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Details of cases where notices under section 142 of the customs act, 1962 are issued after 01.04.2003

Sl. No.	Name & Address of the defaulter	Name & Address of proprietor/ partners/ Directors (if any)	Section 142(Notice No. and date of issue)	Details of arrears outstanding against the defaulters i.e Duty, penalty, R.F. etc.		Nature of offence (Gist of the case, not more than 2-3 lines)	Whether unit still functional	Whether assets identified	Recovery action initiated/ till date	Remarks
1	Parameswari Textiles Ltd., Sy.No.70, Gundlapochampally Village, Medchal Mandal, R.R. District.	Vikas Agarwal, Managing Director Sy.No.70, Gundlapochampally Village, Medchal Mandal, R.R.District.	Appendix II dated 10.01.2005 issued by Hyderabad II Commissionerate	Duty	2444194	Non-payment of duty under Sec.3A.	Defunct	Yes	A flat belonging to one of the directors is found in the Banjara Hills area. The same was attached by the Hyderabad II Commissionerate.	Action initiated through Hyderabad II Commissionerate.
				Penalty	3031558
				RF	0
2	Asif Enterprises, No.175&176, Gaganpahad, R.R.District.	Mr. Mohd. Ibrahim, Proprietor, No.175&176, Gaganpahad, R.R.District.	Appendix VII C dated 10.5.2002	Duty	1329608	Clandestine clearance of excisable goods.	Defunct	Yes	The proprietor of the unit is having partnership in one Cinema Theatre. The same was attached by the Hyderabad II Commissionerate.	Action initiated through Hyderabad II Commissionerate.
				Penalty	450000
				RF	0
3	Sri Lakshmi Re-rolling Mills, 69-70, Bandlaguda, Hyderabad.	Mr. Subash, Director, 69-70, Bandlaguda, Hyderabad.	Appendix IV dated 25.01.2005	Duty	388447	Failure to discharge the duty liability under Section 3A.	Defunct	No	Appendix IV issued was not served on the party as the same was stayed by the AP High Court. Party paid Rs.1 lakh as per the direction of HC.	Party filed Appeal with Stay petition before CESTAT, Bangalore and Stay has been granted by CESTAT vide Order No.666/2005 dated 28.07.2005.
				Penalty	55000
				RF	0
4	Aditi Synthetics, 71/B, Old Kurnool Road, Gaganpahad, R.R.District.	Sri Anirudh Agarwal, Partner Cum Manager, M/s. Aditi Synthetics, 71/B, Old Kurnool Road, Gaganpahad, R.R.District.	Appendix IV issued on 24.1.2005 and Appendix IIIA issued on 11.11.2005.	Duty	0	Clandestine manufacture and removal of Excisable goods (MMF) without payment of duty.	Defunct	No.	The movable property viz. Motor Car, of the Partner are identified and ARC is in the process of attaching the same.	Property is yet to be identified.
				Penalty	65644
				RF	0
5	Moghul Textiles, Sy. No. 178, Gaganpahad, R.R.District.	Mr. Mohd. Mubashir Ali Khan, D.No.11-4-637/1, A.C.Guards, Hyderabad.	Appendix VIII (proclamation of sale) issued on 210.3.2005.	Duty	7394469	Delay in payment of duty during compounded levy	Defunct	Yes	The land belonging to the M/s. Moghul Textiles Ltd., was attached and was put up for auction. The highest bid was not upto the Reserve price. Hence sale was cancelled. Property is being put up for re-sale.	The immovable property is to be auctioned again.
				Penalty	7341992
				RF	0
6	R.R Enterprises, Plot No.A-31, Road No.7, Chennareddy Nagar, IDA Kukatpally, Hyderabad.	M. Chandra Reddy, Proprietor, Plot No.A-31, Road No.7, Chennareddy Nagar, IDA Kukatpally, Hyderabad.	Appendix IIA - Notice of attachment where the property consists of a Share or Interest in Movable property.	Duty	0	Clandestine clearance of excisable goods.	Defunct	Yes	The proprietor of the unit is having a share in M/s. Satyam Plasticizers & Chemicals Pvt. Ltd., Bachupally. The share as stated above has been attached.	Corresponding with the Registrar of Companies.
				Penalty	498532
				RF	0
7	Om Brothers, 10-11/171/5/E, Fathenagar, Balanagar, Hyderabad.	Sri Om Prakash Chalhothra, 10-11/171/5/E, Fathenagar, Balanagar, Hyderabad.	Appendix I dated12.01.2005 sent to Hyderabad II Comm"te.	Duty	81407		Defunct	No	A residential flat of one of the partner is traced out and Appendix I was sent to Hyderabad II Comm"te.	Action initiated through Hyderabad II Commissionerate.
