PRASAD ENTERPRISES Vs. CC

JUDGEMENT

(1.) HEARD both sides and perused record.

(2.) THE appellant is a regular importer of plastic sheets. It imported two consignments in April 2004. The purchase price was @ 600 per metric ton. The appellant sought assessment of the goods to customs duty at this transaction value; but customs authorities rejected the transaction value and assessed the goods at 780 U.S. per metric ton. No reason for rejecting the transaction value or justification for adopting U.S. 780 was conveyed to the appellant. The appellant cleared the consignments on payment of duty as assessed and filed appeals before the Commissioner (Appeals). Those appeals were rejected by the Commissioner with the following observations:

(3.) PRESENT appeals, challenge the above findings of the Commissioner.