|
(Rupees in Lakhs) |
|
|
CHENNAI - I COMMISSIONERATE |
|
|
|
|
|
|
|
|
SL NO |
NAME AND ADDRESS OF DEFAULTERS /ECC CODE |
NAME AND ADDRSS OF PROPREITOR/PARTNERS/DIRECTORS IF ANY |
SECTION 142 NOTICE NO AND DATE OF ISSUE |
DETAILS OF ARREARS OUTSTANDING AGAINST DEFAULTERS |
NATURE OF OFFENCE |
WHETHER UNIT STILL FUNCTIONAL |
WHETHER ASSETS IDENTIFIED |
RECOVER ACTION INITIATED/TILL DATE |
REMARKS |
|
1 |
Raghavendra IndustireIndustiries (6 demands)159, Manali ExpressHigh way
Road, Ernavoor, Chennai -57 |
Shri. Shanthi 129,TH Road,Chennai 81(partner) |
C.No.IV/16/74/99-Adj dt.22.10.03 |
Non payment of duty under Compounded Levy Scheme |
No |
Yes |
The Tamuilnadu Industrila investment Corporation. Ch-58 has stated the
auction process |
The advertisement issused by the TamilNadu Industrial Investment Corporation
published on 14-10-03 revealed calling of tenders for auction of the
immovable properties of the company for recovery the dues to them.
Immediately the Branch Manager, TIC was addressed on 21-10-03 and a notice
prescribed under Appendix VII was issued for recovery of arreaars due to
the Department from the defaulter under Section 142 of the Customs Act.
The Branch Manager vide letter dt. 03-02-04 has informed that TIC has not
received any acceptable offer for thes assets of the Company in public
auction. |
|
|
|
CHENNAI - II COMMISSIONERATE |
|
|
|
|
|
|
|
SL NO |
NAME AND ADDRESS OF DEFAULTERS /ECC CODE |
NAME AND ADDRSS OF PROPREITOR/PARTNERS/DIRECTORS IF ANY |
SECTION 142 NOTICE NO AND DATE OF ISSUE |
DETAILS OF ARREARS OUTSTANDING AGAINST DEFAULTERS |
NATURE OF OFFENCE |
WHETHER UNIT STILL FUNCTIONAL |
WHETHER ASSETS IDENTIFIED |
RECOVER ACTION INITIATED/TILL DATE |
REMARKS |
|
1 |
D K Enterprises, 20/2 & 3, Vanagram Road, Athipet
Village, Ambattur, Chennai 600 058.Reg.No.6/96-97, ECC No.0511881070 |
1. Gurupal Singh, Plot.No.1484, Garden Avenue, Mogappair,
Chennai 600 050.2. Gurunam Singh, No.26, Ist,Gill Nagar, Chennai 600 074. |
Div. S.No.5/03-04 Dt.25.09.03 Dt of issue 03.10.03. |
0.79 |
Duty not discharged on fixed annual capacity of
production Sep 97 to Nov 97. |
Not functioning |
No |
The partnership was dissolved by an MOU on 7.4.1998 with
all liabiities and assets vested with Mr. Gurupal Singh, now obsconding.
Both O-in-O 9/2001 and Appendix II were pasted on factory gate. The issue
is now with TRC. DC has addressed Union Bank of India for details of
property to study feasibility of attachment. |
|
|
2 |
M/s. KAV Engg feeders, 50, Industrial Estate, Ambattur,
Chennai-58 ECC No.AADFK6789KXM001 |
1. Shri. K. Kanakaraj.2. Smt.K.Jaya Vimala, 304,
Kangiamman Nagar, Nandiambakkam, NCTPS, Chennai - 600 120.3. Shri.S.
Venugopal, 118, 7th Street, Poompuhar Nagar, Kolathur, Chennai-99 |
12/03-04 dated 22.03.2004 C.NO.IV/16/44/2004-TRC |
2.38 |
Defaulty in payment of duty for the clearances made from
Jan-01 to Sep-01 within the due date. |
Unit Closed |
No |
|
The unit is closed. The address of the partners has been
traced and appendix II sent to all the partners on 23.03.2004. |
|
3 |
M/s.ARC Engineering Works, D-17, Sidco Industrial Estate,
Ambattur, Chennai-58.ECC No.AAFA4284XM001 |
Shri.Jost Mathew, No.20, West Park road, Shenoy Nagar,
Chennai-30 |
C.No.IV/16/45/2004-TRC dt.22.03.2004 |
1.InterestRs.1.93. 2. Penalty Rs.0.01 |
Non payment of interest on the default in payment of duty |
Unit Closed |
No |
|
Appendix II issued on 23.03.04. RO directed to identify
movable/immovable properties of the assessee. Efforts taken by TRC to trace
his bank A/Cs thr" Income Tax Dept. |
|
4 |
M/s. Machine tools & Accessories No.10,10/9, Ambattur
Industrial Estate, Chennai-58.ECC AADFH6789KXM001 |
Not Known |
3/03-04 dated 25.09.2003 pasted at the gate of the
factory. |
Duty Rs.0.75. Penalty Rs.0.15 |
As per O-in-O No.89/2001 dated 03.12.2001 C.No.IV/9/194/98
AdJ passed by AC, IV Dvn. |
Unit Closed |
Factory is locked and the machines are lying in the
factory. |
Enquiries with security providers revealed that they are
absconding. |
Party not traceable. Efforts taken through income tax to
ascertain financial status with help of PAN |
|
5 |
M/s. WD Industries No.30, Nehru Street, Mannurpet, Padi,
Chennai 600 050. |
Shri. J. Bharathwaj, (Partner) No.D.14, Anand Apartments,
50 , Lattice Bridge Road, Adayar, Chennai-41. |
Appendix II issued on 25.09.2003 |
0.78 |
Duty on branded goods. Common inventory maintained for
dutiable and exempted products. |
Not functioning |
No |
|
Appendix II issued . Owner and his bank account traced.
Bank addressed. Appendix I sent to Guindy Division, Chennai IV
Commissionerate on 19.03.2004 |
|
6 |
M/s. Sam Engineering, C-5, Mogappair Industrial Estate,
Chennai |
Shri. Ravi, Apparao Avenue, Kilpauk, Chennai 600 010. |
Appendix II issued on 22.03.2004 |
0.52 |
|
Unit functioning |
|
Out of Rs.1.13 Lakhs, Rs.0.61 Lakhs realised. |
|
|
7 |
M/s. Sam Engineering, C-5, Mogappair Industrial Estate,
Chennai |
Shri. Ravi, Apparao Avenue, Kilpauk, Chennai 600 010. |
Appendix II issued on 22.03.2004 |
0.1 |
|
Unit functioning |
|
Out of Rs.1.41 Lakhs Rs.1.31 Lakhs realised. |
|
|
8 |
M/s Fine Metal Works, 101, Thandalam Village,
Sriperumpudur, 602 105. Tamil Nadu. |
Shri. R. Vivesh |
Appendix I sent to the Deputy Commissioner, Poonamallee
Division on 20.01.2004 |
5.23 |
|
Unit transferred to Irungattukottai |
No |
The Unit has been shifted to No.101,Thandalam Village,
Irungattukottai. Sriperumpudur. Appendix I sent to the Deputy Commissioner,
Poonamallee Division on 20.01.2004 |
|
|
9 |
M/s D.K Enterprises, 208/2&3, Vanagaram Road, Athipet
Village, Ambattur, Chennai-58.RC. No.6/96-97 ECC No.0511881070 |
1. Shri. Gurupal Singh, Plot No.1483, Garden Avenue,
Mugappair, Chennai 600 050. 2. Shri. Gurunam Singh, No.26, 1st Gill Nagar,
Chennai 600 074 |
Div. S.No.5/03-04 Dt.25.09.03 Dt of issue 03.10.03. |
7.98 |
Duty not discharged on fixed annual capacity of
production Sep 97 to Nov 97. |
Not functioning |
Details as in Col.2 |
The partnership was dissolved by an MOU on 7.4.1998 with
all liabiities and assets vested with Mr. Gurupal Singh, now obsconding.
Both O-in-O 9/2001 and Appendix II were pasted on factory gate. The issue
is now with TRC. DC has addressed Union Bank of India for details of
property to study feasibility of attachment. |
|
|
10 |
M/s. Tokusu Manon Paper Manufacturing Company Ltd.,
No.11, Ambattur Road, Puzhal, Chennai 600 066. AAACT0954HXM0001 |
Mr. Rajkumar Menon(Managing Director), No.88, St Mary"s
Road, Mandaveli, Chennai |
Div. S.No.6/02-03 Dt.01.12.03 Dt of issue 01.12.03. |
15.15 |
Duty not discharged on goods cleared due to wrong
classification |
Defunct |
|
|
Assessee has paid Rs.0.25 Lakhs on 13.09.2004 |
|
11 |
M/s Versa corp 81/1, Vanagaram Road, Athipet, Chennai 600
058. |
Chief Executive: Shri Eeaswaran |
Appendix II issued on 23.3.2004 |
2.07 |
Default in payment of interest. Duty paid |
Functional |
|
Assessee permitted to pay the amount in instalments. |
|
|
12 |
M/s Versa corp 81/1, Vanagaram Road, Athipet, Chennai 600
058. |
Chief Executive: Shri Eeaswaran |
Appendix II issued on 23.3.2004 |
0.27 |
Default in payment of interest. Duty paid |
Functional |
|
Assessee permitted to pay the amount in instalments. |
|
|
CHENNAI III DIVISION |
|
1 |
Bharath Textile and Proofing Industries, No.2, goopetpallam, 2nd Street,
Otteri, Chennai 600 012. |
Smt. Mohan Kumari Bhandar, Prop.Bharath Textile & Proofing Industries. 21,
Tholasingam Street, Chennai-79. |
1/2004-05 dt.17.08.04 Appendix II notice. |
Duty Rs.44.89, Penalty Rs.20.30, RF Rs.2.04, PP Rs.1.10 |
Classification dispute of coated cotton cloth. |
Not functioning |
Properties are under mortgage to IOB,Sowcarpet branch,Chennai-79. |
Appendix II served on 18.08.2004 |
AGM of the Bank informed that on instructions from their controlling Office,
revert back on furnishing property documents and valuation report. Assessee
not registered. Hence no PAN Numbe available. |
|
Chennai IV Division |
|
|
|
|
|
|
|
|
|
1 |
EVERTAUGHT STEEL,141 SIDCO CHENNAI 98 0503032257 |
JEEVAN K. PATTERY |
IV/16/110/2003 TRC DATED 30.9.2004 |
1.79 |
THE ASSESSEE RECEIVED BLACK BARS AND CONVERTED THERM INTO BRIGHT BARS
WITHOUT PAYMENT OF DUTY, COLLECTING JOB CHARGES, THUS VIOLATING EXEMPTION
UNDER NOTF NO 83/94 & 84/94 DATED 11.4.84. |
DEFUNCT |
YES |
Letter sent to Chairman to pay the dues on 16.8.2004 Letter sent to Vapi
Commissionerate (JC PREV) on 25.8.2004 as there was information that one of
the unit of M/s Mathur is functioning at VAPI. |
THE PROPERTY TO BE ATTACHED AFTER GETTING RELEVANT DETAILS |
|
2 |
M/S MATHUR MICRO INDUSTRIES, 367 SIDCO INDL ESTATE, CHENNAI 98
AAACM3458RXM002 PAN NO ABRPV6226H |
VIVEK MATHUR, NO 17, GREENWASY ROAD, ADYAR, CHENNAI |
C.NO IV/16/6/2004 DT 21.1.2004 |
17.82 |
NON PAYMENT OF DUTY WITHIN DUE DATEFOR THE MONTHS OF FEB 2003 AND MARCH 2003 |
DEFUNCT |
NO |
Letter sent to Chairman to pay the dues on 16.8.2004 Letter sent to Vapi
Commissionerate (JC PREV) on 25.8.2004 as there was information that one of
the unit of M/s Mathur is functioning at VAPI. |
|
|
3 |
TVR AUTOSYSTEMS, 57 BRAHMIN STREET, SIDCO, CHENNAI 98 M/0511061230/97 |
T.V.RAMASAMY |
C. NO IV/16/109/2003 TRC DT 30.9.2003 |
7.82 |
THE ASSESSEE IS ENGAGED IN MANUFACTURE OF WATER PUMPS FALLING UNDER CH 84.
THE ASSESSEE HAD TAKEN INELIGIBLE MODVAT CREDIT UNDER RULE 57 H OF CENTRAL
EXCISE RULES |
DEFUNCT |
NO |
The unit is defunct and It was informed by local people that all operations
was shifted to Kakallur Estate, Thiruvallur District. Correspondence was
made with Division DC V division and they had replied that there is no such
unit in their jurisdiction. |
|
|
4 |
AQUATECH SYSTEMS,119/120 DAIRY ROAD, CHENNAI 98 m/0511061230/97 |
T.V.RAMASAMY |
IV/9/30/98 TRC DT 30.9.2003 |
26.69 |
THE ASSESSEE IS ENGAGED IN MANUFACTURE OF WATER PUMPS FALLING UNDER CH 84.
THE ASSESSEE HAD TAKEN INELIGIBLE MODVAT CREDIT UNDER RULE 57 H OF CENTRAL
EXCISE RULES |
DEFUNCT |
NO |
same as above |
|
|
5 |
ZIRCOTAN FABRICATORS, 217 SIDCO INDL ESTATE, CHENNAI 98 ECC NO 570430355 |
HARSHAH CHAIRMAN, 31, 4TH FLOOR SRI KRISHNA CENTRE, NAVARANGPURA, AHMEDABAD
36 009, CHIDAMBARAM, 15/96, THIRU NAGAR, VILLIVAKKAM, CHENNAI 600 049 |
IV/16/107/2003 TRC DT 29.9.2003 ( THE CASE BEFORE DRT) |
0.15 |
DURING THE MONTH OF FEB 99, IT WAS NOTICED THAT THE ASSESSEE HAD TAKEN
CREDIT ON BASIS ON INVALID CERTIFICATE UNDER RULE 57 G |
DEFUNCT |
no |
some of the machineries were mortagaged to Indian Bank. In this regard,
aletter was addressed to Indian Bank, Chennai 1 as whether any dues has been
recovered. If so, the amount due to Govt may be settled. Indian Bank replied
that they had filed suit aga |
THE CASE BEFORE DRT, CHENNAI |
|
6 |
ZIRCOTAN FABRICATORS, 217 SIDCO INDL ESTATE, CHENNAI 98 ECC NO 570430355 |
HARSHAH CHAIRMAN, 31, 4TH FLOOR SRI KRISHNA CENTRE, NAVARANGPURA, AHMEDABAD
36 009, CHIDAMBARAM, 15/96, THIRU NAGAR, VILLIVAKKAM, CHENNAI 600 049 |
IV/16/66/2004 DT13.8.2004 ( THE CASE BEFORE DRT) |
0.51 |
THE ASSESSEE HAD CLEARED MANUFACTURED GOODS AS REPLACEMENT FOR THE RETURNED
GOODS INDULGING IN UNDERVALUATION |
DEFUNCT |
NO |
same as above |
THE CASE BEFORE DRT, CHENNAI |
|
7 |
M/S SOUTHERN POWER TECH EQUIPMENTS 29 SIDCO CHENNAI 98, AAACS8521RXM001 |
KANNAN |
IV/16/29/2004 ARREARS DT 24.8.2004 |
11.62 |
THE ASSESSEE DID NOT PAY DUTY FOR THE MONTH OF MAY 2004 ALONG WITH INTEREST |
WORKING |
NO |
The duty and interest will be recovered soon |
|
|
8 |
PILLAR INDUCTION, 303-305, AIEMA TOWERS, AMBATTUR,CHENNAI 98
AAACP7977QXM001 |
T. ASEERVATHAM DIRECTOR |
IV/16/26/2004 ARREARS |
0.46 |
THE ASSESSEE PAID DUTY AMOUNT OF RS 2,26,515 FOR THE MONTH OF JAN 2004 ON
MARCH AND DID NOT PAY INTEREST AMOUNT |
WORKING |
NO |
interest will be recovered soon |
|
|
9 |
M/S JAPS TECH ENGINNERS, 11 SIDCO INDL ESTATE, AMBATTUR,
CHENNAI 98 AAACJ2144DXM001 |
B.MEHER ASKERI DIRECTOR |
IV/16/45/2004 DT 8.6.2004 |
0.1 |
THE ASSESSEE PAID DUTY AMOUNT OF RS 2,61,152 FOR THE MONTH OF MARCH 2004 IN
JULY AND DID NOT PAY INTEREST AMOUNT |
WORKING |
NO |
interest will be recovered soon |
|
|
|
CHENNAI - III COMMISSIONERATE |
|
|
|
|
|
|
|
|
SL NO |
NAME AND ADDRESS OF DEFAULTERS /ECC CODE |
NAME AND ADDRSS OF PROPREITOR/PARTNERS/DIRECTORS IF ANY |
SECTION 142 NOTICE NO AND DATE OF ISSUE |
DETAILS OF ARREARS OUTSTANDING AGAINST DEFAULTERS |
NATURE OF OFFENCE |
WHETHER UNIT STILL FUNCTIONAL |
WHETHER ASSETS IDENTIFIED |
RECOVER ACTION INITIATED/TILL DATE |
REMARKS |
|
|
prior to 01/04/2004 (above Rs. One ) - No. of
case - one |
|
1 |
Orient Vision Ltd, Plot No.15& 16, SIPCOT
Industrial Complex, Village -Zuzuwadi, Hosur ECC :2509020229 |
1. Shri G.K.Saxena, S/o Shri S.K.Saxena
2. Mrs. Deepa Saxena, W/o of Shri G.K.Saxena, No.67, 2nd Main,Ist Cross,HAL
3rd Stage , Bangalore-75 3. Shri Anil Batra, S/o
Shri G.C.Batra, No.15-A, Army Hospital Road, Delhi
Cantonment, New Delhi-10 |
Certificate No.Nil dt.25/02/2003 |
18000759 |
Clearance of goods to various places by paying
duty on different MRP"s for different states instead of paying duty on the
highest MRP as per Section 4A. |
Closed |
Yes |
1. A formal claim under Form 66 has been lodged
before the official liquidator, High Court, Chennai on 11/04/2003.
2. Apendix VI issued to the Official Liquidator, High Court, Chennai on
13/10/2003. |
|
|
|
periof from 01/04/2003 - No. of cases - 57 |
|
|
1 |
MM Rubber Co., NO.44, SIPCOT, Ranipet (
AAACM2611 EXMOO4) |
Shri Bhanu Mathew, General Manager, No.748,
Annasalai, Chennai-600002 |
Certificate No.1/2003-04 dt.09/06/2003 |
duty -.47 |
Undervaluation |
Closed |
Yes |
1.Appendix-I issued to Chennai-II on
9.6.2003. 2. ARC, Chennai-II was
periodically reminded for necessary action as the proprietor and the
properties are within their Jurisdiction.
3.The demand is presently stayed by CESTAT on appeal by the assessee. |
|
|
2 |
Tamilnadu Chromates and Chemicals,
Plot No.25, SIPCOT Industrial Complex, Ranipet
(5804010018XMOO1) |
No.28, Ramachandra Iyer Street, T.Nagar, Chennai |
Certificate No.Nil dt.18/06/2003 |
duty .15 |
MODVAT irregularity |
Defunct |
yes |
1.Appendix - I issued on 18.6.2003 to Chennai II
Commissionerate.
2.Matter is presently pending before High Court,
Chennai
3. The official liquidator has been addressed to know whether the unit has
been ordered for liquidation. |
|
|
3 |
Sumi Steel Engineering
Industries, Arakonnam (
5804060475XMOO1) |
Prop.:Shri A.Natarajan, New No.90( Old No.C-61),
Ist Main Road, Anna Nagar West, Chennai |
Certificate No. Nil dt.25/02/2004 |
duty 1.31 penalty 1.52 |
Undervaluation |
Closed |
yes |
1.Appendix-I issued to Chennai-II on
25.02.04. 2. ARC, Chennai-II has
been periodically reminded for necessary action as the proprietor and its
properties are within their Jurisdiction |
|
|
4 |
Upper India Bearings, SIPCOT, Ranipet |
Shri N. Marudavannan, Plot No.15, Bavani Nagar,
Lakshmipuram,Kolathur, Chennai |
Certificate No.4/2003-04 dt.15/10/2003 |
duty - 1.18 |
Short payment of duty due to mis classification |
Closed |
yes |
1.Under Official Liquidator.
