HUAWEI TECHNOLOGIES CO. LTD. Vs. DESIGNATED AUTHORITY

JUDGEMENT

(1.) The Petitioner company incorporated in China has filed this Petition to challenge the final findings recorded by the Designated Authority on 19th October 2010 as also the Customs Notification No. 125/2010 issued on 16th December 2010 pursuant to the above final findings. By the impugned notification dated 16th December 2010 anti-dumping duty @ 266% is imposed on the goods exported by the Petitioner to the consumers in India.

(2.) The Petitioner is inter alia engaged in the manufacture of Synchronous Digital Hierarchy (SDH) equipments falling under Chapter 85 of the Customs Tariff Act, 1975.

(3.) Pursuant to an application filed by the Domestic Industry, antidumping proceedings were initiated by a notification dated 21st April 2009 in relation to import of SDH Transmission Equipments originated in or exported from China PR & Israel. The Designated Authority (DA for short) in its preliminary findings published on 7th September 2009 held that the domestic industry had suffered material injury by such imports and recommended imposition of provisional anti-dumping duty. Accordingly by notification dated 8th December 2009, 50% provisional anti-dumping duty was levied.