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Sr. No. |
Name & address of the Defaulter |
Name & address of proprietor/partners/Directors (if any) |
Section 142 (Notice No.and Date of issue) |
Details of Arrear outstanding against the defaulter i.e.Duty, Penalty, R.F.
etc. |
Nature of offence (Gist of the case, not more than 2-3 lines) |
Whether until still functional? |
Whether assets identified? |
Recovery action initiated/ till date |
Remarks |
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1 |
M/S UNITED ENGG. WORKS, E-48, D-Road, MIDC, Satpur, Nashik-7 |
Partner-1) Shri. Inderjeet Singh Soundh 2) Shri. Parvinder Singh Soundh,
E-48, d road, MIDC,Satpur, Nashik-7 |
VGN(30)DETAIN/T-4/2002/860/DT.08/04/04 issued by DC, Nashik-I |
Duty Rs. 329752/- Interest calculated till 15/9/04 Rs.430494/- |
Assessee has defaulted in payment of duty on due date for Q.E. 9/03,12/03,
3/04 & 06/04 |
Yes |
No |
Goods worth Rs. 682000/- attached on 19/2/04 & Rs.400000/- on 5/8/04 |
ACNPS 1435NXM 001 |
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2 |
M/s Waheguru Steel Ind. Now known as M/s. Vallabha-Re-rolling Mills Ltd.,.
D-39 MIDC Ambad Nasik |
PROP- Mrs.Meena Kalantri Vallabh, Partner-Shri. Vallabh Kalantri Lalchand,
Dhanvantri Society, Dhanvantri Hospital Lane, Tilakwadi, Golecoloney, Nashik.
Add. Reliably learnt is C/O Gopal Bhawan, Kalambekar Tower, Panchawati
Karanja, Nashik-3 Ph. Res.0253/2571520 |
F.NO.V(73)15-21ADJ/01/2892 DT.1/10/92 |
DUTY Rs.145000/- |
availment of irregular modvat credit |
no |
yes |
attached rolling mill valued to rs. 19.25 lakhs attached on 29/10/02 |
property attached u/s 142 . The attached goods were already hypocitaed to
the bank as first and only claim. Due to non-payment of loan Bank has
obtained decree order from competent authority for recovery of loan by sale
of goods. Assessee obtained stay order against decree. Bank has filed W.P.
before the Mumbai H.C. against the stay. Matter subjudice with Mumbai H.C.,
Ref. made to law ministry vide letter dtd.5/12/03 for advice pertaining to
disposal / acution proceeding or otherwise. |
AACPV 9929 BXM 001 |
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3 |
Aditya Auto Pvt. Ltd.,84, Satpur, Nashik |
Shri. Rajedra Bhat- Director, Smt. Vidya R. Bhat, Director, both residing at
79/c, Sunder Apartment, Sion, Trombay Rd., Chembur, Mumbai-71 |
Appendix-1 issued No.02/04 dt.25/7/04 |
Rs.39988/-D (OIO No.181/96 dt.17/9/96(OIA NO.319/98 DT.13/7/98 |
Availment of cenvat credit without filing declaration |
No |
Yes |
Ann-I issued |
On factory there is a claim of SICOM & SBI also. At factory site the
Machinery attached by the range are not available , hence, FIR lodged
against the director of company |
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Rs.5393-D, Rs.500-P OIO NO. 242/00 dt.12/12/00 |
do |
No |
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Rs.98874-D, Rs.2000/-P (OIO NO.219/99 DT.20/9/99& OIA NO.CEX-XI/JMJ/712/916/APL/NSK/04
DT.20/1/04 |
DO |
NO |
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4 |
KATHE STEEL , S.NO. 400A/2 Part, Next to MSEB KV STN. Mumbai Agra Rd. B/h
Tractor Center, Nashik. |
Shri. Sharad U. Kathe, Vijay M. Kathe, Uddhav N. Kathe, Gandgadhar N. Kathe
all residing at Pitruprem, B/h Dwarka Hotel Nashik |
Appndix-1 No. 01/04 F.NO.VGN(30)281/TECH/NSK-III/03 DT.8/7/04 & Appendix-II
No.01/04 issued on .26/07/04 |
Rs.1645640/-D |
Party has not paid compounded levy U/s. 3A & Rule 96ZP (3) of CER, 1944 |
No |
Yes |
Notice to defaulter has been issued. |
Assessee approached to the Commr. With a request not to initiate action for
recovery and to consider their plea. |
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5 |
Surya Muphy Richard Ltd., Satpur Nashik |
Rajat M. Kukar, M.D., residing at 113-B, Andheri Ind. Estate, P.No.22, Opp.
Viva Desai Rd. Andheri W Mumbai-58 |
Appendix-I issued bearing No.03/04-05 dt.2/8/04 |
Rs.1303363-D, Rs.10000-P (OIO NO.532/97 DT.9/1/98 & OIA NO.SDK(72)72A/AUR/2000
DT.10/5/00 |
Under valuation of goods cleared to Brand Name owner. |
No. |
Yes. |
Notice to defaulter has been issued. The case is pending in CESTAT under
unstayed category pending from Year 2000. Unit is taken over by SICOM |
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6 |
Sarlia Steels Pvt. Ltd. Sinnar |
DIRECTORS;-1Satbirkumar Sarlia,303 Roonwal Tower,Vartak Nagar Thane (W) &(2)
-3/Uravraj Compound, IInd Pokhran Rd.Rajiv Gandhi Nagar,Sonapur,Bhandup (W)
Mumbai (2) Shri Surajbhan Sarlia, 98/Urban Estate No.2,Hissar. |
Notice of demand to defaulter issued by AC. Nasik under
F.No.VGN(30)91/T-4/98 dt 8.1.99 & attachment order issued on 12.7.99. |
No OIO Rs.32.68 Lakhs. |
Compounded levy under Rule 96ZO(3) |
Closed since 1999 |
Yes--Induction Melting Furnace worth Rs. 73 lakhs attached. |
Appendix-IV issued on 27.7.99.Details of recovery action as per Col.10 |
Assessee failed to pay duty, hence immovable property I.e. Induction furnace
worth Rs. 73 lakhs attached on 14.7.99. M/s. MSFC, Nashik has taken over the
factory for their dues in Feb 2000. M/s. MSFC is trying to sell the property
as well as personal prop |
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7 |
Nareda Ispat Pvt. Ltd. Sinnar |
Directors:-1.Rajnikant M.Sharma, Salasar Nagar No.2,B-206,Navghar Rd.
Bhayander (E)401105, (2) Shashikant S. Sharma 7/A Sarawati Sadan,302/303
Navghar Rd. Bhyander,(3) Jevankumar S.Sharma A/405,New Anjali Co-op
Scy.B.P.Road,Bhayander (E),(4) Prassanna D. |
Notice to defaulter issued by AC. Under F.No. VGN(30)186/T-4/49/2765
dt.4.9.01 and Order of attachment issued on27.12.2001. |
2.26 Lakhs |
Compounded levy under Rule 96ZO(3) |
Closed since |
No |
Appendix-III issued on 7.1.02.Details of recovery action as per Col.10 |
Abatement claim for Rs. 2.26 Lakhs has been rejected by Commissioner,
Central Excise, Aurangabad under Rule 96 ZO(2) vide letter F.No.