2.Appendix VI issued to OL on 15.10.03 |
|
|
5 |
IAEC Boilers,No.54-B, SIPCOT Industrial
Complex,Ranipet ( AAACI1513PXMOO1) |
Not Available |
Certificate No.1/2003-04 dt.09/06/2003 |
duty - 1.66 |
Undervalauation by misusing notification No.
120/75-CEdt.30/04/1975 |
Closed |
yes |
1.Appendix-I issued. 2.Company
under Liquidation. 3.Appendix VI issued on 19/03/2004 to the Official
liquidator.Claim in Form 66 Filed with OL. |
|
|
6 |
IAEC Boilers,No.54-B, SIPCOT Industrial
Complex,Ranipet ( AAACI1513PXMOO1) |
Not Avaialable |
Certificate No.7/2003-04 dt.28/11/2003 |
duty .44 |
|
Closed |
yes |
|
|
7 |
Siva Pectin, Walajapet,Tamilnadu |
Shri B.Manoharan, Managing Director |
Certificate No.Nil dt.23/12/2003 |
penalty - .10 |
Clearance without payment of duty. |
Closed |
yes |
Appendix-I issued.Appendix -II issued on
05/02/2004.Whereabouts of the MD is not known. Efforts are being made to
trace the Managing Director. |
|
|
8 |
Hybro Chains Ltd., No.17-A, SIPCOT Industrial
Complex, Ranipet ( AAACH2134FXMOO1) |
Shri M.Jehangeer Bathusha, Director, No.44( Old
No. 19), Kothari Road, Chennai-34 |
Certificate No.6/2003-04 dt.06/11/2003 |
duty - .55 |
Misclassfication of water hand pump sets under
CETH 8413.91 attracting nil rate of duty. |
Closed |
yes |
Appendix-I issued on 06.11.2003.Appendix IV
issued on 03/03/2004.Aggrieved by this, defaulter went on appeal for
obtaining stay of recovery proceedings initiated in District Munsif court
where the case is still pending. |
|
|
9 |
Tanig Steels, No. S-11, Sidco
Industrial Estate, Ranipet (AAACT4103CXMOO1) |
Shri N. Marudavannan, Plot No.15, Bavani Nagar,
Lakshmipuram,Kolathur, Chennai |
Certificate No.2/2003-04 dt.09/06/2003 |
duty -1.03 |
Non-payment of duty |
Closed |
yes |
Appendix-I issued.Appendix IV issued on
09/07/2004. |
|
|
10 |
Tamilnadu Steels, EKHU Nagar, Arakonnam
(AAACT2312FXMOO1) |
Thiru S.Arvind, IAS, Chairman and Managing
Director, TamilNadu Industrial Development Corporation Limited, No., 19-A
Marshalls Road, Egmore, Chennai-8 |
Certificate No.Nil dt.Nil |
duty -4.82 |
Undervaluation |
Closed |
yes |
Pending with Official Liquidator. Form 66 &
Appendix-VI filed with Official Liquidator. |
|
|
11 |
Apollo Tubes & Steel Industries Ltd.,SIPCOT
Ranipet |
Shri. C.Muthusamy, M.D. No. 112, sterling Road,
Chennai -34 |
Certificate No.3/2003-04 dt.15/10/2003 |
duty -30.90 penalty - 1 |
MODVAT irregularity |
Closed |
yes |
The unit is under Official Liquidator, New
Delhi. The Appendix VI has been issued to the OL on 15.10.2003 |
|
|
|
Division: Vellore |
NIL |
|
|
|
|
|
|
|
|
|
Division : Hosur I |
|
|
|
|
|
|
|
|
|
12 |
Vivek Alloys Bagalur Road, Bagalur,
Hosur Taluk (TEMP D 5520YXMOO1) |
Not Available |
Certificate No.6/2003 dt. 15/10/2003 |
Duty -2.63 Penalty .25 |
Irregular availment of Modvat |
Defunct |
yes |
Unit closed from 1/98. Issue pending with O.L
Bangalore. Appendix VI filed with O.L on 29.8.2003. |
|
|
13 |
Vivek Alloys Bagalur Road, Bagalur,
Hosur Taluk (TEMP D 5520YXMOO1) |
Not Available |
Certificate No.6/2003 dt. 15/10/2003 |
Duty - 2.28 Fine - .30 Penalty - 2.28 |
Clandestine removal |
Defunct |
yes |
Unit closed from 1/98. Issue pending with O.L
Bangalore. Appendix VI filed with O.L on 29.8.2003. |
|
|
14 |
Vivek Alloys Bagalur Road, Bagalur,
Hosur Taluk (TEMP D 5520YXMOO1) |
Not Available |
Certificate No.6/2003 dt. 15/10/2003 |
0.62 |
Irregular Modvat |
Defunct |
yes |
Unit closed from 1/98. Issue pending with O.L
Bangalore. Appendix VI filed with O.L on 29.8.2003. |
|
|
15 |
Vivek Alloys Bagalur Road, Bagalur,
Hosur Taluk (TEMP D 5520YXMOO1) |
Not Available |
Not Available |
Duty - 29.69 Penalty - 5 |
Wrong availment of CENVAT |
Defunct |
yes |
Appendix-VI issued to O/L, Bangalore. |
|
|
16 |
Vivek Alloys Bagalur Road, Bagalur,
Hosur Taluk (TEMP D 5520YXMOO1) |
Not Available |
Not Available |
Duty 14.75 Penalty - 1 |
Wrong availment of CENVAT |
Defunct |
yes |
Appendix-VI issued to O/L, Bangaore |
|
|
17 |
Mohan Metals, No.96, SIPCOT Industrial
Estate, Hosur-635126 (AAEPC4825DXMOO1) |
Shri Uttam Chordia, No. 103, Kasturba Cross
Road, Bangalore-1 |
Certificate No.2/2003-04 dt.29/04/2003 |
Duty 8.11 Fine - .30 Penalty .75 |
Clandestine removal |
Defunct |
yes |
1. Appendix- I
issued.
2.During the course of action for recovery of dues it was learnt that the
goods and plant and machinery lying at M/s Mohan Metals were hypothecated to
Dena Bank, George Town Branch, No.340, Mint Street,Chennai-79. The bank has
filed a suit in Debt Recovery Tribunal informing that the loan and interest
due to the bank is more than One Crore.
