NAGARJUNA FERTILIZERS AND CHEMICALS Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) THESE two appeals are taken up together since the issues are inter linked and related.

(2.) The appellants are importers of certain equipment under Project import for the erection and commissioning of Ammonia and Urea Plant in Andhra Pradesh. The goods were imported and assessed provisionally to duty and thereafter assessments were finalised for the purpose of import under Project Import regulations under Customs tariff heading 9801 and also for the value to be determined under Section 14 of the Customs Act, 1962 read with the relevant Customs valuation (Determination of Price of Imported Goods) Rules, 1988. The Collector (Appeals) in Appeal No. C/302/95 -A against which the appellants has come in appeal, has held as under:

(3.) CONSEQUENT to this order of remand, the Assistant Collector took out fresh show cause notice and confirmed the valuation against which the appellants went to Collector (Appeals) who vide Order No. 1/98 (V) Cus dated 16.1.98 held as follows: