COMMISSIONER OF CUSTOMS, VISAKHAPATNAM vs. M/S. HYGRDSE PELLETS LTD
C.A. No.-000287-000287 - 2008Supreme Court13 March 20081 pages
For Petitioner: B. KRISHNA PRASADFor Respondent: E. C. AGRAWALA
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Cause title — parties, addresses and appearances
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CASE NO.:
Appeal (civil) 287 of 2008
PETITIONER:
COMMISSIONER OF CUSTOMS, VISAKHAPATNAM
RESPONDENT:
M/S. HYGRDSE PELLETS LTD
DATE OF JUDGMENT: 13/03/2008
BENCH:
S.H. Kapadia & B. Sudershan Reddy
JUDGMENT: JUDGMENT O R D E R CIVIL APPEAL NO.287 OF 2008 Having heard learned counsel and having perused the findings recorded by the Commissioner (Appeals), we are satisfied that the barge hire charges were incurred by the Respondent-herein for unloading from Mother Vessel on to the barge after the customs barrier stood crossed and, therefore, the barge hire charges, on facts of this case, were not includible in the assessable value of the imported goods, viz., iron ore.
The civil appeal is dismissed.
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