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Sr. No. |
Name & address of the Defaulter |
Name & address of Proprietor/partners/Directors
(if any) |
I.E.Code / PAN No / Registration No. |
Section 142 (Notice No. and Date of Issue) |
Details of Arrear 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 |
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COMMISSIONERATE : CALICUT |
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DIVISION : CALICUT |
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1 |
M/s Elmech Capacitors |
M/s Elmech Capacitors |
Unregistered unit (Factory closed) |
3/02-03 dt. 13.3.04 |
563906 |
Manuf.of Power Capacitors of C.Ex. licence |
Yes |
Yes |
21.1.04 |
Total amounts realisaed |
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2 |
M/s Kerala Soaps & Oils Ltd., Kerala |
M/s Kerala Soaps & Oils Ltd., Kerala, Calicut, Kerala
|
Reg.No.24/KKDI/92 |
2/01-02 dt.7.1.02 on 24.4.03 |
129453 |
Ineligible availment of CENVAT Credit oand finalisation
of Provisional assessment |
No |
Yes |
8.1.2004 |
Party preferred an appeal before Commr.(A). vide appeal
No.51 to 53/2001 dt.6.2.2001, Commr.(A) ordered for denova adjudication.
Rsw.133730/- recovered and balance of Rs.129453/- to be realised |
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3 |
M/s Kerala Soaps & Oils Ltd., Kerala |
M/s Kerala Soaps & Oils Ltd., Kerala
|
Reg.No.24/KKDI/92 |
2/02-03 dt.7.3.03 on 24.4.03 |
352166 |
Wrong availment of rebate as per the RT12 return.
Assessment pertaining to the period 78-79 |
No |
Yes |
8.1.2004 |
Party preferred an appeal before Commr.(A). vide appeal
No.51 to 53/2001 dt.6.2.2001, Commr.(A) ordered for denova adjudication.
Rsw.133730/- recovered and balance of Rs.129453/- to be realised |
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4 |
M/s West India Steel Co.Calicut., Cheruvannur |
M/s West India Steel Co.Calicut., Cheruvannur
|
Reg.No.45/KKD II/94 |
1/02-03 dt.20.2.03 on 23.5.03 |
2865064 |
Duty on CTD Bars due to availing of inadmissible
exemption and availaiong ineligible Modvant cred |
Yes |
Yes |
24.3.3004 |
Rs.2651317/- realised as pre-deposit. The balance of
Rs.213747/- to be realised |
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5 |
SILK Beypore, Calicut |
SILK Beypore, Calicut
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Reg.No.AAECS2705FXM005 |
1/03-04dt.24.6.03 on 25.7.03 |
231605 |
Modvant dispute |
No |
Yes |
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The unit is a Govt. of Kerala undertaking and have no
business ofor last two years |
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6 |
Saroj Steel Re-rolling Mills, Chelari |
Saroj Steel Re-rolling Mills, Chelari |
35/RKA/95CH72 |
2/03-04 DT.18.11.03 ON 16.3.04 |
913380 |
Clerance w/o payment of oduty. Factory closed |
Yes |
Yes |
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Property under custody of SILK, Beypore |
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DIVISION : PALAKKAD - I |
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7 |
M/s Saxon Castings (P) Ltd. Elappully, Palakkad |
(a)Shri K.Kunju Kaimal,
Chairman, Shri Vihar, Karumathara P.O, Enkakkad, Thrissur Dist.680589
(b)Shri M.Sasikumar, M.D, Sai Vishnu Nivas, Sri Sai 2nd Street, No.7/34
Pazhaniappa Nagar, Ramanathapuram, Coimbatore 641045
©Smt.Rekha S.Kumar, Director, Sai Vishnu Nivas, , Sri Sai 2nd Street,
No.7/34 Pazhaniappa Nagar, Ramanathapuram, Coimbatore
d) Shri Nandakumar, Director, Sri Vihar, Karumathara P.O, Enkakkad, Thrissur
Dist.6805890
e) M.Narayanan Menon, Director, No.250, 6th Main, IV Cross, H.A.L 3RD Stage
Bangalore560075 |
Reg.No.3/RII/PGT/97 |
No.1/03 dt.20.10.2003 |
Duty Rs.1,16,082/- penalty Rs.10,000/-; interest to be
calculated at the appropriate rate till the date of payment |
Non payment of Cex. duty on Steel Castings falling under
CETH 7325 and other Castings without payment of duty during the period
December 2000 to March 2001 |
The Company stopped production during March 2001 and
remains closed |
Enquiries made with the revenue authorities has reveled
that the Chairman and the Managing Director Shri Kunju Kaimal does not
posses any property |
Because of the persistent and hard effect made by this
office finally AC, Trichur Dvn. Could get a Certificate of non possession of
any property from the Enkakkad group Village office, Trichur District |
Mr.Nandakumar, Director has informed that he is given
temporary powers of M,D and he promised to settle the arrears with in one
year in his letter dt. Nil received on 18.02.04)addressed to Commissioner |
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DIVISION : KANNUR |
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8 |
M/s Hindustan Engineering Thottada,Kannur
|
shri.p.v.narayanan,Partner and P.V.Devraj,Partner.
