TITAN INDUSTRIES LTD. Vs. COMMISSIONER OF CUSTOMS, BANGALORE

JUDGEMENT

(1.) THESE two appeals, filed by the Department as well as the importer against the orders passed by the Commissioner in Order No. 1/95, dated 15 -2 -1995. In terms of that order, he confiscated the goods under import holding them liable for confiscation under Section 111(l) and 111(m) of the Customs Act 1962, he allowed the same to be redeemed on payment of redemption fine of Rs. 5 lacs and penalty of Rs. 1 lakh under Section 112(a) on the importer. He also demanded appropriate customs duty on the misdeclared goods sought to be evaded amounting to Rs. 19,84,514/ -

(2.) THE appeals are being decided by this common order, after hearing both sides and considering the submissions made and the application filed on behalf of the importers Advocate Shri R. Raghavan, on 20 -2 -2001 in the Court.

(3.) WE have considered the matter and find -