Sr.No. |
Name & address of the
Defaulter |
Registration No. |
Name & Address of
Proprietors/partners/Directors(IF any) |
Section 142 ( Notice No.
and Date of Issue) |
Details of Arrear
Outstanding against the defaulters i.e duty of issue) |
Nature of offence (Gist
of the case, not more than 2-3 lines) |
Whether unit still
functional? |
1 |
Karan
Cotsyn
Ltd.
Village Baharnna, Bhawanigarh Road, Samana Distt. Patiala. |
10/CH-52/MFRR/PTA/96 |
Jaspal singh S/o Sh.
Paramjeet Singh, Patti Noorpura, Samana. Distt. Patiala. |
IV-16(10)TRC/KARAN/2003
Dated 03.02.04 |
Duty Rs. 324903/-,
interest Rs. 65221/- |
Default in payment of
duty on due dates. |
Non-functional. |
2 |
Harnam Steel (P)
Ltd.
Village
Darhian, Rajpura, Distt. Patiala. |
AAA/CH7047MXM001 |
i) Tarilochan Singh,
Oppsite Milak Plant, Baldev Nagar Road,Ambala City,
Haryana. ii) Sukhwinder Singh, 5987/3,
Chhota Bazar, Ambala City, Haryana. |
IV-(16)TRC/Harnam/21/04
Dated 09.09.04 |
Duty Rs.
2,15,08,325/-, PP Rs. 48,33,332/- |
Non payments of duty
under Section 3A of the Central Excise Act, 1944. |
Non-functional. |
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Division: Chandigarh. |
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3 |
Punjab Sports Council,
SCO No.-116-117, Sector-34A, Chandigarh. |
--- |
--- |
Appendix-I, issued by
Deputy Commissioner of Customs Contract Cell, Mumbai vide FNo. S/5-PD-6/96
Gr.VI dated 29.06.04 and Appendix-II issued by the Deputy Commissioner (TRC),
Central Excise Commissionerate,Chandigarh. Vide C.NO.IV(16)TRC/PSSC/05/04. |
1,59,27,229/- Duty, +
interest@24% w.e.f. 29.011.99 |
Availment of
inadimssible exemption under notification No.146/94:-Cus dated 13.07.94. |
Functional. |
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Division: Mandi Gobindgarh. |
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4 |
M/s. Channy
Enterprises,Mandi Gobindgarh. |
52/PRM/MGG/IV/92 |
S/Sh.i) Rajkumar (HUF),MGG
ii) Parmjeet Kuar (HUF),MGG iii) Dhiraj (Minor), MGG |
IV(16)TRC/Channy/11/03
dated 12.01.03 |
9,03,820/-Duty,
8,26,786/- Interest (upto 31.10.03). |
Non payments of duty
under Section 3A of the Central Excise Act, 1944. |
Non-functional |
5 |
Prince Agro & Allied
Industries, Mandi Gobindgarh. |
8/PRM/MGG-A/92 |
i)Sh. Ajay Kumar Gupta
S/o Sh. Balbir Chand, Shastri Nagar, MGG.ii) Sh. Vinay Kumar S/o Sh. Balbir
Chand, Shastri Nagar, MGG. |
IV(16)TRC/Prince/19/04
dated 09.09.04 |
25,73,266/-Duty,
2,50,000/- PP, 32,08,078/-Int.(upto 31.08.04) |
Non payments of duty
under Section 3A of the Central Excise Act, 1944. |
Non-functional |
6 |
Malhotra Industrial
Corp.Mandi Gobindgarh(Punjab) |
31/RRM/MGG-1/94 |
i) Sh. Ram Lubhaya
Malhotra, S/o Ram Dutta Mal Malhotra, R/o Ahmebadabad.ii) Krishan Lal Kapoor
S/o Sh. Ram Lubhaya R/o MGG.iii) Sh. Sh. Bhupesh Kumar Kapoor S/o Sh.
Kashmiri Lal Kapoor. Iv) Sh. Vijay Kumar Kapoor S/o Sh. Kashmiri Lal Kapoor,
Shastri Nagar, MGG. |
IV(16)TRC/MIC/22/04
dated 09.09.04. |
42,07,746/- Duty,
52,46,682/- Int,(upto 31.08.04) |
Non payments of duty
under Section 3A of the Central Excise Act, 1944. |
Non-functional |
7 |
Guru Arjun Iron & Steel
Rolling Mill,Mandi Gobindgarh. |
61/RRM/MGG-1/92 |
i) Mohinder Singh S/o Sh.