Thazhe Chovva,
Thangaikunnu,
Kannur. 1 |
AABFH3828CXM001 |
Notice (No.7)for attachment dated 23.3.2004 has already
been issued |
Rs .77,915/-
(Rs. 54,905 as duty and Rs. 23010 as penalty + appropriate interest.) |
Non payment of Duty |
No |
Yes |
Sale and realization of due amount is yet to be
initiated. |
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9 |
M/sAssambrook Ltd
Tallapoosa & Charakkara,Wynad Dt.
|
Shri. A.K.Majumdar
HR Deptt.
M/s Assam brook Ltd
1,Shakespear Sarani
KOLKATA-700 001 |
AACCA4606MXM004 |
Attachment order(Notice No.9) Dated 21.6.04 has already
issued |
Rs. 19,54,389/-(Rs.8,92,323
as Duty and balance as interest) |
Estate closed down due to Labour unrest(E.R.1 has
submitted) |
No. |
Yes |
Recovery action through sale/auction of property yet tobe
initiated.(Management changes in card) |
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10 |
M/s Stamina Steel Industries
Cherukunnu, Kannur
|
P. Jayarajan, M.D
Smt.K.Leena,Director
Ram Nivas,
Edakkepuram,
P.O.Cerukunnu,
Kannur |
TEMPB9162MXM001 |
Appendix -II (Notice (No.11)for attachment) has been
issued on 02.09.04 |
Rs. 1,11,160/-(Rs.40,326
as duty and balance as interest) |
Non payment of duty(Financial Corporation has attached
the institution due to liability. |
No |
Yes.
(No property to the name of MD and identified the property of Director. |
Appendix-II (notice for attachment) has issued to the
Director |
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11 |
M/s West Coast Iron & Steel, Thottada, Kannur
|
Shri.C.P.Krishnadas, partner,`GREENS',
Kanathur Ward,
Kannur-1 |
AAAFW2059FXM001 |
Appendix-II (notice (No.10)for attachment) has issued on
2.9.04 |
Rs. 1,54,453/-(Rs.62,754
as duty and balance is interest) |
Differential amount of duty on finalisation of Prov.
Assessment |
No |
Yes |
Procedure already initiated |
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COMMISSIONERATE : TRIVANDRUM |
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DIVISION : TRIVANDRUM |
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12 |
Shri.Lawrence Joseph |
13/805,Thoppil Bunglow, Kadaykulam, Vizhinjam, TVM |
Customs offence case - No I.E.Code |
9.03.2004 |
Penalty Rs.50,000/- |
Penalty imposed on offence involved in customs case |
Individual |
No |
Notice issued under Sction1429(1)(c)(ii) of Customs Act. |
Efforts hav e been taken to identify the assets of the
defaulters. |
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13 |
Janardhanan Iyer |
Sowbhagya, T.C.28/969,Sreekanteswaram, Fort.P.O, TVM |
Customs offence case - No I.E.Code |
9.03.2004 |
Penalty Rs.5,00,000/- |
do |
do |
No |
do |
do |
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14 |
Benny Johnson Solomon |
ASCOT, Near Vandana College,Thennurkonam,
Kottappuram,P.O., Vizhinjam, TVM |
Customs offence case - No I.E.Code |
9.03.2004 |
Penalty Rs.1,50,000/- |
do |
do |
No |
do |
do |
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15 |
Flamin |
S/o.Late Jaseeth & Lilly, Harijan Colony, Mukola,
Venganoor.P.O., TVM |
Customs offence case - No I.E.Code |
9.03.2004 |
Penalty Rs.75,000/- |
do |
do |
No |
do |
do |
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16 |
Angel J. Solomon |
ASCOT, Near Vandana College,Thennurkonam,
Kottappuram,P.O., Vizhinjam, TVM |
Customs offence case - No I.E.Code |
9.03.2004 |
Penalty Rs.1,50,000/- |
do |
do |
No |
do |
do |
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17 |
Sacharia Aliliyoose |
Thulavila Veedu, Kottapuram Colony, Vizhinjam, TVM |
Customs offence case - No I.E.Code |
9.03.2004 |
Penalty Rs.1,50,000/- |
do |
do |
No |
do |
do |
