MILTON PLASTICS LTD. Vs. COMMISSIONER OF CUSTOMS (IMP)

JUDGEMENT

(1.) THIS appeal has been filed against Order -in -Original No. 126/2001 CAC/CC/MCH dated 27.03.2001 passed by the Commissioner of Customs (Imports), Mumbai.

(2.) REVENUE proceeded against the appellant by way of issue of show cause notice dated 10.02.2000 on the ground that the appellant was not untitled for confessional rate of duty under exemption Notification No. 72/91 -Cus. Adjudicating authority in the impugned order demanded differential duty amounting to Rs. 1,05,12,925/ -. Further he ordered confiscation of the goods under Section 111(o) of the Customs Act, 1962. He imposed a redemption fine of Rs. 50 Lakhs under Section 125 of the Customs Act, 1962. He imposed a penalty of Rs. 50 Lakhs on the appellant under Section 112(a)(ii) of the Customs Act, 1962. The appellants urged highly aggrieved over the impugned order, hence they have come before this Tribunal for relief.

(3.) SHRI V. Sridharan, learned advocate appeared for the appellant and Shri Ajay Saxena, learned S.D.R. for the Revenue. Learned advocate urged following points: