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CENTRAL EXCISE DELHI ZONE

In the first instance all such notices issued on or after 01.04.2003 have to be posted on the website
                   
S. No. Name & address of the Defaulter Regn. No. & PAN Name & Address of Proprietor/partners/Directors ( if any) Section 142 Notice No. & Date of issue Details of Arrear outstanding against the defaulters I.e. Duty, Penalty, RF. Etc. Nature of offence (Gist of the case, not more than 2-3 Lines) Wheter unit still functional Whether assets identified Recovery action initiated/ till date Remarks
1 2 3 4 5 6 7 8 9 10
  DELHI-I                
1 Gujrat Aircon Ltd. 57D Kamala Nagar, Delhi Reg no. AAACG2342JXH001 Jagjeet Sing Gujral. Res- 36/16, Shakti Nagar, Delhi-7 Certificate Ano. 1/2004 dated 16.3.04 570859/- None enclusion of freight in the Assessable value Closed shifted to Noida Yes, factory premises at Nodia party prefered instalment payment. Till date duty has paid 150000/- party agreed to deposit Rs. 50000/- per month Balance amount 1202569/- still recoverable
2 Gujrat Aircon Ltd. 57D Kamala Nagar, Delhi Reg no. AAACG2342JXH002 same same 761710/- same same same    
3 Narang Brothers, E-48, Jhandewalan Flacted Factory Complex. Reg No. AAAFN4566EXM001 Sh. Dalvinder Singh, 3030 Gali no 4, ranjeet Nagar, Delhi Certificate No C.Ex 20R6/D-II/Narang Brothers/2003/375/173.04 529680/- Finished goods found short with reference to stock register yes No Party filed appeal in CEGAT on 21.7.04 alongwith stay application The notice under sec 142 was issued to the party since duty did not pay. The duty confirmed by C(A) order on the dated of issue of notice. Party subsequently filed appeal with stay application
4 Geco Engg. Co., 4/3, Kirti Nagar Indl Area, New Delhi , Regn No. 138/MOR/XV/MOD-III/92 Sh. Arun Kumar Nandrajog r/o 11/16, east Punjabi Bagh, New Delhi, Smt. Krishna Devi, r/o 1/16 East Punjabi Bagh, New Delhi, Sh. Ramlal khanna 2 TA-18 housing Board, Shastri Nagar, Jaipur Certificate No. 1 dt 20.5.04, 2 dt. 20.5.04, Certificate cover 9 cases of Geco Engg. Co. 195628669/- Clandestine removal of goods without payment of duty No Yes, factory premises at Nodia Recovery proceedings have been initiated by issuing annexure no 1-2 dt 20.5.04 under sec 142 and jurisdicational AC has been authorised to cause a notice to the defaulter in annexure Ii Income tax authorities are also having an outstanding demand of Rs 12499200/- against the firm and assets have already been attahed bny income tax on 13.3.03
5 Trimurty & Company, Plot No.561, Gali No.23, Libaspur, Delhi.  Regn. No.14/99 Sh. Shanti Kumar, Ramsisaria, A-309, Darewal Nagar, IInd Floor, Delhi - 9. CE-13/Trimurti/1/2002/3017 dated 16.09.2003 175000/- Not obtaining registration certificate, offence / seizure case. No No    
6 Trimurty & Company, Plot No.561, Gali No.23, Libaspur, Delhi.  Regn. No.14/100 Sh. Shanti Kumar, Ramsisaria, A-309, Darewal Nagar, IInd Floor, Delhi - 9. CE-13/Trimurti/1/2002/3017 dated 16.09.2004 113000/- Not obtaining registration certificate, offence / seizure case. No No    
7 K.V.R. Pipes Fitting (P) Ltd. KVR House, V & PO Alipur, Delhi Sh. Kishore Kumar, D-666, Saraswati Vihar, Delhi CE-13/KVR/R-IV/04/2001/3013 dated 16.09.2003 190000/- Not obtaining registration certificate, offence / seizure case. No No    
8 Ankit Industries Pvt. Ltd., C/O Mohan Bansal, Paschim Vihar, Delhi Sh. Mohan Bansal, B-3/20, Paschim Vihar, Delhi CE-13/R-IV/Ankit/9/2002/3140 dated 25.09.2004 110000/- Not obtaining registration certificate, offence / seizure case. No No    
9 Black Stone Tyres Pvt Ltd., 99, Nangli Poona, Delhi - 1100036 Sh.Surjit Singh Kohli, Sh. Verender Pal Singh, R-42, Rajouri Garden, Delhi.            Sh.Devender Pal Singh, 32/54, West Patel Nagar, Delhi; Ms.Savitri Singh Sahni, 216, Double Storey, New Rajendra Nagar, Delhi 01/04 dated 03.09.2004 1048000/- Clandestine removal of Rubber Tubes, Established as per private records No No Referred to Recovery Cell Party gone in liquidation in 1999.
