Custom, Excise & Service Tax Tribunal
Jilani Traders vs Mumbai Import - Ii on 27 February, 2026
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
MUMBAI
REGIONAL BENCH - COURT NO. 2
Customs Appeal No. 86195 of 2024
[Arising out of Order-in-Appeal No. MUM-CUS-TK-IMP 194/2023-24/NCH dated
27.03.2024 passed by the Commissioner of Customs (Appeals), Mumbai-I, NCH, Mumbai.]
Jilani Traders .... Appellant
3rd Floor, 101-109 (Office No.13)
Gaya Yusuf Meharali Road
Masjid, Mumbai - 400 003.
Versus
Commissioner of Customs (Import-II) .... Respondent
New Custom House, Ballard Estate
Mumbai - 400 001.
APPEARANCE
Shri Anil Balani, Advocate for the Appellant
Shri Dinesh Nanal, Authorized Representative for the Respondent
CORAM:
HON'BLE S.K. MOHANTY, MEMBER (JUDICIAL)
HON'BLE MR. M.M. PARTHIBAN, MEMBER (TECHNICAL)
FINAL ORDER NO. A/85390/2026
Date of Hearing: 31.10.2025
Date of Decision: 27.02.2026
Per: M.M. PARTHIBAN
This appeal has been filed by M/s Jilani Traders, Mumbai (herein after
referred to, for short, as "the appellant") assailing the Order-in-Appeal No.
MUM-CUS-TK-IMP 194/2023-24/NCH dated 27.03.2024 (hereinafter
referred to, for short, as "the impugned order") passed by the
Commissioner of Customs (Appeals), Mumbai-I, NCH, Mumbai.
2.1 The issue involved in this appeal relates to classification of "walking
stick with torch" and alleged misdeclaration of description and value in
respect of other goods imported by the appellant herein for upholding
confirmation of the adjudged demands by the original authority. Brief facts
of the case, leading to this appeal, are summarized herein below:
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2.2 The appellant had filed Bill of Entry No. 7379198 dated 16.08.2023
for clearance of assorted goods of twenty different consumer items, which
were imported from China. The imported goods were declared with the
description as provided in the supplier's invoice/packing list No.232192-5
dated 25.07.2023 and these were classified under respective Customs
Tariff Item (CTI) of the First Schedule to the Customs Tariff Act, 1975 with
total declared assessable value of Rs.14,08,260/-. On the basis of specific
intelligence that a consignment of mixed items is imported with alleged
mis-declaration, the above imported consignment was put on hold by the
Special Intelligence and Investigation Branch of New Custom House,
Mumbai (SIIB) and the said goods were subjected to 100% examination by
drawing Pachamama dated 22.08.2023.
2.3 As a result of such examination by SIIB officers, it was found that out
of the twenty items, in respect of three items there were certain
discrepancies as mentioned below:
(i) as against the declared item of 'Kitchen knife set (05 pieces)', on
physical examination it was found to be 'Kitchen knife with chopping
board'
(ii) as against the declared item of 'Laser pointer pen' and 'Glue 300G'
on examination the same were of two types of 'Laser pointer pen'
and 'waterproofing Glue 300G'.
(iii) 14 different types of Halloween item were found against the
common description 'Party Halloween Gift Item'.
2.4 During examination, some of the imported goods were found in pre-
packed condition, and consequent compliance of Notification 44(RE-
2000)/1997-2002 dated 24.11.2000 was not found on such goods. Further,
the SIIB opined that the declared unit value of the goods is on the lower
side, when compared with the value of the similar goods available in
market. Thus, it was interpreted that the import consignment was
undervalued. Accordingly, market survey was conducted on 20.10.2023 in
the presence of proprietor of the appellant firm and the value of the
imported goods were revised on that basis under Rule 7 of the Customs
Valuation (Determination of Value of Imported Goods) Rules, 2007.
2.5 Further on examination of the representative samples by SIIB, it was
also reported that one of the imported item 'walking stick with torch' was
wrongly classified under CTI 6602 0000 instead of the correct classification
under CTI 9405 4900, and therefore it is not confirming to the BIS norms.
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Accordingly, it was proposed to confiscate 1600 nos. of Walking stick with
torch for non-compliance with BIS norms by treating the same as prohibited
goods and other imported goods for violation of sub-section (d) and (m) of
Section 111 of the Customs Act, 1962.
2.6 On the basis of waiver of show cause notice and personal hearing
given by the appellant, in adjudication proceedings, the original authority
vide Order-in-Original dated 30.11.2023 read with Addendum dated
08.02.2024 had ordered for re-assessment of the impugned goods on the
basis of market survey conducted in the presence of proprietor of the
appellant firm, who had accepted such values vide his letter dated
20.10.2023, and re-determined the assessable value as Rs. 39,30,186/-
and confirmed the differential duty payable on such re-assessment as
Rs.9,20,982/- along with interest. As regards 1600 nos. of 'walking sticks'
on account of non-submission of BIS certificate he confiscated such goods
under Section 111(m) of the Customs Act, 1962 and allowed it an option
for re-export within 60 days. Further, he confiscated rest of the import
goods on the grounds of mis-declaration under Section 111(d) and 111(m)
ibid and allowed it to be released on payment of redemption fine of
Rs.90,000/- under Section 125 ibid; besides, he also imposed penalty of
Rs.9,20,982/- on the appellant importer under Section 114A; penalty of
Rs,25,000/-under Section 112(a) ibid and Rs.90,000/- under Section
114AA ibid. Being aggrieved with the order of the original authority, the
appellant had preferred an appeal before the Commissioner (Appeals),
which was disposed of by him by confirming the order of the original
authority and by dismissing the appeal filed by the appellant vide Order-in-
Appeal dated 27.03.2024. Feeling aggrieved with the impugned order dated
27.03.2024, the appellant had preferred the present appeal before the
Tribunal.
