RASILABEN H. RATHOD Vs. COMMR. OF CUS. (PREV.)

JUDGEMENT

(1.) THE bunch of appeals have been filed against an order of Commissioner of Customs (Prev.), Gujarat, Ahmedabad dated 28.2.2001 ordering the confiscation under Section 111(d) of Customs Act, 1962, of 500 Gold Bars bearing Foreign Companies marks and imposed penalties under Section 112 of Customs Act, 1962 as follows:

(2.) 1 After hearing both sides and considering the material on record it is found:

(3.) 1 Ordered accordingly and appeals allowed.