				Penalty	116407
				RF	0
8	G P Chemicals, A-1/8, IDA, Road No.3, RR Nagar, Kukatpally, Hyderabad.	Mrs. Uma Gupta, Plot No.A 1/7, Sy.No.374, Qutbullapur Mandal.	Appendix IIIB Panchanama attachment of immovable property dated 15.02.2005.	Duty	57140	Clearance of excisable goods without payment of duty.	Defunct	Yes	The landed property of the unit is attached. The valuation of the property is to be done.	The immovable property under attachment is being valued before being putup for auction.
				Penalty	117140
				RF	750
9	Unimetal Alloys, A21, 22, APIE, Balanagar, Hyderabad.	1)Sri Samir Bhagath, Director Door No.8-2-681/4, Road No.12, Banjara Hills, Hyderabad. 2)Sri Sajan Bhagath, 24, Park Street, Kolkatta-700016.	Appendix I dated 4.1.2005	Duty	4028007	Irregular availment of Modvat credit	Defunct	Yes	A flat at 536, Al Karim Trade Centre, MG Road, Hyd was found but the same was attached by the Commercial Taxes Department.	Party filed a CEA No.45/2005 before High Court.
				Penalty	2009580
				RF	0
10	Ontime Pharma Ltd., 105, Behind NCL North Avenue, Kompally, R.R. District.	Sri K.Janardhan Reddy, Managing Director, MIG II, Block 23, Flat No.16, Bagh Lingampally Quarters, Hyderabad.	Appendix VI (notice of attachment of movable property in the custody of a Court or a Public Officer) was forwarded to CGSC for filing the same in the court.	Duty	733761	Mis-use of SSI exemption by manufacturing goods bearing brand name of others.	Defunct	No.	The unit was attached by the Principal District Judge, Ranga Reddy District.	Department"s claim is being filed before the Principal District Judge, Ranga Reddy District.
				Penalty	808761
				RF	0
11	Tirumala Digital Dials Ltd., Madinaguda Village, R.R.District.	Late.Raghupathi Raju M.D 250,JPN Nagar, Miyapur Ranga Reddy Dist Shri Jagdeshwar Rao Director 250,JPN Nagar R.R Dist	Appendix VIII (proclamation of sale) issued on 27.1.2005.	Duty	6128473	Non fulfilment of Export Obligation resulting into withdrawl of Conditional Exemption.	Defunct	Yes	Machinery under Attachment was sold out, but succesful bidder failed to pay the amount. The goods are being put up for re-sale.	The movable property is being put up for auction.
				Penalty	1000000
				RF	0
12	Indus Floritech Limited, Nutankal Village, Medchal Mandal, R.R.District.	Mahaveer Golecha, Director Ms Sailaja Golecha, MD 8-2-704/4/1, Rd.12 Banjara Hills Hyderabad	Appendix IV Notice of attachment of movable property dated 28.7.2004.	Duty	171151	Clearance of goods in DTA without payment of duty	Defunct	Yes	A refrigerated van is attached and put up for sale. Mean time, the party approached the High Court. High Court stayed the recovery proceedings with a condition to deposit the duty. Party failed to fulfill the condition of the Stay. Stay has been vacated by the High Court.	The movable property is being put up for sale.
				Penalty	37500
				RF	0
13	MB Steels, Kothur Village, Shamirpet Mandal, R.R.District.	Shri Babu Miya, Partner, H.No.6-47, Behind K.P.Bus Depot, Kukatpally, Hyderabad.	Appendix IIIC dated 02.02.2005.	Duty	166130	Non payment of duty under Compounded levy scheme from August 1998 to March 2000.	Defunct	Yes	A residential premises owned by one of the partner Sri Babu Miya is attached. Party approached A.P. High Court and recovery proceedings were stayed by the High Court.	Stayed by AP High Court.
				Penalty	0
				RF	0
14	Bhanu Constructions, IDA 21, Balanagar, Hyderabad.	Shri B Venkateswar Rao, MD H.No.6-3-680 A/B Panjagutta X Roads Adj to Takur Hari Chandra Prasad Institution Hyderabad	Appendix I forwarded to Hyd-II Comm"te on 06.08.2004.	Duty	883921	Non payment of excise duty on M S Angles.	Defunct	No	The unit is under the custody of Recovery Officer, Debt Recovery Tribunal, Hyderabad.	Pending before DRT
				Penalty	225000
				RF	0
15	Radhika Silk Mills Ltd., Sy. No.220/4, Shapur Village, Shamshabad Mandal, R.R.District.	Rajesh Agarwal, Managing Director. Mahavir Apartments,Block-A,501,King koti,Hyderabad.	Appendix IIIC issued on 02.02.2005 attaching the Land.	Duty	1876689	Clandestine manufacture and removal of Excisable goods (MMF) without payment of duty.	Defunct	No.	The unit is under the custody of Recovery Officer, Debt Recovery Tribunal, Hyderabad.	Pending before DRT
Penalty	2027416
RF	0
16	Swissen Interspace, Plot No.B-8/60, IDA, Balanagar, Hyderabad.	Sri B. Sudhakar, Managing Director, H.No.6-3-852/B/6-1, Plot No.8, Aparajitha Housing Colony, Ameerpet, Hyderabad.	Appendix II dated 30.11.98.	Duty	3256094	Clandestine clearance of excisable goods.	Defunct	Yes	Party filed a W.P before the High Court and the recovery proceedings were stayed by the High Court.	Pending before High Court.