3.Appendix -VI issued to the Debt Recovery Tribunal, Chennai. |
|
|
18 |
Mohan Metals, No.96, SIPCOT Industrial
Estate, Hosur-635126 (AAEPC4825DXMOO1) |
Shri Uttam Chordia, No. 103, Kasturba Cross
Road, Bangalore-1 |
Duty - .22 Penalty - .10 |
Excess Modvat Credit |
Defunct |
yes |
|
|
19 |
Mohan Metals, No.96, SIPCOT Industrial
Estate, Hosur-635126 (AAEPC4825DXMOO1) |
Shri Uttam Chordia, No. 103, Kasturba Cross
Road, Bangalore-1 |
Certificate No.3/2003-04 dt.31/07/2003 |
6.25 |
Denial of Exemption U/N 1/93 CE |
Defunct |
yes |
|
|
20 |
Dharmadeep Power Drive Industries,
No.27/4,Bengapalli Road, Hosur-635126 (AAACD9436EXMOO1) |
Smt. Leela Bojani, No.272, Akkithimanahalli
Layout, Shanti Nagar, Bangalore--560027 |
Certificate No.8/2003-04 dt.05/11/2003 |
Duty 14.44 Penalty - .50 |
Duty being due on fortnightly payment from
Jul"00 to Oct"00 |
Defunct |
yes |
The properties are charged to the State Bank of
India for dues amounting to Rs. 4.45 Crores. Appendix-I issued to Bangalore-I.on
29.08.03.Appendix-II issued on 07/11/2003 in respect of property at Hosur. |
|
|
21 |
Star Drugs and Research
Labs, Plot No.14, SIPCOT Phase-II, Hosur
(AAECS3826PXMOO1) |
Shri K. Abdul Hafiz, No.321, Kumbarpet, Hosur |
Certificate No.1/2003-04 dt.30/05/2003 |
Duty 15.77 Penalty - .10 Interest - 6.70 |
Default in fortnight payment |
Functioning |
yes |
1.Appendix I issued.
2. However, assessee obtained interim stay from HC by filing stay petition
in Honourable High court. |
|
|
22 |
Uma Maheswari Mills, No.86-89,SIPCOT Industrial
Complex, Hosur (AAACU2603GXMOO1) |
Shri R.Ramanathan, Chairman,
No.3/110-A, New Fairlands Extension,Salem |
Certificate No.2/2003-04 dt.14/08/2003 |
17.03 |
Default in monthly payment |
Functioning |
yes |
1. Appendix- II issued on 10/11/2003. 2.
Appendix IV & III-A issued on
05/07/2004 3. The goods attached have
been released on payment of Rs. 5,00,000/- as directed by High Court,
Chennai. 4.M/s UMM has been asked to furnish details
of immoveable property by the high court for the rest of the amount by
30/09/2004 which the party has complied with. |
|
|
23 |
20 Microns Ltd., Plot No.23/24, SIPCOT
Phase-II, Hosur ( AAACZO580BXMOO1) |
Shri Chandreesh S.Parikh, Chairman, Arun Dheep
Complex, 307 & 308, Race Course Road, Vadodara, Gujarat |
Certificate No.3/2003-04 dt.21/08/2003 |
Duty 150.66 Fine 11.25 Penalty 166.66 |
Classn. Dispute on chemically coated micronised
minerals & red oxide Powder |
Functioning |
yes |
1. Appendix - II issued on 04/11/2003 Appendix
-IV, III C issued on 13/11/2003. 2.
Matter is pending before CESTAT,Mumbai and is to come up for hearing on
27/09/2004. 3. CESTAT has directed the
department not to take coercive steps in the interim. |
|
|
24 |
Bangalore Tubes, Plot No.43-A,SIPCOT
Industrial Complex, Hosur |
Not Available |
Certificate No.9/2003-04 dt.06/11/2003 |
Duty .38 Penalty .01 |
1.Duty not paid on Finished goods found missing
due to theft. 2. Non -reversal of MODVAT credit availed on
inputs contained in semi finished goods found missing due to theft. |
Defunct |
yes |
1.Appendix I issued on 06.11.2003. 2.Form
66 sent to Official Liquidator,
Karnataka. 3. Appendix -VI issued to
the official liquidator, Bangalore on 30/07/2004 |
|
|
25 |
Sri Hari Metals |
Shri N. Balasubramaniam, No.2, South Cross
Road, Basavangudi, Bangalore-4 |
Not Available |
Duty.43 Penalty .43 |
Sec 3A case |
Defunct |
yes |
1. Appendix- I issued to Bangalore- I
Commissionerate on
27/07/2004. 2. Appendix
- III B, III C , IV issued on 14/07/2004 to Land and Building situated at
N0.282, Kornur Kempatty Village, Muthur
Post.
3. A letter has been addressed to The Registrar, Sub -registrar Office,
Denkanikottaai on 13/09/2004 to know th present ownership details of the
land and property. |
|
|
26 |
Sri Hari Metals(P) Ltd. (TempD5540XMOO1) |
Shri N. Balasubramaniam, Managing Director,
No.2, South Cross Road, Basavangudi, Bangalore-4 |
Certificate No.1/2004 dt.27/07/2004 |
Duty 18.55 Penalty 18.55 |
Sec 3A case |
Defunct |
yes |
|
|
27 |
Mysore Calcides& Chenicals,
No.58, SIPCOT Industrial Complex, Krishnagiri District, Hosur-635126 (Temp
D5537DXMOO1) |
Not Available |
Certificate No.2/2004 dt.27/07/2004 |
Duty 125 Penalty 125 |
Sec 3A case |
Defunct |
yes |
1.Factory attached under Section 142 for
recovery of arrears. 2. A letter has been
addressed to the project officer, SIPCOT, Hosur to know the present
ownership details of the land and property. |
|
|
28 |
Eutechtoid Steel, No.E-15, SIPCOT
Industrial estate, Hosur |
Not Available |
Not Available |
Duty 5.84 Penalty 6.67 |
Clearance without payment of duty |
Defunct |
yes |
1. Appendix-II could not be issued since at the
said address M/s Gayathri Enterprises is functioning.
2.A letter has been addressed to the Project Officer, SIPCOT on 05/02/2004
requesting to furnish the present status of the company. |
|
|
29 |
Hari Alloys, Survey No.210/A,
Periyamadhagondapalli, Hosur Thally Road, Hosur-635114 (AAACH4454NXMOO1) |
Shri N. Balasubramaniam, No.2, South Cross
Road, Basavangudi, Bangalore-4 |
Not Available |
Duty 8.39 Penalty 4.02 |
Sec 3A Duty not paid |
Functioning |
yes |
1.Appendix- II issued in respect of property at
Hosur. 2. The assessee filed writ petition
in the High Court. 3. The High Court
passed an order dated 29/07/2004 stating that the implementation of the
impugned order will stand deferred till 11/10/2004.The High Court has also
given directions to CEGAT to decide the stay application on or before
11/10/2004. 4. CESTAT has remanded the matter back to Commissioner Appeals
with a direction to reconsider the stay applicaation and take a fresh
decision thereon after hearing the assessee on merits as well as on the plea
of financial hardships. |
|
|
30 |
Hari Steel Re-rolling Mills, Survey No.210/A,
Periyamadhagondapalli, Hosur Thally Road, Hosur-635114 |
Shri N. Balasubramaniam, No.2, South Cross Road,
Basavangudi, Bangalore-4 |
Not Available |
Duty 3.67 Penalty 3.47 |
Non inclusion of Freight Charges into Ass.Value |
Functioning |
yes |
|
|
31 |
A R Metallurgicals(P) Ltd.,81st KM, Bangalore-
Krishangiri Road, Nallagavistahapalli Village, Shoplagiri Block, Hosur
(AAACCA4465XMOO1) |
Shri Parveez Rahim Khan,
Hulkul Residency,A-3,Lavelle Road, Bangalore. |
Not Available |
Duty 15.08 Penalty 15.08 |
Short payment of duty under compounded levy
scheme |
Functioning |
yes |
1.Section 142 action initiated as assessee did
not comply with stay condition of C(A).
