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  • Rules 5 to 8 of the said Rules in terms of Rule 3(ii) of the said Rules.
  • rule 10A of the Customs Valuation Rules, 1988
  • SECTION 14 CUSTOMS ACT
  • provisions of Rule 6(2) read with Rule 5(3),
  • provisions of Customs Valuation Rules
  • provisions of rule 5 to 7A
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Citation Codes
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citation codes
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Advocates
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  • Rules 5 to 8 of the said Rules in terms of Rule 3(ii) of the said Rules.
  • rule 10A of the Customs Valuation Rules, 1988
  • SECTION 14 CUSTOMS ACT
  • provisions of Rule 6(2) read with Rule 5(3),
  • provisions of Customs Valuation Rules
  • provisions of rule 5 to 7A
Smart Summary

Structured Summary of the Tribunal Opinion (Appeals C/931-970/10)

Factual and Procedural Background

These consolidated departmental appeals (C/931-970/10) were filed by the Revenue against orders in Appeal Nos. 217 to 256 (GR-IV)/2010/(JNCH)/IMP-205 to 244 dated 09/09/2010 of the Commissioner of Customs (Appeals), Jawaharlal Nehru Custom House, Nhava Sheva, Mumbai. Because the issues are common and arise out of a single order, they were taken up together for disposal.

For reference, the Tribunal considered appeal No. C/931/2010 involving importer M/s Bharati Rubber Lining & Allied Services Pvt. Ltd., Thane. Key factual points in that appeal (noting that other cases are identical except for quantity, price and quality of scrap) are:

  • Bill of Entry No. 747223 dated 19/02/2006 for import of 126 MT of aluminium scrap of grade "Twang" with a declared value of US$1,639 per MT.
  • Assessment was done provisionally under bond pending documentary evidence (e.g., letter of credit) supporting the declared transaction value; the importer did not submit the requested documents within the bond period.
  • A departmental study indicated contemporaneous prices approximated or were higher than the declared value; London Metal Exchange (LME) prime metal price on the date of filing was higher than the declared value.
  • A show cause notice dated 30/05/2008 rejected the declared transaction value under Rule 10A of the Customs Valuation Rules, 1988 (CVR), and proposed valuation under Rule 8 (residual method) by linking scrap grades to LME prime metal prices less specified discounts (the department applied a 15% discount to arrive at US$1,977/MT). A differential duty of Rs. 5,99,698/- was demanded.
  • Annexure B to the show cause (which purportedly listed contemporaneous bills of entry) was blank in this instance; no reply was considered by the adjudicating authority and the adjudication proceeded ex parte.
  • The adjudicating authority relied on Directorate General of Valuation (DGOV) Alert Circular No. 14/2005 and confirmed the re-determined value based on LME-linked discounts.
  • The importer appealed; the Commissioner (Appeals) set aside the assessment orders on multiple grounds, including that the DGOV circular could not override the Valuation Rules and there was denial of natural justice, and allowed the importers' appeals. The Revenue appealed to the Tribunal.

Legal Issues Presented

  1. Whether the assessing authority correctly rejected the declared transaction value under Rule 10A of the Customs Valuation Rules, 1988, and whether the sequential approach under Rules 5 to 7A (as per Rule 3(ii)) had to be followed before invoking Rule 8.
  2. Whether reliance upon DGOV Circular No. 14/2005 and the adoption of a uniform LME-based discount (to value aluminium scrap) is permissible when contemporaneous import prices exist or where transaction value has been claimed.
  3. Whether there was denial of natural justice in the adjudication (failure to consider replies, relied-upon documents and requests for hearings) and, if so, what remedial step was appropriate (remand to adjudicating authority or setting aside the orders).

Arguments of the Parties

Revenue's Arguments (Learned Assistant/Representative for Revenue)

  • If denial of natural justice occurred, the appropriate remedy was remand to the original adjudicating authority to decide afresh; the appellate authority erred in not remanding.
  • As held by the apex Court (cited), Rule 10A may be invoked where there is reason to doubt the truth and accuracy of the declared transaction value; here the importer failed to produce letters of credit and other transaction documents, justifying invocation of Rule 10A.
  • Once the department produces evidence of contemporaneous imports at higher prices, the onus shifts to the importer to prove the invoice price is correct.
  • Reliance on LME values of prime metal to arrive at scrap price cannot be faulted where contemporaneous evidence supports a higher price (citing Radhey Shyam Ratanlal decision).
  • Even if natural justice principles were not followed, the matter should be remanded to the adjudicating authority for fresh consideration after giving the importer an opportunity to be heard.