                   
  DELHI-II                
10 M/s Gautam Cable 222, Nangli Sakrawati, Najafgarh Regn No. 58/R-23/92   Partners 1. Sh. Anil Kumar 2. Ms Anju Bala 3. Ms Urmila Kanta 19.09.2003 Duty: 1949680  Penalty:540000       Clandestine removal No Property identified 23.09.2003 Pending with High Court
11 M/s Prem Prakash Raj Kumar Regn. No. AAAEP6124GXM001 Sh. Prem Prakash Dalmia (HUF) 21.01.2004 PP 100000 Wrong availment under Notif. 1/93 Yes Property not yet identified Section 142 Notice issued Pending with Persuassive action
12 M/s AGV Alfab, Nawada Indl. Area, Uttam Nagar, New Delhi Mr. V.K. Sharma Proprietor 31.03.2004 Duty: 3777828 Penalty 5277628 Clandestine removal Yes Property not yet identified Section 142 Notice issued Pending with CEGAT
13 M/s Gautam Cable 222, Nangli Sakrawati, Najafgarh Regn No. 58/R-23/92   Partners 1. Sh. Anil Kumar 2. Ms Anju Bala 3. Ms Urmila Kanta 10.08.2004 PP 15000 Seizure No Property identified Section 142 Notice issued Pending with Persuassive action
14 M/s Polymer Inds. 203, nangli Sakrawati, Najafgarh, New Delhi Regn No. 160/R-23/92 Smt. Ranjana Nagpal Proprietor 10.08.2004 PP 35000 Seizure No Property not yet identified Section 142 Notice issued Pending with Persuassive action
15 M/s Décor India, Najafgarh Regdn No. AAAFD2273LXM001 Mr. Gulshan Kakkar Smt. Sheela Kakkar 27.08.2004 Duty: 27201 Penalty: 10000 Wrong availment of Modvat Credit No Property not yet identified Section 142 Notice issued Pending with Persuassive action
16 M/s Bass Electronics Inds. 13/1A, Tilak Nagar Regdn. No. AAAFB4358LXM001 Sh. B.K. Chopra Proprietor 13/1, Tilak Nagar, New Delhi 21.09.2004 Duty: 1514020 Penalty: 2264020 Duty on branded goods No Property identified Section 142 Notice issued Pending with CEGAT
17 M/s Rollex Electronics Products (P) Ltd., G1/118, Mayapuri Indl. Area, PH-II, N.D Regn. No. AAACR4510PXM001 Sh. lalit Babbar A/918 vasant Vihar, New Delhi 17.12.2003 Rs. 1060028 (Interest) Wrong availment of Cenvat Credit Yes Yes Section 142 Notice issued  
18 M/s Kalinga Flexible E-104, PH-II, Mayapuri Industrial Area, Phase-II, N.D.  Sh. Rajeev Sethi ( Declarant Unit) 26.05.2004 Duty: 33480 Penalty: 15000 RF: 25000 Seizure Case No No Section 142 Notice issued  
19 M/s Grid India Power Cables (P) Ltd., C-86 Mayapuri Industrial Area, Phase-II, Nerw Delhi Regn No. 257/97/R-26/Mod-V Directors 1. Sh. Rajesh Gupta 2. Sh. V.P. Bansal 3. Smt. Bimla Devi, A2/121 Janak Puri New Delhi 17.12.2003 RF: 50000 Seizure Case Yes Yes Section 142 Notice issued dt. 17.12.95   
