COMMISSIONER OF CUSTOMS (GENERAL) Vs. RAZVI SHIPPING AGENCY

JUDGEMENT

(1.) This Appeal under Section 130 of the Customs Act, 1962 takes exception to the order dated 18th April, 2017 passed by the Customs, Excise and Service Tax Appellate Tribunal (Tribunal).

(2.) The appellant/revenue has urged following questions of law for our consideration:

(3.) The Appeal is admitted on the above substantial question of law.