Sham Singh. ii) Gurbax Singh, S/o Sh. Mohinder Singh. iii) Satpal Singh S/o
Sh. Mohinder Singh all R/o Guru KI Nagari, Mandi Gobindgarh. |
IV(16)TRC/GAIS/23/04
dated 09.09.04. |
11,48,831/- Duty,
17,13,885/- PP, 12,48,801/- Int.(upto 31.08.04) |
Non payments of duty
under Section 3A of the Central Excise Act, 1944. |
Non-functional |
8 |
Milap Steel Industries
G.T. Road, Mandi Gobindgarh. |
14/RRM/MGG-1/94 |
Ram kumar S/o J.K Joshi,
Joshi Niwas, Krishna Nagar, Mandi Gobindgarh. |
IV(16)TRC/Milap/01/04
dated 09.09.04. |
4,17,731/- Duty,
3,29,042/- PP, 4,84,858/- Int (upto 31.08.04) |
Non payments of duty
under Section 3A of the Central Excise Act, 1944. |
Non-functional |
9 |
Mohindra Steels, Mandi
Gobindgarh. |
50/RRM/MGG-I/92 |
i) Bhupinder Lal, S/o Sh
Bhagwan Dass R/o Faridabad. ii) Ajay Kumar S/o Manohar Lal R/o new Delhi.
iii) Sh. Varinder Kumar, S/o Bagwan Dass.R/o Khanna. iv) Arun Kumar, S/o
Late of Sh. Monhor Lal,R/o New Delhi. v) Atul Kumar S/o Balwant Rai. R/o New
Delhi. vi) Smt. Maya Devi W/o Bhagwan Dass. R/o Khanna. |
IV(16)TRC/MS/14/04 dated
09.09.04. |
15,36,814/- duty,
15,36,814/- PP, 20,15,905 Int (Int upto 31.08.04) |
Non payments of duty
under Section 3A of the Central Excise Act, 1944. |
Non-functional |
10 |
Khaiwa Steels, Kanganwan
Road, Ludhiana. |
194/R-1/M/LDH/98 |
i) Paramjeet Singh ii)
Chinda Ram both S/o Channa Ram, Ward No-6 Mohalla Sardar Nagar, Mandi
Gobindgarh. |
Appendix-I issued by the
D.C.,CE Division-I, Ludhiana vide Certificate No. 9/2003 dated 07.11.03 and
Appenidx-II issued by the D.C.(TRC) CE Commissionerate, Chandigarh. |
61,223/-Duty,43,712/-
Int(Upto 30.09.03) |
Non payments of duty
under Section 3A of the Central Excise Act, 1944. |
Non-functional |
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Division: Shimla. |
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11 |
United ispat
Udyog.Ltd.Village Billanwali, Baddi, Tech. Nalagarh, Distt. Solan.(H.P) |
34/UIU/PL/B/92 |
S.K Puri, Director, S/o
Sh. A.N Puri, 34, Sector-7, Panchkula,(Haryana) |
IV TRC/Cert. Action
/04/04 dated 12.01.03 |
2,70,48,500/- Duty, +
Int. |
Non payment of duty
under Section 3A of the Central Excise Act, 1944 |
Non-functional |
12 |
Sh. R.M Sareen S/o Late
Sh. Hans Raj, M-5, Inustrial Area, Sonipat, Haryana. |
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Appendix-I issued by the
D. C., C. E. Division-I Noida vide C .No.V(30)Dem./Action u/s
142/327/01/1308 dated 03.04.03 and Appendix-II issued by the Authorised
Officer of C. E. Commissionerate, Chd vide C.No.IV(16)TRC/5/Noida/03/3042-44
dated 21.08.03. |
1,05,000/- Duty, + Int. |
Not known, as offence
booked at Noida and nature of offence not mentioned in the Appendix-I.