Importers' / Appellants' Arguments (Represented by learned advocates for appellants)

  • The Commissioner (Appeals) passed a detailed order rebutting the assessing officer's findings and applied relevant decisions of the apex Court and Tribunal; the appellate findings are correct in law and should be sustained.
  • The appellate authority properly considered legal principles governing valuation and the requirements for rejecting transaction value and applying residual valuation.

Table of Precedents Cited

Precedent Rule or Principle Cited For Application by the Court
Varsha Plastics vs. Union of India, 2009 (235) ELT 193 (SC) Valuation must follow the Customs Valuation Rules; departmental circulars cannot override statutory Valuation Rules; contemporaneous imports provide best guide; foreign journals may be relevant only in absence of contemporaneous imports. The Tribunal applied this principle to hold that the DGOV circular could not be used to override CVR and that the assessing authority should have proceeded under Rules 5–7A (as applicable) before resorting to Rule 8.
Commissioner of Customs vs. FPS (India) Pvt. Ltd., 2009 (234) ELT 268 (Tri. Mum) Against uniform loading/valuation across cases based on general departmental criteria (disallowing uniform application without case-specific adjustments). The Tribunal noted this decision to support the proposition that uniform loading based on DGOV circular/general criteria is not permissible; valuation must consider facts of each case.
Eicher Tractors Ltd. vs. Commissioner of Central Excise, 2000 (122) ELT 321 (SC) Principles regarding rejection of transaction value and method of valuation (as relied upon by the lower appellate authority). The Tribunal recorded that the lower appellate authority had relied on this apex Court decision in concluding that summary rejection of transaction value and uniform valuation under Rule 8 was not justified.
Commissioner of Customs, Vishakhapatnam vs. Aggarwal Industries Ltd., 2011 (272) ELT 641 (SC) Department may invoke Rule 10A where there is reason to doubt truth and accuracy of declared transaction value. The Revenue relied on this decision to justify the invocation of Rule 10A when importers failed to produce documentary evidence; the Tribunal recorded this argument but found other governing deficiencies in the adjudication.
Radhey Shyam Ratanlal vs. Commissioner of Customs (Adj.), Mumbai, 2009 (238) ELT 14 (SC) Contemporaneous documents and public price bulletins may be relied upon by the department when transaction value is not supported by original contract/invoices. The Revenue invoked this decision to support reliance on LME values; the Tribunal noted this authority but held that contemporaneous import data (where available) and Rules 5–7A should govern valuation and that reliance on LME circular could not be supplantive of the Valuation Rules.
Commissioner of Customs, Calcutta vs. South India Television, 2007 (214) ELT 3 (SC) Casting suspicion on an invoice is not sufficient to reject it; invoice must be rejected only for cogent reasons and after case-by-case examination. The Tribunal applied this principle to criticise the assessing authority's blanket approach and to support the appellate authority's finding that invoices cannot be mechanically rejected without cogent reasons.

Court's Reasoning and Analysis

The Tribunal considered rival submissions, records and the appellate order and noted the following key analytical points (expressed in the opinion):