3.1 Learned Advocate appearing for the appellant submitted that the
learned Commissioner (Appeals) had failed to consider the fact that the
appellant-importer had in his statement dated 08.09.2023 had specifically
stated that the prices mentioned in the Bill of Entry is the actual price of
the goods imported by them, and prices ascertained during the market
survey is after the profit margin added at wholesaler's level, who procure
such goods in three-four chain of entities between them as importer and
the wholesaler. Hence, they did not agree with the market price and only
for the purpose of releasing the consignment early, they had accepted such
market price determined by the department. Therefore, they pleaded that
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waiver of SCN and personal hearing, for completing the process of
clearance of goods, cannot be taken as defensible ground to state that the
appellant importer had accepted the re-determined value arrived at by the
department. By citing various case laws, he further submitted that the fact
that the appellant importer had preferred appeal against such re-
determination, re-classification of goods and consequent penal action itself
demonstrates that they had not accepted the confirmation of adjudged
demands by the original authority, and also has not accepted its being
upheld by the first appellate authority.
3.2 He further claimed that each of the item of imported goods have been
declared by the appellant importer as per the description given in the
invoice and values of such goods have been declared as per invoice; and
more over the entire consignment of imported goods was subjected to
100% physical examination by the SIIB officers, in order to verify the
intelligence of mis-declaration etc. committed by them. In the absence of
any undeclared goods being present in the import consignment, minor
variation in the features or type of certain items such as Glue (of
waterproof), Halloween (of different types) does not change the product as
declared by them; knife sets as declared contained knife with chopping
board as set. Hence, he claimed that there is no ground for deliberate mis-
declaration on the part of the appellant for enabling the goods liable to
confiscation, imposition of fine and penalty.
3.3 Learned Advocate further submitted that the value of goods as
declared by the appellant and as evidenced in the invoice is at Euro 16,500
(FOB); however, the original authority had re-determined the assessable
value on the basis of contemporaneous imports of goods, by conducting
market survey and providing certain abatement for profit margin of
wholesaler which was shown as accepted vide their letter dated 22.09.2023
without even disclosing the basis of such redetermination in terms of
investigation report dated 01.11.2023, whether it was undertaken as per
Rule 7 of the Customs Valuation (Determination of Valuation of Imported
Goods) Rules, 2007 by relying on the comparable price of sale made at the
greatest aggregate quantity to persons not related and at same or first
commercial level after importation. Therefore, he pleaded that such re-
determination of value by the original authority, which was upheld by the
first appellate authority has no force of law. As regards classification of
walking stick with torch, the appellant had submitted that in terms of the
features of the product and on the basis of essential character of the goods,
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these are classifiable under CTI 6602 0000 and not under 9405 4900, in
terms of Rule 3(a)(b) of the General Rules for interpretation of customs
tariff. Further, by citing the details of BIS standard IS:10322(Part-I) 1982
and HSN explanatory notes providing that the features built in for
aesthetics, rich or luxury look or to enhance the utility of walking sticks
does not take away from classifying it under CTH 6602, the appellant
claimed that the classification adopted by them is correct and the revised
classification adopted by the department has no legal basis.
3.4 In support their stand, he had relied upon the following judgements
of the various judicial forums:
(i) Commissioner of Customs, Madras Vs. Aradhi Associates - 2001
(129) E.L.T. 120 (Tri. - Chennai)
(ii) Dunlop India Limited & Madras Rubber Factory Limited Vs. Union
of India & Others - 1983 (13) E.L.T. 1566 (S.C.)
(iii) Commissioner of Customs (Sea), Chennai Vs. M.R. Associates -
2013 (297) E.L.T. 504 (Tri. - Mad.)
4. Learned Authorized Representative appearing for the Revenue
reiterated the findings recorded by the lower authorities and therefore
justified the impugned order.
5. We have heard both sides and carefully gone through the records of
the case.
6. The issue for determination by the Tribunal is to decide the following:
(i) whether the enhancement of value of imported goods
determining the differential duty payable by the appellant, on the
basis of market survey conducted by the department of
identical/similar goods, is sustainable or not, in terms of the legal
provisions of Section 14 of the Customs Act, 1962 and the Customs
Valuation (Determination of Value of Imported Goods) Rules, 2007
[herein after referred to as 'CVR', for short].
(ii) whether 'walking stick with torch' is classifiable under Customs
Tariff Item (CTI) 6602 0000 as declared by the appellant, or under
CTI 9405 4900 as determined by the authorities below, and whether
it is eligible for clearance in terms of ITC-HS of the Foreign Trade
Policy or otherwise; and
(iii) whether consequential action in confiscation of goods,
imposition of redemption fine and penalty on the appellants are
sustainable or not, under the provisions of the Customs Act, 1962?
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6.1 On careful consideration of the submissions made by both the sides,
we find that the appellant has challenged the impugned order mainly on
two grounds; firstly, on the ground that enhancement of value is without
any basis and no data of import values of contemporary importation of
identical/similar goods had been considered by the authorities below in
terms of the market survey conducted by them for being in conformity with
Rule 7 of CVR; and thus, such re-determination of value is without following
due process of law, and is therefore against the provisions of Section 14(1)
of the Customs Act, 1962 and CVR, 2007; and secondly, on the ground that
there was no evidence produced by the department to support the
allegation of mis-declaration of description of goods and its value as
declared by the appellant, in order to reject the transaction value for all
goods and the classification in respect of walking stick with torch, and for
imposition of fine and penalty on them.
6.2 Learned adjudicating authority in the impugned order had given his
findings for re-determination of assessable value and for revision of
classification of walking stick with torch, and had come to the conclusion
that the appellants are liable for imposition of penalty, redemption fine on
imported goods for violation of various legal provisions, as follows:
"DISCUSSION AND FINDINGS
19. I have carefully gone through the facts of the case contained in
Investigation Report with Annexures of SIIB (1), NCH, Mumbai-l, records
available and submissions made by the importer. The importer voluntarily
requested for waiver of Show Cause Notice and Personal Hearing and has
also accepted the re-determined value. The proposed reason for
confiscation and penal action contained in Investigation Report of SIIB has
been explained orally to the Importer as stipulated in provision to Section
124 of Customs Act. 1962. Hence the request for waiver of SCN and PH is
accepted. Accordingly, I take up the case for adjudication.