20 M/s Trans-X Electronics, J-3, WZ-73, Bari Wala Bagh, N D Reg. No. 201/MOR-25 /MOD-V/95 Sh. Arivnder  Singh, 20/5 A, Prem Nagar, Jail Road, New Delhi CE-20/Trans-X MOR-25 / 200/783 dt. 23.12.03 20,000/- Worng availment of Modvat Credit No Amount deposited. --- ---
21 M/s Estern Chemicals Inds. CE-I, Hari Nagar, N Delhi. Reg. No. 37/MOR-25/ MOD-V/92 --- V (28-29) 3/40/MOD/96/ 788 dt. 29.12.03 5,58,000/-                20,000/- --do-- No Demand dropped vide O-in-A No. 150/ CE/D-II/ 2003 dt. 23.6.03 passed by Comm (A). --- ---
22 M/s Belliss India Ltd, 19, A, Shivaji Marg, New Delhi. Reg. No. AABCB0442KXM001 Sh. C Raman (D), D-3/30171, Vasant Kunj, New Delhi GL-6/Demand /Belliss India / R-24/96/790 dt. 30.12.03 2,84,116/- Notional Interest on Advances not inlcuded in Assesseble value. No Demand dropped vide O-in-A No. 130/ CE/ 2004 dt. 26.4.03 passed by Comm (A). --- ---
23 M/s Nath Computers & Peripherals, B-32, Sidharth Building, 96, Nehru Place, New Delhi. Not Registered. Sh. Raj Kumar Khurana CE-20/Demand/ Nath Comp/ 04/ 142 dt. 10.9.04 30,000/- R.F.         10,000/- P.P clearance of goods (branded without central excise registeration) No --- --- Through Div- VI, I issued on 10.9.04
24 M/s AR.S. Overseas (P) Ltd., 312, Eror Apartment, 56, Nehru Place, New Delhi. Not Registered. Sh. Satinder Singh CE-20/Demand/ ARS Over/ 04/ 141 dt. 10.9.04 30,000/- R.F.         10,000/- P.P clearance of goods (branded without central excise registeration) No --- --- Through Div- VI,  issued on 10.9.04
25 M/s Vinitec Electronics (P) Ltd., H-33, Bali Nagar, New Delhi. Reg. No. AAAFV3883GXM001 Sh. V.K. Virmani, 7 A/63, W.E.A. Karol Bagh, New Delhi GL-6/ R-24/ Demand / Vinitec/2000/ 157 dt. 21.9.04 1,87,234/- Duty      2,47,234/- P.P. Seizure of excess goods and shortage raw materials. Yes --- CEGAT stay order No. S/431 /04 dt. 23.4.04 ---
26 M/s Pure Drinks Ltd., 1-2 Shivaji Marg, New Delhi Sh. Ajit Singh (MD) Smt. Harjeet Kaur (Dir) Sh. Satwant Singh (Dir) 9, Friends Colony, New Delhi CE-13/PD/R-24/D196/403 dt. 5.08.02 Duty: 280.66 Lacs Penalty: 5 Lacs Non payment of duty on Freight/Transportation charges No Assets seized by the Punjab & Haryana High Court Appendix V & VI issued  
27 M/s.Future Technologies Pvt. Ltd., 840, Chirag Delhi. Sh. Pardeep Kr. Malik (Director), H. No. 609, 12th Main Indira Nagar, Banglore-560038. 01/2004-05 dt. 14.09.04 Duty Rs. 2, 23, 613/- Wrong availed small scale Notfn. no. 175/86 dt. 01.03.86 No Not identifide, Director is residing at Banglore. Certificate for recovery under Section 142 (i)©(ii) of the Customs Act, 1962 as made applicable issued to Commissionearate Central Excise, Banglore-I.  