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18 |
Victor Virgin Davidson |
Annai Illam, 13/90, Thennoorkonam, Kottappuram P.O.,
Vizhinjam, TVM |
Customs offence case - No I.E.Code |
9.03.2004 |
Penalty Rs.75,000/- |
do |
do |
No |
do |
do |
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19 |
Rejukumar Titus |
T.C.45/118, Valiathura, TVM |
Customs offence case - No I.E.Code |
9.03.2004 |
Penalty Rs.75,000/- |
do |
do |
No |
do |
do |
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20 |
G.Subramanian, |
Sr. Station Assistant, Srilankan Airlines, Chatrapathy
Sivji International Air[port, Mumbai |
Customs offence case - No I.E.Code |
9.03.2004 |
Penalty Rs2,00,000/- |
do |
do |
No |
do |
do |
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21 |
Sudhakaran Dileep |
Kallukunnil Veedu, Panayara P.O., Pichakasseri, Varkala,
TVM |
Customs offence case - No I.E.Code |
9.03.2004 |
Penalty Rs20,000/- |
do |
do |
No |
do |
do |
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22 |
Jeromias Jpoeboy |
S/o Jeromias, Munduthara House, Mampally Anjengo.P.O.,
TVM |
Customs offence case - No I.E.Code |
9.03.2004 |
Penalty Rs50,000/- |
do |
do |
No |
do |
do |
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23 |
Sudevan |
S/o.Sahadevan, Melaparakkonam Puthen House,
Stanimoodu.P.O., Chenniyoor, Varkala |
Customs offence case - No I.E.Code |
9.03.2004 |
Penalty Rs.5,000/- |
do |
do |
No |
do |
do |
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24 |
Shahul Hameed Saifudeen |
S/o. Shahul Hameed, Nizam Manzil, Kochuvazhanur,
pulimath.(via), Nagaroor, TVM |
Customs offence case - No I.E.Code |
9.03.2004 |
Penalty Rs2.5,000/- |
do |
do |
No |
do |
do |
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25 |
Abdulkhader Faisuldeen |
S/o. Abdul Khader, Shajo Manzil, Thazam, Chathannoor.P.O,
Kollam |
Customs offence case - No I.E.Code |
9.03.2004 |
Penalty Rs.6,000/- |
do |
do |
No |
do |
do |
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26 |
Surmuthu Achari Mohan, |
Devi Bhavan, Vizhuinjam Street, Vizhinjam.P.o., TVM |
Customs offence case - No I.E.Code |
9.03.2004 |
Penalty Rs.7,500/- |
do |
do |
No |
do |
do |
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27 |
S.M. Abdul Wafar |
Thedathiklala Puthenveedu, Mukunnam, Kadakkal, Kollam |
Customs offence case - No I.E.Code |
18.03.2004 |
Penalty Rs.2,10,000/- |
Penalty imposed on offence involved in Customs cases |
Individual |
No |
do |
do |
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COMMISSIONERATE : COCHIN |
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DIVISION : KOTTAYAM |
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28 |
M/s. Indiana Panels, Tiruvanchoor, Kottayam |
Shri. Vargheese Mahew (M.D), Thekkedath House, Erayil Kadavu, Kottayam |
AAAFI5078CXM001 |
1/2003-2004 dated 14-10-2003 |
Duty Rs. 5.30 lakhs |
The party has defaulted payment of Central Excise duty during the period
from October, 2001 to December, 2001. Inspite of repeated instructions they
have not paid up the arrears. |
Not functioning |
Yes |
Notice of attachment executetd |
Action in the disposal of property in progress |
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29 |
M/s.Tiger Rubbers, Manimala, Kottayam |
Shri. Augustine Thompson, Managing Partner, Poomangalath, Vazhoor Village,
Kottayam |
AABFT0949GXM001 |
1/2004-05 dated 9-8-04 |
Duty Rs. 0.12 lakhs Penalty 0.82 lakhs |
Manufacturer of Rubber products falling under Ch. 40 of the Central Excise
Tariff. Department booked a case and was adjudicated by AC, Kottayam
Division. In Appeal an amount of Rs. 80,459/- duty and penalty of Rs.