20. I find that, M/s. Jilani Traders had filed Bill of Entry No. 7379198 dated
16.08.2023 through Custom Broker firm M/s Rashmi Shipping Agencies for
clearance of miscellaneous goods as tabulated in Table -I with declared
assessable value as Rs. Rs. 14,08,260/ and the duty payable thereon was
Rs. 4,52,996/-. Based on the specific intelligence they said consignment
was kept on hold by the SIIB (I), NCH and the said goods were examined
100% by the officers of SIIB(I) under Panchnama dated 22.08.2023 as
detailed mentioned in Table-2.
21. I find that the imported goods were found mis-declared and liable for
confiscation under section 111 (d) and 111 (m) of Customs Act, 1962.
xxx xxx xxx xxx
23. I find that goods for item no-2 Description Walking Stick with Torch
are mis-classified by the importer and these goods falls under the purview
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of BIS provisions. The Importer has not submitted BIS certificate for 1600
Pcs of Walking Stick with Torch. Thus, there is violation in terms of BIS
and liable for confiscation under section 111(d) and 111 (m) of Customs
Act, 1962.
24. I find that the goods covered under impugned Bill of Entry are
unbranded and there is no violation of IPR rule and regulations, 2007.
25. The investigation has confirmed that the items imported vide
Impugned Bill of entry do not feature in the list of goods specified under
schedule I of E-waste Management Rules, 2016 and thus. EPR is not
applicable for the said goods.
26. The Investigation report revealed that some of the items of impugned
bill of entry were found to be in pre-packed condition but compliance of
notification no, 44 (RE-2000)/ 1997-2002 dated 24.11.2000 of DGFT and
Legal Meteorology (Pre-Packaged Commodities) Rules 2011 was not done
by the importer. The CBIC drcular No. 19/2011 dated 18.04.2011 on
compliance of DGFT Notification No: 44 (RE-2000)/1997/2002 dated
24.11.2000- Labelling of goods in bond prior to Ex-bond clearance, at para
2 provides that: "DGFT Notification No. 44 (RE-20001/1997-2002 dated
24.11.2000 provides for labelling of the goods imported into India which
are covered by the provisions of Standards of Weights & Measures
(Packaged Commodities) Rules, 1977. This Notification mandates that
compliance of labelling conditions have to be ensured before the import
consignment of such commodities are cleared by Customs for home
consumption."
27. It is seen from ICES EDI system that the consignment has not been
given OOC and thus not cleared for home consumption from Customs
Custody. Hence, they can comply with RE-44-condition before clearance of
the goods from Customs Custody. However, if they fall to do so the goods
will be liable for absolute confiscation under Section 111(d) of Customs
Act, 1962.
28. The imported goods do not correspond to the transaction documents
i.e., invoice and packing list. The importer has accepted in statement under
Section 108 of Customs Act, 1962, the mis-declaration of value. Hence the
declared value is not the true transaction value and is liable to be rejected
in terms of Rule 12 or Customs Valuation Rules 2007, read with Section
14(1) of the Customs Act 1962 and therefore the value of the imported
goods needs to be re-determined in accordance with Customs Valuation
Rules 2007.
29. Rule 3(4) of CVR, 2007 provides that the value of imported goods is
required to be re-determined by proceeding sequentially from miles 4 to 9
of CVR, 2007. The investigation has reported that value of the subject
goods could not be determined under Rule 4 and Rule 5 because of non-
availability of data of contemporaneous imports of identical or similar
goods. Hence, Rule 6 of CVR, 2007, was resorted to, for valuation of the
subject goods, which mandates that the value is to be determined under
(Rule 7) Rule 7 of the CVR, 2007 provides that if the goods being valued
or identical or similar imported goods see sold in India, in the condition as
Imported at or about the time at which the declaration for determination
of value is presented, the value of imported goods shall be based on the
unit price at which the imported goods or identical or similar imported
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goods are sold in the greatest aggregates quantity to persons who are not
related to the sellers in India.
30. It is seen that a market survey was undertaken in presence of
Proprietor of M/s Jilani Traders on 20.10.2023. The market survey was
conducted based on the Representative Sealed Samples sealed under
Panchanama dated 22.08.2023. The said importer has put his dated
signature on the invoices raised during market survey as his presence
during the market enquiry. The detail of market survey is listed in Table-
04 of this order. The Rule 7 of the CVR, 2007 provides that the Assessable
value is to be arrived at using deductive method, after giving necessary
deductions of commissions paid, cost of transport and insurance and the
customs duties and taxes payable etc., which is detailed in Annexure-B of
this order. I find that, on completion of market survey as per Rule 7 of the
Customs Valuation (Determination of Value of Imported Goods) Rules,
2007 and on the basis of Market Survey, the assessable Values, total duty
payable and differential duty payable have been re-determined item wise
and the same is listed as Table- 06 of this order. The summary of re-
determined value and re-determined duty is tabulated as Table-07 of this
order. In view of the above, I find that the re-determined value works out
to be Rs. 36,99,160/- (Rupees Thirty Six Lakhs Ninety Nine Thousand One
Hundred & Sixty only) and the differential duty payable works out to be
Rs. 9,20,982/- (Rupees Nine Lakhs Twenty Thousand Nine Hundred and
Eighty Two only) for Non-prohibited goods. I find re-determined value and
duty calculated is as per the provisions of the Customs Act and rule made
in this regard.
31. The importer is required to declare the correct quantity, value,
classification, description, notification number, if any, on the imported
goods as per the provisions of section 46 of the Customs Act. 1962 and
the Bill of Entry (Electronic Declaration) Regulation, 2011. The importer is
squarely responsible for filing of all details and declaration and related
documents and confirming these are true, correct, and complete. I find
that the importer has failed to declare the correct quantity, description and
value in respect of the imported goods thereby evading Customs duty of
Rs. 9,20,982/- (Rupees Nine Lakhs Twenty Thousand Nine Hundred and
Eighty Two only) for Non-prohibited goods. The said short-paid/ differential
duty is liable to be demanded and recovered from the importer under
Section 28(1) of Customs Act, 1962, along with applicable interest thereon
in terms of provisions of Section 28AA of the Customs Act, 1962. I hold
that the imported goods of the Subject Bill of Entry with re-determined
value of Rs. 39,30,186/- (Rupees Thirty Nine Lakhs Thirty Thousand One
Hundred & Eighty-Six only) are liable for confiscation under Section 111(d)
and 111(m) of the Customs Act, 1962 and the Importer by rendering the
goods liable for confiscation and for acts of omissions and commissions
discussed above has rendered himself liable for penal action under Section
112(A) of Customs Act, 1962.