2.Appendix- II issued in respect of property at Hosur.
3. The assessee has filed writ petition in the High
Court. 4. The High Court has passed an
impugned order stating that the implemenatation of the impugned order will
stand deferred till 11/10/2004 |
|
|
32 |
A R Metallurgicals(P) Ltd.,81st KM, Bangalore-
Krishangiri Road, Nallagavistahapalli Village, Shoplagiri Block, Hosur
(AAACCA4465XMOO1) |
Shri Parveez Rahim Kahan,
Hulkid Residency,Lavelle Road, Bangalore. |
Not Available |
Duty 18.10 Penalty 18.10 |
Short payment of duty under compounded levy
scheme |
Functioning |
yes |
|
|
33 |
A R Metallurgicals(P) Ltd.,81st KM, Bangalore-
Krishangiri Road, Nallagavistahapalli Village, Shoplagiri Block, Hosur
(AAACCA4465XMOO1) |
Shri Parveez Rahim Kahan,
Hulkid Residency,Lavelle Road, Bangalore. |
Not Available |
Duty 26.64 Penalty 26.64 |
Short payment of duty under compounded levy
scheme |
Functioning |
yes |
|
|
34 |
A R Metallurgicals(P) Ltd.,81st KM, Bangalore-
Krishangiri Road, Nallagavistahapalli Village, Shoplagiri Block, Hosur
(AAACCA4465XMOO1) |
Shri Parveez Rahim Kahan,
Hulkid Residency,Lavelle Road, Bangalore. |
Not Available |
Duty 28.46 Penalty 28.46 |
Short payment of duty under compounded levy
scheme |
Functioning |
yes |
|
|
35 |
A R Metallurgicals(P) Ltd.,81st KM, Bangalore-
Krishangiri Road, Nallagavistahapalli Village, Shoplagiri Block, Hosur
(AAACCA4465XMOO1) |
Shri Parveez Rahim Kahan,
Hulkid Residency,Lavelle Road, Bangalore. |
Not Available |
Interest .10 |
Interest on delayed payment |
Functioning |
yes |
|
|
36 |
Hari Alloys, Survey No.210/A,
Periyamadhagondapalli, Hosur Thally Road, Hosur-635114 (AAACH4454NXMOO1) |
Shri N. Balasubramaniam, No.2 South Cross Road,
Basavangudi, Bangalore-4 |
Not Available |
Duty 74.23 Penalty 61.84 |
Sec 3A Short Payment of duty |
Functioning |
yes |
1.Appendix- II issued in respect of property at
Hosur. 2. The assessee has filed writ
petition in the High Court. 3. The
High Court passed an order dated 29/07/2004 stating that the implementation
of the impugned order will stand deferred till 11/10/2004.The High Court
has also given directions to CEGAT to decide the stay application on or
before 11/10/2004. |
|
|
|
Division- Hosur-II |
|
|
|
|
|
|
|
|
|
37 |
K.K. Foam Rubbers Ltd., SIDCO Industrial Estate,
Hosur ECC :2509020139 |
Mrs. Anthony, No.18/6, Promenade Road,
Frazer Town, Bangalore-5 |
Certificate No. Nil Dated 01/07/2003 |
Duty 2.70 Fine .10 |
Removal of Foam rubbers withut payment of duty |
Defunct |
yes |
1.Appendix-I issued to Bangalore-II
Commissionerate on 04.03.2004 vide Certificate No.01/2004.2. Appendix -II
issued to the defaulter. 3. Bangalore- II
Commissionerate has expressed its inability to identify the immoveable
property of the defaulter. 4. Subsequent reminders sent from to
Bangalore-II Commissionerate to liquidate the arrears. |
|
|
38 |
K.K. Foam products Ltd. Ltd., SIDCO Industrial
Estate, Hosur ECC :2509020139 |
Mrs. Anthony, No.18/6, Promenade Road,
Frazer Town, Bangalore-5 |
Certificate No.1/2003-04 dt.04/03/2004 |
Duty 1.42 Fine .02 |
|
Defunct |
yes |
1.Appendix-I issued to Bangalore-II
Commissionerate on 04.03.2004. 2. Bangalore-II Commissionerate
has informed that no moveable or immoveable property could be identified by
them for attachment. 3. Reminder sent to Bangalore-II
Commissionerate for further enquiries regarding the availability of the
property of the defaulter and early suitable action. |
|
|
38 |
Orient Vision Ltd, Plot No.15& 16, SIPCOT
Industrial Complex, Village -Zuzuwadi ECC :2509020229 |
1.Shri G.K.Saxena, S/o S.K. Saxena,
2. Mrs. Deepa Saxena,W/o Shri G.K.Saxena, No.67, 2nd Main Cross,
HAL Third Stage, Bangalore-75 3. Shri Anil Balra, S/o
Shri G.C.Balra, No.15-A, Army HospitalRoad, Delhi Cantonmant, NewDelhi
-10 |
Certificate No.Nil dt.04/02/2003 |
Duty1.17 Penalty .05 |
Credit taken based on original invoice |
Defunct |
yes |
1. A formal claim under Form 66 has been lodged
before the official liquidator, High Court, Chennai on
11/04/2003. 2. Apendix VI issued to the Official Liquidator,
High Court, Chennai on 13/10/2003. |
|
|
39 |
Orient Vision Ltd, Plot No.15& 16, SIPCOT
Industrial Complex, Village -Zuzuwadi ECC :2509020229 |
Certificate No.Nil dt.04/02/2003 |
17.9 |
Clearance of goods to various places adopting
different MRP for diff states instead of adopting the highest MRP price
printed on the package as per Sec.4A. |
Defunct |
yes |
|
|
40 |
Orient Vision Ltd, Plot No.15& 16, SIPCOT
Industrial Complex, Village -Zuzuwadi ECC :2509020229 |
Certificate No.Nil dt.04/02/2003 |
1.67 |
|
Defunct |
yes |
|
|
41 |
Orient Vision Ltd, Plot No.15& 16, SIPCOT
Industrial Complex, Village -Zuzuwadi ECC :2509020229 |
Certificate No.Nil dt.25/02/2003 |
72.39 |
|
Defunct |
yes |
|
|
42 |
Elgi Auto Parts, Kalulondapalli,
Thally Road, Dekanikotta Taluk, Dharmapuri District ECC :2509040014 |
Shri L.G.Nityanand, Chairman,
M/s Elgi Auto Engineering Ltd., Selvalaya Buldings,
S-C/1510-G, Trichy Road Coimbatore |
Certificate No.Nil dt.06/02/2003 |
Duty 2.61 Penalty 1.05 |
Irregular payment of duty |
Defunct |
yes |
The unit is under Official Liquidator, Chennai.
