Y.S. ENTERPRISES Vs. CC

JUDGEMENT

(1.) HEARD both sides and perused the records.

(2.) THE facts leading to the dispute are that the appellant imported two consignments of "rejected stock lot of Raxine in Rolls" in October and November, 2004. The transaction value mentioned in the invoices was US 30 per kg. However, Customs authorities assessed the consignments to duty after enhancing the value by 25%. Similarly, in October 2004, the appellant imported a consignment 'Mini Walkman. The transaction value according to the invoice was US 0.32 per piece. This consignment was assessed and subjected to customs duty at the enhanced value of US 0.395 per piece.

(3.) THE appeals were filed before the Commissioner (Appeals) challenging the enhancement of value. The Commissioner rejected the appeals with the following observations: