SONY INDIA PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India challenging the order dt.07.02.2020 in C.No.S/26/MISC/122- 2020-ACC of the Office of the Assistant / Deputy Commissioner of Customs, Air Cargo Complex, Shamshabad, Hyderabad (2nd respondent herein).

(2.) The Petitioner herein is a private limited company having its registered office at New Delhi. It is carrying on the business of manufacture of and marketing of different types of electronic goods and consumer electronics including mobile phones.

(3.) During the period 04.08.2014 to 29.01.2015 it imported mobile phones in India for trading purposes.