|
Non-functional |
COMMISSIONERATE: Central
Excise LUDHIANA |
DIVISION: LUDHIANA-I |
13 |
A.S. ALLOYS, LUDHIANA |
36/R-I/Ldh/92 |
(I)Ashok Kumar,
Director. (ii) Chander Parkash, Director (iii) Rakesh Kumar, Director All
R/O 49/59-H Sandeep Nagar, Back Side Hotel Gulmohar, Ludhiana. |
09.03.2004 |
Duty-798338
PP-839000 |
The amount involved in
the case pertains to 5 cases . Out of which 3 cases pertained to wrong
availment of Modvat Credit,1 to clandestine removal and 1 to manufcturing of
structure at site. |
Closed |
14 |
Midland Alloys & Steels
Pvt. Ltd. Lalton Kala Ludhiana. |
06/R-VI/72/Ldh/92 |
(I)Harvinder Pal Singh
Anad, 116/28A, Chandigarh (ii)Bhupinder Kumar Nagpal, 136-C, Kitchlu Nagar,
Ludhiana |
03.09.04 |
DUTY-296774
PP-4941474 |
Deferment of C.E.duty of
Rs. 2.96 Lacs. payable under componded levy scheme in terms of Rule
96ZO(3)(iii) of the erstwhile Central Exise Rules, 1944 and penalty of Rs.
48.26 for deferment of componded levy arrears and P.P. of Rs. 1.16 Lcas in 1
case of clandestine removal. |
Closed |
15 |
ISPAT STRUCTURALS [P]
LTD., KHANNA |
17/RRM/MGG-I |
(I)Pawan Sachdeva, Bala
Sachdeva, Dir.,S 499, Greater Kailash-II, New Delhi, (ii)Ravinder Kumar,
Surinder Sachdeva (iii) Mrs. Raman Sachdeva, Chanderlok colony, Mandi
Gobindgarh, |
24.02.2004
16.06.2004 |
DUTY-6700165
PP-5923181 |
Deferment of C.E.duty
payable under componded levy scheme in terms of Rule 96ZP(3)(iii) of the
erstwhile Central Exise Rules, 1944. |
Closed |
16 |
KIRPAL ALLOYS LTD.,
KHANNA |
12/FUU/MGG-I |
(I)Tarlochan Singh,
577/4, Vishkarma St.,, Gill Rd., Ludhiana (ii)Amarjit Singh Bhatti, 448-B.
BRS Nagar, LDH (iii) Sarabjit Singh, 738, Dasmesh Nagar, Gill Rd., Lduhiana |
30.03.2004 &
03.08.2004 |
DUTY-8161249
PP7817189 |
Deferment of C.E.duty
payable under componded levy scheme in terms of Rule 96ZO(3)(iii) of the
erstwhile Central Exise Rules, 1944. |
Closed |
17 |
MOHAN BOTTLING (P) LTD.
LUDHIANA |
14/R-I/Ldh/92 |
(I)Ajit Singh, Director
(ii)Satwant Singh, Dir, (iii)Harjit Kaur, Dir, All R/o 9,Friends Colony, New
Delhi |
4.8.2004 |
DUTY-8431516
PP-7165816 |
The amount involved in
the case pertains to 7 cases . Out of which 4 cases pertained to delayed
payment of forthnighly payment of duty, 2 to wrong availment of Modvat
Credit on glass bottles and 1 case to vaulation dispute. |
Closed |
18 |
PUNJAB FOUNDRY P LTD.,
KHANNA |
17/Furnace/KHN/96 |
Rakesh Kumar Bajaj, Dir,
H No.452, Kucha No.7, Field Gunj, Ludhiana |
27.10.2003 |
DUTY-232361 |
Deferment of C.E.duty
payable under componded levy scheme in terms of Rule 96ZP(3)(iii) of the
erstwhile Central Exise Rules, 1944 and default in payment of duty under
Fortnightly Payment. Scheme, and clandestine removal. |
Closed |
19 |
PUNJAB FOUNDRY P LTD.,
KHANNA |
17/Furnace/KHN/96 |
Rakesh Kumar Bajaj, Dir,
H No.452, Kucha No.7, Field Gunj, Ludhiana |
5.8.2004 |
DUTY-NIL
PP-3102913 |
The amount involved in
the case pertains to 6 cases . Out of which 1 cases pertained to non payment