77109/- under Sec. 11A C and Rs. 5000/- under Sec.173 Q was confirmed.
Party paid Rs. 68,000/- |
Not functioning |
Yes |
Notice of attachment executetd |
Action in the disposal of property in progress |
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30 |
M/s. Ram Bahadur Thakur Ltd.,Vandiperiyar |
Managing Director, M/s. RBT Ltd., Kochi |
AABCR2996LXM007 |
2/2004-2005 dated 12-08-2004 |
Duty Rs. 1.76 |
The partyis having two units at Vandiperiyar. They have defaulted
fortnightly payment during May, 2002 to June, 2002 |
Not functioning |
Yes |
Action for recovery is in progress |
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ZONE : KERALA |
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COMMISSIONERATE : TRIVANDRUM |
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DIVISIONS : KOLLAM |
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DETAILS OF NOTICES ISSUED UNDER SECTION 142 OF
CUSTOMS ACT 1962 BEFORE 1 - 4 2003 |
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Sr No. |
Name & address of the Defaulter |
Name & address of Proprietor/partners/Directors
(if any) |
I.E.Code / PAN No / Registration No. |
Section 142 (Notice No. and Date of Issue) |
Details of Arrear 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 |
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1 |
M/s. Punalur Paper Mills Ltd.,Punalur, Reg. Office:M/s.
Punalur Paper Mills, Dalmia House, 10th Floor, 13, Nellie Sengupta Saxane,
Calcutta-700 087 |
Directors S/Shri. 1.Kunal Dalmia, 2.Suresh Kumar
Dalmia 3. L. N. Dalmia |
Licence No. L4 No.1/paper/1960 |
IR No.1279 dt.7.11.2000issued by Asst. Commr(CPO,
Kolkatta commissiionerate. |
Duty - Rs.9.15Crores- Penalty - Rs.0.28 Crores-
Interest - Rs.9.26 Crores(upto8/2000) |
Suppression of production by fraudulently availing
exemption notfns.no.47/83 and 26/84 as amended. Fraudulent availment of
Exemption Notfns no.138/86,26/84,138,139/86. Erroneous availment of
exemptionNotfns.163/67,72/76 and 43/83 as amended. |
Not working since 1985 |
Yes |
No, since the property of the company has been placed
under the court receiver by the Bombay High Court, the court ordered that
the Commissioner, Central Excise could not have ordered the confiscation of
the company property without the leave of the court. Appeal filed by the
Department against that decision was dismissed by judgement dated 19.09.89 |
The D.C., Kollam initiated recovery under S.142(1)c(ii)
of Customs Act, 1962, prepared a certificate and forwarded the same to the
Commissioner, Kolkuta Commissionerate. On receipt of the same, the Asst.
Commr. of Central Excise(CPO), Kolkata commissionerate issued a notice of
demand to defaulter(appendix-II) under section 142(I)c(ii) of Customs
Act,1962, IR No.1279 dt.7.11.2000 to M/s.Punalur Paper Mills, Dalmia House,
10th floor,13,Nellie, Sengupta Sarani, Kolkata-700 087. Aggrieved by this
action, M/s. Punalur Paper Mills filed a writ petition WP-- of 2000 before
the Hon"ble High Court of Kolkata. Presently the case is pending with the
Hon"ble high Court of Kolkata. |
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COMMISSIONERATE : CALICUT |
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DIVISION : PALAKKAD - II |
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DETAILS OF CASES WHERE
CERTIFICATE
UNDER SECTION 142 HAVE BEEN ISSUED PRIOR TO 01-04-2003 (ARREARS OVER & ABOVE
RS. 1 CRORES) |
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1 |
M/s. MARVEL
INDUSTRIES,
MOONGILMADA
PALAKKAD DT |
1) V.Balakrishnan
S/o TC Vadivel
Chettiar
RVP Pudur Road
Kozhinjampa
Chittur Taluk
|
Reg.No.1/33/CTR/92 |
10/2000 dt
20.11.2000 |
Rs.50,74,672.00
Proportionate
uty + penalty) |
Manufacture
& Clearance
of sandalwood
oil without pay-
-ment of duty.
