REGENT COMPUTRONICS PVT. LTD.

Khanna Paper Mills Ltd. Appellant

V/S

C.C. Respondents

Referred Judgements :-

WESTERN TOBACCO LTD. V. COMMISSIONER OF CENTRAL. EXCISE,BHOPAL [REFERRED TO]
MEDIWELL HOSPITAL HEALTH CARE PVT LIMITED VS. UNION OF INDIA [REFERRED TO]
SARABHAI M CHEMICALS VS. COMMISSIONER OF CENTRAL EXCISE VADODARA [REFERRED TO]
INDIAN SEAMLESS STEEL AND ALLOYS LTD VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. CUSTOMS AND CENTRAL EXCISE SETTLEMENT COMMISSION [REFERRED TO]
Commissioner of Customs, Bangalore VS. Sami Labs Ltd. [REFERRED TO]
SAMI LABS LTD. VS. COMMISSIONER OF CUSTOMS, BANGALORE [REFERRED TO]
VAMSADHARA PAPER MILLS LTD. VS. COMMR. OF CUS., VISAKHAPATNAM [REFERRED TO]
LANCO KONDAPALLI POWER PVT. LTD. VS. COMMR. OF CUS., VISAKHAPATNAM [REFERRED TO]
BOMBAY HOSPITAL TRUST VS. COMMISSIONER OF CUSTOMS [REFERRED TO]
COMMISSIONER OF CUS, TRICHY-I VS. FRONTIER ABAN DRILLING (INDIA) LTD [REFERRED TO]

JUDGEMENT

(1.) STAY application alongwith appeal has been filed against order -in -Original No. 04 -06/CUS/ASR/2014 dated 31.3.2014 in terms of which a customs duty demand of Rs. 5,03,30,930/ - along with interest was confirmed and the impugned imported waste paper collectively valued at Rs. 4,23,23,896/ - was order to be confiscated and as the goods were not available for confiscation redemption fine of Rs. 4,23,23,896/ - was imposed under Section 125 of Customs Act, 1962.

(2.) THE facts, briefly stated are as under.

(3.) DURING the hearing the appellants essentially stated that

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KHANNA PAPER MILLS LTD. Vs. C.C.

Referred Judgements :-

JUDGEMENT

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