COMMISSIONER OF CUSTOMS Vs. SWAN PRESS

JUDGEMENT

(1.) HEARD both sides.

(2.) THE Revenue filed this appeal against order -in -appeal passed by the Commissioner (Appeals).

(3.) THE contention of the Revenue is that they had made enquiries and the manufacturer of the machine informed the Custom authorities that the value of the new machines and taking into consideration the value of the new machines and after allowing the depreciation, the value was enhanced. Therefore, the impugned order whereby the enhanced value was set aside is not sustainable. The Revenue relied upon the decision of the Hon'ble Supreme Court in the case of Gajra Bevel Gears v. CC reported in 2000 (115) E.L.T. 612.