  1. Denial of Natural Justice: The Tribunal found there had been denial of natural justice because replies filed by many importers to the show cause notices and requests for reliance on documents and hearings were not considered. The adjudicating authority made sweeping statements that appellants did not reply or attend hearings, which was factually incorrect in several cases. On this ground alone, the Tribunal considered that the original orders had to be set aside and the appellate authority's findings upheld.
  2. Internal Contradiction in Show Cause and Assessment Order: The show cause notice itself stated that contemporaneous prices (in Annexure B) approximated or were higher than the declared value. Despite that, the assessing authority proceeded to reject transaction value under Rule 10A and apply Rule 8 (residual method) using DGOV circular/LME discounts. The Tribunal held this was contradictory: if contemporaneous import prices were available, valuation should have begun under Rule 6 (and Rules 5–7A) with appropriate adjustments; the assessing officer did not adopt that approach.
  3. Incorrect Use of Rule 8 and DGOV Circular: The Tribunal agreed with the lower appellate authority that resort to Rule 8 and reliance on DGOV Circular No.14/2005 cannot displace the statutory Valuation Rules. Varsha Plastics was cited to reinforce that valuation must follow the CVR sequence and departmental circulars cannot override statutory provisions. The Tribunal noted that the assessing authority's uniform application of a DGOV-based discount across cases, without case-specific analysis and without adopting the lower-of-values principle under Rule 6(2) read with Rule 5(3), was impermissible.
  4. Requirement for Cogent Reasons to Reject Invoice Value: Citing South India Television, the Tribunal emphasised that suspicion alone is insufficient to reject an invoice; the assessing authority must give cogent, case-specific reasons to reject transaction value. The adjudicating authority did not provide such individualized reasons and applied a mechanical approach.
  5. On the Revenue's Contentions: The Tribunal recorded the Revenue's submission that Rule 10A could be invoked where there is justifiable doubt (citing Aggarwal Industries) and that the onus shifts to the importer once the department produces evidence of higher contemporaneous prices. However, the Tribunal found that where the show cause itself asserted contemporaneous imports were available, the assessing authority could not then resort to Rule 8 without first following the appropriate valuation sequence and making necessary adjustments.
  6. Resultant Conclusion: Given denial of natural justice, internal contradictions in the show cause and the assessment, inappropriate blanket reliance on DGOV circular/LME discounts, and failure to apply Rules 5–7A where contemporaneous values existed, the Tribunal found no infirmity in the Commissioner (Appeals)'s order setting aside the assessment orders.

Holding and Implications

DISMISSED — The departmental appeals filed by the Revenue were dismissed by the Tribunal as devoid of merit.

Implications and immediate consequences (as reflected in the opinion):

  • The Tribunal upheld the Commissioner (Appeals)'s order setting aside the original assessment orders and allowing the importers' appeals.
  • The opinion reiterates that statutory Valuation Rules (CVR) must govern determination of customs value and that departmental circulars (such as DGOV Circular No. 14/2005) cannot override or be used to circumvent the sequence and principles under the Valuation Rules.
  • The Tribunal emphasised that invoices cannot be summarily rejected on suspicion alone; cogent, case-specific reasons are required before rejecting transaction value under Rule 10A.
  • The Tribunal found that where contemporaneous import data exist (as asserted in the show cause), the assessing officer should have proceeded under Rules 5–7A (and adopted the lower of such values where applicable) rather than immediately invoking Rule 8;
  • Direct effect: the differential duty demands confirmed by the assessing authority were set aside as a consequence of the appellate findings being upheld. The opinion does not purport to create a new legal precedent beyond affirming the application of existing authoritative decisions cited in the text.

Operative part pronounced in Court. Members: Ashok Jindal (Judicial) and P.R. Chandrasekharan (Technical).

    Commissioner Of Customs (Import), Nhava Sheva v. Bharathi Rubber Lining & Allied Services Pvt. Ltd.

    Per: P.R. Chandrasekharan: There are 40 appeals C/931-970/10 filed by the Revenue against the Order in Appeal Nos. 217 to 256 (GR-IV)/2010/(JNCH)/ IMP-205 to 244 dated 09/09/2010 passed by the Commissioner of Customs (Appeals), Jawaharlal Nehru Custom House, Nhava Sheva, Mumbai. As the issue involved is common and arise out of a single order, they are taken up together for disposal.