VGN(30)155/TE/99 dtd. 19.12.2000. Assessee neither filed appeal nor paid
dues inspite of pursuation. Hence final product |
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8 |
Kishore Foot wear Ind MIDC. Malegaon, Sinnar. |
Directors:- 1) Kishore Shankar Signapurkar (2) Sushila S. Signapurkar
-32,Habib park,Mirza Ghalib Marg, Byculla, Mumbai -400 008 /Mumbai Add.of
the Co:-204,Byculla Service Ind.,D.K.Marg,Byculla (East) Mumbai. |
No defaulter /attachment notice issued as there is no property for
attachment in Sinnar |
OIO No.18/98 dt.26.2.98 -Duty Rs.32.82 Lakhs & Penalty Rs.5 lakhs |
Raw material I.e.Velvet which was imported without payment of duty under
Bond were got burnt on 6.12.94 |
Closed Since 1994 |
No assets are available in Sinnar |
Appendix-IV issued on 27.7.99.Details of recovery action as per Col.10 |
Unit is closed since 1994 due to fire accident. Reference with Hdqrs
regarding attachement of property of directors and launching prosecution is
made. Accordingly the I/c Range officer was deputed to CEGAT Mumbai to
obtaining the copy of affidivate filed |
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9 |
Feature Home Products, MIDC.Malegaon |
Shri K.K.Jiwrajka, Director, 84,"Martahada", Dr. A.V. Road,Near Canara
Bank, Worli Naka, Mumbai-18. |
Notice to defaulter & attachment issued by Dy. Commr. vide F.No.V(Gen)
Misc-2/Adj /2000/43/ 87 dt 16.10.2001 |
OIO No.123/2000 dt.23.11.00 -Duty Rs. 0.58 Lakhs & Penalty Rs. 0.58 Lakhs. |
Cleared samples of finished goods as free samples without payment of duty. |
Yes |
Yes-- |
Raw Material input I.e. Sprayer Pumps valued at Rs.171711/-attached. |
CEGAT dismissed assessees appeal vide order No. C-III/1955-56-WZB dated
17.12.2003 received on 25.3.2004. Commr(A), Nashik vide order No. CEX/XI/JMJ/295/916/NSK/APL/04
dtd Nil received on 15.7.04 has modified the OIO and reduced the penalty to
Rs. 29000/- |
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10 |
Feature Home Products, MIDC.Malegaon |
Shri K.K.Jiwrajka, Director, 84,"Martahada", Dr. A.V. Road,Near Canara
Bank, Worli Naka, Mumbai-18. |
Notice to defaulter & attachment issued by Dy. Commr. vide F.No.V(Gen)
Misc-2/Adj /2000/43/ 87 dt 12.9.01and attachment notice dtd.21.9.01. |
OIO No.98/97 dt.28.1.98 -Duty Rs. 1.56 Lakhs & Penalty Rs. 1.52Lakhs. |
Cleared branded goods at concessional rate undr Notfn.1/93.& shortages
noticed in finished goods |
Yes |
Yes-- |
Raw Material input I.e. Sprayer Pumps valued at Rs.4,71,744/-attached on
21.9.01 |
Cegat dismissed assessee"s appeal vide order No. C-III/99-WZB dated
8.10.2003 which is received in the office on 25.3.2004. Misc application
filed on 28.1.2004. Excisable goods valued at Rs. 471744 attached on
21.9.2001.It is learnt from the assessee that |
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11 |
Lele Steel P.Ltd. MIDC,SINNAR |
Sandeep Diwakar Lele -Director (2)Mrs. S.S. Lele-Director.Yash Aptt. Jagtap
Mala,Behind Bytco College,NasikRoad. |
Notice to defaulter issued under F.No. VGN(30)38-A/Lele Steel/T-4/97
dt.7.6.00 & attachment notice dt.7.9.2000 |
NO OIO compounded levy under RULE 96 ZO(3) Rs.10.34Lakhs. |
Compounded levy under Rule 96ZO(3) |
No |
Yes |
Plant & Machinery valued at Rs. 53.43 lakhs attached on 21.11.2000 |
Defaulter notice was issued to party vide F.No. VGN(30)/38-Lele/97 dated
07-06-2000. Notice of attachment of plant and machinery and prohibition
of transfer of property issued under F.No.VGN(30)38-A/Lele-steel/T-4/97
dated 24-08-2000 and 07-09-2000. |
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12 |
Super Steel Indust.MIDC. Sinnar |
Sandeep Diwakar Lele -Partner.Yash Aptt. Jagtap Mala,Behind Bytco
College,Nasik Road. |
Notice to defaulter issued under F.No. VGN(30)38-A/Lele Steel/T-4/97
dt.7.6.00 & attachment notice dt.7.9.2000 |
NO OIO compounded levy under RULE 96 ZO(3) Rs.25.17Lakhs. |
Compounded levy under Rule 96ZO(3) |
No |
Yes |
Plant & Machinery valued at Rs. 53.29 lakhs attached on 21.11.2000- Rs.
100,000/-recovered . |
Three Show Cause Notices were issued amouting to Rs. 25.17 Lakhs and are
transferred to call book in view of Commissioner, C.Ex., Aurangabad"s letter
F.No. V(GEN)30-7/Adj/2001 dated 24.4.2002. However, these are treated as
arrears inview of Rule 96-Z(O) o |
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13 |
M/s Panzarakan SSK Ltd. |
NIL |
19.2.2001 |
Duty Rs.. 4.25 Lakhs |
Wrongly availed Modvat credit on capital goods. |
Unit closed |
Identified |
Action u/s 142 taken on 19.2.2001. Appendix-VI issued on 9.10.2003.
Dist.Magistrate, Dhule is the liquidator. |
Yet to be recovered. |
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14 |
M/s Shindkheda SSK, Dondaicha. |
NIL |
13.7.2001 & 13.8.2001 |
Duty Rs.0.48 Lakhs |
Undervaluation of molasses. |
------- |
indentified |
Action u/s 142 initiated on 13.7.2001 & 13.8.2002. Dist.Collr. Is
liquidator. |
Yet to be recovered. |
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15 |
M/s Sanjay SSK Ltd., Dhule. |
NIL |
Affidavit has been filed with the liquidator. Deputy Registrar of Co-op.
Society is the liquidator. |
Duty Rs.0.52 Lakhs |
Undervalution of molasses on during Sept"95 to Feb"96 |
Unit closed |
Identified |
Affidavit has been filed with the liquidator. Deputy Registrar of Co-op.
Society is the liquidator. |
Yet to be recovered. |
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16 |
M/s Trident Steel, H-8/9, MIDC, Jalgaon. |
Ajay Agrawa, 205, Arihant Ahamadabad Street, Carnac Bandor, Mumbai-9 |
7.1.2000 & 11.3.2004 |
Duty Rs.0.52 Lakhs and Penalty Rs. 0.01 lakhs |
Credit availed on the basis of invoices which does not indicate PLA E.No. |
------- |
Identified |
Appendix-VI issued to official liquidator i.e. High Court, Mumabi vide
letter dtd.17.10.2000. |
Yet to be recovered. |
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17 |
M/s Trident Steel, H-8/9, MIDC, Jalgaon. |
------ do ----- |
------ do ----- |
Duty Rs.0.08 Lakhs and Penalty Rs. 0.008 lakhs |
Credit takin on the basis of invoices which do not bear name of the
assessee. |
------- |
Identified |
------ do ----- |
------ do ----- |
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18 |
M/s Trident Steel, H-8/9, MIDC, Jalgaon. |
------ do ----- |
------ do ----- |
Duty Rs.1.90 Lakhs |
Interpretation of deemed credit. |
------- |
Identified |
------ do ----- |
------ do ----- |
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19 |
M/s Trident Steel, H-8/9, MIDC, Jalgaon. |
------ do ----- |
------ do ----- |
Duty Rs.7.45 Lakhs and Penalty Rs. 8.50 lakhs |
Interpretation of deemed credit. |
------- |
Identified |
------ do ----- |
------ do ----- |
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20 |
M/s Trident Steel, H-8/9, MIDC, Jalgaon. |
------ do ----- |
------ do ----- |
Duty Rs.10.50 Lakhs and Penalty Rs. 1.00 lakhs |
Credit taken on the basis of invoices issued by M/s.Balaji Enterprises ,
Bhusawl which do not incorporate the particulars of RG 23 - D register. |
------- |
Identified |
------ do ----- |
------ do ----- |
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21 |
M/s Trident Steel, H-8/9, MIDC, Jalgaon. |
------ do ----- |
------ do ----- |
Duty Rs.0.10 Lakhs and Penalty Rs. 0.005 lakhs |
Interpretation of deemed credit. |
------- |
Identified |
------ do ----- |
------ do ----- |
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22 |
M/s.Kabra Plast, Musali, Jalgaon |
NIL |
15.10.2003. |
Duty Rs.3.12 Lakhs |
Wrong availment of benefit of Notfn. No.4/97 |
------- |
Identified |
Action u/s 142 initiated. ICICI Bank & receiver of the bank intimated about
Govt.dues on 15.9.03 |
Yet to be recovered. |
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23 |
M/s.Vasant SSK Ltd., Post At.Kasoda, P.C.425110, Tal.Erandol, Dist.Jalgaon. |
NIL |
15.10.2003. |
Duty Rs.11.50 Lakhs and Penalty Rs. 0.10 lakhs |
Credit availed without producing proof of export. |
Unit closed |
Identified |
Action taken under 142 initiated. JDCC Bank receiver is informed regarding
Govt.dues on 19.6.2003. |
Yet to be recovered. |
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24 |
M/s.Vyankatesh Steel Wire Products Pvt. Ltd., Gat No.125, Eklagna Shivar,
Tal.Erandol. Dist.Jalgaon |
1)Narendra R. Shah, Sharmila Sadan, 4, Near SBI Colony, Ring Road,
Jalgaon. 2) Vindod R. Maniyar, 105, Bhavani Peth,
Jalgaon. 3) Champaklal Suratwala, Housing Society,
Shahu Nagar, Jalgaon. |
15.10.2003 |
Penalty Rs. 0.25 lakhs |
Cleared scrap and waste without payment of duty. |
Unit closed |
Identified |
Action taken under 142 initiated. Jalgaon Janta Co-Op. Bank informed on
15.9.2003 about Govt. dues. |
Yet to be recovered. |
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25 |
M/s.Siddhi Laxmi Wire Mfg. Co., Paldhi, Dist. Jalgaon. |
1) Vinay Suratwala, Housing Society, Shahu Nagar, Jalgaon.
