SYED SALEEM Vs. COMMISSIONER OF CUSTOMS, BANGALORE

JUDGEMENT

(1.) THIS appeal is against the Order of Penalty consequent to confiscation of following goods of foreign origin valued at Rs. 2,00,37,350/ - : -

(2.) THE brief facts leading to issuance of the Show Cause Notice in this case are -

(3.) AFTER considering the statements and material on record and going through the statements it is found -