of P.P. imposed due to deferment of componded levy dues, 4 to clandestine
removal and 1 to non submission of Monthly returns. |
Closed |
20 |
SINGLE FURNACE P LTD.,
LUDHIANA |
65/R-I/Ldh/92 |
(I)Brij Mohan Jindal (ii)Shiv
Mohan Jindal (iii) Kamal Nain Jindal (iv) Rajiv Kumar Jindal, Directors, All
R/O 997/24, Partap Chowk, Sangeet Cinema, Ludhiana |
20.2.04 |
DUTY-4209699
PP-150000 |
Deferment of C.E.duty
payable under componded levy scheme in terms of Rule 96ZO(3)(iii) of the
erstwhile Central Exise Rules, 1944 and irregular availment of Cenvat
credit. |
Closed |
21 |
THAPAR AGRO MILLS LTD.,
LUDHIANA |
81/R-I/Ldh/92 |
(i)Satish Thapar CMD,
BXX 2958, Gurdev Nagar, Ludhiana (ii)Ramesh Thapar, Dir, H 32, Srabha Nagar,
Ludhiana (iii) Prem Thapar, H-31,Sarabha Nagar, Ludhiana, (iv)Sh. MA Zahir,
Deptt. Of Business Mgt, Pb. Agri. Univ., Ludhiana (v) Sh. Vikram Parkash,
Nominee Dir, D-3, Sec-27, Noida. |
09.01.2004 |
DUTY-549553
PP-20000 |
The amount involved in
the case pertains to 6 cases . Out of which 1 cases pertained to in
adequate balance, 1 to clanestine removal, 2 to irregular availment of money
credit, 1 to wrong availment of Modvat Credit and 1 to non submission of
proof of export. |
Closed |
22 |
Thapson Steels Ltd.,
Jugiana, Ludhiana |
50/R-I/Ldh/92 |
(I)Anoop Thapar, (ii)
Prem Thapar (ii)Aseem Thapar, Directors, all R/O 753/2, Gurdev Nagar,
Ludhiana, (iv)Ramesh Thapar, 5-B, Sarabha Nagar, Ludhiana |
23.08.2004 |
DUTY-
8668000 PP-8383000 |
Offence under Componded
levy scheme in terms of Rule 96ZO(3)(iii) of the erstwhile Central Exise
Rules, 1944 and Valuation-dispute, and clandestine removal of excisable
goods, irregular availment of Cenvat credit. |
Closed |
23 |
24 |
Shiv Durga Alloys Pvt.
Ltd., Unchi Mangli, Ludhiana. |
AACS-4629-JKM001 |
(I) Shyam Parkash Jain
Dir., (ii) Deepak Kumar Jain, Dir., HIG 489, Focal Pt., Pb. Housing Board
Colony, Ludhiana |
30.8.04 |
DUTY-3033830
PP-3033830 |
Deferment of C.E.duty
payable under componded levy scheme in terms of Rule 96ZO(3)(iii) of the
erstwhile Central Exise Rules, 1944. |
Closed |
25 |
Bharat Steel Rolling
Mills, Focal Pt., Ludhiana |
49/R-III/Ldh/95 |
(I) Anil Jain, partner,
2882, B-20, Gurdev Nagar, Ludhiana(ii) Smt. Sangeeta jain(iii) Smt. Nisha
Jain, Smt. Rekha Jain [address not available] |
24.8.04 |
DUTY-474743 |
Wrong availment of SSI
exemption. |
Closed |
26 |
AARKAY CONCAST LTD.,
LUDHIANA |
20/R-II/Ldh/92 |
(I)Sanjay Arora, Dir,
(ii) Sh. Rajiv Arora, Jt Mg. Dir,.753/1, Gurdev Nagar, Ludhiana,, Kewal
Kant Arora, 18A, New Garden Colony, Amritsar |
17.02.2004 |
DUTY-4752892
PP4686502 |
Deferment of C.E.duty
payable under componded levy scheme in terms of Rule 96ZO(3)(iii) of the
erstwhile Central Exise Rules, 1944. |
Closed |
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Division: LUDHIANA-III |
27 |
ISHAR ALLOYS P LTD.,
LUDHIANA |
133/R-III/Ldh-I/99 |
Pritpal Singh, Director.