				Penalty	805000
				RF	0
17	M/s Rukmini Ind., Plot No.127 CIE, Gandhi Nagar, Balanagar, Hyderabad.	Sri C. Ramachander Rao, Managing Partner, Plot No.127 CIE, Gandhi Nagar, Balanagar, Hyderabad.	Appendix II dated 12.01.2005.	Duty	4978428	Non accountal of raw material purchased thereby manufacturing goods clandestinely and clearing without payment of duty.	Defunct	Yes	The party filed a W.P. before Hon"ble High Court against the recovery proceedings.	The properties are attached by Hyderabad II Commissionerate and they are being advised to proceed with auction of the properties in the absence of any stay by the High Court.
				Penalty	700000
				RF	300000
18	Surya Teja Industries Pvt. Ltd, Nazeeb Nagar, Moinabad Mandal, R.R.District.	Sri Surya Prakash Rao, Plot No.265/0, Road No.10, Jublee Hills, Hyderabad-500033.	Appendix VI dated 03.11.2004 was issued to APSFC, Hyderabad.	Duty	71518	Clandestine clearance of excisable goods.	Defunct	No	The unit was taken over by APSFC and the assets are presently under the custody of APSFC. Department"s claim in Appendix VI was served.	Filing of W.P. against the APSFC in Hon"ble High Court is under process.
				Penalty	130581
				RF	0
19	Reaselack Chemicals, A-1, IDA, Road No.3, Ranga Reddy Nagar, Kukatpally, Hyderabad.	Sri Bhushan Gupta, Director A-1, IDA, Road No.3, R.R.Nagar, Kukatpally, Hyderabad.	Appendix IIIC dated 11.02.2005	Duty	198300	Clandestine clearance of excisable goods.	Defunct	Yes	The properties of the unit are under the custody of State Bank of Hyderabad. The said bank has filed a suit before the Recovery Officer, Debt Recovery Tribunal.	The Department"s claim is being filed before the DRT.
				Penalty	423300
				RF	15000
20	M/s. H.M. Plastics Plot No.44/A/2, IDA Jeedimetla, Hyderabad.	Sri R. Raja Gopalan, Director, H.No.1-2-332/17, Gagan Mahal Road, Hyderabad.	Appendix II dated 14.06.2002 issued.	Duty	0	Irregular availment of Modvat credit	Defunct	No	Appendix II is pasted on the door of the factory premises. The factory building was auctioned by the APSFC. No other properties are traceable and no persons are also traceable.	Write off proposal yet to be sent.
				Penalty	40000
				RF	0

DETAILS OF CASES WHERE NOTICES UNDER SECTION 142 OF THE CUSTOMS ACT, 1962 ARE ISSUED BEFORE 01.04.2003

Sl. No.	Name & Address of the defaulter	Name & Address of proprietor/ partners/ Directors (if any)	Section 142(Notice No. and date of issue)	Details of arrears outstanding against the defaulters i.e Duty, penalty, R.F. etc.		Nature of offence (Gist of the case, not more than 2-3 lines)	Whether unit still functional	Whether assets identified	Recovery action initiated/ till date	Remarks
1	Vijay Silk Mills, 72-A, IDA, Kattedan, Hyderabad.	1.Shankarlal Gupta.R/o.72-A,IDA,Kattedan,Hyderabad. 2. Mothilal Agarwal R/o. Behind Hegdey nursing Home,Saleemnagar, Malakpet,Hyderabad 3.Kailashnath Gupta. R/o.H.No.21-7-269,Mittika sher,Charkaman,Hyderabad.4.Mahendra Kumar Gupta.R/o.H.No.21-7-269,Mittika sher,Charkaman,Hyderabad.	Impled claim is being filed before DRT, Hyderabad.	Duty	11605408	Clandestine manufacture and removal of Excisable goods (MMF) without payment of duty.	Defunct	No	The unit was taken over by DRT, Hyderabad. The department is in the process of filing Impled claim before DRT.	Pending before DRT
				Penalty	40150000
				RF	0