M/s Polyfles Ind. Ltd., F-18, Sector 11,Noida

Sh. Sunil Gupta, F-867, Saraswati Vihar, Delhi

27.06.2003

0.31

No

No

Sent to Delhi Commissionerate for recovery as party has closed down factory & carries business at Delhi

M/s N.B. Industries, C-97 Sector-4,Noida

Sh. A.K. Gupta B-70/162 Ganeshpur A-B, Trinagar, N. Delhi

30.06.2004

9.99

No

No

Sent to Delhi Commissionerate for recovery as party has closed down factory & carries business at Delhi

Marwon Audio, A-57, Sector-16, Noida

Sh. Ashok Marwah, A-17, Defence Coloney, N.Delhi

03.06.2004

1.31

No

No

Sent to Delhi Commissionerate for recovery as party has closed down factory & carries business at Delhi

Uniward Telecom Ltd., F-18 Sector-8, Noida

24.08.2004

4.11

No

Yes

Appendix-I sent to Div-Ii, Noida for recovery

Astral Cables

26.07.2004

0.99

 No

Yes

Appendix-I sent to Div-V    Noida for recovery

M/s Xanadu Exports, B-14, Sec-60, Noida.

Sh. Gurpreet Singh, L-9, Rajauri Garden, LG-II, Delhi and E-56, Mansarover Park, Delhi.

12.1.04

11.72

Misuse of 100% EOU (Trading) scheme.

No

No assets available

Certificate in Appendix-I issued to all Commissioners of Central Excise & Customs for recovery.

M/s Indofab Trading Co., B-54, Sec-60, Noida.

Sh. Pawan Singhal, 780 B, Sukhadev Nagar, Panipat, Haryana and BMC Spinner Compound, GT Road, Baburpur Mandi, Panipat, Haryana.

12.1.04

765.68

Misuse of 100% EOU (Trading) scheme.

No

No assets available

Certificate in Appendix-I issued to all Commissioners of Central Excise & Customs for recovery.

Sh. Pawan Singhal, 780 B, Sukhadev Nagar, Panipat, Haryana and BMC Spinner Compound, GT Road, Baburpur Mandi, Panipat, Haryana.

Sh. Pawan Singhal, Prop. of M/s Indofab Trading Co., B-54, Sec-60, Noida

12.1.04

39.10

Misuse of 100% EOU (Trading) scheme

No

No assets available

Certificate in Appendix-I issued to all Commissioners of Central Excise & Customs for recovery.

Sh. Gurpreet Singh, L-9, Rajauri Garden, LG-II, Delhi and E-56, Mansarover Park, Delhi.

Sh. Gurpreet Singh, Prop. of M/s Xanadu Exports, B-14, Sec-60, Noida.

12.1.04

60.00

Misuse of 100% EOU (Trading) scheme

No

No assets available

Certificate in Appendix-I issued to all Commissioners of Central Excise & Customs for recovery.

Sh. S.C. Jain, 268-B, Pkt.-II, Mayur Vihar, Delhi.

Auth. Signatory M/s Xanadu Exports, B-14, Sec-60, Noida.

12.1.04

49.10

Misuse of 100% EOU (Trading) scheme

No

No assets available

Certificate in Appendix-I issued to all Commissioners of Central Excise & Customs for recovery.

Sh. Kuldeep Sharma, Auth. Signatory M/s Xanadu Exports, B-14, Sec-60, Noida.

Sh. Kuldeep Sharma, Auth. Signatory M/s Xanadu Exports, B-14, Sec-60, Noida.

12.1.04

10.00

Misuse of 100% EOU (Trading) scheme

No

No assets available

Certificate in Appendix-I issued to all Commissioners of Central Excise & Customs for recovery.

M/s Two Brothers Filaments Ltd., A-40, Sec-58, Noida.

Sh. Ashwani Gupta, B-34 & 35, Sec-2, Noida.

30.1.04

9.04

Classification & valuation dispute.

No

Yes

Amt. of Rs. 6.61 lacs recovered. Remaining amount  under recovery process.

Sh. Vikas Aggarwal, Ex-Director M/s Kuwer Inds. Ltd., A-71-72, Sec-58, Noida

Sh. Vikas Aggarwal, Panchwati Farm House, Ram Mandir Road, Near Basant Kunj, Pkt.-D, Delhi.

27.1.04

15.00

Clandestine removal of goods.

Yes

Yes

Certificate in Appendix-I issued to all Deputy Commissioner, MOD-VI, Delhi-I for recovery.

Sh. R.K. Aggarwal, Ex-Director M/s Kuwer Inds. Ltd., A-71-72, Sec-58, Noida

Sh. R.K. Aggarwal, Panchwati Farm House, Ram Mandir Road, Near Basant Kunj, Pkt.-D, Delhi.

27.1.04

7.50

Clandestine removal of goods.

Yes

Yes

Certificate in Appendix-I issued to all Deputy Commissioner, MOD-VI, Delhi-I for recovery.

M/s Kuwer Inds. Ltd., A-71-72, Sec-58, Noida

Sh. J.B. Aggarwal, A-71-72, Sec-58, Noida

30.1.04

315.59

Clandestine removal of goods.

Yes

Yes

Machinery valued at Rs.2.96 Crores attached on 24.8.04 & rs. 30 lacs deposited by party as pre-deposit.

M/s, Gujral Aircon Ltd., D-161-162, Sec-63, Noida.

Sh. Jagjeet Singh, ., D-161-162, Sec-63, Noida.

17.3.04

5.71

Under valuation case by not including the element of freight & Insurance in assessable value.

Yes

Yes

Notice of Attachment issued on  23.8.04. Party has deposited Rs. 1 lacs and rest recovery under process.

M/s Phoenix International, A-37, Sec-60, Noida

Sh. A. Kalsi, A-37, Sec-60, Noida

25.3.04

3.36

Wrong Availment of Modvat credit

No

Yes

Rs. 2.91 lacs recovered & rest recovery under process.

M/s, Gujral Aircon Ltd., D-161-162, Sec-63, Noida.

Sh. Jagjeet Singh, ., D-161-162, Sec-63, Noida.

22.4.04

7.82

Under valuation case by not including the element of freight & Insurance in assessable value.

Yes

Yes

Notice of Attachment issued on  23.8.04. Party has deposited Rs. 1.5 lacs and rest recovery under process.

M/s Intecon India Ltd., B-74, Sec-57, Noida

Sh. Rajeev Shukla, M-141, Greater Kailash, Part-II, Delhi

23.8.04

8.19

Wrong Availment of Modvat credit

No

Yes

Certificate in Appendix-I issued to all Deputy Commissioner, MOD-VI, Delhi-I for recovery.

M/s Xanadu Exports, B-14, Sec-60, Noida.

Sh. Gurpreet Singh, L-9, Rajauri Garden, LG-II, Delhi and E-56, Mansarover Park, Delhi.

6.9.04

2.51

Non payment of Cost recovery charges.

No

No assets available

Certificate in Appendix-I issued to all Commissioners of Central Excise & Customs for recovery.

M/s Indofab Trading Co., B-54, Sec-60, Noida.

Sh. Pawan Singhal, 780 B, Sukhadev Nagar, Panipat, Haryana and BMC Spinner Compound, GT Road, Baburpur Mandi, Panipat, Haryana.

6.9.04

1.56

Non payment of Cost recovery charges.

No

No assets available

Certificate in Appendix-I issued to all Commissioners of Central Excise & Customs for recovery.

Pragya Overaseas, D-29 Sector-3

--

 nil dt.30.01.04

6.69

No

No

Unit is closed since 2000 and premises of the unit has been auctioned by the UPFC. Earlier unit was merged with Morgan Tectronics, NEPZ, Noida certification under Section 142 for recovery of dues has been sent to the party in NEPZ, Noida on 15.2.04 through DC (Cus.) NEPZ, Noida. DC (Cus.) NEPZ has been contracted on telephone on 14.6.04 and he has asked to provide a copy of certificate further to initiate action in the matter as earlier reference was not traceable in his office. Accordingly copy of certificate has been provided to DC and matter is being pursued.

Pragya Overaseas, D-29/3

--

--Do--

7.12

No

Not

--Do--

Pragya Overaseas, D-29/3

--

--Do--

5.67

No

Not

--Do--

Jainson Diacasting, D100, Sector-17, Noida

Sh. S.K. Jain A-404, Rose wood appt, Mayur Vihar N. Deldhi.

Nil dt. 31.05.04

0.20

no

not

The officer   visited  the address of defaulter on 11.2.04 & found residing Sh. Y. K. Mittal at the said address the W/O sh. Y. K. Mittal informed that S. K Jain sold this Flat to Mittal family Six years Back and Now Sh Jain have setteled in America.she is not aware about the present where about of Sh. Jain. Effort are further being made to locate the present where about of the defaulter.  R. O. has been directed to submit afresh report so that case could be forwarded to the Head quarter for written off the dues. Detention notices under Section 142(1)(a) of customs Act, 1962 are also being issued & circulated to all C.Ex. Commissionerate for attachment of properties of defaulters, if exist, at any location for the recovery of the dues.

Krishna Electronics, D-100/2, Noida

 Sh RK Suri W-36, Greter Kailash-I,  N. Delhi

Nil dt. 31.05.04

0.43

Not

Not

The officer   visited  the address of defaulter on 13.2.04 Sh. Dhiraj Kapoor S/o Sh. R. K. Suri, Director of the Co. informed that he is not aware  about the dues pending against him. the copy of the O-in-O dated 30.03.99 has been provided to Sh. Suri and he has been asked to deposit the dues immediately. The amount is likely to be deposited shortly, as assured by Sh. Suri.

Long Term Elect. E-5, sector-3, Noida

Mr. keng Tung Wu, China

nil dated31.05.04

4.43

no

not

The officer   visited  the addresses of defaulters along with concerned officers of jurisdictional C.Ex. Of Div. on 1.6.04 so that amount could be recovered at the earliest. The out come is awaited.

Samlink Technique, G31/3, Noida

Sh. Manoj Kapoor C-464, Defence Colony, New Delhi 

Nil dated31.05.04

0.62

No

Not

The officer   visited  the address of defaulter on 13.2.04 Sh. Dhiraj Kapoor S/o Sh. Manoj Kapoor, Director of the Co. informed that his father is out of country and he was associated with the Co. till 1993. Sh. Dheraj Kapoor was contracted on telephone on 31.5.04 and he informed that his father has sold his share in the co. in 1993 to Shri Suresh Sharma and he assured to intimate the present address of Shri Suresh Sharma within a week"s time.

Narita Electronics, E-53/3, Noida

Sh. Kul Mohan Singh, A-69 tagore garden Ext. N. Delhi

Nil dt. 31.05.04

2.79

No

Not

The officer   visited  on 18.2.04 Sh. Kulmohan Singh owner of the Co. was not available there. The officers further visited concerned Div. office of Delhi on 1.6.04 and matter is being persuaded at DC level.

Thermotech, G-34/3, Noida

Sh Pradeep Khanna, C-106/1 Narayana Industrial Area Ph.-1, N. Delhi

Nil dt. 31.05.04

0.10

No

Not

The officer   visited  on 18.2.04 and found that the premises is a godown of Sh. Pradeep Khanna. The officers visited M/s Thermoking, A-24, Narayan Ind. Area factory of Sh. Pradeep Khanna but Sh. Khanna is not available. The officers further visited concerned Div. office of Delhi on 1.6.04 and matter is being persuaded at DC level.

Maya Mahal, A-42/6, Noida

Sh. K.K. Sharma , A-6/11, Krishana Nagar Delhi

Nil dt. 31.05.04

2.16

No

Not

The officer   visited  on 11.2.04 and found residing Sh. V.K. Arora at the said premises. Sh. Arora informed that he is the sole occupant of this premises since last 15 years and he does not know about Sh. K.K. Sharma. Efforts are further being made to know the present addresses of the defaulters. Detention notices under Section 142(1)(a) of customs Act, 1962 are also being issued & circulated to all C.Ex. Commissionerate for attachment of properties of defaulters, if exist, at any location for the recovery of the dues.

Maya Mahal, A-42/6, Noida

Sh. K.K. Sharma , A-6/11, Krishana Nagar Delhi

Nil dt. 31.05.04

2.79

NO

Not

The officer   visited  on 11.2.04 and found residing Sh. V.K. Arora at the said premises. Sh. Arora informed that he is the sole occupant of this premises since last 15 years and he does not know about Sh. K.K. Sharma. Efforts are further being made to know the present addresses of the defaulters. Detention notices under Section 142(1)(a) of customs Act, 1962 are also being issued & circulated to all C.Ex. Commissionerate for attachment of properties of defaulters, if exist, at any location for the recovery of the dues.

Maya Mahal, A-42/6, Noida

Sh. K.K. Sharma , A-6/11, Krishana Nagar Delhi

Nil dt. 31.05.04

0.73

No

Not

The officer   visited  on 11.2.04 and found residing Sh. V.K. Arora at the said premises. Sh. Arora informed that he is the sole occupant of this premises since last 15 years and he does not know about Sh. K.K. Sharma. Efforts are further being made to know the present addresses of the defaulters. Detention notices under Section 142(1)(a) of customs Act, 1962 are also being issued & circulated to all C.Ex. Commissionerate for attachment of properties of defaulters, if exist, at any location for the recovery of the dues.

J.K.Electronics, B-8, Sector-6, Noida

Sh. K.K. Gupta, 134-C, Pkt.-I, Ph-I mayur Vihar, N. Delhi

Nil dt. 31.05.04

0.20

No

Not

The officer   visited  on 12.2.04 and found residing Sh. R.K. Gupra. Sh. Gupta owner of the said premises informed that they are residing at the said address since 1982 and he is not  aware about Sh. K.K. Gupta. Efforts are further being made to know the present addresses of the defaulters. Detention notices under Section 142(1)(a) of customs Act, 1962 are also being issued & circulated to all C.Ex. Commissionerate for attachment of properties of defaulters, if exist, at any location for the recovery of the dues.

Prestig Engg., B-104-106/6, Noida

 Sh P. K. Gupta, A-7 Maharani bagh, Ring Road N. Delhi

 Nil31.05.04

7.09

No

Not

The officer   visited  on 16.2.04. Servant of Sh. P.K. Gupta  informed that Sh. Gupta is out of Delhi and he is not aware baout the case. The officers visited concerned Div. office of Delhi on 1.6.04 and matter is being persuaded at DC level.

Machinewell Engg., A-26/7, Noida

Sh. V. K. Singhal, H. No. 1604, Madarsa Road, Kashmiro gate Delhi-06

Nil dt. 31.05.04

0.02

The officer   visited  on 9.2.04 to visit the address of defaulter.  Sh. V.K. Singhal owner of the Co. has visited the Range office after the telephonic conversation in respect of dues and he assured to co-operate the deptt. The efforts are being done to deposit the dues.

Machinewell Engg., A-26/7, Noida

Sh. V. K. Singhal, H. No. 1604, Madarsa Road, Kashmiro gate Delhi-06

Nil dt. 31.05.04

20.68

No

Not

The officer   visited  the address of defaulter.  Sh. V.K. Singhal owner of the Co. has visited the Range office after the telephonic conversation in respect of dues and he assured to co-operate the deptt. The efforts are being done to deposit the dues.

Hitachi Electronics (P) ltd., A-14/7, Noida

Sh Ajay Aggarwal, 72-Udya park, N. Delhi

Nil dt. 31.05.04

0.28

No

Not

The officer   visited  on 13.2.04. The land lady, owner of the premises informed them that Sh. Ajay Aggarwal was tenant in the said premises and has left the house in 1994 and she is not aware about the present where about of Sh. Aggarwal. Effort are further being made to locate the present where about of the defaulter. Detention notice under Section 142(1)(a) of customs Act, 1962 are also being issued & circulated to all C.Ex. Commissionerate for attachment of properties of defaulters, if exist, at any location for the recovery of the dues.

Hitachi Electronics (P) ltd., A-14/7, Noida

Sh Ajay Aggarwal, 72-Udya park, N. Delhi

Nil dt. 31.05.04

1.04

The officer   visited  on 13.2.04. The land lady, owner of the premises informed them that Sh. Ajay Aggarwal was tenant in the said premises and has left the house in 1994 and she is not aware about the present where about of Sh. Aggarwal. Effort are further being made to locate the present where about of the defaulter. Detention notice under Section 142(1)(a) of customs Act, 1962 are also being issued & circulated to all C.Ex. Commissionerate for attachment of properties of defaulters, if exist, at any location for the recovery of the dues.

Hitachi Electronics (P) ltd., A-14/7, Noida

Sh Ajay Aggarwal, 72-Udya park, N. Delhi

Nil dt. 31.05.04

12.04

The officer   visited  on 13.2.04. The land lady, owner of the premises informed them that Sh. Ajay Aggarwal was tenant in the said premises and has left the house in 1994 and she is not aware about the present where about of Sh. Aggarwal. Effort are further being made to locate the present where about of the defaulter. Detention notice under Section 142(1)(a) of customs Act, 1962 are also being issued & circulated to all C.Ex. Commissionerate for attachment of properties of defaulters, if exist, at any location for the recovery of the dues.

Pureseal Inds., B-30/7, Noida

Sh. Satendra Kapoor, C-39 Anand Niketan, New delhi

Nil dt. 31.05.04

1.12

No

Not

The officer   visited  on 13.2.04. Sh. Satendra Kapoor owner of the Co. informed them that he is not ware about the dues and after confirming the same he will try to settle the case at the earliest. Further the premises of visit on 2.6.04.

Shivani Synthetics B-13, Ph.-II, Noida

Shri Rakesh Gupta Jt. Managing Director 5th street Rutland Gate Chennai-600006

Appendix 1 issued to CCE, Channai-II on 18.08.04             V(15)Rec/Div-III/608/01/5962 dt.18.08.04

50.66

Incorrect determination of value under Sec.4

No. (closed)

 "--"

Yes as mentioned in Col.No.4

M/s Prisma Ply Fab(P) Ltd.B-42, Ph.-II, Noida.

Shri Rakesh Gupta Jt. Managing Director 5th street Rutland Gate Chennai-600006

Appendix 1  issued to CCE, Chandigarh-III   V(15)Rec/Prisma/D-III/797/01/5957 dt.13.08.04

79.65 

Clandestine removal of Excisable Goods under parellel/Duplicate invoices

No. (closed)

Appendix 1 issued to CCE Chandigarh-III for recovering dues from M/s Polyvin Industries Solan (HP) who have purchased plant and machineries of M/s Prisma Polyfab (P) Ltd.

Unit was acquired by U.P.F.C. and land and building was subsequently sold by them.

M/s Tal Ishiwaka Ltd., Surajpur Road, Noida. (formerly known as Reinz Gasket Ltd.)

Navneet Talwar, Director, 141 Sunder Nagar, New Delhi.1100003

Appendix 1 issued to CCE, Delhi-I on 14.08.03             V(19)Arrears/Rec/N-IV/92/03/Pt/5143 dt.14.08.03                 Apendix VI also issued to trade tax deptt. Noida, U.P. on 22.08.03 as the premises of the unit has been sealed by them.

0.73 

--"

No. (closed)

--"

Appendix 1 issued at Known address of its Director Sanjeev Talwar

Unit has been sealed by trade tax deptt.

M/s Tal Ishiwaka Ltd., Surajpur Road, Noida. (formerly known as Reinz Gasket Ltd.)

P. V. Malhotra, Executive Director, G-12, Anand Niketan New Delhi

Apendix 1 issued to CCE, Delhi-II on 16.08.04               V(19)Rec/Reinz/D-IV/622/04/5924 dt. 16.08.04                Apendix VI also issued to D.C.(Assessment) U.P. Trade Tax Deptt., Noida.

14.97 

Clandstine removal of Excisable Goods without payment of duty

No. (closed)

--"

Appendix 1 issued at Known address of its Executive Director P. V. Malhotra

Unit has been sealed by trade tax deptt.

M/s Tal Ishiwakwa Ltd., Surajpur Road, Noida. (formerly known as Reinz Gasket Ltd.)

Sanjeev Talwar Managing Director, D-1045, New Friends Colony, New Delhi

Apendix 1 issued to CCE, Delhi-I on 08.09.04             V(19)Rec/Tal Ishiwakawa/D-IV/724/04/7306 dt.08.09.04                 Apendix VI also issued to trade tax deptt. Noida, U.P. on 08.09.04 as the premises of the unit has been sealed by them.

32.86

Clandstine removal of Excisable Goods without payment of duty

No. (closed)

--"

Appendix 1 issued at Known address of its Executive Director Sanjeev Talwar, MD   Apendix VI also issued to trade tax deptt.

Unit has been sealed by trade tax deptt.

Matsuhita T.V. & Audio (I) Ltd.(Now Known as Panasonic AVC Network Ltd.C-52, Ph.-II, Noida

--"

Apendix II (notice of demad) to defaulter issued by D.C., Central Excise, Div.-IV, Noida vide C.No.V(19)Rec/Matsuhita/D-IV/569/04/5284 dt.19.7.04

131.00

Wrong classification of Colur TV"s assemblies

Yes (Functional)

--"

Attachment of machinery effected on 02.09.04 and 13.09.04 under Section 142-C(1)-II of Customs Act.

As per stay order of Allahabad High Court dt. 09.09.04 that attachment shall not be in respect of finished goods and raw materials the same were not made and High Court has also directed not to sell the attached property till the stay application of the p

Supreme Industries, C-30, Ph.-II, Noida

--"

Apendix II  (notice of demand) issued on 17.06.04 vide C.No.V(19)Arrear/Rec Cell/D-III/596/01/4547 dt.17.06.04          

0.57

Wrong availment of Cenvat credit

Yes (Functional)

--"

An amount of Rs.0.52 lacs as duty deposited by the party after issue of demand notice and has also promised to deposit the amount of penalty 0.05 lacs

Demand notice were issued to the party as stay grented stands vacated interms of 35-C(2)A of Central Excise Act.

M/s Mid-east (I) Ltd., B-12A Ph.-II, Noida

--"

Notice of attachment in Appendix -IV alongwith Apendix-III C were issued on 18.06.03 for attachment of land building structures and plant and machineris fix to earth at plot No.B-12A Ph.-II, Noida

84.39

--"

No. (closed)

--"

Appendix-IV (notice of attachments alongwith Appendix-III C issued on 18.06.03 was pasted at the main gate of the factory by drawing as the unit was closed

The unit was registered with the office of BIFR as sick Industrial unit a claim was losed with them.

Dee Pharma, SKD

V(19) /STT/RC/DPHARMA/03/312-314 DT.21.01.04

106.75

Reversal of modvat credit taken on inputs used in the mfr. Of exempted goods

YES

YES

The Hon"ble High Court of Delhi has appointed "Official Liquidator"  Notice of attachment has been served upon the "Official Liquidator". Affidavit of proof of debt has also been served upon the O.L. on 02-07-04. Recovery was stayed by CESTAT vide order no. 178/03-NB(A) dt. 03-06-03. Case is yet to be decide by CESTAT.