The department"s claim under Form - 66 has already been lodged with the
Official Liquidator on 11/04/2003. Appendix -VI issued to the official
Liquidator,High Court, Chennai. |
|
|
43 |
Certificate No.Nil dt.06/02/2003 |
Duty .63 Penalty .78 |
Clearance of excisable goods without payment of
duty |
Defunct |
yes |
|
|
44 |
M/s. Ranka Wires (P) Ltd.,Plot No.138, Sipcot
Industrial Complex,Hosur ECC :2509020139 |
Shri Vimal Chandra Ranka, No.7,
5th Cross , Hutchina Road Extension, Banglaore-34 |
Certificate No. 05/2003 dt.17/10/2003 |
Duty 32.34 Penalty 10 |
Clandestine removal |
Defunct |
yes |
1.Appendix I issued on 17.10.2003. 2.Appendix II
issued on 04.11.03.3. Since the sale deed has not been issued to M/s Ranka
Wires the copy of the certificate issued under Section 142 has been
communicated to the Project officer, SIPCOT, Hosur for further action. |
|
|
45 |
M/s Almet Electricals(P)
Ltd., L-6 Electronic Industrial Estate,
Hosur-635126 ECC :2509020305 |
1.Shri K.Muralidhar,S/0 Mr. Kuppanna Srinivas
2. Mrs. Panmata Muralidhar, W/o Shri. Muralidhar No.463, 8th
Cross , ist Block, Jayanagar, Bangalore-11 |
Appendix I Issued on 14/06/2004 |
Fine 1.28 |
Clearance of goods without payment of duty |
Defunct |
yes |
Appendix VI issued to recovery Officer, Debt
Recovery Cell, SBI, Chennai |
|
|
46 |
M/s Almet Electricals(P)
Ltd., L-6 Electronic Industrial Estate,
Hosur-635126 ECC :2509020305 |
Appendix I Issued on 14/06/2004 |
Duty .11 Penalty .05 |
Non-expunction of Credit on opting out of the
Modvat scheme |
Defunct |
Yes |
Appendix VI issued to recovery Officer, Debt
Recovery Cell, SBI, Chennai |
|
|
|
Division- Tambaram |
|
|
|
|
|
|
|
|
|
47 |
M/s KJB Titanium (P) Ltd.,NO.4, Bharathiar
salai, Paduvancherry, Chennai |
1. Shri T.S.Kannan, Managing
Director. 2. Smt. B.Reeta, Director No.3, Sri Ram Nagar,
Madambakkam, Chennai-73 3.Shri V.JayKumar,
Director, No.66, Sabapathy Nagar, Madambakkam,
Chennai-73 |
Certificate No. 03/2003 dt.23/01/2003 |
Duty 2.36 Fine .02 Penalty 4.90 |
Suppression of Production and Clandestine
removal of finished goods. |
Closed |
Yes |
1. The property attached is situated ina
proromboke land belonging to the State
Govt. 2. Efforts are being
made to trace the other properties belonging to M/s
KJB. 3. Efforts are being
made to trace the whereabouts of the Directors of M/s KJB. |
|
|
48 |
M/s KJB Titanium (P) Ltd.,NO.4, Bharathiar
salai, Paduvancherry, Chennai |
Certificate No. 03/2003 dt.23/01/2003 |
Duty 14.39 Fine .25 Penalty 10.84 |
Illicit removal of finished goods |
Closed |
Yes |
|
|
49 |
Ekta Industries (Defunct),
No.155-A-1B, GST Road, Killambakkam Village, Urapakkam Post, Guduvancherry |
Partners: 1.
Mr. Mukhtiar Singh 2. Mr.Shyam singh 3. Mr. Baldev Singh
4. Mrs. Surjit Kaur( W/o Shyam Singh) 5. Mrs. Harminder Kaur(
w/o Mukthiar Singh) No.155-A-1B, GST Road, Killambakkam Village,
Urapakkam Post, Guduvancherry |
Certificate No.1/2003 dt.13/01/2003 |
Duty 14.40 Fine .25 Penalty 10.84 |
Illicit removal of finished goods |
Defunct |
Yes |
1.The assessee has been issued the notice of
attachment and attachment of immoveable
property. 2. The valuation has been
obtained from IT authorities and sent to the Hqrs. for fixing of mark-up
price of the property. 3.The value of the plant and
Machinery lying inside the factory premises are to be ascertained to dispose
the same before auction of the property. |
|
|
50 |
Ekta Industries (Defunct),
No.155-A-1B, GST Road, Killambakkam Village, Urapakkam Post, Guduvancherry |
Certificate No.1/2003 dt.13/01/2003 |
Duty .07 Fine .05 Penalty .04 |
Clandestine removal finished goods |
Defunct |
Yes |
|
|
51 |
Ekta Industries (Defunct),
No.155-A-1B, GST Road, Killambakkam Village, Urapakkam Post, Guduvancherry |
Certificate No.1/2003 dt.13/01/2003 |
Duty 1.47 |
Assessee not paid the duty determined under Rule
96 zp. (3) for the period from 01.09.99 to 30.03.98. |
Defunct |
Yes |
|
|
52 |
Poysha Industrial Company Ltd.,
No.B-9, MMDA Industrial Area, Maraimalai Nagar-603209 |
Not Available |
Certificate No.Nil dt.13/01/2003 |
Duty .07 |
Wrong adoption of Assessable value of
containers. |
Defunct |
Yes |
1.The Hon"ble High Court of Mumbai has appointed
an Official Liquidator for this Unit. Appendix VI filed with Official
Liquidator on 15.10.2003. 2.The assessee has been issued
with the notice of attachment and attachment of immoveable
property. 3.The auction of the property will be
initiated after the approval of the Commissioner. |
|
|
53 |
Poysha Industrial Company Ltd.,
No.B-9, MMDA Industrial Area, Maraimalai Nagar-603209 |
Not Available |
Certificate No.Nil dt.13/01/2003 |
Duty 42.91 |
Non inclusion of cost of packing in the A.V |
Defunct |
Yes |
|
|
54 |
Rattan Steel Works, Plot No.17, Area- II,
Maraimalai Nagar, Chengalpattu Taluk-603209 |
Partners:
1.Shri B.Harjit Singh No.1/36- E, North Parade Road, St.Thomas Mount,
Chennai-16 2. Shri Gurcharan Singh 3. Shri Trilochan
Singh , HIG-568, NH I ( Phase I), Maraimalai nagar-6032094.