Case registered
on the basis of the
ST assessment
Order. |
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No recovery action taken since
on movable/immovable property
available |
Unit auctioned by revenue authorities
towards the realisation of Sale Tax Arrears |
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2)K.P.Mohammedali,S/o Moosa Haji
Kulukampara House
Thenkara P.O.
Mannarkad. |
|
12/2000 DT. 20-11-2000 |
Rs.30,44,803.00
Proportionate
uty + penalty) |
-do- |
-do- |
-do- |
-do- |
-do- |
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3)R.Kanagaraj,
S/o Ramaswamy Chettiar
Kinarpallam
Velanthalavalam.p.o.
Chittur Taluk |
|
9/2000 DT. 20-11-2000 |
Rs.50,74,672.00
Proportionate
uty + penalty) |
-do- |
-do- |
-do- |
-do- |
-do- |
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4)K.A.Samad,
S/o Abdulla,
Kapoor House
Nellipuzha
Thenkara P.O Mannarkad |
|
11/2000 DT. 20-11-2000 |
Rs.30,44,803.00
Proportionate
uty + penalty) |
-do- |
-do- |
-do- |
-do- |
-do- |
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5)P.Mohammed
S/0 P.Kunhinnian,
Padinakara House
Karinganad,
Vilayur P.O
Palakkad (Dt) |
|
13/2000 DT. 20-11-2000 |
Rs.30,44,803.00
Proportionate
uty + penalty) |
-do- |
-do- |
-do- |
-do- |
-do- |
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6)D.Subramanian
S/o Dhandapani Mudaliar
Door No. 27 Big Street,
Madukkarai, p.o.
COIMBATORE |
|
2/2000 DT. 20-11-2000 |
Rs.31,71,669 - Duty
Rs.31,71,669 -Penalty |
-do- |
-do- |
-do- |
-do- |
-do- |
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7)T.Nandakumar,
S/o Kumaran Nair
Channamkara Methil
Thondayad P.O.
Kozhikode |
|
6/2000 DT. 20-11-2000 |
Rs.19,03,002 - Duty
Rs.19,03,002 - Penalty |
-do- |
-do- |
-do- |
-do- |
-do- |
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8) K.Abdullakutty
S/o Ali,
Oorakam,
Melmuri,
Karathode
Malappuram DT |
|
5/2000 DT. 20-11-2000 |
Rs 19,03,002/- Duty
Rs 19,03,002/- Penalty |
-do- |
-do- |
-do- |
-do- |
-do- |
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9)K.K.Mohammed,
S/o Alavikutty,
Valappil House,
Oorakam, Melmuri,
Malapuram. |
|
15/2000 DT. 20-11-2000 |
Rs 30,44,803/-
( Proportionate duty + penalty) |
-do- |
-do- |
-do- |
-do- |
-do- |
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10)K.K. Kunhimohammed,
S/o Moideen,
Kanjirakundu House,
P.O Mangod,
Cherplassery, Palakkad |
|
24/2000 DT. 28-04-2000 |
Rs 19,03,002/-- Duty
Rs 19,03,002/--penalty |
-do- |
-do- |
-do- |
-do- |
-do- |
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11)K.Kunhikoya,
S/o Syed,
Konadam House,
Mannarkad, Palakkad. |
|
7/2000 DT. 28-04-2000 |
Rs 19,03,002/- -Duty
Rs 19,03,002/- Penalty |
-do- |
-do- |
-do- |
-do- |
-do- |
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12)P. Chamy,
S/o Arumugham,
Aryankode P.O.,
Thenkara, Palakkad. |
|
3/2000 DT. 04-09-2000 |
Rs 19,03,002/- - Duty
Rs 19,03,002/- - Penalty |
-do- |
-do- |
-do- |
-do- |
-do- |
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13)C. Sathish Kumar,
S/o A. Sankar,
Nirvruthi, Golf Link,
Malaparamba, Kozhikode. |
|
14/2000 DT. 20-11-2000 |
Rs 30,44,803/-
( Proportionate duty + Penalty) |
-do- |
-do- |
-do- |
-do- |
-do- |