2)Ritesh Shah, Sharmila Sadan, 4, Near SBI Colony, Ring Road, Jalgaon. |
15.10.2003 |
Penalty Rs. 0.10 lakhs |
Credit taken without filing declaration within stipulated period. |
Unit closed |
Identified |
Action u/s 142 initiated. Jalgaon Janta Co-op. Informed on 15.9.03 regarding
Govt. dues. |
Yet to be recovered. |
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26 |
M/s.Maharani Plast, D-55, MIDC, Jalgaon |
NIL |
13.2.2004 (14/2003) |
Duty Rs.0.22 Lakhs |
Waste and scrap of plastic cleared without payment of duty. |
Unit closed |
Identified |
Action u/s 142 initiated. Appendix-II issued on 13.9.2001. Propery
in possession of Bank. Bank is intimated about Govt. dues. |
Land/building under possesion of Jalgaon Janta Sahakari Bank, they have
informed on 27.4.04 to take the consent of department at the time of sale
of the property. |
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27 |
M/s.Divyalaxmi Plastics Inds., D-83, MIDC, Jalgaon |
NIL |
13.2.2004 (15/2003) |
Duty Rs.0.36 Lakhs |
Waste and scrap of plastic cleared without payment of duty. |
Unit closed |
Identified |
Action u/s 142 initiated. Appendix-II issued on 13.9.2001. Propery
in possession of Jalgaon Janta Sah.Bank. Bank is intimated about Govt. dues. |
Affidavit for proof of debt filed with High Court on 27.7.04 |
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28 |
M/s Vasant SSK |
|
Appeal not filed by the party. JDCC Bank receiver is intimated about Govt.
dues. |
Duty Rs.1.55 Lakhs and Penalty Rs. 0.15 lakhs |
Not produced proof of export. |
Unit closed |
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29 |
M/s Essem Catalyst, 36, 160/1, Indl.Area, Bhusawal. |
Atul R. Mahajan, 36, 160/1, Indl.Area, Bhusawal. |
14.2.2003. |
Duty Rs.5.03 Lakhs and Penalty Rs. 6.28 lakhs |
Clandestine removal of inputs |
Unit is under B.I.F.R. |
Identified |
Action u/s 142 initiated. ICICI Bank & receiver is intimated about Govt.
dues on 15.10.2003 in form of Appendix-VI. |
Yet to be recovered. |
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30 |
M/s Mahindra Alluminium, C-49, MIDC, Avadhan, Dhule. |
1)Punjaram B. Shelke, Plot No.40, Vishal Nagar, Dhule. 2) Dilip S. Paymod,
At-Ravalgaon, Tal.Malegaon, Dist.Nashik. |
20.2.2004 |
Duty Rs.1.30 Lakhs and Penalty Rs. 0.32 lakhs |
Party has failed to pay the duty fixed under Rule 96ZP. |
Unit closed |
Identified |
Subsequent two auction proceedings were conducted on 31.3.2004 and later on
15.9.2004 but none of the bidder come forward for bidding. |
Yet to be recovered. |
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31 |
M/s Continental Paper, S.No.355, At-Karvand, Tal.Shirpurt, Dist.Dhule. |
1) Manjit Singh Basi, Director, Continental House, 28, Nehru Plance, New
Delhi - 110019. 2) Vijay Varma. Director,
Continental House, 28, Nehru Plance, New Delhi - 110019. |
8.12.2000 & 12.8.2002 |
Duty Rs.3.20 Lakhs and Penalty Rs. 1.75 lakhs |
1)Credit availed on installed capital goods but failed to produce
installation documents. 2) Wrong availment of Modvat credit. 3)
Wrong availment of Mod. Credit on capital goods. |
Unit closed |
Identified |
Subsequent two auction proceedings were conducted on 31.3.2004 and later on
15.9.2004 but none of the bidder come forward for bidding. |
Yet to be recovered. |
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32 |
M/s Anil Ayurpharma Inds.Ltd., W-18, MIDC, Dhule. |
Lalitkumar M. Gandhi, Lagdiwala Estate, Hingwala Lane, Ghatkopar (E),
Mumbai-77. Resi- B-26, 2nd Floor, Mahavir Chaya, Vallabhbaug
Lane, Ghatkopar (W) Mumbai-77 2) Shashikala L.
Gandhi, 3) Kaushik L. Gandhi, |
20.2.2004 |
Duty Rs. 0.41 Lakhs and Penalty Rs. 0.10 lakhs |
Mis-classification of the product. |
Unit closed |
Identified |
Subsequent two auction proceedings were conducted on 31.3.2004 and later on
15.9.2004 but none of the bidder come forward for bidding. |
Yet to be recovered. |
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33 |
M/s Hemant Steel Re-rolling Mills, D-65, MIDC, Jalgaon. |
1) S.R. Agrawal, 2) V.R. Agrawal, Kasturi Place,
Athavade Bazar, Yashwant Colony, Jalgaon. 3)
A.R.Agrawa, 4) R.R.Chirmade, 45, Ganeshwadi,
Jalgaon. |
18.2.2004 |
Duty Rs.16.74 Lakhs and Penalty Rs. 1.40 lakhs |
Wrong availment of benefit of Notfn. No.208/83 dtd.1.8.83. |
Unit closed |
Identified |
Subsequent two auction proceedings were conducted on 29.3.2004 and later on
16.9.2004 but none of the bidder come forward for bidding. |
Yet to be recovered. |
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34 |
M/s Adhunik Detergent, G-98, MIDC, Jalgaon. |
Shri Radheshyam Podar, S/o Bansilal Podar, 93, Mehedad, Cuffe Pare,
Mumbai-5. |
1/2000, 2/2000 & 3/2000 dtd.15.11.2000 |
Duty Rs.2.59 Lakhs |
Wrong availment of Notfn.No.175/86 dtd.1.3.86. |
Unit closed |
No |
Letter given to the successor. |
Yet to be recovered. |
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35 |
M/s Adhunik Detergent, G-98, MIDC, Jalgaon. |
Shri Radheshyam Podar, S/o Bansilal Podar, 93, Mehedad, Cuffe Pare,
Mumbai-5. |
1/2000, 2/2000 & 3/2000 dtd.15.11.2000 |
Duty Rs.5.24 Lakhs |
Wrong availment of Notfn.No.175/86 dtd.1.3.86. |
Unit closed |
No |
Letter given to the successor. |
Yet to be recovered. |
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COMMISSIONERATE:- NAGPUR |
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Sr. No. |
Name & address of the Defaulter |
Name & address of proprietor/partners/Directors (if any) |
Section 142 (Notice No.and Date of issue) |
Details of Arrear outstanding against the defaulter i.e.Duty, Penalty, R.F.
