SHREEJI AGENCIES Vs. COLLECTOR OF CUSTOMS, BANGALORE

JUDGEMENT

(1.) APPELLANT has sought the clearance of about 13 MTs of imported goods of declared value US $ 3900 (CIF) as freely importable, under para 22 of the Exim Policy 1992 -97. On examination, it was found that the goods declared as Plastic Acrylic Off Cuts Sheets on the Bill of Entry were 6.475 MT Polyethylene Sheets and Acrylic Sheets with mirror finish (3.767MT) & 2.738 MT of cut/grounded scrap.

(2.) THE Additional Commissioner of Customs after hearing the importers ordered -

(3.) THE Commissioner (Appeals) did not accept the plea of the appellants, as he found that they have admitted mis -declaration and an ITC licence was necessary. Therefore the violation of ITC, mis -declarations were proved. He did not find the enhanced value to be very high and the values arrived at by comparing the price at Madras Customs House, for off -cuts in 1991 -92 at US $ 800 per MT CIF and 1500 US $ CIF for sheets to be absolutely in order and rejected the appeal.