28 M/s.Indian Appliances Co., 31, Okhla Inds. Estate, New Delhi-20. Sh. Chander Mohan (Prop.) J-503, Sainik Farm, New Delhi. (i) CE-20/Demand/ Indian/ Appli/Range-27/D-v-VI/2002-03/09 dt. 25.02.03 (ii) CE-20/Demand/ Indian/ Appli/Range-27/Div-VI/02-03/14 dt. 27.02.03. (i) Duty Rs. 43,01,000/- Penalty Rs. 25,00,000/- (ii) Duty Rs. 47, 57,381/- Clandestine removals of Ice cube making machines and other air conditioner appliances Not functional  Not identified. Efferts are being to identify the assets.  
29 M/s Kwality Electronics, B-160, OIA, Ph-I, New Delhi. NA Detention Memo No. CE-20/Cert. Action/Kwality/R-33/2003/5942 dt. 21.01.2004 under Section 142 (1) (a) of Customs Act, 1962 to the Comms. Central Excise & Comms. Customs all over India. Duty 3806            Pen. 1000                  Total 4806 Blank Cassette Tapes cleared without having sufficient balance in their PLA No No Letter to A. C. Grade-II, Tis Hazari on 31.05.1989 Letter written to Assistant Collector, Grade -II, Tis Hazari on 31.05.89   
30 M/s KPS Industries, 160 DSIDC Shed, OIA, Ph-I, New Delhi Parveen Babbar Prop.         E-42, Bali Nagar, New Delhi CE-20/R-33/Demand/KPS/04-05/219 appendix-I No. 1/04-05 dated 02.09.04 under Sec. 142(1) (c) (ii) of Customs Act, 1962. (written to DC, Div-V, Delhi-II). Duty 2305883          Pen. 2305883         Total 4611766 Alloys of non-ferrous metal cleared without duty No No Sh. Babbar was also prop. of M/s Krishna Ind. Noida. Letters / DO / reminders were issued to D. C. Noida for taking recovery action. Inspector (Prev.), Div-VII visited Noida and reported that the unit is closed since 4-5 years  
31 M/s Alliance Paints & Varnish, A-58/1, OIA, Phase-II, New Delhi Sh. Ram Avtar/ Sh. Subodh Kumar 407, Farash Bazaar, Shahdara, Delhi  11/28.1.2004 1,81,523/-(Duty) Wrong availment of deemed credit. No. No A.C, Div.-VIII has been requested to recover the Govt. dues by applying the provision of Section 142(1) (c ) (ii) of Custom Act, 1962(Act, L-II of 1962)  dt. 28.01.04.  
32 M/s H.V. Equipments Pvt. Ltd. E-46/7, OIA, Phase-II, New Delhi Sh. Anil Verma, S-361, G.K. II, New Delhi 15/20.2.2004 7,63,124/-(Duty) 1,20,000/-(P.P.) Clandestine removal of Goods No. Yes Notice U/s 142 addressed to DC, Divn.-VI, on the name of four Directors of M/s H.V. Equipments, Viz. Sh. Surendra Verma, Sh. Rajendra Verma, Sh. S.S. Verma and Sh. D.S. Verma issued.  