etc. |
Nature of offence (Gist of the case, not more than 2-3 lines) |
Whether until still functional? |
Whether assets identified? |
Recovery action initiated/ till date |
Remarks |
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1 |
M/s Arasana Metal Pvt. Ltd. A-9 , MIDC ,Nagpur |
Partners |
23/9/02 |
46,77,076/-(D) |
Wrong availment of MODVAT Credit |
Closed |
No |
Annexure-I dtd 23/9/02 forwarded to Commissionerate -I Pune for recovery as
the owner is having registered office at Pune. However the same was received
back as the property is in the name of M/s R.K.Metals whose properitor is
the same person and property was mortgaged with the UCO Bank Nagpur for
having ccredit facility for the third company M/s Neha Alloys & Metals,
Nagpur.The matter has also been referred to UCO Bank, Nagpur & they informed
their inability to provide assistance for recovery. |
----- |
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Shri Raman Jain |
51,67,707/-(P) |
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Mrs.Latabai R. Jain |
20,00,000/-(P) |
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Mrs.Dhalibai K. Jain |
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Mr.Tarachand B.Jain, |
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1) B- 1304, Highland Park, Andheri (W) 2) Gat No 63, plot No. 2,
Shindewadi, Taluka Bhor, Pune District- 412205 |
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2 |
M/s Arasana Metal Pvt. Ltd. A-9 , MIDC ,Nagpur |
----do---- |
25/6/2001 |
2,28,201/- |
----do----- |
-----do---- |
No |
--do-- |
----- |
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20,000/-(P)
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3 |
M/s Arasana Metal Pvt. Ltd. A-9 , MIDC ,Nagpur |
---do----- |
27/09/2001 |
61,379/- |
-----do----- |
-----do---- |
No |
-----do---- |
----- |
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5,000/-(P) |
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4 |
M/s Prudential polyweb Ltd., Amravati |
Managing Director Shri Kamal Kishore arora, Mittal
court. 15th
floor Behind vidhan bhawan Mumbai |
Appendix-I issued on 3/4/2001. |
65,59,988(D) |
Suppression of production & clandestine removal of finished goods |
Unit is closed |
No,Since claim lodged with SICOM |
Pending before BIFR and SICOM |
----- |
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Appendix-II not issued since the unit taken over by SICOM |
65,59,988(P) |
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5,50,000(P) |
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10,00,000(P) |
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2,00,000(P) |
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10,000(P) |
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5 |
M/s Balaji Steel Industries 4-5 MIDC, Nagpur |
Director Shri Suresh Chobdar |
24/2/2004 |
1,55,000/-(F) |
Clandestine Removal of goods |
Yes |
Yes |
Detained plant & machinery worth Rs. 35 Lakhs |
Party ready to pay the dues. |
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4-5, MIDC, Nagpur |
97,366/-(P) |
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60,443/-(Intt) |
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6 |
M/s Isco Track Sleepers (P) Ltd., Kalmna Nagpur |
Directors |
Annexure-I 22/12/2003 Sent to D.C.(Prev.) Bolpur Commissionerate West Bengal |
1,46,000/- (D) |
Wrong availment of MODVAT Credit |
No. |
Unit transferred their business in their another unit in Purulia Distt. In
West Bengal |
Dy. Commissioner (P), C. Ex. Hqrs., Nagpur vide letter dated 06.04.2004
forwarded the Annexure-I, Dy. Commissioner (P) Bolpur Commissionerate, West
Bengal. Reply from them is still awaited. |
---- |
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L.S.Patil |
50,000/- (P) |
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B.J.Karandikar |
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Vice president |
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Address - Patil Group of Industries 2nd
Floor, 205-206, Amarchand Sharma Complex, S.P. Road Secunderabad. |
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AURANGABAD COMMISSIONERATE |
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Sr. No. |
Name & address of the Defaulter |
Name & address of proprietor/partners/Directors (if any) |
Section 142 (Notice No.and Date of issue) |
Details of Arrear outstanding against the defaulter i.e.Duty, Penalty, R.F.
etc.(Rs. IN LAKHS) |
Nature of offence (Gist of the case, not more than 2-3 lines) |
Whether until still functional? |
Whether assets identified? |
Recovery action initiated/ till date |
Remarks |
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| |
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1 |
M/s Kalapi Flexible Containers Pvt. Ltd. Plot No. H-5/3, MIDC, Chikalthana,
Aurangabad. |
Shri Firoz K. NanaJee, Director, 6-7, Rajawadi Shopping Centre, Village
Chakala Sahar Road, Opp. Cigaratte Factory Mumbai 400099 |
No. 6/2003 dated 29.08.2003 |
Duty-0.27 Penalty-0.08 |
Removal of goods without payment of duty and inadmissible Modvat Credit |
Unit is closed. |
Assessees plot at H-5/3 MIDC Area, Chikalthana is identified. |
The party is not traceble and the property was taken over by Cosmos Bank,
Pune. And we have lodged our claim |
--- |
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2 |
M/s Ellora Steel Plot No. E-26/27, MIDC, Chikalthana, Aurangabad. |
Shri Narendra Kumar Gupta, Director, E-26/27, MIDC, Industrial Area,
Chikalthana, Aurangabad. (2) Shri V.C. Jain, Director, Monisha, 9th Floor,
St. Andrew"s Road, Bandra, Mumbai 3) Shri VCV Nair, Director, P/3/4, Sunder
Nagar, Malad West, Mumbai. 4) Shri S.K. Gupta, Director, 13/14, N-1 Sector,
CIDCO, Aurangabad. 5) Shri Harshvardhan Gupta, Director, 47/49, Gandhinagar,
Padampura, Aurangabad. 6) Smt. M. Gupta, Director, 13/14, N-1 Sector, CIDCO,
Aurangabad. |
No. 11/2003 dated 02.01.2004 |
Duty-21.48 Penalty-0.62 |
In admissible Modvat Credit |
Unit is closed. |
Plant & machinery of the assessee identified at E-26/27, MIDC, Chikalthana. |
Party went in BIFR. BIFR decided the case and asked party for liquidation
proceeding Hon"ble HC on 10.04.2003, has ordered to treat the proceedings of
BIFR as winding up petiotion which is accepted and admitted. The HC has
transfer the case to Debt Recovery Cell, Aurangabad, The Deptt. has
approached to DRT for recory. |
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3 |
M/s Candy Enggineering Works, Plot No. E-8, MIDC, Chikalthana, Aurangabad. |
(1) Shri Ratanlal Mororka, Chairman, M/s Candy Engineering works, residing
at 24-B, M.L. Dahanurkar Marg, Cumballa Hill, Mumbai 400 026 (2) Shri Sushil
R. Morarka, Director, M/s Candy Engineering Works, residing at 24- B. M.L.
Dahanurkar Marg, Cumballa Hill, Mumbai 400 026. (3) Shri Sunil R. Morarka,
Director, M/s Candy Engineering Works, residing at 24-B, M.L. Dahanurkar
Marg, Cumballa Hill, Mumbai 400 026. |
No.1/2003 dated 25.08.2003 |
Duty-13.95 |
C.L. dispute Non accountance of finished goods RG 1 |
Unit is closed. |
Plot No. E-8, MIDC, Chikalthana, Aurangabad. |
In this case, after identifying the property of Shri Sushil R. Morarka,
Director of the company at Mumbai, the detention order No. 1/2003 dated
25.08.2003 was sent to CC, C.Ex., Mumbai-I. They Dy. Commr. (Recovery Cell),
Mumbai I reported that, the assessees advocat informed them that the case is
pending in CEGAT, Delhi & recovery has been stayed. As per our records there
is no case pending in any branch of Tribunal & accordingly on 23.11,.2003
the advocate has been issued on 14.02.2004. Now the company has been
purchased by M/s Candy Filteration and they have agreed to pay all the Govt.
dues. |
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4 |
M/s Jhalani Tools (I) Ltd., Plot No. 29/30 MIDC, Chikalthana, Aurangabad. |
(1) M/s Jalani Tools (I) Pvt. Ltd. Plot No. C-1, Addl. MIDC, Area, Jalna
431203 (2) Shri Y.C. Jhalani Sr. Vice President (Tech) nad Director, M/s
Jhalani Tools, 51,52, Gadore House, Neharu Place, New Delhi. (3) Shri
Prakash Chandra Jhalani, Director, M/s Jhalani Tools, 51,52, Gadore House,
Nehuru Place, New Delhi. (5) Shri Ashok Jhalani Director, M/s Jhalani Tools,
51,52 Gadore House, Neharu Place, New Delhi. |
No. 10/2003 dated 05.12.2003 |
Duty-2.93 Penalty-0.50 |
Inadmissible Modvat Credit |
Unit is closed. |
Plot No. 29/20, MIDC, Chikalthana, Aurangbad. |
Since 1997 the factory is closed. The certificate towards detention of plant
& machinery was affixed on the factory entrance on 31.01.2001. Notice under
section 142 was issued to Shri Y.C. Jhalani, Director of the company having
New Delhi address, on 29.08.2003. No response from the assessee has been
received. The District Collector & Tahaslldar office was visited byh Range
Supdt. & department claim was lodge with them in connectio of disposal of
open plot of the assessee situated in MIDC area. Detention certificate was
issued on 05.12.2003. Property (Land) attached on 12.03.2004. |
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5 |
M/s Sandeep Metal Works, Plot No. A-7A-1, MIDC, Chikalthana, Aurangabad |
Shri Prakash Sanchalal Bafna, Chairman 201, pleasant Palace, 16 Narayan
Dhobolkar Road Mumbai. |
No. 04/2003 dated 18.11.2003 |
Duty-2.30 |
Erroneously Refunded Amount. |
Unit is closed. |
Plot No. A-7A-1, MIDC, Chikalthana, Aurangabad. |
As per CEGAT order C-II/1266/67/WZB/2002 dated 15.04.2002. The amount of
Rs.8.13 lakhs erroneously refunded to the party is to be recovered &
credited to Consumer welfare fund. Property Shri Prakash Bafna, Chairman was
identified in Mumbai& certificate for detention was issued under section 142
on 29.08.2003. The Dy. Commissioner(Recovery Cell), Mumbai-I again raised
the query under which authority Govt. dues can be recovered from the
personal property of Chairman/Directore of the limited Company. The
Commissioner has directed the divisional Assistant Commissioner to take
legal opinion in this matter. |
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6 |
M/s B.M.Power Cables Pvt. Ltd. Plot No. A-7, A-1, MIDC, Chikalthana,
Aurangabad. |
Shri Prakash Sanchalal Bafna, Chairman 201, pleasant Palace, 16 Narayan
Dhobolkar Road Mumbai. |
No. 05/2003 dated 18.11.2003 |
Duty-5.82 |
Erroneously Refunded Amount. |
Unit is closed. |
Plot No. A-7A-1, MIDC, Chikalthana, Aurangabad. |
As per CEGAT order C-II/1266/67/WZB/2002 dated 15.04.2002. The amount of
Rs.8.13 lakhs erroneously refunded to the party is to be recovered &
credited to Consumer welfare fund. Property Shri Prakash Bafna, Chairman was
identified in Mumbai& certificate for detention was issued under section 142
on 29.08.2003. The Dy. Commissioner(Recovery Cell), Mumbai-I again raised
the query under which authority Govt. dues can be recovered from the
personal property of Chairman/Directore of the limited Company. The
Commissioner has directed the divisional Assistant Commissioner to take
legal opinion in this matter. |
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7 |
M/s Prakalpa Industries, Gut No. 128, Adgaon, Aurangabad. |
(1) Shri P.D. Dixit, Survey No.131/3, Anand Park, Aundha, Pune - 411007 (2)
Shri V.N.Lokur, 701, Dehonair, Vir Sawarkar Marg, Mahim, Mumbai - 400016.
