KEDIA VANASPATI LTD. Vs. COMMR. OF CUS., VISAKHAPATNAM

JUDGEMENT

(1.) THIS is an appeal against OIA No. 18/2003 -Cus., dated 14 -7 -2003 passed by the Commissioner of Customs (Appeals), Visakhapatnam.

(2.) THE facts of the case are as follows : The appellant declared a value of USD 330 & 358 per M.T. in respect of the goods imported by him on 29 -9 -2001. However, on the same day, another importer filed a warehousing bill of entry declaring the value at USD 432 per M.T. for similar goods imported in the same vessel. The goods in this case are Soyabean Oil. Revenue proceeded against the appellants on the ground that there is a higher contemporaneous value. The lower authority confirmed the demand of differential duty. The Commissioner (Appeals) upheld the lower authoritys order. Hence, the appellants have appeared before this Tribunal for relief.

(3.) ƒShri Laxminarayan Goyal, the learned Consultant appeared on behalf of the appellants and Shri R.N. Vishwanath, the learned SDR for Revenue.