    2. For the purpose of reference and decision, we take up appeal No. C/931/2010 and the facts are identical in other cases also (except for the quantity and price and the quality of scrap). The facts arising for consideration in the said appeal are as follows:- 2.1. The importer M/s Bharati Rubber Lining & Allied services Pvt. Ltd., Thane filed a bill of entry No.747223 dated 19/02/2006 for import of 126 MT of aluminium scrap of grade Twang and declaring a value of US$1639 per MT. The assessment was done provisionally under bond pending determination of value and submission of documentary evidence by the importer in support of the claim of the declared value. However, in spite of the expiry of time-period of the bond, the importer did not submit the letter of credit or other documentary evidence in support of the declared value. On carrying out a detailed study of the imports of similar commodities, it was noticed that the contemporaneous price of the said scrap approximated to or higher than the declared value. It was further observed that there was a steep increase of prime metal prices in the international market during the contemporaneous period. The London Metal Exchange (LME) price on the date of filing the bill of entry was noticed higher than the declared value. Therefore, a show cause notice dated 30/05/2008 was issued to the importer rejecting the value declared under rule 10A of the Customs Valuation Rules, 1988 (CVR in short). The show cause notice made the following allegation. 2.2. Since the declared value was not acceptable under Rule 4 read with Rule 10A of the CVR, the valuation was required to be done sequentially through Rules 5 to 8 of the said Rules in terms of Rule 3(ii) of the said Rules. However, in the case of scrap, it is not possible to have any identical or similar consignment of metal scraps and there are bound to be variations as these metal scraps are collected from different materials and sources before being graded. Therefore valuation of metal scrap can not be done under the provisions of rule 5 to 7A by proceeding sequentially. Hence the value was required to be determined under rule 8 (residual method), using reasonable means consistent with the principles and general provisions of these Rules and on the basis of the data available in India. The following methodology was adopted for valuation of the impugned goods. There are 34 types of Aluminium scrap as per Institute of Scrap Recycling Industries (ISRI) which provides guidelines and definitions of all types of non-ferrous and ferrous scrap. Analysis of the import data revealed that 15 types of scrap accounted for more than 90% of the total volume of aluminium scrap. Prices of all the 15 grades of scrap have been linked to the price of the prime metal as traded in LME in the form of discount from the price of the prime metal. The international price of aluminium scrap of different grades, namely, twitch, tread, trump, taint/tabor, talk, tale, tense, taldon, twang, tassel, throb, testy, telic, talon, tablet are 30%, 20%, 30%, 32%, 5%, 25%, 30%, 35%, 15%, 15%, 30%, 35%, 35%, 7% and 9% respectively less from the price of prime Aluminium ingots. On this basis, the price of the scrap under import was arrived at from the LME price of prime metal less 15% discount which worked out US $ 1977 per MT as against the declared price of US $1639 per MT as declared by the importer and a differential duty of Rs. 5,99,698/- was demanded. Annexure A to the notice gives the basis for re-determination of value under Rule 10A and Annexure B to the show cause is supposed to give list of Bills of Entry indicating values of contemporaneous imports. In the instant case, annexure B is blank with no details. As no reply was received from the importer and none appeared during the personal hearing, the show cause notice was adjudicated ex-parte. 2.3. The adjudicating authority observed that metal scrap is a unique commodity and is collected from different materials and sources before being sorted into different types and grades. The procurement is either for stock and sale or it is procured immediately after receipt of orders from buyers. Different methods of sorting are resorted to. Metal scrap is not a branded manufactured product but a waste/bye-product generated during the course of manufacturing and the price of the scrap is dependent on various factors. Metallic content in the scrap affects the price of scrap and the country of origin, port of shipment and the supplier become immaterial in pricing and rather the metallic content and the impurities in the scrap influence the price/negotiations of valuation purpose in the case of scrap. Therefore, he came to the conclusion the value of the scrap in the present case can not be determined under rules 5 to 7a of the CVR and the value has to be determined under Rule 8. He then relied on the Directorate General of Valuation Alert Circular No. 14/2005 dated 16-12-2005 which stated that the value of Aluminium scrap was linked to the price of the prime metal as traded in LME and the transactions of metal scrap depend upon the prevailing price of prime metal less the percentage of discount for the impurities found in the scrap. On this basis, he confirmed the re-determination of price as proposed in annexure A to the show cause notice and confirmed the differential duty demand. 2.4. The importer preferred an appeal before the lower Appellate Authority. The learned appellate authority observed that the DGOV Circular No. 14/2005 was nor relied upon in the show cause notice but has been referred to in the order-in-original. On the basis of honble apex Court judgment in the case of Varsha Plastics vs. Union of India 2009 (235) ELT 193 (SC), he concluded that the circular cannot be interpreted to mean that transaction value has to be rejected if it is not conforming to the value arrived at on the basis of LME bulletin after allowing the discounts prescribed therein and the said circular does not override the express provisions of Section 14 of the Customs Act or the CVR. Inasmuch as the transaction value has been rejected under Rule 10A, the assessing officer was required to determine the same by proceeding sequentially under rules 5 to 7a and thereafter, invoke Rule 8 if the preceding rules are not applicable. He observed that in the instant case, the invoice value produced by the importers have been rejected and the value has been loaded on the basis of DGOV circular on a uniform basis which is not permissible in law as per the decision of this Tribunal in the case of Commissioner of Customs vs. FPS (India) Pvt. Ltd. 2009 (234) ELT 268 (Tri.Mum) and the honble apex Court in the case of Eicher Tractors Ltd. vs. Commissioner of Central Excise 2000 (122) ELT 321 (SC). On this basis the learned appellate authority held that, rejecting the transaction value in the instant case was not justified. As regards reliance placed on the LME prices of the prime metal to arrive at the value of the metal scrap by giving discounts from the price of the prime metal, the lower appellate authority noted that even if one want to apply Rule 8, the facts which are relevant for determining the value under Rules 4 to 7A continue to remain relevant with greater flexibility and adjustments in the transaction value will have to be made taking into account the facts involved in each relevant case which has not been done in the instant case. He noted that the principle of determining truth and accuracy under Rule 10A on case to case basis equally applies to the determination of value under Rule 8. Accordingly, he held that summary rejection of the transaction value and following arbitrary method of valuation under Rule 8 cannot be justified. He also found that, as per the show cause notice the contemporaneous price of the scrap approximates to or higher than the declared value and therefore, as per the provisions of Rule 6(2) read with Rule 5(3), the lower of such values had to be adopted to arrive at the transaction value and in a case the contemporaneous imports approximate the value of the goods declared, the question of re-determination may not arise at all. The appellate authority also noted that the impugned order has been passed mechanically without verification of the facts and records of the case and the orders have been passed without even disclosing the number and date of the Bills of Entry pertaining to individual order-in-originals. The impugned order also failed to take into account the defence replies, the correspondences, relied upon documents, annexure to show cause notice and request for adjournments of personal hearing received by the adjudicating authority. The defence replies were completely ignored and the assessment orders recorded untrue facts that no reply was submitted and no response to notice of personal hearing was received. Therefore, he held that there was denial of natural justice and miscarriage of justice. On the basis of these observations, he set aside the assessment orders and allowed the appeals filed by the importers. Against this order of the appellate authority, the Revenue is in appeal before us.

