UNISILK Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) The petitioner is a company at Hong Kong and is an exporter of raw silk to various countries including India.

(2.) By this petition, under Art. 226 of the Constitution of India, the petitioner company seeks quashing of action of seizure and confiscation of its goods (quantity of Mulberry Raw Silk sent by ship and received at Kandia Port in the State of Gujarat) under order dated 16-2-1999, 17-2-1999, 1-3-1999 and 8-3-1999 for various consignments (collectively annexed as Annexure-G to the petition).

(3.) The impugned action of seizure is taken and the orders of confiscation are passed under Sec. 110 and Sec. 124 of the Customs Act, 1962 (hereinafter referred for brevity as the 'Act').