OSWAL WOOLLEN MILLS LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) THE matter whether landing charges could be included in the assessable value of a consignment imported into India for computing the customs duty payable thereon, was the main ground which led to the admission to hearing of this bunch of 17 Writ Petitions including the above one and besides this Civil Writ 4144 of 1982 (C. L. Jain Hosiery Mills Ltd. v. Union of India and Ors.), Civil Writ 1839 of 1982 (Sanjeev Woollen Mills and onother v. Union of India and Ors.), Civil Writ 3738of 1982 (Vardhman Spinning and General Mills Ltd. v. Union of India and Ors.),civil Writ 2256 of 1982 (Monika India v. Union of India and Ors.), Civil Writ 2529 of 1982 (Punjab Processors (P) Limited v. Union of India and Ors.), Civil Writ 2858 of 1982 (Oswal Woollen Mills Ltd. v. Union of India and Ors.), Civi Writ 3072 of 1982 (Punjab Processors Limited v. Union of India and Ors.), Civil Writ 3316 of 1982 (Sriyansh Knitters v. Union of India and Ors.), Civil Writ 3672 of 1982 (Oswal Woollen Mills Limited v. Union of India and Ors.), Civil Writ 3991 of 1982 (Malwa Cotton Spinning Mills Ltd. v. Union of India and Ors.), Civil Writ 4141 of 1982 (Dhowan Woollen Mills v. Union of India and Ors.), Civil Writ 4059 of 1982 (Oswal Woollen Mills Ltd. v. Union of India and Ors.), Civil Writ 5247of 1982 (Nagesh Hosiery Exports v. Union of India and Ors.), Civil Writ5197 of 1982 (Sandeep Woollen Mills v. Union of India and Ors.), Civil Writ 4830 of 1982 (Oswal Woollen Mills Limited v. Union of India and Ors.) and Civil Writ 5721 of 1982 (Shaktiman Woollen and Hosiery Mills (P) Limited v. Union of India and Ors. ). This order shall dispose of all the Writ Petitions referred to above.

(2.) ILLUSTRATIVE of the issues sought to be raised in these Writ Petitions is the case of the Writ Petition filed by Oswal Woollen Mills Limited.

(3.) M/s. Oswal Woollen Mills Limited carry on business of importing white synthetic waste (acrylic waste ). An order for 128 bales of synthetic waste was placed by this petitioner upon Wattlid Limited of United Kingdom. These goods were shipped to the petitioner on February 5, 1982 and arrivedat the port at Bombay on March 2, 1982. Similarly an order for 102 bales of white synthetic waste (acrylic waste) was placed upon another firm M/s. Michel Fibres Limited of United Kingdom. The foreign suppliers shipped these goods on March 8, 1982 and they arrived at a port of Bombay on April23, 1982. In respect of both these consignments, bills of entry for ware-housing were filed by the petitioner through M/s. Deluxe Shipping Agency.