(3) Smt. S.M. Lokur, Shankuntal, Behind Aurangabad Hotel, Aurangabad -
431001. |
No. 09/2003 dated 19.11.2003 |
|
Classification matter |
Unit is closed. |
Gut No. 128, Adgaon, Aurangabad. |
Property of Plot No. 3, MIDC, Chiakalthana was attached on 24.12.2003 under
Section 142. |
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8 |
M/s Everest Biscults, Plot No. F-8, MIDC, Chikalthana, Aurangabad. |
(1) A.V.Chakpathyrao, 9/12, Sindhi Society, Sion - Trombay Road, Chembur,
Mumbai 400071. (2) Shri N.V. Ram Krishna Murthy, House No. 6-5-32, Opp.
Taluka Office, Immespet, Rajahmundry 533 101 (Andhra Pradesh) |
Notice under section 142 was issued to Directores on 08.03.2004. |
Duty-2.31 Penalty-0.36 |
Suppressed the production and clendstine removal of goods. |
Unit is closed. |
Plot No. F-8, MIDC, Chikalthana, Aurangabad |
The property has been disposed of by MSFC. Hence letter issued to M/s MSFC
for lodging our claim. |
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9 |
M/s Ajanta Roofings Pvt. Ltd., Plot No. E-24, MIDC, Chikalthana,
Aurangabad. |
(1) Shri V.K. Aggrawal 230, lower circular Road, Calcutta (2) Shri R.P.
Aggrwal, NSB, Sorat B. Road, Calcutta (3) Shri A.K. Dutt, street,
Calcutta. (4) Shri Ram Pratap Rungta, 541/1, Robindra Sarni, Calcutta. |
Notice under section 142 was issued to Directores on 08.03.2004. |
Duty-6.60 Penalty-0.10 |
Classification matter |
Unit is closed. |
Plot No. E-24, MIDC, Chikalthana, Aurangabad. |
No further action was initiated to attach the property I.e. factory
premises as the same is under Court Receivers possession. |
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10 |
Shahaji Alloys |
Shri. Nandure |
06/2003 dt. 03.12.2003 |
Duty-39.40 |
Failed to discharge duty as per the liablity fixed under Rule 96 ZP (3). |
Unit closed |
---- |
Plant & m/c worth Rs.50 lakhs detained on 23.12.2003. Notice of default
given to M/s. SICOM on 18.03.2004. Affidavit against W.P. has been filed in
High Court on 25.03.2004. W.P. for taking possession of property from SICOM
is being filed. Goods detained. |
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11 |
Shivshankar Plywood |
Shri. Wadhava |
09/2004 dt. 27.02.2004 |
Duty-25.39 |
Under valuation of veneer plywood. The assessee cleared goods at lower rate
than the rate charged to the customers. |
Unit closed |
---- |
Under valuation of veneer plywood. The assessee cleared goods at lower rate
than the rate charged to the customers. Goods detained. |
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12 |
Patheja Forging |
Shri. Patheja |
10/2003 dt. 03.12.2003 |
Duty-418.27 Penalty-462.27 |
The assessee had manufactured & cleared forged steel parts in the guise of
trading sale of components.The finished goods cleared in the guise of raw
material clearances. They cleared steel forging parts in the guise of scrap
sale to fictitious customers. |
Unit closed |
---- |
The assessee had manufactured & cleared forged steel parts in the guise of
trading sale of components.The finished goods cleared in the guise of raw
material clearances. They cleared steel forging parts in the guise of scrap
sale to fictitious customers. Therefore a case was booked against them,
which were decided vide OIO No. 14/1998 dated 21.04.1998 & duty amnt. Rs.
418.27 lacs & imposed penalty of Rs. 462.27 lacs. The assessee filed appeal
with CESTAT. The Deptt. has attached movable & immovable property on
12.02.2004. As EPFO has auctioned machinery on 24.03.2004. The remaining
machinery is to be auctioned by the Deptt. The valuation if attached
property has been done. The auction of attached property is in progress.
Goods detained. |
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13 |
Hindustan Transmission |
Shri. |
|
Duty-0.64 |
Differential duty demanded. |
Unit closed |
---- |
Plant & m/c worth Rs 31.90 lakhs detained on 16.12.2003. Notice of default
given to M/s. DRT, Mumbai on 18.03.2004. Goods detained. |
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14 |
Arihant Lubes |
Shri. Gangawal |
20/2004 dt. 23.03.2004 |
Duty-4.23 Penalty-3.00 |
Clandestine removal of goods. |
Unit closed |
---- |
Clandestine removal of goods.Goods of Rs.38,500 detained on 27.03.04. Letter
to SBI & DRT sent on 29.03.04. Conditional stay granted by CESTAT upto
17.6.04. Goods detained. |
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15 |
Varns Engg. |
Shri. Mahashebde |
13/2004 dt. 27.02.2004 |
Duty-1.09 Penalty-2.09 |
Less payment of duty at the time of clearance of inputs. |
Unit closed |
---- |
Less payment of duty at the time of clearance of inputs. Goods worth Rs.
3.50 lakhs detained on 24.03.2004. Unit closed on 17.4.2004. Goods detained. |
|
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16 |
Satyam Transformers |
Shri. Chandak |
11/2004 dt. 27.02.2004 |
Duty-1.08 |
Non reversal of modvat credit involved in the exempted goods. |
Unit closed |
---- |
Non reversal of modvat credit involved in the exempted goods. Rs.22,347 paid
on 12.03.2004. Goods worth Rs. 2.5 lakhs detained on 30.03.2004. P.H. held
by CESTAT on 14.5.2004, Order awaited. Goods detained. |
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17 |
Shalini Plywoods |
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Duty-5.35 Penalty-10.35 |
Cleared goods without payment of duty. |
Unit closed |
---- |
Cleared goods without payment of duty. Plant & Machinery worth Rs. 30 Lakhs
detained on 15.3.2004. Attachment order to be issued. Goods detained. |
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18 |
Terraco India Limited |
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Duty-14.14 Penalty-12.99 |
Under valuation of goods. . |
Functional |
---- |
Under valuation of goods. Sale to related person.Goods valued Rs. 2.37 L
detained. |
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19 |
Pagel Concentrate |
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Penalty-4.00 |
Undervaluation of goods .Related person of M/s. Terraco IndiaLimited.,
Waluj, |
--- |
---- |
Undervaluation of goods .Related person of M/s. Terraco IndiaLimited.,
Waluj, |
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20 |
Shivshankar Plywood |
Shri. Wadhava |
09/2004 dt. 27.02.2004 |
Duty-10.95 Penalty-10.95 |
Provisional assesment case. |
Unit closed |
---- |
Provisional assesment case. Goods detained. |
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21 |
Shivshankar Plywood |
Shri. Wadhava |
09/2004 dt. 27.02.2004 |
Duty-25.39 Penalty-1.00 |
Provisional assesment case. |
Unit closed |
---- |
Provisional assesment case. Goods detained. |
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22 |
Shivshankar Plywood |
Shri. Wadhava |
09/2004 dt. 27.02.2004 |
Duty-31.60 Penalty-6.00 |
Undervauation of the goods. |
Unit closed |
---- |
Case remanded back by CESTAT for denova adjudication. Goods detained. |
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23 |
Patheja Forging |
Shri. Patheja |
10/2003 dt. 03.12.2003 |
Duty-0.35 Penalty-0.04 |
Wrong availment of modvat credit. |
Unit closed |
---- |
Goods detained. |
|
|
24
|
SOTL, E-1 |
Shri. Navin Agrawal |
28/2004 dt. 06.09.2004 |
Duty-29.15 Penalty-29.15 |
Wrong availment of Cenvat credit. |
Functional |
---- |
Goods detained. |
|
|
25
|
Arihant Lubs |
|
|
Duty-0 Penalty-0.22 |
Clandestine removal of goods. |
Unit closed |
---- |
Goods detained. |
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26 |
Anamica Re-rollings |
|
|
Duty-22.69 Penalty-22.68 |
Failed to discharge duty as per the liablity fixed under Rule 96 ZP (3). |
Unit closed |
---- |
Failed to discharge duty as per the liablity fixed under Rule 96 ZP (3).