40B, Sarabha Nagar, Ludhiana, [ii] Janak Raj S/o Ram Nath, 1039, Purana
Bazar, Ludhiana |
24.09.2003 |
DUTY-2518085
PP-55000 |
Deferment of C.E.duty
payable under componded levy scheme in terms of Rule 96ZO(3)(iii) of the
erstwhile Central Exise Rules, 1944 and default in payment of duty under
Fortnightly Payment. Scheme, and clandestine removal. |
Closed |
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Division: LUDHIANA-IV |
28 |
SWASTIKA KNITTING & SPG
MILLS, LUDHIANA |
|
(I)Subhash Chander(ii)_
Bihari Lal(iii) Krishan Kirti(iv) Jagir Raj(v)Charanjiv Kumar (v)Sheela
Devi, address not available |
12.11.2003 |
DUTY-2140122
PP-700000 |
Mis-classification and
Clandestine Removal of excisable goods. |
Closed |
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Division: ROPAR |
29 |
BINDRA ISPAT LTD.,
MACHHIWARA |
83/R-V/Ldh/95 |
(I)Mohd.Siraj Malik,
Mohd. Riaz, Dir.O/s Sirhindi Gate, Malerkotla (ii)Tanvir Ahmad, Mohd.,
Shakil Ludhiana Raod, Near Jarg Chowk, M/Kotla, |
31.03.2004 17.08.2004 |
DUTY-3816042
PP-4015617 |
Deferment of C.E.duty
payable under componded levy scheme in terms of Rule 96ZO(3)(iii) of the
erstwhile Central Exise Rules, 1944. |
Closed |
Division: SANGRUR |
30 |
ARIHANT COTSYN LTD.,
MALERKOTLA |
2/SNG/92 |
Sh. K.L.Jain Managing
Director, 13-35, Phase V, Focal Pt. Ludhiana |
24.09.2003 |
DUTY-92634 PP-30000
|
Valuation dispute -
non-inclusion of handling charges in assessable value. |
Closed |
31 |
ABOHAR COOP SPG. MILLS,
ABOHAR |
42/BTI/92 |
Coop Sector Unit |
28.01.2004 |
DUTY-1155864
PP-300000 |
Wrong availment of
Cenvat Credit. |
Closed |
32 |
AMBUJA ELECTRO CASTINGS
LTD., MALERKOTLA |
4/MLK/95 |
(I)Pawan Kumar Gupta, 95,
Regency Gargen, Patliputra Colony, Patna. (ii)D.P. Gupta & Gopal Krishan
Gupta, C/o Munish Villa, New Patiliptra Colony, Patna |
08.01.2004 |
DUTY-7990443
PP-11980595 |
Clandestine Removal of
excisable goods. |
Closed |
33 |
CHATTAR EXTRACTION,
BATHINDA |
Not regd. |
Smt. Madhusudan Sharda
W/o Sh. Shashikant Sharda, C22, Civil Lines, Bathinda |
14.04.2004 |
DUTY-185692 |
Non-payment of Vegetable
Oil Cess. |
Closed |
34 |
GAUTAM TUBES P LTD.,
MALERKOTLA |
1/MKL/95 |
(I) Inder Singh, Dasmesh
Colony Aevy Mill Road, Mandigobindgarh (ii) Bhimsen Gupta, Near Old
Telephone Exchange Gate Street, Ward No. 18, Mandgobindgarg, (iii) Ram
Bhajan, 95, Atam Nagar, Ludhiana. (iv) Kamleshwar Sharma 33-B, Tagore Nagar,
Ludhiana. |
25.02.2004 |
DUTY-63629 PP-5500
|
Deferment of C.E.duty
payable under componded levy scheme in terms of Rule 96ZP of the erstwhile
Central Exise Rules, 1944. |
Closed |
35 |
MAULI RAM COTTON GINNING
& P.G.MILLS, BUDHLADA |
Not regd. |
Krishan Chand S/o Mauli
Ram, BUDHLADA |
06.12.2001 |
DUTY-NIL
PP-26910 |
Non-payment of Vegetable
Oil Cess. |
Closed |
36 |
OSWAL AGROFURANE,
Bhasaur [Sangrur] |
48/MKL/92 |
(I)Abhay Oswal, Chairman
7th Floor Ankirx Bhawan, 22 K.G. Marg, New Delhi. (ii) Anil Bhalla,
Director(iii) Vinay Gupta Director (iv) Ranjan Sharma. |
08.04.2004 |
DUTY-448600541
PP-40000000 |
Non-fulfilment of Export
& other Obligations by the 100% EOU. |
Closed |
37 |
PUNJAB SPG. WVG MILLS,
BATHINDA |
4/BTI/92 |
S.L.Thukral, M.D., C/o
Pb. Wwg. & Spg. Mills, Bathinda |
05.05.2004 |
DUTY-7977565
PP-4379782 |
Valuation dispute -
claiming of inadmissible deductions viz. freight, octroi, etc. |
Closed |
38 |
SEEMA INDS., BATHINDA |
|
Sh. T.R.Goel, Director,
575-13, Aggar Nagar,Ludhiana |
08.04.2004 |
DUTY-141080
PP-3200 |
The amount involved in
the case pertains to 4 cases . Out of which 2 cases pertained to iregular
availement of Modvat credit, 2 to valuation issues. |
Closed |
39 |
SURJEET STEEL INDS.
