LAWS(CE)-2009-8-121

TRANSPORT LOGISTICS Vs. CC

Decided On August 12, 2009
Transport Logistics Appellant
V/S
Cc Respondents

JUDGEMENT

(1.) A Penalty of Rs. 50,000/ - has been imposed on the appellant herein who is a CHA on the ground that gross misdeclaration of quantity of goods for export could not have been committed without their knowledge and active involvement.

(2.) I have heard both sides. The finding of the adjudicating authority against the appellant is contained in para 65 of the impugned order which is reproduced herein below: