ADANI EXPORTS LTD Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) THIS is an appeal against Order -in -Original No. 6/99, dated 26 -2 -1999 passed by Commissioner of Customs.

(2.) THE issue involves the redetermination of the declared assessable value of the following goods to the extent shown below : - HDPE Injection Grade US 829 PMT/CIF Rs. 3,47,00,944/ - (1150 Metric Tonnes) HDPE Film Grade US 890 PMT/CIF Rs. 6,47,84,156/ - (2000 Metric Tonnes) HDPE blow moulding US 860 PMT/CIF Rs. 3,91,26,975/ - Grade (1250 Metric Tonnes) PVC Resin Paste grade US 930 PMT/CIF Rs. 5,41,54,499/ - (1600 Metric Tonnes) LLDPE Film grade US 829 PMT/CIF Rs. 6,03,49,580/ - (2000 Metric Tonnes) Total Rs. 25,31,16,154/ -

(3.) IN view of the enhanced assessable value as mentioned above, the order confirms the duty demand of Rs. 3,13,79,647/ - under Section 28 of Customs Act. Penalty of the same amount under Section 114A of the Customs Act has also been imposed on the appellants.