33 M/s A. S. Impex Pvt. Ltd.,          C-66/1, OIA, Ph-II, New Delhi / RC No. 269/97 dated 06.02.97 Shri Arun Bhatia, Director E.G.-1 37A Garden Estate, Gurgaon 01/MOD-II/01 dated 17.01.01 3,25,95,890/- Party was engaged in the manufacature of Printed Polulated Circuit Boad without taking Registration and cleared the same without payment of duty No.                                  Surrended RC on 06.04.99 Yes, at Gurgaon Enquiries being made with the Indian Overseas Bank, Janpath regarding property of the said unit. SCN issued on 23.06.98. OIO No. 52/98 dt. 31.08.98 confirming duty of Rs. 3,25,95,890/- and penalty of same amount with interest. CEGAT vide final order No. 1907/2000-B dated 01.12.2000 confirmed the duty but set aside penalty and interest. Party filed Ci
34 M/s Prerna Metal Industries,                                                                                                                                                                                       E-137, Dilshad Garden, Shahdara, Delhi.     Meenu Pathak,                                                                                                                                   C-55 X-3, Dilshad Garden, Shahdara, Delhi. CE-13/Prev./MOD-IV/Enquiry/29/99/214 dt. 26.12.02 Duty- Rs. 46,78,642/-, Penalty- Rs. 46,78,642/- P.P.- Rs. 25,00,000/- on Sanjay Gupta (Authorised signatory).  Interest as applicable on duty. MODVAT Credit on fake / bogus invoices No. In process None Prop./Authorised sign. absconding
35 M/s SGY Metals & Alloys,                                                                                                                                                               P-2, New Mandoli Indl. Area, Nand Nagri, Dehi.,                         Subhash Goyel,                                                                                                                                                                        44, Shreshtha Vihar, Delhi-92.                                            CE-13/Prev./MOD-IV/93/96/898 dt. 13.09.2004 Duty- Rs. 35,46,702/- Penalty- Rs. 4,00,000/- and RF- Rs. 3,00,000/- Clandestine removal No. In process None Proprietor dead.
36 M/s A.R. Enterprises,                                                                                                                                                               Khasra No. 558, Khajan Sigh Market,
Saboli Modh, Mandoli, Delhi,           		Sh. Ravi Kant Dinkar,
 D-791, Harsh Vihar, 
Village-Mandoli,
Delhi-110093.
 		 IV(Hqrs. Prev)15/74/99                                                                                                       dt.  16.09.2004 Duty- Rs. 8,85,560/- (Rs. 62,480/- recovered) Penalty- Rs. 8,85,560/- RF- Rs. 75,000/- and P.P. Rs. 1,00,000/- Clandestine removal No. In process None Partners absconding.
37 Haryana Cable 70C/5A, Old Tejab Mill, Bhola Nath Nagar,  Shahdara, Delhi Sh. T.C. Gupta alias T.C.Goel, G-13, Naveen Shahdara, Delhi  CE-XX(30)Haryana Deepak Cable/ 2000/3643-3644 dt. 23.09.2002 Duty Rs. 1,54,43,000/-Pen Rs. 1,54,43,000/-P.P Rs. 5,00,000, R.F NIL +Interest The party mfd wire cable & suppressed production and indulged in clandestine removal  NO NO The proprietor Sh. T.C Goel has been repeatedly persuaded to deposit the dues. The Prop. Sh. T.C.Goel was arrested and is presently on Bail. Sh. Satish Aggarwal SPP has moved an application for obtaining Bail bonds / details of surety to find out the properties of the proprietor.
38 M/s Deepak Cable Company, 70C/5A, Old Tejab Mill, Bhola Nath Nagar,  Shahdara, Delhi Bhusan Kr. Gupta  & Sheela Gupta W/o T.C.Goel, G-13, Naveen Shahdara, Delhi  CE-XX(30)Haryana Deepak Cable/ 2000/3694 dt. 23.09.2002 Duty Rs. 89,38,564/-Pen Rs. 89,38,564/-P.P Rs. 3,00,000/-  & Rs. 5,00,000/- + interest The party mfd wire cable & suppressed production and indulged in clandestine removal  NO NO The Sh. T.C Goel has been repeatedly persuaded to deposit the dues.  
                   
  DELHI-III                
39 M/s Hitkari Fibres 103/R-II/95 Mr. Anil Hitkari, Managing Director Trishul Aptt. A, Building, Ground Floor, Road No.8, Sirdi Society, Chamber-Mumbai 314/02-03 dated 06.10.2003 5,57,670 Clandestine removal of goods. No. Yes  ..... The party has promised to pay duty by weekend.