U.P. TWIGA FIBRE GLASS LTD., SKD-I

V (19)/STT/RC/UP.TWIGA/43/03/779-81 DT.20.02.04

2.44

Duty payabable U/R-57 CC

YES

YES

Party has  filed appeal with CEGAT. A Notice of demand has been issued to the party vide C. No.V(19) Stt/RC/UP Twiga/46/03/779-81 dt. 20-02-04. In response the party has deposited Rs 2 lacs and the CESTAT have stayed recovery of the balance amount till the disposal of appeal.

Modern Transformers

V(19) /STT/RC/MORDERN/48/03/850-52 DT.26.02.04

3.45

Duty on Freight & Insurance

YES

YES

Demand Notice issued vide C. No. V(19) Stt/RC/Modern/N-V/03 dated26.02.04. Party has deposited Rs 1.15 lacs.the CESTAT have stayed recovery of the balance amount till the disposal of the appeal vide stay order no S/225-226/04/NB/Appeal 416/04-NB/SM/dated 18-03-04

WILLARD STORAGE BATTERIES,SKD-I

 G.M.Singhvi, Dir.

V(19)/STT/RC/15/2002 PT/300 DT. 20.01.04

0.19

Valuation dispute.

NO

YES

BIFR has appointed ICICI bank as official liquidator and the claim has been filed with them. Reminder has been issued on 25.05.04

PREMIER VINYL FLOORING LTD.,SKD

V(19)STT/RC/N-V/PERMIER/4275 DT 14.04.04

2

Valuation dispute.

YES

YES

Unit has been sold by BIFR to M/s RMG Polyvinyl. . BIFR has appointed official liquidator and the claim has been duly filed with the official liquidator. Reminder has been issued on 25.05.04

Adhunik Tubes (P) Ltd

NAME & ADDRESS OF PROPERIETOR/PARTERNER/DIRECTORS

V(19)STT/RC/N-V/Adhunik/52/03/1489-1491 dt 24.03.04

375.94

NO

NO

Demand Notice issued on 24-03-04. Attachment orders issued on 19-04-04.Stay granted by the CESTAT vide stay No 168-71 04 dated 14.4.2004 on pre deposit of Rs 25Lakhs and the same has been deposited in R,G 23 A Account and verification of its authenticity is being done by R.O. Sector officer visited the party on 17-06-04. They were asked to produce copy of Panchnama. It was replied that all their documents are lying with their advocate. They asked for 10 days time to produce the same. Reminder to R.O. has been issued on 28-05-04 and 23-07-04

Mr. Raisuddin, Director, M/s Adhunik Tubes (P) Ltd

Raisuddin, Director,

V(19)STT/RC/N-V/Adhunik/52/03/1486 dt 24.03.04

8

NO

NO

Mr. Aslam Rais, Director, M/s Adhunik Tubes (P) Ltd

Aslam Rais, Director

V(19)STT/RC/N-V/Adhunik/52/03/1483 dt 24.03.04

8

NO

NO

ACCURATE CHEMICALS, SKD

V(19)STT/RC/N-V/ACCURATE/01/04/2944-46 DT 30.04.04

0.3

Default in duty payment

YES

YES

Stayed by CESTAT vide stay order no. S/592/04/NB dt. 18-05-04 on pre-deposit of Rs 1.82 lacs.

Tiger Steel Tubes (P) Ltd

V(19)STT/RC/N-V/TSTL/05/04/2938-40 DT 30.04.05

16.48

Non payment of duty on black pipe/tubes & wron availment of Cenvat

NO

NO

Appeal filed with CESTAT along with stay application on 11-05-04.STYED BY CESTAT ORDER S/402-03/04/NB-C DT. 27.08.04

BHARAT STEEL INDUSTRIES SKD-1

V(19)STT/RC/N-V/BSI/04/04/3940-42 DT 10.06.04

1.43

Non payment of duty in terms of Rule-96 ZP of C.Ex. Rules.

NO

YES

Demand notice issued on 30-04-04The party have filed an appeal with CESTAT on 28.4.2004.

ATTACHED THE PREMICESS ON 13.09.04

U.P. TWIGA FIBRE GLASS LTD., SKD-I

B.S.RAWAT ,DY.GENRAL MANAGER

V (19)/STT/RC/N-V/46/03/1572-74 DT.26.03.04

4.99

Duty on glass fibre/ wool waste.

YES

YES

Pre-deposit od duty and penalty waived by the CESTAT vide order no. 233/04-NB dt. 01-06-04.

ADVANCE PIPES LTD., SKD

V(19)STT/RC/ADVANCE PIPE/04/2250-52 DT. 07.04.04

11.63

Valuation dispute

YES

YES

Notice of demand to defaulter issued on 07-04-04. Notice served by the R.O. on 15-04-04 and intimated that party"s appeal/stay application is pending with the CESTAT Filed on 13.4.04.

NOW STAYED BY CESTAT

ADVANCE PIPES LTD., SKD-II

V(19)STT/RC/ADVANCE PIPE/04/2250-52 DT. 07.04.04

1.29

Wrong CEN.

YES

YES

The CEGAT has granted stay on pre-deposit of Rs 1 lacs. The party filed appeal against stay order and the High Court has remanded the case to CESTAT.

Advance Pipes Ltd. Skd.-II

V(19)STT/RC/ADVANCE PIPE/04/2250-52 DT. 07.04.04

0.65

Wrong CEN.

YES

YES

Calcom Vision Ltd, Surajpur

V(30)MISC/DEFAULT/92/03 6422 DT 08.12.03

145.6

Duty on B/W TV sets

YES

YES

Stayed by CESTAT VIDE STAY ORDER NO. 543/2004 NB(A) DT.10-06-04. The unit is registered with BIFR as a sick unit.

RAHUL INDUSTRUES LTD., SKD-I

PREM CHAND, SKD

V(19)STT/RC/N-V/RIL/01/04/2447-49 DT. 12.04.04

1.97

Wrong CEN.

NO

YES

Notice of demand to defaulter issued on 12-04-04. The party replied that the factory is closed that they had a balance of Rs 129360/= in R.G.-23A PT -II and the same has been debited. R.O. has reported that land and bldg are in the name of unit. He has been directed to ascertain the value. As per Rule-6 of Attachment Rules, attachment can not be excessive.

ATTACHED THE PREMICESS ON 05.08.04 PERMISSION FOR AUCTION IS AWAITED

UP State Sugar Corpn. Ltd

M.P.SINGH (GM)

V(19)STT/RC/N-V/UPSSC/BLD/04/8850-53 DT.27.07.04

0.54

Irregular Modvat

YES

YES

Under Appeal Period. Demand was dropped vide the OIO. But the Commissioner (A) set aside the OIO and confirmed demand vide OIA No. 132/04 dt. 23-04-04.Notice of demand to defaulter issued on 27-07-04.

Reliable Safety Glass

SANDEEP GANGAL

V(19)STT/RC/N-V/RELIABLE/315-317 DT.21.01.04

22.87

Valuation

YES

YES

Case decided vide CESTAT final order no. 526-529/2004-NB(A) dated 01-06-04. Demand reduced to Rs 12,87,395/- and penalty to Rs 10,00,000/-.The R.O. has been directed to visit the factory to verify availability of excisable goods for attachment. Attachment of goods is being considered. Party deposited 1 lakh on 03.08.04 and 1 lakh on pre-deposited.

ATTACHED THE EXCISABLE GOODS AND RAW MATERIAL VALUE OF Rs. 21.62 LAKH PERMISSION FOR AUCTION IS AWAITED

Jindal Photofims

V(19)/STT/RC/JINDALPHOTO/03/1288-90 DT.16.03.04

20.88

Valuation

YES

YES

Appeal partly allowed vide commissioner Appeal order No. 219/CE/Appl/Noida/04 dt. 28.07.04, demand reduced to Rs. 20.88 lakhs. with in appeal period

CORRIGENDUM ISSUED ON 16.08.04

Arinso Associates

V(19)STT/RC/ARINSO/03/321-323 DT. 21.01.04

0.02

YES

YES

Appeal partly allowed vide commissioner Appeal order No. 209/CE/Appl/Noida/04 dt. 20.07.04, Penalty redused to Rs. 0.02 lakhs.with in appeal period

PERTY DEPOSITED THE DUES

Noida Packaing Ltd.

SUNIL GANDHI, DIRECTOR

V(19)STT/RC/NOIDA PACKAING/N-V/04 PT/9851-53 DT.30.08.04

1.76

YES

YES

Notice of demand to defaulter issued on 30.08.04

Sunil Gandhi

V(19)STT/RC/NOIDA PACKAING/N-V/04 PT/9848-50 DT.30.08.045

0.25

YES

YES

Notice of demand to defaulter issued on 30.08.04

ARVEE Waxpol

V(19)STT/RC/ARVEE/N-V/04/55/03/1544-46 DT.26.03.04

0.2

YES

YES

With In Appeal Period.

PARTY DEPOSITED THE DUES

Kothari Fernendation

V(19)STT/RC/N-V/KF/04/PT/7040-42 DT.01.09.04

2.77

YES

YES

Appeal decided by the Commissioner "s Appeal Order No. 210/CE/Appl/Noida/04 dt 22.07.04 With in appeal period.

Village Steels (P) Ltd

Mr. Raisuddin, Director, Mr. Aslam Rais, Director

NOTICE ISSUED FILE LYING AT HEADQUARTER OFFICE

20

Evasion of duty

NO

NO

The R.O has reported that the factory premises is not traceable and nor are the whereabouts of directors are known. Therefore, it has been reported that the OIO can not be served. Effort  are being made to find out details from Banks/FIs,  etc

Anoop Kr. Jain of M/s Adhuni Tubes, BSR

Anoop Kr. Jain MANAGER

NOTICE ISSUED FILE LYING AT HEADQUARTER OFFICE

10

Wrong CEN.

NO

NO

Person reportedly not traceable. OIO not served.

B.L. CHEMICALS, SKD-II

V(19)STT/RC N-V/BLC/03/04 2444-46 DT. 12.04.04

0.14

NO

NO

DEFAULTER IS NOT TRACEABLE

B.L. CHEMICALS, SKD-II

DO-

0.17

Wrong CEN.

NO

NO

M/s Birla Transasia Carpets Ltd

V(30)MISC/N-V/100/03/1615-17 DT.28.03.04

5.29

YES

YES

PARTY IS REGISTERED WITH BIFR

Deepak Fabricator Co. (P) Ltd

V(19)STT/RC/N-V/DFCL/03/04/2947 DT. 30.04.04

0.35

Irregular Cenvat

NO

NO

DEFAULTER IS NOT TRACEABLE. The unit surrendered it"s registration  on 16-05-2000. Another unit M/s Royal Multi Engg. Ltd, registered with Central Excise since 29-12-2000 is operating from the premises. They bought it from the said unit.

Tanuk Pharma India Ltd

V(19)STT/RC/TANU/52/03/1298 DT. 16.03.04

1.06

YES

YES

PARTY IS REGISTERED WITH BIFR

Advance Enterprises

V(19)STT/RC/N-V/53/03/1560 DT. 26.03.04

5.88

Wrong CEN.

NO

NO

OIO is not available. Party is not traceable

Qamar Steel Tubes, Bulandshahar

V(19)STT/RC/N-V/QST/45/03/4283 DT. 30.06.04

20

NO

NO

DEFAULTER IS NOT TRACEABLE

Virmani Steels

V(15)RC/DIV-III/614/01/4868 DT.14.01.01(APPENDIX-I)

7.24

Wrong CEN.

NO

NO

Claiming the form of Affidavit of proof of debt filed with Official Liquidator appointed by the Delhi High Court on 23-07-04.

Virmani Steels

V(15)RC/DIV-III/614/01/4868 DT.14.01.01(APPENDIX-I)

69.63

Wrong CEN.