32. The Importer requested to Additional Commissioner of Customs to
undertake that they will comply with the provision of RE-44 wherever
applicable on the goods imported and clear the same after such compliance
from Customs control.
33. From the above discussion it is evident that importer had failed to
comply with provisions of Section 46 (4) of Customs Act, 1962 as the entry
made under Section 46 is found to be incorrect w.r.t. the description,
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quantity, classification and value of the items brought for importation.
Thus, it is found that w.r.t. goods covered under present consignment,
true and correct declaration of description of goods not made w.r.t. Item
like Kitchen Knife Set with chopping Board, Laser Pointer Pen (Two types),
Glue 300 G (Waterproofing) & 14 different types of Halloween Gift Item.
Further, w.r.t. item's covered under present Bill of Entry, Importer also
filled to declare correct classification, quantity and value. In present case
goods were also found to be grossly undervalued in order to evade
applicable Customs Duty. The importer M/s. Jilani Traders vide letter dated
20.10.2023 has accepted the valuation of the goods imported by them,
arrived on the basis of Market Survey conducted in presence of Proprietor
of M/s Jilani Traders under Section 14 of Customs Act, read with CVR 2007.
This is indicative of the fact that the importer has will-fully mis-declared
the goods in terms of description, quantity, classification and value in order
to evade consequential Custom Duty. Thus, I find that the declared value
is liable for rejection and to be re-determined as Rs. 39,30,186/-. Further,
I find that short levied duty amounting to Rs-9,20,982/-(Rupees Nine
Lakhs Twenty Thousand Nine Hundred and Eighty Two only) w.r.t. non
prohibited goods sought to be evaded by willful mis-statement and
suppression of facts, is liable to be demanded under Section 28(4) of
Customs Act, 1962 with applicable interest. Further, the goods of the
subject Bill of Entry with re-determined value of Rs.39,30,186/- (Rupees
Thirty Nine Lakhs Thirty Thousand One Hundred & Eighty-Six only) are
liable for confiscation under Section 111(d) and 111(m) of the Customs
Act, 1962. In this regard, I found that items No -2 declared as Walking
Stick with Torch (1600 Pcs) are mis-classified under CTH 66020000
actually it should be classifiable under CTH-94054900 which are
contravention of BIS provisions, become prohibited for import and are
liable for confiscation under section 111 (d) and 111 (m) of Customs Act,
1962 and thus I confiscate the same. Further, for failure on part of importer
which led to non levy of applicable duty and for use of false and incorrect
material, importer is liable for penalty under section 114 (A) as well as
Section 114 (AA) of Customs Act, 1962. As I intent to impose penalty under
section 114 A, hence no penalty is liable to under section 112 (A) as per
provisions of 114 A of Customs Act, 1962.
34. In view of the above, I pass the following Order:
ORDER
34.1. I reject the declared assessable value of Rs. 14,08,260/- in respect of Bill of Entry No. 7379198 dated 16.08.2023 under Rule 12 of the CVR, 2007 and re-determine the same as Rs. 39,30,186/- under section 14(1) of Customs Act 1962. read with Rule 7 of the CVR, 2007 for prohibited and non prohibited goods;
34.2. I order for assessment of the said Bill of Entry in terms of Para 16.1 above, at the re-determined value of Rs 39,30,186/-2 34.3. I confirm the demand of short paid differential duty of Rs. 9,20,982/- (Rupees Nine Lakhs Twenty Thousand Nine Hundred and Eighty Two only) under Section 28(8) of Customs Act, 1962, along with applicable interest thereon in terms of provisions of Section 28AA of the Customs Act, 1962, whereas total duty payable for non- prohibited goods is Rs. 13,25,182/-;
34.4. I order confiscation of the item No. 02 declared as walking stick with torch, the enhanced assessable value of the said items is Rs. 2,31,026/-
10C/86195/2024 for 1600 Pcs, under Section 111 (m) of Customs Act, 1962 and give option to the importer for re-export of the above said goods i.e. item No. 02 within 60 days of this order;
34.5. I order confiscation of goods imported vide Bill of Entry No. 7379198 dated 16.08.2023 of re- determined value of Rs 39,30,186/- for prohibited and non-prohibited goods under Section 111(d) & 111 (m) of the Customs Act, 1962. However, I give an option to the importer to redeem the above said goods except prohibited goods confiscated at 34.4 above on payment of Redemption Fine of Rs. 90,000/- (Rupees Ninety Thousand Only) under Section 125 of the Customs Act, 1962 along with payment of duty and interest applicable on the re-determined value cited in para 34.1 above equal to short levied duty;
34.6. I impose a penalty equal to short levy duty of Rs. 9,20,982/- (Rupees Nine Lakhs Twenty Thousand Nine Hundred and Eighty Two only) and applicable interest on the importer M/s Jilani Traders under section 114A of the Customs Act, 1962. However, if the duty and interest confirmed as per order 34.3 above is paid within 30 days of communication of this order, the amount of penalty liable to be paid by importer shall be 25% of the duty and interest so determined. The benefit of reduced penalty is subject to the condition that the same is also paid within 30 days of communication of this order;
34.7. I impose penalty of Rs. 90,000/- (Rupees Ninety Thousand only) under section 114AA of the Customs Act, 1962 on the importer for use of false and Incorrect materials;
34.8. I order for fulfilment of the RE-44 compliance for goods found in pre- packed condition before clearing of the goods from the warehouse as per the rule & regulations prescribed in notification no. 44 (RE- 2000)/1997- 2002 dated 24.11 2000 of DGFT and Legal Meteorology (Pre-Packaged Commodities) Rule, 2011, failing which the same are to be confiscated absolutely u/s 111(d) of Customs Act, 1962;
34.9. This order is issued without prejudice to any other action that may be taken against the Noticee or persons or imported goods under the provisions of the Customs Act 1962, or any other law for the time being in force in India."
