LAWS(CE)-2000-3-140

BIN SABT JEWELLERY Vs. COMMISSIONER OF CUSTOMS

Decided On March 24, 2000
Bin Sabt Jewellery Appellant
V/S
COMMISSIONER OF CUSTOMS Respondents

JUDGEMENT

(1.) BY Order -in -Original dated 16 -8 -1999, Commissioner of Customs (Air Cargo Unit), New Delhi ordered confiscation of 200 T.T. Gold Bars under Section 111(d) of the Customs Act, 1962 with a redemption fine of Rs. 1 crore. A penalty of Rs. 5 lakhs was also imposed on the appellants under Section 112(a) of the Act. A penalty of Rs. 25 lakhs was also imposed on M/s. Shri Ganesh Exports, A -33, Okhla Phase -1, New Delhi under Section 112(a) of the Customs Act.

(2.) THE present Appeal filed by M/s. Bin Sabt Jewellery challenges the said Order insofar as it relates to them.

(3.) WE have heard Shri L.P. Asthana, ld. Advocate for the appellants and Shri R.D. Negi, ld. SDR for the Respondent Collector.