REGENT COMPUTRONICS PVT. LTD.

MUTHURAMAN EXPORTS Appellant

V/S

CUSTOMS AND CENTRAL EXCISE SETTLEMENT COMMISSION Respondents

Referred Judgements :-

LIGHT ENGG. CORPORATION V. UNION OF INDIA [REFERRED TO]
NEW BHARAT RICE MILL V. UNION OF INDIA [REFERRED TO]
OPTIGRAB INTERNATIONAL V. GOVERNMENT OF INDIA [REFERRED TO]
AUSTRALIAN FOODS LTD. V. COMMISSIONER OF CENTRAL EXCISE,CHENNAI-II [REFERRED TO]
DR.C.M.K.REDDY V. SETTLEMENT COMMISSION (IT/WT)) [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. OM PRAKASH MITTAL [REFERRED TO]
COMMISSIONER OF CUSTOMS VS. A MAHESH RAJ [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. INCOME TAX SETTLEMENT COMMISSION [REFERRED TO]
KASHISH SILK MILLS PVT. LTD. VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The prayer in the writ petition is to quash the order dated 9.12.2005 passed by the first respondent Settlement Commission and direct the first respondent to take settlement application on its file and settle the issue at the rate of admitted duty liability of Rs.17,53,447/-.

(2.) The brief facts necessary for disposal of the writ petition are as follows:

(3.) The respondents have filed counter affidavit by stating that based on the investigation conducted, the statements recorded and the documents produced, the show cause notice was issued on 31.12.2004 under section 124 of the Customs Act, 1962, calling upon the petitioner to show cause as to why,

Click here to view full judgment.

MUTHURAMAN EXPORTS Vs. CUSTOMS ALIAS CENTRAL EXCISE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address