    3. The learned AR appearing for Revenue contends that if there was denial of natural justice to the importers while passing the assessment orders, then the remedy was for remanding the case back to the original adjudicating authority which has not been done in the instant case. He further contended that as has been held by the honble apex Court in the case of Commissioner of Customs, Vishakhapatnam vs. Aggarwal Industries Ltd. 2011 (272) ELT 641 (SC) the department could invoke Rule 10A where they had reason to doubt the truth and accuracy of declared transaction value. In the instant case, the importers were asked to submit letters of credit and other documents relating to the transactions which they failed to do and, therefore, invocation of Rule 10A for rejection of transaction value was justified. He also argued that once the Revenue discharges the burden of proof of producing evidence of contemporaneous import at a higher price, then the onus shifts to the importer to prove that the price indicated in the invoice relied upon by him is correct. He also relied on judgment of the honble apex Court in the case of Radhey Shyam Ratanlal vs. Commissioner of Customs (Adj.), Mumbai 2009 (238) ELT 14 (SC) wherein the honble apex Court held that contemporaneous documents like weekly bulletin of spices market and public ledger documents indicating higher prices can be relied upon by the department when the transaction value claimed by the assessee is not supported by original contract/invoices and, therefore, reliance placed on the LME values of the prime metal to arrive at the price of scrap cannot be faulted. Even if it is held that the adjudicating authority failed to follow principles of natural justice, the matter should go back to the adjudicating authority to decide the matter afresh after following the principles of natural justice.

    4. The learned advocates for the appellants submits that the learned appellate authority has passed a very detailed order rebutting each and every point made in the order of the assessing officer and the findings made by the lower appellate authority are supported by various decisions of the honble apex court and of this Tribunal in similar situations. Therefore, the findings of the lower appellate authority are correct in law and hence, the said order has to be sustained on all counts.

