Karnataka High Court
Commissioner Of Customs vs M/S Gokuldas Immages Pvt Ltd on 11 February, 2009
Bench: Deepak Verma, V.Jagannathan
IN 'THE HIGH coum' or KARHATAKA AT
DATED THIS THE 1 1%: {mar or 1s+B;Br§.i}§,i=i3VE'I.:;_e駧:éi1'.. 'V
pREsEN'i'- 1 % J
THE HOWBLE MR. J63?-zga 1';:"E$r-A.15:f
THE HOITBLE §z:1*x$: 'Ju$f;';?;c 3z;.
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BETWEEN: % V 1' V
€1ommissi:;r1:1f:;?;r éf 'A "
(IR. Buiigiings,'Quvgenséfioady .
sA1¢G.aLc21§:*.3.--:iso.i}Q_1%. ~ .. APPELLANT.
(Sy V. Raddy, Adv.)
AND:
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HMV/ s'. . fifiimagaa Pvt. Ltd. ,
Nr}.'}" 55 "12,',V'--§";).'cVi1:iA:~1fiT;_1:'i;'~a.-#1 Suburb,
2nd' Stage Yveéhwwfihpur,
BAN{?a.iL0R£;¢9i560 022. .. RESPONDENT.
is-__~k_ 1&r__1\'__~Jr_ 'Ir__ "A-_ 'k This C.S.T.A. fileci under Section 139(1) of the Customs Act, 0ut of order dated 13.,O3.2808 passed £11 Appeal _ 'jj':»:.n,.285; 2906 {Final Orcier NQ448/2808), praying to set aside the dated 13.03.2903 pasmd in Apgaeal Ne:;.285)'2GO6 {Fina} Grder 939.448/2008) and restore the order~i.11--0rigi11a1 Fig.2] 2006, .3. Against such an order of remand, that 'too fqx' «by the Commissioner, we are of the api11iQn_ t1:1at 12"<j" "qi;csfiQf1A. oi7_iaiv_ azzises for cansidexaiion. After all, eve§'yth:1_f1¢' [g';has._bcafz§:i; to "
be reconsidered by the (3o1:1i11:11i'sTv_s?i<;1gz1er,"'§zrz :}V;e iegfil position and facmal aspect.
4. In this View 0f the 111.é1'1:1VA;<-:;_r', véiegvoid. of merits and substance, is herchfié '<;i:'.sm1';ssed'.
sali.
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