Further, the learned Commissioner (Appeals) in the impugned order dated 27.03.2024 has upheld the order of the original authority, on the following grounds:
"5.....(iv) Market Survey was conducted in the presence of the proprietor of M/s Jilani Traders and he put dated signature on the invoice raised during market enquiry. It is evident from Para 17.1 of the impugned order that the Appellant vide letter dated 20.10.2023 accepted the valuation of the goods imported by them arrived on the basis of market survey conducted in presence of the proprietor of M/s Jilani Traders under Section 14 of the Customs Act, 1962 read with CVR. 2007. ...... Further, I find the OA followed Customs Valuation Rules, 2007 and re-determined value of the said goods based on market enquiry under Rule 7 of the CVR. Hence, the contention of the Appellant that the department has wrongly re- determined value of the said goods is not acceptable at this moment. Neither during investigation nor before the OA they raised any objection 11 C/86195/2024 with respect to size, quality, quantity or NIDB data. It is settled law that admitted facts are not required to be proved. In this regard, I rely on Hon'ble SC decision in case of Commissioner of C. Ex, Madras Vs. Systems and Components Pvt Ltd [2004(165)ELT 136(SC)] at Para 5 observed that, "It is a basic and settled law that what is admitted need not be proved."
Further, they have also submitted that entire differential duty of Rs. 9,20,982/- along with RF and penalty amount had been paid by the Appellant. However, no protest has been demonstrated by them before the department at the time of payment of said duty, RF and Penalty.
7. Now, I find at appeal stage these are agitating before me that the OA has wrongly classified "Walking Sticks with Torch" under CTH 94054900 instead of 6602000 as claimed by the appellant. Further content is Waking Stuck is not covered under any BIS standard since it cannot be said to be Luminaries and are wrongly classified under CTH 9405. Hence, the said goods are wrongly confiscated under section 11(m) and 111(d) of the Customs Act, 1962.........
8. Further, I rely on a decision of Tribunal in Advanced Scan Support Technologies Vs Commissioner of Customs, Jodhpur wherein the Tribunal after making reference to the decisions of the Tribunal in Vikas Spinners vs Commissioner of Customs, Lucknow and Guardian Plasticote Ltd vs CC (Port) Kolkata held that as the Appellant therein had expressly given consent to the value proposed by the Revenue and after accepting the enhanced value and payment of duty accordingly without any they are legally stopped from taking somersault and deny the correctness of the same.
xxx xxx xxx xxx
9. In view of the fact that the Appellant in this case has not even remotely established that they had lodged any protest and on the contrary they had accepted the mis-declaration & the proposed confiscation of the said goods and levy of penalty on the appellant. It is also a fact on the record that the appellant had in writing waived the Show Cause Notice as well as the Personal hearing clearly indicates that they had accepted all the discrepancies revealed during the investigation and subsequent valuation done by the department without any protest and now contending all the charges which appears to be afterthought to shield themselves from the confiscation of the goods and imposed penalty under customs law. Hence, I am of considered view that once importer get clearance of non-prohibited goods after agreeing with the mis-declaration with respect to classification and value etc., and at later stage creating dispute is not acceptable particularly when they had given consent letter and requested for waiver of Show Cause Notice and Personal Hearing too. Under these circumstances, their contentions as well as relied upon judgments diminish their relevance as facts and circumstances are different, hence cited judgments are of no help to them.
Considering these facts and relying on the various judicial pronouncements as discussed above enhanced value, classification once settled and duty having been paid accordingly without protest, importer cannot challenge the same subsequently.
10. In view of the above, I do not find any reason to interfere with the impugned order and I am upholding the same. Accordingly, the Appeal is disposed off by way of rejection."
12C/86195/2024 6.3 On careful perusal of the order passed by the original authority and the impugned order passed by the learned Commissioner (Appeals), it transpires that though there is a mention that the value of the goods has to be re-determined on the basis of mandate provided under Rule 7 of CVR, there is no data of import values which have been taken into consideration by the adjudicating authority for arriving at the re-determined value of the impugned goods, and it has been solely done on the basis of market survey report indicating three values, as per prices quoted for each piece for 34 items in invoice 1, invoice 2 and invoice 3 and taking the median/average price (as provided in Table-4 of Original order) as the basis of price to be adopted for each item of the impugned imported goods. This is evident from the details provided in Table-04 at paragraph 11.10 of the original order, which is extracted and given below:
Sr. Description of Goods found Unit Rate quoted in different invoices in Average No. Rs. Market Invoice1 Invoice2 Invoice3 Price (Rs)
1. Mini Brush Pcs 9 10 11 10.00
2. Walking Stick with Torch Pcs 280 290 300 290.00
3. Folding Bag Pcs 120 130 125 125.00
4. Drawing Book with Pen Pcs 15 16 17 16.00
5. Kitchen Knife Set (5 PCS) Pcs 90 95 100 95.00 with chopping board
6. Laser Pointer Pen (Type 1) Pcs 160 165 170 165.00
7. Laser Pointer Pen (Type 2) Pcs 45 50 60 51.67
8. LED Diodes (1000 pcs/pkt) Pcs 130 135 140 135.00
9. Glue 300G (Waterproofing) Pcs 85 95 80 86.67
10. Umbrella Pcs 110 115 120 115.00
11. Disposable Eyebrow Razor Pcs 12 14 15 13.67
12. Kitchen Tape Pcs 40 38 42 40.00
13. Potable Air Pump Pcs 120 130 125 125.00
14. 46PCS Socket Set Pcs 235 240 245 240.00
15. Alarm Clock Pcs 85 80 90 85.00
16. Lint Remover Pcs 110 115 120 115.00
17. Mini Vacuum Cleaner Pcs 105 110 115 110.0
18. Kitchen Cleaner Pcs 40 45 50 45.00
19. Anti Slip Mat Pcs 35 36 37 36.00
20. Foot Massager Pcs 95 90 100 95.00
21. Party Halloween Gift Item Pcs 45 50 55 50.00 (paper plate)
