HETERO LABS LIMITED Vs. ASSISTANT COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) The Assistant Commissioner of Customs (Group-7), office of the Commissioner of Customs (Airport & Air Cargo), Chennai, the first respondent, passed three separate orders on 09.10.2014. Thereby, he held that M/s.Hetero Labs Limited, Hyderabad, had violated Condition (ix) of Customs Notification No.96 of 2009 dated 11.09.2009 and levied upon it duty along with interest thereon, aggregating to Rs.16,00,00,000/-.

(2.) Aggrieved thereby, M/s.Hetero Labs Limited, Hyderabad, came before this Court. W.P.No.25098 of 2018 was filed by it against Order-in-Original No.701 of 2014 dated 09.10.2014, whereby it suffered duty of Rs.5,00,00,000/- with interest thereon from 09.02.2010. W.P.No.25477 of 2018 was filed by it against Order-in-Original No.702 of 2014 dated 09.10.2014 visiting upon it duty of Rs.5,00,00,000/- with interest from 29.01.2010. Lastly, W.P.No.25486 of 2018 was filed by it against Order-in-Original No.700 of 2014 dated 09.10.2014, whereunder it suffered duty of Rs.6,00,00,000/- with interest thereon from 05.01.2010.

(3.) Interim orders were passed in all three writ petitions directing the customs authorities not to take any coercive steps.