NO

NO

Virmani Steels

V(15)RC/DIV-III/614/01/4868 DT.14.01.01(APPENDIX-I)

4.92

Wrong CEN.

NO

NO

Virmani Steels

V(15)RC/DIV-III/614/01/4868 DT.14.01.01(APPENDIX-I)

0.74

Wrong CEN.

NO

NO

Virmani Steels

V(15)RC/DIV-III/614/01/4868 DT.14.01.01(APPENDIX-I)

3.51

Wrong CEN.

NO

NO

Virmani Steels

V(15)RC/DIV-III/614/01/4868 DT.14.01.01(APPENDIX-I)

1

NO

NO

CHANDRA SYNTHETICS, SKD-II

V(19)STT/RC/CSL/29/03/4186 DT. 28.07.03

0.6

MOD.

NO

NO

An officer has been sent to Allahabad to file the affidavit of proof of debt with Official Liquidator. O.L. sold the unit Rakesh Fuel Pvt. Ltd on 06-11-03.

Kirlosker batteries

V(19)STT/RC/N-V/KDL/02/04/2941 DT.30.04.04

0.05

Wrong CEN.

YES

YES

Unit is registered with BIFR.

Kirlosker batteries

DO-

0.1

Wrong CEN.

YES

YES

Unit is registered with BIFR.

Agro Cam (P) Ltd.

V(30)DEM/13/95/4607 DT.14.07.04

0.37

MOD.

NO

NO

Unit lying closed notice of demand to defaulter issued on 23.07.04.

Egal Chamicel

V(19)STT/RC/EG/04/4801 DT 23.07.04

0.22

MOD.

NO

NO

Unit lying closed notice of demand to defaulter issued on 23.07.04.

Krisons Chamicels

V(19)STT/RC/KR/04/4789 DT. 22.04.04

0.25

MOD.

NO

YES

Unit lying closed notice of demand to defaulter issued on 23.07.04 and pasted on the gate of the factory on 16.08.04.

Giriraj Steels (P)Ltd

PREM CHAND, SKD

V(19)STT/RC/GSL/34/04/9463 DT 19.08.04

1.45

MOD.

NO

YES

Unit lying closed notice of demand to defaulter issued on 23.07.04.

Tosa international

D.N.SINGH MANAGER

V(19)STT/RC/TI/04/4809 DT. 23.07.04

1.51

Issuence of fake Cenvatable Invoice

NO

YES

Unit is lying closed .Unit is registered with BIFR vide case No 91/95. Defaulter is not traceable

HINDUSTAN COIR PRODUCTS,SKD-II

V(19)STT/RC/H COIR/43/03/549 DT. 05.02.04

1.38

NO

NO

Certificate U/S-142 of the C.A. 1962 issued vide C. No. V(19) Stt/RC/Hind Coir/43/03/549-550 dt. 5.02.04 to the Commissioner, Delhi-I. Hon"ble Commissioner has written a D.O. letter to Commissioner Delhi-I on the subject. No recovery is reported so far.

 - DO -

V(19)STT/RC/H COIR/43/03/549 DT. 05.02.04

3.62

NO

NO

Trident Works Corpn.

V(15)RECO/N-V/TRIDENT/09/04/4133 DT 21.06.04

0.71

Wrong CEN.

NO

NO

Demand notice issued on 21-06-04. But R.O. has not yet forwarded the acknowledgement of notice till date. A reminder has been sent to R.O. on 27-07-04.

Trident Works Corpn.

DO-

1.33

Wrong CEN.

NO

NO

Trident Works Corpn.

DO-

0.99

Wrong CEN.

NO

NO

Essan Chemicals

V(1)RECOVER/DIV-III/798/01/1848-49 DT. 28.02.02

0.33

Wrong CEN.

NO

NO

. Certificate issued U/S 142 Of C.A,62Notice of demand to defaulter issued on 26.5.2004. Acknowledgement of notice has not been sent by the R.O. till date. A reminder has been sent to R.O. on 27-07-04.

Essan Chemicals

V(1)RECOVER/DIV-III/798/01/1848-49 DT. 28.02.02

0.01

NO

NO

Essan Chemicals

V(1)RECOVER/DIV-III/798/01/1848-49 DT. 28.02.02

0.33

classification

NO

NO

SARVODAYA STEEL LTD.,SKD-II

V(19)STT/RC/SPM/40/03/6712 DT. 30.12.03

0.31

MOD.

NO

NO

Certificate issued vide C. No. V(19) Stt/RC/SPM/40/03/6712-13 dt. 30-12-03 to the Commissioner, C. Ex. Delhi-I. Hon"ble Commissioner has written a D.O. letter to the Commissioner Delhi but so far no recovery is reported.

D.S.M. PAPER, SKD-I

VIJAY GOIL

V(19)STT/RC/N-V/38/03 DT 22.03.04

0.33

MOD.

NO

YES

Certificate issued vide C. No. V(19) Stt/RC/DSM/38/03/6714-16 dt. 30-12-03 to the Commissioner, Central Excise Delhi-I & Lucknow.Party has paid Rs 33,000/- vide TR-6 no. 23-07-04. Balance amount is expected to be recovered in the month of August.

PARTY DEPOSITED THE DUES

VIBROS ORGANICS LTD., SKD-II

V(19)STT/RC/CSL/33/03/8846 DT.27.07.04

3.38

NO

YES

The matter is under persuasion at Range  Level

PREMISES ATTACHED ON 13.09.04

KRISONS CHEMICALS, SKD-II

V(30)STT/RC/KCL/19/04/3638 DT. 26.05.04

0.11

Wrong CEN.