KOTKAPURA |
Not regd. |
Surinderpal Singh, Prop.
Near Durga Mandir, Purana Shehr, Kotkapura |
03.09.2004 |
DUTY-823230
PP-1023230- |
Manufacture & clearance
of excisable goods without getting registered and without payment of C.E.
duty. |
Closed |
40 |
TIRUPATI CHEMICALS LTD
MALERKOTLA |
16/MKL/92 |
(I) Sh.Mange Ram Garg
C/o 10, Lord Sinha Road, Calcutta-II, (ii)Auran Garg C/o 10, Lord Sinha
Road, Calcutta-II (iii)Mrs.Uma Aggarwal, 159, Kika St., Kailash Building,
Mumbai-4. (iv) Brij Rattan Binani, 95, Bakul Bagan, Calcutta |
5.8.2004 |
DUTY-468940
PP-692304 |
The amount involved in
the case pertains to 3 cases . Out of which 1 cases pertained towrong
availemtn of CENVAT Credit, 1 to in-sufficiant balance and 1 to delayed
forthnighly payment. |
Closed |
28 |
VEEKAY FIBRES LTD.,
AHMADGARH |
5/MKL/93 |
(I)Kamal Kishor Arora,
Godly Arora (ii) Krishan Chand Arora, 171-I, Sarabha Nagar, Ludhiana |
08.10.2003 |
DUTY-2618384
PP-1206651 |
Arrear pertains to two
cases, one of valuation dispute, another of non-payment of duty on sales-tax
collected but not deposited. |
Closed |
|
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COMMISSIONERATE:
Customs, AMRITSAR |
41 |
Mr. Celal Koyoncu
Turkish national through Fedration of Indian Automobile associations, Mumbi. |
|
|
Certificate Action under
Section 142 (I) (c) (i) initiated on 24.04.04 through Mumbai Customs. to
District Collector Mumbai |
DUTY-1065000 |
Payment of import duty
of vehicle not exported in stipulated time. |
|
42 |
Shree Samsher Singh
Gogi Son of Sh. Hakan Singh Village Luthal Post office- suthangal Tah-
Deahra Distt. kangra(H.P.) |
|
|
Notice initiated 142 (I)
(c) (i) on 18.09.03 |
DUTY-NIL PP-100000
|
Involved in smuggling
case of 230 Gold Buscuits, seized on 31.01.1995 |
|
43 |
Sh. Hargobind Singh
Sodhi Son of Sh. Mohinder Singh Kothi No. 12 Club Road Dalhousie Distt.
Chamba (H.P.) |
|
|
Notice iniciated under
142 (I) (c) (i) on 18.09.03 |
DUTY-NIL
PP-100000 |
Involved in smuggling
case of 200 Gold Buscuits, seized on 09.06.91. |
|
44 |
Sh. Fakqir Singh S/o Sh.
Chanan Singh village Jamalpur Distt. Gurdaspur (P.B) |
|
|
Notice iniciated under
142 (I) (c) (i) on 10.10.03 |
DUTY-NIL PP-400000 |
Involved in smuggling
case of 200 Gold Buscuits, seized on 15.07.94. |
|
45 |
Sh. Pawan kumar S/o Sh.