22. Party Halloween Gift Item Pcs 20 22 24 22.00 (paper cup)
23. Party Halloween Gift Item Pcs 200 210 220 210.00 (ghost faced props type 1)
24. Party Halloween Gift ghost Pcs 225 230 240 231.67 faced props type 2)
25. Party Halloween Gift Item Pcs 60 70 80 70.00 (horns wig)
26. Party Halloween Gift Item Pcs 33 34 35 34.00 (ghost eye balls)
27. Party Halloween Gift Item Pcs 60 70 65 65.00 (Ghost lantern)
28. Party Halloween Gift Item Pcs 32 33 34 33.00 (finger nail cover)
29. Party Halloween Gift Item Pcs 170 180 190 180.00 (Vampire neck costume)
30. Party Halloween Gift Item Pcs 155 160 170 161.67 (Halloween witch set)
31. Party Halloween Gift Item Pcs 410 405 415 410.00 (Halloween hands) 13 C/86195/2024 Sr. Description of Goods found Unit Rate quoted in different invoices in Average No. Rs. Market Invoice1 Invoice2 Invoice3 Price (Rs)
32. Party Halloween Gift Item Pcs 55 64 70 63.00 (Halloween fingers set)
33. Party Halloween Gift Item Pcs 60 55 62 59.00 (Halloween fingers set)
34. Party Halloween Gift Item Pcs 55 60 65 60.00 (Halloween props)
7.1 In terms of the legal provisions of Sections 14 of the Customs Act, 1962 and CVR, 2007, where the value of imported goods, sold for export to India, are to be determined for assessment of customs duty, then the price paid or payable for such goods is to be used as the basis considering the concept of 'transaction value'. However, since the SIIB had specific intelligence of mis-declaration by the appellant, the declared price was rejected and the assessable value was re-determined by the department. In terms of legal provisions of Customs statute, if the requirements of Rule 3 of CVR, 2007 are not met inasmuch as there were certain situations as detailed in sub-rule (2) & (3) such as existence of certain restrictions in disposition or use of imported goods or some conditions were there which could not be quantified for addition to the declared value or certain part of sale proceeds accrued to the buyer subsequently or sale between related persons etc., which have not been captured in the transaction value, in which case, the value for imposition of duty must be determined under one of the subsequent methods of valuation applied in sequential order from Rule 4 to Rule 9 ibid. Further, from perusal of aforesaid basis of determining the average/median prices from three different invoices obtained as reported in the investigation report, it is clear that the goods which are either similar or identical in nature were available in the market and the prices quoted by such sellers were taken as the basis for arriving at the re- determined value of goods. However, the basic tenets of CVR that such goods should have been 'similar goods' or 'identical goods', in terms of its origin from the country of export, features of the product, manufacturer, brand, quality etc., were nowhere shown or demonstrated in the order of the original authority. Further, the requirement of comparison of the goods sold in the domestic market at various prices, whether these were at the same commercial level, being at the highest aggregate quantity and that such sale was nearer to the time and place of import (maximum of six months from the date of import) as provided under Note to Rule 7 of the 'Interpretative Notes' specified in the Schedule to CVR vide Rule 13 ibid, have not at all been considered in arriving such value re-determined by the department either in the investigation report or in the order of the original 14 C/86195/2024 adjudicating authority. Therefore, for these reasons alone the value determined under Rule 7 of CVR in the original order is liable to set aside inasmuch as it is not in conformity with the legal provisions of Rule 7 ibid, which mandates that the goods being appraised are to be valued on the basis of prices sold in subsequent sales of identical or similar goods in India, having first commercial level after importation/same commercial level and at the greatest aggregate quantity.
7.2 From the careful perusal of the orders passed by the authorities below, viz., the order of the original authority, which was upheld by the learned Commissioner (Appeals) in the impugned order, as detailed at paragraph 6.2 above, it clearly transpires that the requirements of Rule 3 and following sequentially Rule 4 to Rule 9 of CVR, 2007 have not been followed, as it is stated at paragraphs 11.6 and 11.7 that the National Import Data Base (NIDB) data does not have such prices of identical or similar goods. In such a situation when the customs authorities do not have details of price of goods in terms of import data available in the Customs NIDB database for at all ports, at the national level, it fails to the logical reasoning that how such goods would have entered the domestic market and it is not known how the Indian market could alone give the price of identical or similar goods, unless such goods have been brought into India in an illegal manner and not by import through any of the customs port in India. Further, the authorities below had re-determined the assessable value solely on the basis of investigation report submitted by SIIB, without applying the legal provisions of various rules provided under the CVR, 2007, sequentially. Therefore, the whole basis of market survey conducted about the price of similar or identical goods, and based on such value, the assessable value having been re-determined is contrary to the law and factually incorrect.
8.1 Further, the authorities below had concluded that few items of imported consignments viz., item at sr. No. 5, 6, 20 of Table-02 have been mis-declared as the description of the goods declared is at variance with physical inspection by SIIB officers. These have been captured by the original authority in his order dated 30.11.2023 under Table-02 at paragraph 3.1 to state that there was mis-declaration attracting confiscation of goods and requiring imposition of penalty on the appellant. The relevant Table-02 indicating both the description "as declared" in column (2) by the appellant-importer and "as found" during physical examination by SIIB officers in column (4) , which was taken as basis for 15 C/86195/2024 confirmation of adjudged demands by original authority has been extracted and given below:
Sr. Description of Goods Qty. Deel Description of Goods found Qty.