NO

NO

Kelvin Rubber

R.K.MANOCHA, DIRECTOR

IV-CE(9) DP-I/S-142/KELVIN/19/03/637 DT. 29.01.04

75.85

NO

YES

Certificate issued U/S 142 Of C.A,62 sent to the Commissioner, C.Ex. Noida vide C. No.V(15) Recovery/Kelvin/Div-III/83/02/1409-10 dt. 22-10-03.Recovery proceedings have been initiated by the AC Div-I Noida by issuance of Notice of Demand to defaulter. Reportedly UPSIDC has sold the factory. Another unit by the name of Mansfield Cables is running there.

SRK Elecronics

V(15)REC/N-V/SRK/08/04/4121 DT. 21.06.04

0.37

Wrong CEN.

NO

NO

Land & Building has been sold by the UPFC. Certificate issued U/S 142 Of C.A,62

Sandvik Chemical & Plastisizer

V(19)ARREAR/RC/DIV-III/118/02/1889 DT 01.03.02

1.51

Wrong CEN.

NO

NO

Land & Building is in possession of UPFC and is in the process of sale. Certificate issued U/S 142 Of C.A,62 sent to the Commissioner, Central Excise Delhi-I. Hon"ble Commissioner.

RASHIVA INTERNATIONAL LTD., SKD-II

V(19)STT/RC/CSL/30/03/4176 DT.28.07.03

0.39

MOD.

NO

NO

PICUP has sold the land & building to M/s Shalimar Paints in March"03. Certificate issued U/S 142 Of C.A,62 sent to the Commissioner, Central Excise Commissionerate Delhi-I vide C. No. V(19) Stt/RC/CSL/30/03/4176-77 dt. 28-07-03.Demand notice to defaulter issued on 27.5.2004. Hon"ble Commissioner has written a D.O. letter to Commissioner Delhi-I. No recovery is reported so far.

RASHIVA INTERNATIONAL LTD., SKD-II

V(19)STT/RC/CSL/30/03/4176 DT.28.07.03

0.28

MOD.

NO

NO

RASHIVA INTERNATIONAL LTD., SKD-II

V(19)STT/RC/CSL/30/03/4176 DT.28.07.03

2.22

VAL.

NO

NO

AMERICAN PAINTS LTD., SKD-II

V(30)MISC/REC/N-V/7/03/2158 DT. 02.05.03

2.3

NO

YES

Certificate issued U/S 142 Of C.A,62 sent to Deputy Commissioner, Div-II Noida vide C. No. V(30) Misc/Recovery Cell/N-V/07/03/2158 dt. 02-05-03                                                             Certificate also sent to Commissioner, Delhi-II. Hon"ble Commissioner has also written to Commissioner Delhi on the subject but so far no recovery has been reported. PICUP has sold land and building to M/s Shalimar Paints in March"03.

INTEGRATED ORGANICS LTD, SKD-II

V919)STT/IOL/32/03/4178 DT. 28.07.03

1.15

MOD.

NO

NO

Certificate issued U/S 142 Of C.A,62 sent to the Commissioner, Central Excise Commissionerate, Delhi-I vide C. No. V(19) Stt/IOL/03/4178-79 dt. 28-07-03. Factory has been taken over by the UPFC on 08-05-04. Hon"ble Commissioner had also written to Commissioner Delhi. No recovery has been reported so far.

EXPRESS HI-TECH (P) LTD., SKD-II

V(19)STT/EHL/31/03/4184 DT. 21.08.03

0.61

NO

NO

Certificate issued U/S 142 Of C.A,62 sent to the Commissioner, Central Excise Commissionerate Delhi-I vide C. No. V(19) Stt/EHL/31/03/4184-85 dt. 28-07-03.Unit has been sold by PICUP to M/s Orient Ceramics on 24-04-02. Hon"ble Commissioner has also written to Commissioner Delhi-I on the subject. But so far no recovery has been reported.

EXPRESS HI-TECH (P) LTD., SKD-II

V(19)STT/EHL/31/03/4184 DT. 21.08.03

3.01

MOD.

NO

NO

ASHU STAMPING (P) LTD., SKD-I

V(19)STT/RC/ASHU/41/03/545/03 DT. 05.02.04

2.33

Valuation dispute

YES

YES

Notice of demand to defaulter issued on 27-07-04.

ASHU STAMPING (P) LTD., SKD-I

V(19)STT/RC/ASHU/41/03/545/03 DT. 05.02.04

5.15

Valuation dispute

YES

YES

ASHU STAMPING (P) LTD., SKD-I

V(19)STT/RC/ASHU/41/03/545/03 DT. 05.02.04

0.46

Wrong CEN.

YES

YES

ASHU STAMPING (P) LTD., SKD-I

V(19)STT/RC/ASHU/41/03/545/03 DT. 05.02.04

4.75

Wrong CEN.

YES

YES

ASHU STAMPING (P) LTD., SKD-I

V(19)STT/RC/ASHU/41/03/545/03 DT. 05.02.04

3.11

Wrong CEN.

YES

YES

BIHAR TUBES LTD., SKD-I

SANJAY GUPTA

V(19)STT/RC/BTL/54/03/1304 DT. 16.03.04

10.07

MOD.

YES

YES

Stay application pending with Commissioner ( Appeals)

Coromandal Indag Prod. (I) Ltd

V(19)STT/RC/N-V/CORO/04/05/9670 DT . 31.08.04

36

Wrong CEN.

YES

YES

Stay application pending with Commissioner ( Appeals)

Qamar Steel Tubes, BSR

V(19) STT/RC/QST/45/03/765 DT. 20.02.04

20.45

NO

NO

Letter sent to the party to produce stay order against recovery of dues on 02.12.03 and reminder sent on 29.01.04. But the party has filed to produce copy of a valid stay order against recovery. Certificate U/S-142 of the Customs Act, 1962 has been issued vide C.No. V(19) Stt/RC/N-V/QST?45/03/765-766 dt. 20.02.04 and sent to the Commissioner, Delhi-1.The Certificate has been forwarded by the Delhi-1 authorities to the jurisdictional D.C and a reminder has also been sent to  him from this office. Files with relevant papers are not traceable.