Login
  • Bookmark
  • PDF
  • Share
  • CaseIQ

Auto Control Private Limited v. Collector .

Supreme Court Of India
Apr 20, 2006

Order

There has been a concurrent finding of fact by the authorities below in support of the respondent's claim for confiscation on undervaluation of the goods imported by the appellant. We do not interfere with such concurrent findings. The civil appeals are dismissed accordingly. No order as to costs.