DUNBAR MILLS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner No. 1 carries on business of manufacturing and selling, inter alia, textiles and blended yarn and the petitioner No. 2 is a shareholder of the petitioner No. 1.

(2.) The raw-materials required for the manufacturing process of the petitioner No. 1 include Viscose Staple Fibre. Such Fibre of various types is imported by the petitioner No. 1 from different foreign countries. One of the varieties of the Fibre is High Tenacity Viscose Staple Fibre, which is universally accepted and recognised in the trade, as 'Durafil' Brand of High Tenacity Viscose Staple Fibre.

(3.) Viscose Staple Fibre is liable to Customs duty and the standard rate of duty specified for such Fibre in the Customs Tariff Act, 1975 is 140 per cent.