REGENT COMPUTRONICS PVT. LTD.

Honeywell Technology Appellant

V/S

COMMISSIONER OF CUSTOMS, BANGALORE Respondents

Referred Judgements :-

ARJUN INDUSTRIES LTD. V. COMMISSIONER [REFERRED TO]
MODERN DENIM LTD. V. COMMISSIONER [REFERRED TO]
COLLECTOR OF CENTRAL EXCISE BARODA VS. INDIAN PETROCHEMICALS [RELIED ON]
SHARE MEDICAL CARE VS. UOI [RELIED ON]
RAJ PETROLEUM PRODUCTS VS. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO]
COMMISSIONER OF C. EX., HYDERABAD VS. SANGHI SPINNERS (I) LTD. [RELIED ON]
DSL SOFTWARE INDIA LTD. VS. COMMISSIONER OF CUSTOMS, BANGALORE [RELIED ON]
COMMISSIONER OF CUSTOMS, BANGALORE VS. INFOSYS TECHNOLOGIES LTD. [RELIED ON]
GINNI INTERNATIONAL LTD. VS. COMMISSIONER OF CENTRAL EXCISE, JAIPUR [RELIED ON]

JUDGEMENT

(1.) THESE appeals are against the Orders -in -Original No. 26/2006 and 27/2006 both dated 28 -12 -2006 passed by the Commissioner of Customs, Bangalore.

(2.) IN each order, apart from duty demand, penalties have also been imposed not only on the appellant -company M/s. Honeywell Technology Solutions Lab (P) Ltd. (HTSL) but also on one Shri R. Nandakumar, Chief Financial Officer and Shri V.G.S. Narayanan, Manager (Logistics). Thus, there are 6 appeals against the two Orders -in -Original.

(3.) THE gist of the Orders -in -Original is given in the following tabular column.

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HONEYWELL TECHNOLOGY Vs. COMMISSIONER OF CUSTOMS, BANGALORE

Referred Judgements :-

JUDGEMENT

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