40 M/s Mader Fibermatics, 53/R-II/GGN/92 Shri H.P.S. Mader Suite No.56, Hotel Samrat, Chanakyapuri, New Delhi. 22.03.2001 9,18,649 Wrong availment of SSI exemption No. Only one Mercedes Benz Car was identified  ..... Whereabouts of the party not known 
                   
  DELHI-IV                
41 M/s. Polymer Papers, 12/6, Mathura Road, Faridabad. Regn. No. 10/Polymer/38/39/48/84/85-R-V.                             PAN No. AAACP0271B.                                PAN No.AAHPP9845F                                           PAN No. AAJPP4113E. 1. Shri Dhruv Puri, Executive Director, 58A, Friends  Colony (E), New Delhi  &  107, Sunder Nagar, New Delhi.                          2. Shri Sunil Puri, 58A, Friends  Colony (E), New Delhi    CE-20 Demand/Polymer/R-V/97/3392 dt. 5.12.03 Rs. 1,43,54,479/- (Duty)                             Rs. 3,00,000/- (PP)                                                                                 Party classified filter paper impregnated with resins under Chapter hearding 4811.39 instead of 4811.31. Yes Yes Notice under Section 142 issued. The assessee"s appeal No. 3640/2002 is likely to be heard within a fortnight by Hon"ble Supreme Court as their case is in the terminal case.
42 M/s.Haryana Textiles Corporation Ltd., Plot No. 97, Sector-25, Faridabad, R.C. No. AAACH029HXM001 Sh. S. N. Tiwari Managing Director, S/o Sh. P.N. Tiwari, 38, Mandakini NRI Colony, New Delhi. Notice dated 26.03.2002 140.68 lacs Party is engaged in processing of fabrics. In the componded levy schemethe party did not pay duty chamber wise as envisaged under Section 3A during Sept`99 to Feb`01. Unit is still functional but running at well below its capacity. Yes.                                    1. Land                               2. Plant & Machinery                    3. Fabrics Land Plant & Machinery & Fabrics all valued at Rs. 1.73 Crores have been attached under Section 142 of Customs Act, 1962. Party has gone to BIFR company has been declared sick and deptt. has been restrained from taking any coercive action against the company for recovery of dues.
43 M/s. R. K. Enterprises, Gali No. 1, Plot No. 1, Heera Mandir, Old Faridabad. R.C. No. 90/R-XXIII/Fbd/99/D dt. 7.4.99 Sh. R. K. Gupta, Proprietor, 01/5900, Kabool Nagar, Shahdara, Delhi-32 1/2004 dated 30.06.04 Rs. 40,000/- (PP) A registered dealer not having any godown or storage facility. He issued modvatable invoices without any goods to facilitate the buyers to take/avail Cenvat Credit. No Yes.                                   Certificate Action initiated on 30.06.04.  ---
44 M/s. Shri Laxmi Cotsyn, 1/96, DLF Indl. Area, Faridabad. Reg. No. 24/Pnc/96 1. Mr. Manmohan Singh, Partner, South Anarkali, Delhi-51.                     2. Shri V. K. Jain, Partner                                F-156, Dilshad Colony, Delhi-95. Notice No. 23 dated 10.7.03. Rs. 25,75,673/- (duty)                           Rs. 25,75,673/- (P)                       Rs. 2,00,000/-(PP)   Rs. 2,00,000/- (PP) Clandestine Removal of goods. No No Whereabout of the Unit/Director not known. Party not Traceable . Unit does not Exist.