Goods detained. |
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27 |
Ajanta Re-rolling |
Shri. Mosaiek |
17/2004 dt. 23.03.2004 |
Duty-0.03 Penalty-0.03 |
Goods cleared without payment of duty. |
Unit closed |
---- |
Goods cleared without payment of duty. The unit is closed since, 01.01.2001.
Goods detained. |
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|
28 |
SOTL, B-10/4 |
Shri. Navin Agrawal |
28/2004 dt. 06.09.2004 |
Duty-16.48 Penalty-18.73 |
Wrong availment of MODVAT Credit. |
|
---- |
Wrong availment of MODVAT Credit. Goods detained. |
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29 |
Ajanta Rolling Mills |
Shri. Mosaiek |
17/2004 dt. 23.03.2004 |
Duty-1.05 Penalty-1.05 |
Differential duty under compounded levy scheme. Detained the goods available
in the factory premises. |
Unit closed |
---- |
Differential duty under compounded levy scheme. Detained the goods available
in the factory premises. |
|
|
|
30 |
Namokar Film |
Shri. Kandi |
28/2004 dt. 23.08.2004 |
Duty-0.78 Penalty-0.93 |
Goods cleared clandestinly.Recovery being persued |
Unit closed |
---- |
Goods cleared clandestinly.Recovery being persued |
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31 |
SOTL, B-10/4 |
Shri. Navin Agrawal |
29/2004 dt. 23.08.2004 |
Duty-0.11 Penalty-0.03 |
Wrong availment of cenvat credit.Recovery being persued |
|
---- |
Wrong availment of cenvat credit.Recovery being persued |
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|
32 |
Ajanta Re-rollings Mills |
Shri. Mosaiek |
17/2004 dt. 23.03.2004 |
Duty-9.45Penalty-4.00 |
Deemed modvat credit. Detained the goods. P.H. held on 15.07.2004. |
Unit closed |
---- |
Deemed modvat credit. Detained the goods. P.H. held on 15.07.2004. |
|
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33 |
Shivshankar Plywood |
Shri. Wadhva |
09/2004 dt. 27.02.2004 |
Duty-248.55 Penalty-416.59 |
Under valuation of veneer plywood. |
Unit closed |
---- |
Under valuation of veneer plywood. Vide OIO No.9/CEX/Com/ 2003 dtd
28.03.2003 duty of Rs. 248.55 lacs has been confirmed & penalty of Rs.
416.59 lacs has imposed. The assessee have filed appeal with CESTAT ,however
CESTAT garanted conditional stay vide order No. S/595 to 600/WZB/2004/C-1
dtd.19.03.2004 imposing the condition that the assessee should deposit Rs.60
lacs towards duty. The assessee have not fulfilled the condition of stay
order. Therefore, Deptt. have taken action under Section 142 of Customs Act,
1962 & detained the plant & machinery worth Rs. 54,01,150 on 28.04.2004 &
subsequently the goods have been attched. |
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34 |
Shivshankar Plywood |
Shri. Wadhva |
09/2004 dt. 27.02.2004 |
Duty-0 Penalty-2.00 |
Clandestine removal of goods. |
Unit closed |
---- |
Detention order executed |
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|
35 |
Shivshankar Plywood |
Shri. Wadhva |
09/2004 dt. 27.02.2004 |
Duty-0.11 Penalty-2.86 |
Clandestine removal of goods. |
Unit closed |
---- |
Detention order executed |
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36 |
SOTL, E-3 |
Shri. Navin Agrawal |
|
Duty-0 Penalty-2.50 |
|
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---- |
Deno-vo to C(A) |
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37 |
Varns Engineering |
Shri. Mahashdbe |
|
Duty-0 Penalty-0.15 |
Un accounted finished goods. |
Unit closed |
---- |
Un accounted finished goods. 5,000/- paid out of 20,000/-. . Movable &
Imovable property attached on 26.07.04. |
|
|
|
38 |
Sharp Industries |
Shri. Ketanbhai |
02/2004 dt. 01.01.2004 |
Duty-0 Penalty-0.98 |
Shortage in stock of F.G. |
Unit closed |
---- |
Shortage in stock of F.G. duty paid & for recovery of penalty machinery
worth Rs. 3 lakhs detained on 29/05/04. |
|
|
|
39 |
Hindustan Trans. |
Shri. |
05/2004 dt. 27.02.2004 |
Duty-4.59 Penalty-1.00 |
Differential duty on the goods sold at higher prices. |
Unit closed |
---- |
Plant & m/c worth Rs 31.90 lakhs detained on 16.12.2003. Notice of default
given to M/s. DRT, Mumbai on 18.03.2004. |
|
|
|
40 |
Hindustan Trans. |
|
05/2004 dt. 27.02.2005 |
Duty-0 Penalty-0.60 |
Differential duty on the goods sold at higher prices. |
Unit closed |
---- |
Plant & m/c worth Rs 31.90 lakhs detained on 16.12.2003. Notice of default
given to M/s. DRT, Mumbai on 18.03.2004. |
|
|
|
41 |
Shahaji Alloy |
Shri. Nandure |
06/2003 dt. 03.12.2003 |
Duty-0 Penalty-0.08 |
Modvat. |
Unit closed |
---- |
Plant & m/c worth Rs.50 lakhs detained on 23.12.2003. Notice of default
given to M/s. SICOM on 18.03.2004. Affidavit against W.P. has been filed in
High Court on 25.03.2004. W.P. for taking possession of property from SICOM
is being filed. |
|
|
|
42 |
Jaina Cast Limited |
Shri. Jain |
05/2003 dt. 03.12.2003 |
Duty-13.67 Penalty-18.71 |
The assesse have removed the Capital goods without reversing Modvat
credit. |
Unit closed |
---- |
The assesse have removed the Capital goods without reversing Modvat credit.
Now the factory is closed. The director has started a new factory at
Faridabad. Letter to A.C., Faridabad sent on 03.12.2003, 09.02.2004 and
12.04.2004 requesting to recover the Govt. dues. The Plant & Machinery in
Aurangabad is in possession of Central Bank of India, Aurangabad. Details of
P & M called for from Bank, but they have not given so far. Hence, P & M
worth Rs. 60 Lakhs approx. detained on 29.5.2004. |
|
|
|
43 |
Jaina Cast Limited |
Shri. Jain |
05/2003 dt. 03.12.2003 |
Duty-3.02 Penalty-3.02 |
Duty on die amortizaton. |
Unit closed |
---- |
The assesse have removed the Capital goods without reversing Modvat credit.
Now the factory is closed. The director has started a new factory at
Faridabad. Letter to A.C., Faridabad sent on 03.12.2003, 09.02.2004 and
12.04.2004 requesting to recover the Govt. dues. The Plant & Machinery in
Aurangabad is in possession of Central Bank of India, Aurangabad. Details of
P & M called for from Bank, but they have not given so far. Hence, P & M
worth Rs. 60 Lakhs approx. detained on 29.5.2004. |
|
|
|
44 |
Goverdhan Steels |
Shri. Jain Anilkumar |
08/2003 dt. 03.12.2003 |
Duty-0.18 Penalty-1.25 |
The assessee have cleared the goods without payment of duty. |
Unit closed |
---- |
The assessee have cleared the goods without payment of duty. Plant and
machinery worth Rs. 12 lakhs detained on 23.12.03. Letters given to bank.
Bank filed W.P. in High Court against detention of Plant & Machinery.
Affidavit in reply filed by Department. Hearing fixed by HC on 29/06/2004. |
|
|
|
45 |
Goverdhan Steels |
Shri. Jain Anilkumar |
08/2003 dt. 03.12.2003 |
Duty-0 Penalty-2.73 |
The assessee have cleared the goods without payment of duty. |
Unit closed |
---- |
The assessee have cleared the goods without payment of duty. Plant and
machinery worth Rs. 12 lakhs detained on 23.12.03. Letters given to bank.
