PHILIPS INDIA LTD. Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) The case was called. No one is present on behalf of the appellant.

(2.) Shri. M.P. Sendo, learned J.D.R. appearing on behalf of the Revenue submitted that the appellants have failed to comply with the condition as given in Notification No. 88/94 -Cus., dated 1 -3 -94. Therefore, his submission is that there is no merits in the appeal filed by the appellant and the Commissioner (Appeals) has rightly dismissed the appeal filed before him on the limited ground that benefit under Notification No. 88/94 is conditional, requiring an undertaking to be given by the importer at the time of import, that the imported goods would be used for manufacture of the listed item i.e. Graphite of Resistive Composition. The exemption is available on that precondition. As the catalogue was not submitted at the material time, the characteristic and the nature of the goods could not be determined. This was a pre -condition to the benefit which have been forfeited by not fulfilling the condition at the time of clearance itself. Therefore, the appellants have no case in their favour.

(3.) After hearing the learned J.D.R. and perusal of the records, we find no merit in the appeal. As such the appeal is dismissed.