    5. We have carefully considered the rival submissions and perused the records and also the submissions made by both the sides. 5.1. We notice that there has been denial of natural justice inasmuch as the submissions made by the importer in reply to the show cause notices have not been considered in many cases. A sweeping statement has been made saying that the appellants did not reply to the show cause notices nor did they avail opportunities of personal hearing whereas the fact remains that in a number of cases, the appellants have filed replies to the show cause notices and also requested for relied upon documents listed in the show cause notices. On that ground alone the orders of the original adjudicating authority needs to be set aside and the findings of the appellate Commissioner needs to be upheld. 5.2. We also find that there is an inherent contradiction in the show cause notice as well as the findings of the original authority. The show cause notice, in para 4 thereof, clearly states as follows: On carrying out a detailed study of the imports of the similar commodity/commodities, it was observed that as the contemporaneous price of the said scrap during relevant period was noticed at the rates indicated in the enclosed Annexure B which approximate or higher than the declared value. 5.3. But in the show cause notice as well as the assessment order, resort has been made to Rule 8 of the CVR read with Rule 10A. If value of similar goods were available, as stated in the show cause notice, that should have been the basis for determining the value of the goods under Rule 6 as it stood at the relevant time subject to making necessary adjustments, taking into account the quantum of import, country of origin, quality of the scrap received and other relevant factors. That has not been done in the instant case. The assessing officer has straightaway adopted the value given in the DGOV circular based on the LME prices of prime metal minus discounts. While resorting to Rule 8, the assessing officer has stated that Rule 5 to 7A could not be applied for want of prices of contemporaneous imports. In other words, the findings completely contradict the proposition in the show cause notice that contemporaneous imports were noticed at same or higher prices. If contemporaneous imports were not noticed on the basis of which Rules 5 and 6 could not be applied, the question of rejecting the transaction value under Rule 10A does not arise at all. Thus, we see that the proposition in the show cause notice and the conclusions drawn in the assessment order are completely at variance with each other. 5.4. The lower appellate authority has rejected the reliance place on the DGOV circular on the ground that in terms of the honble apex Court judgment in the case of Varsha Plastics (cited supra), the assessment under the provisions of Customs Valuation Rules cannot be given a go-by and the Valuation Rules will prevail over the departmental instructions on the subject matter. The honble apex Court in the said case held as follows: The valuation of the imported goods where the transaction value in the opinion of Assessing Authority is liable to be rejected because of invoice manipulation or under-invoicing or un-realistic price or misdeclaration in respect of valuation of goods or description or where transaction value of the goods declared is ridiculously low, which of course the Assessing Authority has to justify, he must proceed to determine valuation of goods by following Customs Valuation Rules. The availability of evidence of contemporaneous import of the same goods obviously provides the best guide for determination of value of the import of goods but in the absence of evidence of contemporaneous import, reference to foreign journal for finding out correct international price of imported goods may not be irrelevant. 5.5. In the instant case, the proposition in the show cause notice is that the value of the contemporaneous imports indicated a higher price. If that be so, that should have been the starting point for determination of value of the imported goods and not some other basis. Further even when we take the values of the contemporaneous imports, the lowest of such value has to be adopted as provided for in Rule 6 and not the highest. In the instant case no such thing has been done by the assessing officer. 5.6. In view of the above, we do not find any infirmity in the observation of the Commissioner (Appeals) that the DGOV circular cannot override the provisions of Valuation Rules. The honble apex Court in the case of Commissioner of Customs, Calcutta vs. South India Television 2007 (214) ELT 3 (SC) had held that casting suspicion on invoice produced by the importer is not sufficient to reject it as evidence of value. The invoice price is not sacrosanct but before rejecting the invoice price, the department has to give cogent reasons for such rejection. The assessing authority has to examine each and every case on merits for deciding its validity and he cannot form a view to reject all transaction values on the basis of some general criteria based on DGOV circular and on that basis load the value of imports uniformly across board. This Tribunal in the case of FPS (India) Pvt. Ltd. (cited supra) held that uniform loading based on general criteria is not permissible.

    6. In the light of the above, we find that the order of the appellate authority is on sound footing and there is no merit in the departmental appeals. Accordingly, we dismiss the appeals as devoid of merits. (Operative Part Pronounced in Court) (Ashok Jindal) Member (Judicial) (P.R. Chandrasekharan) Member (Technical) */as

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    Commissioner Of Customs (Import), Nhava Sheva v. Bharathi Rubber Lining & Allied Services Pvt. Ltd.
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