Bank filed W.P. in High Court against detention of Plant & Machinery.
Affidavit in reply filed by Department. Hearing fixed by HC on 29/06/2004. |
|
|
|
46 |
Goverdhan Steels |
Shi. Jain Anilkumar |
08/2003 dt. 03.12.2003 |
Duty-1.55 Penalty-0.10 |
The assessee have cleared the goods without payment of duty. |
Unit closed |
---- |
The assessee have cleared the goods without payment of duty. Plant and
machinery worth Rs. 12 lakhs detained on 23.12.03. Letters given to bank.
Bank filed W.P. in High Court against detention of Plant & Machinery.
Affidavit in reply filed by Department. Hearing fixed by HC on 29/06/2004. |
|
|
|
47 |
Patheja forging |
Shri. Petheja |
10/2003 dt. 03.12.2003 |
Duty-0 Penalty-0.08 |
Inputs send under Rule 57F(4) not received within stipulated period. |
Unit closed |
---- |
Both movable and immovable property attached on 12.02.04. EPFO has
auctioned machiney on 24.03.04. Remaining machinery to be auctioned by
Department. Valuation of attached property done. Process of auction of
attached property in progress. Matter referred to HPC,New Delhi |
|
|
|
48 |
Patheja forging |
Shri. Petheja |
10/2003 dt. 03.12.2003 |
Duty-8.27 Penalty-0.83 |
Inadmissible availment of modvat credit |
Unit closed |
---- |
Both movable and immovable property attached on 12.02.04. EPFO has
auctioned machiney on 24.03.04. Remaining machinery to be auctioned by
Department. Valuation of attached property done. Process of auction of
attached property in progress. Matter referred to HPC,New Delhi |
|
|
|
49 |
Patheja forging |
Shri. Petheja |
10/2003 dt. 03.12.2003 |
Duty-0.59 Penalty-0.02 |
Non submission of proof of Export. |
Unit closed |
---- |
Both movable and immovable property attached on 12.02.04. EPFO has
auctioned machiney on 24.03.04. Remaining machinery to be auctioned by
Department. Valuation of attached property done. Process of auction of
attached property in progress. Matter referred to HPC,New Delhi |
|
|
|
50 |
Patheja forging |
Shri. Petheja |
10/2003 dt. 03.12.2003 |
Duty-17.48 Penalty-4.31 |
Inadmissible availment of modvat credit on capital goods. |
Unit closed |
---- |
Both movable and immovable property attached on 12.02.04. EPFO has
auctioned machiney on 24.03.04. Remaining machinery to be auctioned by
Department. Valuation of attached property done. Process of auction of
attached property in progress. Matter referred to HPC,New Delhi |
|
|
|
51 |
Patheja forging |
Shri. Petheja |
10/2003 dt. 03.12.2003 |
Duty-0.01 Penalty-13.98 |
Inputs sent for job work not received within stipulated period. |
Unit closed |
---- |
Both movable and immovable property attached on 12.02.04. EPFO has
auctioned machiney on 24.03.04. Remaining machinery to be auctioned by
Department. Valuation of attached property done. Process of auction of
attached property in progress. Matter referred to HPC,New Delhi |
|
|
|
52 |
Patheja forging |
Shri. Petheja |
10/2003 dt. 03.12.2003 |
Duty-2.46 Penalty-0 |
Inadmissible modvat credit availed. |
Unit closed |
---- |
Both movable and immovable property attached on 12.02.04. EPFO has
auctioned machiney on 24.03.04. Remaining machinery to be auctioned by
Department. Valuation of attached property done. Process of auction of
attached property in progress. Matter referred to HPC,New Delhi |
|
|
|
53 |
Patheja forging |
Shri. Petheja |
10/2003 dt. 03.12.2003 |
Duty-0.93 Penalty-0.02 |
Non submission of proof of Export. |
Unit closed |
---- |
Both movable and immovable property attached on 12.02.04. EPFO has
auctioned machiney on 24.03.04. Remaining machinery to be auctioned by
Department. Valuation of attached property done. Process of auction of
attached property in progress. Matter referred to HPC,New Delhi |
|
|
|
54 |
Patheja forging |
Shri. Petheja |
10/2003 dt. 03.12.2003 |
Duty-0.76 Penalty-0.10 |
Inadmissible availment of modvat credit on capital goods. |
Unit closed |
---- |
Both movable and immovable property attached on 12.02.04. EPFO has
auctioned machiney on 24.03.04. Remaining machinery to be auctioned by
Department. Valuation of attached property done. Process of auction of
attached property in progress. Matter referred to HPC,New Delhi |
|
|
|
55 |
Patheja forging |
Shri. Petheja |
10/2003 dt. 03.12.2003 |
Duty-2.71 Penalty-0.50 |
Inadmissible availment of modvat credit on capital goods. |
Unit closed |
---- |
Both movable and immovable property attached on 12.02.04. EPFO has
auctioned machiney on 24.03.04. Remaining machinery to be auctioned by
Department. Valuation of attached property done. Process of auction of
attached property in progress. Matter referred to HPC,New Delhi |
|
|
|
56 |
Patheja forging |
Shri. Petheja |
10/2003 dt. 03.12.2003 |
Duty-0 Penalty-0.82 |
Inadmissible availment of Modvat credit. |
Unit closed |
---- |
Both movable and immovable property attached on 12.02.04. EPFO has
auctioned machiney on 24.03.04. Remaining machinery to be auctioned by
Department. Valuation of attached property done. Process of auction of
attached property in progress. Matter referred to HPC,New Delhi |
|
|
|
57 |
Ajanta Re-rollings Mills |
Shri. Mosaiek |
17/2004 dt. 23.03.2004 |
Duty-0 Penalty-6.82 |
Removal of goods without payment of duty. |
Unit closed |
---- |
Removal of goods without payment of duty. Plant and machinery worth Rs. 4.60
lakhs detained on 26.03.2004. Notice to defaulter given to M/s BMC on
30.03.2004. Letter to bank issued on 12.04.2004 |
|
|
|
58 |
Turboblast Engineering |
Shri. Shahpurkar |
14/2004 dt. 27.02.2004 |
Duty-16.50 Penalty-16.50 |
Misuse of SSI exemption. |
Unit closed |
---- |
Misuse of SSI exemption. Property under possession of M/s. Saraswat bank.
Notice to the bank to be issued. Plant & machinery detained on 12.03.04.
Under correspondence with Bank. |
|
|
|
59 |
Gupta Concast Limited |
Shri. Gupta |
27/2004 dt. 23.08.2004 |
Duty-8.05 Penalty-0 |
The assessee have cleared CTD bars without payment of duty. |
Unit closed |
---- |
The assessee have cleared CTD bars without payment of duty. Rs. 11.75 Lakhs
recovered. |
|
|
|
60 |
Ethics Pharma MIDC Waluj |
Shri.V.K.VASAN.PARTNER,11 Kohinoor garden,Dashmeshnagar,Aurangabad |
3.4.04 |
Duty-3.37 Penalty-0.23 |
Mfd & clear. Of branded goods |
Unit closed.. |
Factory Plot No.A-12 MIDC Waluj |
Notice under Sec. 142 of Customs Act 1962 issued on 09.12.03. The assessee
has filed appeal along with stay application to CEGAT vide appeal
No.E/644/01 dated 01.03.01. The unit is closed for last three years. Since
the assessee could not produce stay from CEGAT, Action under Rule 230 of
C.Ex. Rules 1944 has taken on 11.03.2001, & machinery is detained. The
notice under Section 142 of Customs Act 1962 is served on assessee
09.12.2003. The Range Supdt. is authorised to take action under sec. 142 of
Customs Act 1962. Notice of Attachment of property is issued on 30-3-2004.