4.Shri Gurminder Singh,Plot No.17, Area- II, Maraimalai Nagar, Chengalpattu
Taluk-603209 and 5. Smt. Narinder Kaur |
Action under Section 142 is being initiated |
Duty 19.01 Fine 5 Penalty 5 |
Clandestine removal of finished goods |
Functioning |
Yes |
Valuation work in respect of the property
attached is in progress in consultation with Income Tax department. |
|
|
55 |
Harjith Singh, Partner, M/s Rattan Steel
Works, Plot No.17, Area- II, Maraimalai Nagar, Chengalpattu
Taluk-603209 |
Action under Section 142 is being initiated |
Penalty 1 |
Clandestine removal of finished goods |
Functioning |
Yes |
Valuation work in respect of the property
attached is in progress in consultation with Income Tax department. |
|
|
56 |
Rattan Steel Works, Plot No.17, Area- II,
Maraimalai Nagar, Chengalpattu Taluk-603209 |
Action under Section 142 is being initiated |
Duty .71 |
The assessee has failed to follow the annual
capacity of production in terms of Rule 96 zp (3) |
Functioning |
Yes |
Valuation work in respect of the property
attached is in progress in consultation with Income Tax department. |
|
|
57 |
Rattan Steel Works, Plot No.17, Area- II,
Maraimalai Nagar, Chengalpattu Taluk-603209 |
Action under Section 142 is being initiated |
Penalty 3.14 |
Sec 3A Interest and Penalty |
Functioning |
Yes |
Valuation work in respect of the property
attached is in progress in consultation with Income Tax department. |
|
|
|
CHENNAI - IV COMMISSIONERATE |
|
|
|
|
|
|
|
1 |
Hindustan Lever Limited, 111, GST Road, Chrompet, Chennai - 600 044
PH-91-044-22366342 ECC Code : AAACH1004NXM050 |
M.S. Banga, Gold Croft, 3rd floor, Bhulabhai Desai Road, Mumbai-400 006 |
C.No. IV/20/3/2003 Prev. dated 06.08.2004 |
263.17 |
Classification dispute regarding ponds moiturising face wash as cosmetic
preparations under TSH 3304.08 against parties claim under TSH 3402.90 as
Orgnic Surface Active Agents Preparations (OSAA) |
Yes |
More than 2 Crores worth stock of finished goods are available in the
assessees bonded store room meant for attachment |
Only a notice under section (142) of Customs Act has been issued. |
This noticed was issued during the pendency of assessees appeal before the
Commissioner (A). Chennai without any stay orders. However, on 06.08.2004
C(A) has passed orders in O-I-O No.47/2004(M-IV) by rejecting the appeal.
Presently the assessee intend filing appeal before CESTAT and hence the case
is within the appeal period. |
|
2 |
-do- |
M.K. Sharma,64, Gulita Worliseaface, Mumbai-400018 |
C.No.IV/20/3/2003 Prev dated 15.03.2004 |
80.14 |
Classification dispute in respect of Vasaline Intensive Care Heal Guard
under TSH 3304.00 as against assessee claim under TSH 3003.10 |
Yes |
|
Reminder Letters issued on 25.03.2004,14.06.2004,06.08.2004 and 17.08.94 |
Action is proposed to be taken on 24.09.04 for the attachment of finished
goods at the factory. |
|
|
|
Mr.Gurdeep, M-1,Breach Candy Apartments, Bhulabhai Desai Road, Mumbai - 400
026 |
|
|
|
|
|
|
|
|
|
|
Mr.D. Sundaram, 29-A, Sterling Apartments, 15th Floor, Peddar Road, Mumbai -
400 006 |
|
|
|
|
|
|
|
|
|
|
Mr.Aart C Weijbur, 7, Hill Park, Ground Floor, Block No.1, Alexander Graham
Bell Marg, Malabar Hill, Mumbai - 400 006 |
|
|
|
|
|
|
|
|
|
|
Mr.V. Narayanan,Flat No.19, 1, Cenotaph 2nd Street, Teynampet, Chennai - 600
018 |
|
|
|
|
|
|
|
|
|
|
Mr.D. S. Parekh, 9, Darbhanga Mansion, 12, Carmichael Road, Mumbai - 400 026 |
|
|
|
|
|
|
|
|
|
|
Prok.C.K. Prahlad, 6881, Spyglass Lane, Racnch Santafe, Post Box No.3209,
San Diego |
|
|
|
|
|
|
|
|
|
|
Mr. Aditya Narayan, 18, Shakuntala Farms, Sulthanpur, New Delhi -110030 |
|
|
|
|
|
|
|
|
|
|
Mr. S. Ramadorai, 103/104, Sagar Darshan 1st Floor, Worli Seaface, Mumbai -
400018 |
|
|
|
|
|
|
|
|
3 |
M/s.Workstation Furniture Systems(P) Ltd, No.5/103, Thiruvallur Street,
Okkiam Thoraipakkam, Chennai - 600 096 |
Mrs. Girija Ranaganath, Flat No.1, Bayshore Apartments, No.9, Arudale Beach
Road, Kalashetra Colony, Chennai - 600 090 |
Appendix-II Certificate No.01/03-04 dated 12.11.2003 |
9.79 |
Clearance of furniture without following Central Excis Rules and procedures
and without payment of excise duty |
Defunct |
No |
Nil |
Stay obtained vide WP.No.37244 of 2003 dt. 19.12.2003 from Madras High Court |
|
4 |
M/s. Omega Hoist Equipments (P) Ltd, Varadarajapuram, Poonamallee |
|
Appendix-II issued on 02.09.03 |
Duty .17 Penalty .01 |
Misuse of Modvat Credit |
Defunct |
P &M was hypothecated with South India Bank |
Not traceable |
|
|
5 |
M/s. Nurit India Ltd, No.154, SIPCOT Industrial Estate, Thirumazhisai |
Shri. G. Ramachandran, Director, 45, Alamelu Mangapuram, Mylapore, Chennai
-4 |
Appendix-II issued on 02.09.03 |
Duty 4.53 Penalty .50 |
Suppression of value of rubber stamp ink |
Defunct |
Immovable property attached with Indian Bank, Mylapore, Chennai |
Affidavit, filed before DRT |
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6 |
M/s.LSL Metal India (P) Ltd, No.75/I A, Bye Pass Road, Seenerkuppam, Chennai
- 56 |
1. Shri. Mohan Nair, Director, 2. Low Soon Lye |
Appendix -II issued on 02.09.03 |
3.76 |
Wrong availment of Notification No.8/99 (SSI) for branded goods |
Defunct |
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both the directors are not in India |
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7 |
Okay Engineers, No.76 & 78, SIDCO Industrial Estate, Thirumazhisai - 602 107 |
Shri. Dharampal Jain, Managing Partner |
Appendix -II issued on 02.09.03 |
Duty .90 Penalty .41 Interest .41 |
Wrong availment of SSI Notification for other brand |
Defunct |
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Details of Bank account and statement obtained from IOB, Sowcarpet, Branch |
Appeal by Dept. pending before CESTAT, Chennai |
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