45 M/s. Motley India (P) Ltd., 14/5, Mathura Road, Faridabad. Regn. No. 32/R-III/1/Fbd.  Smt. Veena Chawla,Director,        C-19, Anand Vihar, Delhi. Notice No. 24 dated 29.9.03. Rs. 49,758 (Duty) Rs. 85,000/- (RF) Rs. 15,000/- (PP)                                                                                 Seizure of Man Made Fabrics. No No  -Do-  -Do-
46 M/s. Insultek Engg. (P) Ltd., HSIDC, Sector-31, Faridabad. Regn. No. 34/R-III/D-I/Fbd/92 Mr. A. K. Roy, Director, Victory House, Bombay. Notice No. 25 dated 16.02.04. Rs. 2,59,591/- (Duty)                           Rs. 63,248/- (PP) Goods cleared without payment of duty. No No  -Do-  -Do-
                   
  ROHTAK                
47 M/s. Polymer Papers, 12/6, Mathura Road, Faridabad. Regn. No. 10/Polymer/38/39/48/84/85-R-V.                             PAN No. AAACP0271B.                                PAN No.AAHPP9845F                                           PAN No. AAJPP4113E. 1. Shri Dhruv Puri, Executive Director, 58A, Friends  Colony (E), New Delhi  &  107, Sunder Nagar, New Delhi.                          2. Shri Sunil Puri, 58A, Friends  Colony (E), New Delhi    CE-20 Demand/Polymer/R-V/97/3392 dt. 5.12.03 Rs. 1,43,54,479/- (Duty)                             Rs. 3,00,000/- (PP)                                                                                 Party classified filter paper impregnated with resins under Chapter hearding 4811.39 instead of 4811.31. Yes Yes Notice under Section 142 issued. The assessee"s appeal No. 3640/2002 is likely to be heard within a fortnight by Hon"ble Supreme Court as their case is in the terminal case.
48 M/s.Haryana Textiles Corporation Ltd., Plot No. 97, Sector-25, Faridabad, R.C. No. AAACH029HXM001 Sh. S. N. Tiwari Managing Director, S/o Sh. P.N. Tiwari, 38, Mandakini NRI Colony, New Delhi. Notice dated 26.03.2002 140.68 lacs Party is engaged in processing of fabrics. In the componded levy schemethe party did not pay duty chamber wise as envisaged under Section 3A during Sept`99 to Feb`01. Unit is still functional but running at well below its capacity. Yes.                                    1. Land                               2. Plant & Machinery                    3. Fabrics Land Plant & Machinery & Fabrics all valued at Rs. 1.73 Crores have been attached under Section 142 of Customs Act, 1962. Party has gone to BIFR company has been declared sick and deptt. has been restrained from taking any coercive action against the company for recovery of dues.
49 M/s. R. K. Enterprises, Gali No. 1, Plot No. 1, Heera Mandir, Old Faridabad. R.C. No. 90/R-XXIII/Fbd/99/D dt. 7.4.99 Sh. R. K. Gupta, Proprietor, 01/5900, Kabool Nagar, Shahdara, Delhi-32 1/2004 dated 30.06.04 Rs. 40,000/- (PP) A registered dealer not having any godown or storage facility. He issued modvatable invoices without any goods to facilitate the buyers to take/avail Cenvat Credit. No Yes.                                   Certificate Action initiated on 30.06.04.  ---
50 M/s. Shri Laxmi Cotsyn, 1/96, DLF Indl. Area, Faridabad. Reg. No. 24/Pnc/96 1. Mr. Manmohan Singh, Partner, South Anarkali, Delhi-51.                     2. Shri V. K. Jain, Partner                                F-156, Dilshad Colony, Delhi-95. Notice No. 23 dated 10.7.03. Rs. 25,75,673/- (duty)                           Rs. 25,75,673/- (P)                       Rs. 2,00,000/-(PP)   Rs. 2,00,000/- (PP) Clandestine Removal of goods. No No Whereabout of the Unit/Director not known. Party not Traceable . Unit does not Exist.
51 M/s. Motley India (P) Ltd., 14/5, Mathura Road, Faridabad. Regn. No. 32/R-III/1/Fbd.  Smt. Veena Chawla,Director,        C-19, Anand Vihar, Delhi. Notice No. 24 dated 29.9.03. Rs. 49,758 (Duty) Rs. 85,000/- (RF) Rs. 15,000/- (PP)                                                                                 Seizure of Man Made Fabrics. No No  -Do-  -Do-
52 M/s. Insultek Engg. (P) Ltd., HSIDC, Sector-31, Faridabad. Regn. No. 34/R-III/D-I/Fbd/92 Mr. A. K. Roy, Director, Victory House, Bombay. Notice No. 25 dated 16.02.04. Rs. 2,59,591/- (Duty)                           Rs. 63,248/- (PP) Goods cleared without payment of duty. No No  -Do-  -Do-


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