No. Declared in pc found
(1) (2) (3) (4) (5)
1. Mini Brush 6000 Mini Brush 6000
2. Walking Stick with Torch 1600 Walking Stick with Torch 1600
3. Folding Bag 4008 Folding Bag 4000
4. Drawing Book with Pen 36000 Drawing Book with Pen 36000
5. Kitchen Knife Set (5 1440 Kitchen Knife Set (5 PCS) 1440
PCS) With chopping board
6. Laser Pointer Pen 14004 Laser Pointer Pen (Type 1) 4000
Laser Pointer Pen (Type 2) 14000
7. LED Diodes 546 Pkt LED Diodes (1000pcs/pkt) 546 Pkt
8. Glue 300G 2160 Glue 300G (Waterproofing) 2160
9. Umbrella 8480 Umbrella 8480
10. Disposable Eyebrow 33120 Disposable Eyebrow Razor 33120
Razor
11. Kitchen Tape 4008 Kitchen Tape 4000
12. Potable Air Pump 1125 Potable Air Pump 1125
13. 46 Pcs Socket Set 960 46 Pcs Socket Set 960
14. Alarm Clock 4008 Alarm Clock 4000
15. Lint Remover 2400 Lint Remover 2400
16. Mini Vacuum Cleaner 4320 Mini Vacuum Cleaner 4320
17. Kitchen Cleaner 2004 Kitchen Cleaner 2004
18. Anti Slip Mat 4008 Anti Slip Mat 4000
19. Foot Massager 2500 Foot Massager 2500
20. Party Halloween Gift 5724 Party Halloween Gift Item 1200
Item (paper plate)
Party Halloween Gift Item 1440
(paper cup)
Party Halloween Gift Item 100
(ghost faced props type 1)
Party Halloween Gift Item 100
(ghost faced props type 2)
Party Halloween Gift Item 100
(horns wig)
Party Halloween Gift Item 480
(ghost eye balls)
Party Halloween Gift Item 840
(Ghost lantern)
Party Halloween Gift Item 300
(finger nail cover
Party Halloween Gift Item 600
(Vampire neck costume)
Party Halloween Gift Item 120
(Halloween witch set)
Party Halloween Gift Item 120
(Halloween Hands)
Party Halloween Gift Item 120
(Halloween fingers set)
Party Halloween Gift Item 120
(Halloween fingers set)
Party Halloween Gift Item 84
(Halloween props)
8.2 On perusal of the above details, there is a mention of the specific
description about the goods imported by the appellant importer at sr. No. 5, 6, 20. To elaborate, 'Kitchen Knife set' included "knife and chopping board, as set", since the knife is used to cut vegetables on the chopping board; "Laser Point Pen' was the same but of two different types; and by 16 C/86195/2024 nature Halloween costume is traditionally based on frightening super natural characters such as ghost face, parts of body, ghost lantern etc., to ward off evil spirits, and thus by nature it is of different types. Therefore, such variation reported in SIIB investigation as mis-declaration of description is factually incorrect inasmuch as the description of the goods had no way changed or the goods were not found to be of different type, than the one declared. Thus, the conclusion arrived at by the original authority that the goods have been mis-declared in terms of description etc., lacks merit. Therefore, the claim that the appellant-importer has mis- declared the description of the goods and its value under Sections 111(d) and 111(m) ibid, for confiscation of goods and resultant imposition of redemption fine and penalty, is contrary to the factual matrix of the case and therefore it is not legally sustainable.
8.3 In respect of the dispute in classification of 'walking stick with torch' the contending classification are CTI 6602 0000 as declared by the appellant, and CTI 9405 4900 as claimed by the department and as determined by the authorities below. From plain reading of the statutory provisions governing classification of goods under the Customs Tariff Act, 1975, it transpires that in order to determine the appropriate duties of customs payable on any imported goods, one has to make an assessment of the imported goods for its correct classification under the First Schedule to said Act of 1975 in accordance with the provisions of the Customs Tariff Act by duly following the General Rules for Interpretation (GIR) and the General Explanatory notes (GEN) contained therein. The First Schedule to the said Act of 1975 specifies the various categories of imported goods in a systematic and well-considered manner, in accordance with an international scheme of classification of internationally traded goods, i.e., 'Harmonized Commodity Description and Coding System' (HS).
Accordingly, goods are to be classified taking into consideration the scope of headings / sub-headings, related Section Notes, Chapter Notes and the General Rules for the Interpretation (GIR) of the First Schedule to the Customs Tariff Act, 1975. Rule 1 of the GIR provides that the classification of goods shall be determined according to the terms of the headings of the tariff and any relative Section notes or Chapter notes and thus, gives precedence to this while classifying a product. Rules 2 to 6 provide the general guidelines for classification of goods under the appropriate sub- heading. In the event of the goods cannot be classified solely on the basis of GIR 1, and if the headings and legal notes do not otherwise require, the 17 C/86195/2024 remaining Rules 2 to 6 may then be applied in sequential order. Further, while classifying goods, the foremost consideration is the 'statutory definition', if any, provided in the Customs Tariff Act. In the absence of any statutory definition, or any guideline provided by HS explanatory notes, the trade parlance theory is to be adopted for ascertaining as to how the goods are known in the common trade parlance for the purpose of dealing between the parties.
8.4. In the case before us, the contending classification of imported goods discussed in the impugned order are either under CTI 6602 0000 or CTI 9405 4900 of the First Schedule to the Customs Tariff Act. Thus, it is clear that at the Chapter level, there is difference of opinion among the department and the appellants. The dispute in classification therefore lies in the narrow compass of analysis of the appropriate Headings under the contending chapter in which the impugned goods are covered as per the Customs Tariff and then classifying the impugned product under the corresponding Sub-heading, Tariff Item which is appropriate as per the legal principles of classification of goods. Now, we may closely examine the scope of the contending classification for determining correct classification of the imported goods. The relevant headings of Chapter 6602 and Chapter 9405 and the relevant sub-headings and their tariff entries, as provided in the First Schedule to the Customs Tariff Act, are extracted and given below:
"SECTION XII FOOTWEAR, HEADGEAR, UMBRELLAS, SUN UMBRELLAS, WALKING- STICKS, SEAT-STICKS, WHIPS, RIDING CROPS AND PARTS THEREOF; PREPARED FEATHERS AND ARTICLES MADE THEREWITH; ARTIFICIAL FLOWERS; ARTICLES OF HUMAN HAIR CHAPTER 66 Umbrellas, sun umbrellas, walking-sticks, seat-sticks, whips, riding crops and parts thereof Notes :
1. This Chapter does not cover:
(a) measure walking-sticks or the like (heading 9017);
(b) firearm-sticks, sword-sticks, loaded walking-sticks or the like (Chapter
93); or
(c) goods of Chapter 95 (for example, toy umbrellas, toy sun umbrellas).
