nanjundappa and Shri Srikanta Datta of the CHA firm under Section 112(a) of the Customs Act, 1962. The appellants strongly challenged the impugned order.

(3.) S /Shri B. N. Gururaj and K. Kumaresan, the learned Advocates appeared on behalf of the appellants. Customs Appeal No. 217/2005