Late Avimash Chandar Khanda Khola Samadhi Gali Batala Distt. Gurdaspur(P.Bb) |
|
|
Notice iniciated under
142 (I) (c) (i) on 23.12.03 |
DUTY-NIL PP-30000
|
Involved in smuggling
case of 9 Gold Buscuits, seized on 17.01.93. |
|
46 |
Sh Satnam Singh s/o Sh
Kehar Singh, Vill:- Ghurka Bhaini, Teh:- Fazilka, Distt:- Ferozepur,
State:-Punjab |
|
|
Notice initiated under
section 142 (I) (c) (i) on 22.04.03 |
DUTY-NIL PP-250000 |
Involved in smuggling
case of 15.88 Kgs of Heroine seized on 12.03.89. |
|
47 |
Kashmir Singh s/o Sh
Gurdit Singh, Vill:- Pucca Chisti, The:- Fazilka, Distt:- Ferozepur, State:-
Punjab. |
|
|
Notice initiated under
Section 142 (I) (c) (i) on 10.04.03 |
DUTY-NIL PP-100000 |
Involved in smuggling
case of 6 Kgs of Heroine seized on 30.01.88. |
|
48 |
-----do---- |
|
|
-----do---- |
DUTY-NIL PP-25000 |
Involved in smuggling
case of 1 Kgs of Heroine seized on 22.04.90. |
|
49 |
Sh. Jangir Singh s/o Sh
Gulab Singh, Vill:- Jallo Ke Jhuggi, PS:- Mamdot, Distt:-Ferozepur, State:-
punjab |
|
|
Notice initiated under
Section 142 (I) (c) (i) on 03.09.03 |
DUTY-NIL PP-20000 |
Involved in seizure case
of 3 Gold Biscuits. |
|
50 |
Sh Pipal Singh s/o Sh
Maluk Singh, Vill:- Nand Mal Mallaanwala, Distt:-Ferozepur, State:- Punjab |
|
|
Notice initiated under
Section 142 (I) (c) (i) on 03.09.03 |
DUTY-NIL PP-100000 |
Involved in seizure case
of 240 Gold Biscuits. |
|
51 |
Sh Joginder Singh s/o Sh
Wadhwa Singh, Vill:- Barre Ke, Distt:-Ferozepur, State:- Punjab |
|
|
Notice initiated under
Section 142 (I) (c) (i) on 03.09.03 |
DUTY-NIL PP-50000 |
Involved in seizure case
of foreign currency of different countries worth Rs 51,48,927.00 |
|
52 |
Sh Baldev Singh s/o Sh
Lohara Singh, Vill:- Patti Chiranga, Chowk Sheikha, Distt:-Moga, State:-
Punjab |
|
|
Notice initiated under
Section 142 (I) (c) (i) on 03.09.03 |
DUTY-NIL PP-20000 |
Involved in seizure case
of 120 bags of ball bearings. |
|
53 |
Sh Sukhdev Singh s/o Sh
Lohara Singh, Vill:- Patti Chiranga, Chowk Sheikha, Distt:-Moga, State:-
Punjab. |
|
|
Notice initiated under
Section 142 (I) (c) (i) on 03.09.03 |
DUTY-NIL PP-20000
|
Involved in seizure case
of 120 bags of ball bearings. |
|
54 |
Sh Paramjit Singh s/o Sh
Bikar Singh, Vill: Alam Wala, PS:- Bagha Purana, Distt:- Moga, State:-
Punjab |
|
|
Notice initiated under
Section 142 (I) (c) (i) on 03.09.03 |
DUTY-NIL PP-50000 |
Involved in seizure case
of 120 bags of ball bearings. |
|
55 |
Sh Natha Singh s/o Sh
Surjan Singh, Vill:- Kalu Rai Hithar, PS:- Mamdot, Distt:-Ferozepur, State:-
Punjab |
|
|
Notice initiated under
Section 142 (I) (c) (i) on 03.09.03 |
DUTY-NIL PP-100000 |
Involved in seizure case
of 143 Gold Biscuits. |
|
56 |
Sh. Harinder Singh Man
Bharpur Garden Patiala Punjab. |
|
|
Notice initiated under
Section 142(1)© (I ) on 22.4.04 |
DUTY-NIL PP-40000 |
Violation of provision
of EXIM Policy 1997-2000 and Public Notice No. 3(PN) 1997-2002 dated
31.03.97 and Section 11 Customs Act, 1962 |
|
57 |
Sh. Kartar Singh Sidhu
H. N. 24 1st floor Phase-9 Mohali(P.B.) |
|
|
Notice initiated under
Section 142(1)© (I ) on 22.4.04 |
DUTY-NIL PP-60000 |
Violation of provision
of EXIM Policy 1997-2000 and Public Notice No. 3(PN) 1997-2002 dated
31.03.97 and Section 11 Customs Act, 1962 |
|