2.......
Chapter Description of goods
Heading
(1) (2)
6602 0000 Walking-sticks, seat-sticks, whips, riding crops and the like
And
18
C/86195/2024
CHAPTER 66
Furnituer; bedding, mattresses, mattress supports, cushions and similar stuffed furnishings; luminaires and lighting fittings, not elsewhere specified or included; illuminated signs, illuminated name-plates and the like; prefabricated buildings Notes :
1. This Chapter does not cover:
xxx Chapter Description of goods Heading (1) (2) 9405 Luminaires and lighting fittings including searchlights and spotlights and parts thereof, not elsewhere specified or included;
illuminated sings, illuminated name-plates and the like, having a permanently fixed light source, and parts thereof not elsewhere specified or included
- Chandeliers and other electric ceiling or wall lighting fittings, excluding those of a kind used for lighting public open spaces or through fares:
9405 1100 -- Designed for use solely with light-emitting diode (LED) light sources xxx xxx
- Other electric luminaires and lighting fittings:
9405 4100 -- Photovoltaic, designed for use solely with light-emitting diode (LED) light sources 9405 4200 -- Other, designed for use solely with light-emitting diode (LED) light sources 9405 4900 -- Other 8.5 It could be seen that by applying the GIR 1, the position is made clear that Chapter Heading 6602 covers within its scope and ambit, all type of walking sticks, except for the exclusion of those walking sticks, as specifically provided under Chapter Note 1 (a) & (b), which are in the nature of walking sticks used as 'measuring rods' and those used as weapons such as sword, fire-arm looking like walking stick. Further, in terms of various types of walking sticks covered under heading 6602, includes the one in which the handles are designed to open out to form a seat, to rest during walk. Similarly, the additional feature of torch providing light, during night walk or walking in darkness, cannot provide any ground for taking away the classification of goods from this heading of 6602.
8.6 Similarly, by applying same GIR 1, it could also be seen that Chapter Heading 9405 covers within its scope and ambit, mainly of three broad categories of goods:
(i) first one i.e., "photovoltaic electric luminaires/device consisting of LED light source," covered under CTI 9405 4100;
(ii) the second one i.e., "other than photovoltaic electric luminaires/ device consisting of LED light source," covered under CTI 9405 4200;
(iii) the third one i.e., "residuary other photovoltaic electric luminaires/ device consisting of LED light source," covered under CTI 9405 4900.19
C/86195/2024 These group of products are basically light emitting devices operating on Light-Emitting Diode (LED) as light source. These do not cover any other products in which such luminaires are provided as an attachment, for enhancing the functional utility of the main function. In the present case, since the 'walking stick' serves the main purpose of assistive device for the elderly or needy persons, persons with injury, persons with chronic conditions of arthritis etc., who require it for enhanced balance, stability while walking with the assistance of such walking sticks, these are correctly classifiable under heading 6602.
8.7 From the above discussion on the scope of coverage of goods under the two contending CTIs in Chapters 66 and 94, in terms of GIR-1, we find that the imported goods are more appropriately classifiable under CTI 6602 0000 as 'walking sticks with torch', and not under CTI 9405 4900 as 'other electric luminaires of LED source'.
8.8 On the basis of our above findings on appropriate classification, we find that the ITC HS for CTI 6602 0000, does not provide for any BIS requirement under IS:10322(Part-I) - 1982 that is applicable for luminaires for use with tungsten filament, tubular fluorescent and other discharge lamps on supply voltage not exceeding 1000V. Furthermore, we also find that BIS standard for walking sticks covered under IS:5150-1969 (as amended) cover those walking sticks manufactured from Malabar cane, wood or aluminum tubes subjected to certain processes specified therein and not to the type of walking sticks referred in the present case. Since, the impugned order or the order of original authority, have not dealt with these aspects of BIS requirements under this category, we do not find it necessary to address the same here. Thus, the requirement of BIS certificate for walking sticks classified under CTI 9405 4900 as electric luminaires does not stand the legal scrutiny.
8.9 Therefore, we are of the considered view that the appellant importer had correctly classified the imported goods and there is no mis-declaration of the walking sticks with torch for attracting non-compliance requirements under BIS certification and in respect of other goods for mis-declaration of value, description under Section 111(d) and 111(m) of the Act of 1962.
9.1 In the findings of the original authority at paragraph 27 of the order dated 30.11.2023, it is stated that the compliance with the mandatory requirement of DGFT Notification No.44 (RE-2001/1997-2002) dated 20 C/86195/2024 24.11.2000 for labelling of mandatory details, in terms of Legal Metrology (Packaged Commodities) Rules, 2011, the same could be fulfilled by the appellant importer, before clearance of the imported goods from customs control. Further, by looking from the ICES EDI Customs system, he has recorded in the original order that the imported consignment had not been given 'Out Of Charge' (OOC) by the proper officer of Customs at the port of import. Therefore, we find that there is no ground for confiscation of goods under Section 111(d) of the Customs Act, 1962, as such compliance requirement can be fulfilled by the appellant-importer before clearance of goods from customs control, and there is violation at this stage.
9.2 In view of the foregoing discussions and analysis, we are of the considered view that the impugned order dated 27.03.2024 passed by the learned Commissioner of Customs (Appeals) in upholding the confirmation of adjudged demands by the original authority does not stand the scrutiny of law and therefore it is liable to be dismissed. Accordingly, we set aside the impugned order dated 27.03.2024 to the extent it had confirmed the adjudged demands on the basis of such revised classification, enhanced valuation of goods and had imposed fine and penalty on the appellants.
10. In the result, by setting aside the impugned order, we allow the appeal filed by the appellant-importer in their favour.
(Order pronounced in the open court on 27.02.2026) (S.K. Mohanty) Member (Judicial) (M.M. Parthiban) Member (Technical)) Sinha