Attachment order pasted on 03.04.04. |
|
|
|
61 |
Siddheshwar SSK,Maniknagar,Tal Sillod,Dist Aurangabad |
Shri.Jaiswal M.D. |
27.3.04 |
Duty-6.59 Penalty-0.70 |
Ruke 57 CC |
Unit closed.. |
Factory at Maniknagar,Tal Sillod,Dist Aurangabad |
Notice of demand to defaulter under Section 142 of Customs Act 1962 is
issued on 4-3--2004 Order of attachment of property is issued on
26-3-2004. Notice on attachment served on 27.03.04.The adovcate of the
assessee has informed that coreasive action for recovery may not be taken
till decision of the stay application. |
|
|
|
62 |
Siddheshwar SSK,Maniknagar,Tal Sillod,Dist Aurangabad |
Shri.Jaiswal M.D. |
27.3.04 |
Duty-0.97 Penalty-0.30 |
Wrong availment Cenvat on capital goods |
Unit closed.. |
Factory at Maniknagar,Tal Sillod,Dist Aurangabad |
Notice of demand to defaulter under Section 142 of Customs Act 1962 is
issued on 4-3--2004 Order of attachment of property is issued on
26-3-2004. Notice on attachment served on 27.03.04.The adovcate of the
assessee has informed that coreasive action for recovery may not be taken
till decision of the stay application. |
|
|
|
63 |
Western Packings and Containers (P) Ltd. B-10 MIDC Paithan |
i)Shri.Uday Moreshwar Abhyankar,Director ii) Shri Chintamani Moreshwar
Abhyankar,Director iii) R.V. Nagarjan.202new bldg.Shastri hal Grant road
Mumbai-7,(119,flat No.1 Collector"s coloney Chembur,Mumbai-74.iv) Shri.Karam
Shamsundar Bhanumurthy,204,B-217,Kannamvar nagar Vikorali (E) Mumbai-82,
v)Shri. Shamsundar Shree Karan S/O Shri.B.Bhanumurthy,24 Bldg.No.9
Yagniknagar ,Amboli,Andheri(W) |
24.2.04 |
Duty-2.64 Penalty-5.00 |
Clandstine removal of goods |
Unit closed.. |
THE MSFC HAS SOLD OUT THE ASSETS |
Factory is closed & M.S.F.C. has taken over the facotry and vide their
letter dtd. 10.11.95 has shown inability to assist in recovery as thereis
shor fall of Rs.10,34,000/- after appropriciation of sale proceeds. Notice
of demand to defaulter under Section 142 of Customs Act 1962 is issued on
24-2-2004to M.S.F.C, Mumbai. |
|
|
|
64 |
Festival Food MIDC Waluj |
Partners are not traceable |
27.2.04 |
Duty-0.60Penalty-0 |
Wrong availment of SSI exemption. |
Unit closed.. |
The premises was rented |
Notice under Sec. 142 issuedbut received back undelivered on 14.11.03 with
remark that not delivered as the addresees are not residing on the given
address ,efforts are being made to locate the address of the directorsand
further action for recovery of arrears will be taken immediately. Notice of
demand to defaulter through Range Supdt.under Section 142 of Customs Act
1962 is issued on 27-2-2004. Notice of Attachment is issued on 2-4-2004.
The unit is closed since 1994.on 3.9.04 the range Supdt.has been directed
for attachment of the property of the assessee. |
|
|
|
65 |
Godavari Mallieable Pvt.Ltd.B3 MIDC Paithan |
F-7 /3 MIDC Chikalthana,Aurangabad |
3.3.04 |
Duty-0.31Penalty-0 |
Clandstine removal of goods |
Unit closed.. |
THE MSFC HAS SOLD OUT THE ASSETS |
factory closed.Claim lodged with MSFC and they assured for consideration of
Govt. dues .The Range Supdt.is in touch with MSFC. Notice of demand to
defaulter under Section 142 of Customs Act 1962 is issued on 3-3-2004 to
MSFC |
|
|
|
66 |
Bafna Re-Rolling Mills PVt.Ltd B-39 MIDC Paithan |
[ OFFICE.. 22, OPP. API MAIN GATE, INDUSTRIAL SECTOR, CHIKALTHANA,
AURANGABAD.]-431210 PH.NO.2482839
]
[CITY OFFICE; SUPER LODGE, NEAR HPO. JUNA BAZAR, AURANGABAD.-431001. PH
NO.2333479] (1) SHRI. SYED
BURHANUDDIN.(CHAIRMAN & MAHAGING DIRECTOR)
(2) SYED KHOURSROUDDIN (DIRECTOR) |
24.2.04 |
Duty-0.75Penalty-0.05 |
Clandstine removal of goods |
Unit closed.. |
THE BMC BANK HAS SOLD OUT THE ASSETS |
The unit is closed. The Range Supdt. Has lodged claim with The BMC bank and
is taking up the matter with theBMC bank. Notice of demand to defaulter
under Section 142 of Customs Act 1962 is issued on 24-2-2004. On 3.9.04
the Range Supdt. has been directed to take further action for recovery of
Govt. dues. |
|
|
|
67 |
UBIKO CHEMICAS PVT. LTD. GUT NO. 840, BIDKIN, TAL, PAITHAN, DIST;
AURANGABAD. ( PH NO. 02431- 241657) |
(DIRECTOR NO.1)SHRI. ANIL LAXMINARAYANAN KAGLIWAL, (2) SMT. USHA ANIL
KAGLIWAL "LAGAN", F/36, SECTOR N-5, CIDCO, AURANGABAD. [DIRECTOR], (3) SHRI
SUBRAMANIUM RAMNARAYAN, (4) SMT. N. MEENAKSHI NARAYANSWAMAY, (5) SHRI.
HARIHARAM RAMAN, F-135, N-4, CIDCO, AURANGABAD.OFFICE E-45, MIDC,
CHIKALTHANA, AURANGABAD-431210 [PH. NO. 0240-2485020, 248567, FAX 2485150.] |
3.3.04 |
Duty-0.61Penalty-0.05 |
Clandstine removal of goods |
Unit closed.. |
IT IS LEARNT THAT THE DIRECTOR IS NOT HAVING ANY ASSETS & IS RESIDING IN A
RENTED PREMISES |
Range Supdt. Has been authorised for taking action undersection 142.unit is
closed and under possission of MIDC so action under 142 cannot be taken
.However efforts are being made to locate the address of thr directors for
taking action under section 142. Notice of demand to defaulter under
Section 142 of Customs Act 1962 is issued on 3-3-2004 to another available
address of the Director of Company. Appenendix - III C for attachment of
property is issued on 12-3-2004. The Range Supdt. reports that the unit is
not in existance therefore they are locating address of the Directors for
further actionAlos aletter to Income Tax Department for information of the
property of the directors has been written on 18.5.2004 and reminded on
30.07.04.The Range Supdt. has been directed to depute a Inspector for
collection of address of the Directors. |
|
|
|
68 |
Shivam Ply-N Wood Pvt.Ltd. A-6 MIDC Waluj Aurangabad |
Shri.Dwarkadas .L.Wadhva, Director Shri.Kavita D.Wadhva, Director,
438 O.T. Station NearKarishma Society Ulhasnagar |
|
Duty-207.68Penalty-242.68 |
Under valulation of goods cleared |
Unit closed.. |
Factory Bldg. Plot No.A-6 MIDC Waluj |
Hon"ble CESTAT vide order dtd. 17.11.03 directed the assessee to
predeposit RS.60 lacs before 8.3.04 .But the assessee has not deposited the
same .Therefore Notice under Sec. 142 of Customs Act 1962 issued on
30-3-2004.CESTAT vide Order No. A/322/WZB/04/C-I dated 8/3/2004 has
dismissed the assessees appeal. Notice of attachment of property is issued
on 29/4/2004. Supdt. Waluj Range along with Inspector has visited the
facatory premises of M/s Shivom Ply-N-Wood Pvt. Ltd. on 7-5-2004. The
factory was found closed. ( Range Supdt. reported that the same was closed
since two and half years) Therefore two panchas were called and the said
notice of Attachment was pasted on the front wall near shutter door before
two panchas. A panchanama to that efrfect was drawn. As the factory is
closed the range Superintendent has been directed to locate the address and
property of the Directors of the factory.The available property of the
assessee at factory site has been attached on 16.8.04 and as no responsible
person is availabe at factory site.The address of the directors is located
and the attachment panchanama has been handed over to them on 30.8.04 at
Ulhasnagar by deputing a special Inspector.Also a letter has been written to
Head quarter office for appointment of Govt.valuler for valulation of the
attached property. |
|
|
|
69 |
Niranjan AlloysSteel Pvt.Ltd. 24 KM Stone Bidkin ,Tal Paithan |
(1) MANAGING DIRECTOR. SHRI . NIRANJAN S/o. SHRIPATRAO JADHAV, 24, CIDCO,
AURANGABAD. PIN
431003.
(2) (SHARE HOLDER ) DR. SHARAD S/O. SHIVAJIRAO PATIL, 129/3, SUT MILL ROAD,
SIGNAL CAMP, LATUR. PIN 413512 |
31.5.04 |
Duty-71.67Penalty-71.67 |
Contravention of Rule 96 Z O (1) |
Unit closed.. |
Property of the assessee"s property has been attached on 11.08.04 |
Notice of demand to defaulter under Section 142 of Customs Act 1962 is
issued on 31-5-2004. Appendix IV for attachment of property is issued on
29.07.2004.The property of the assessee has been attached on 11.8.04 .The
Senior standing counsel ,High Court has been requested to seek permission
from the H.C. for disposal of the attached property. |
|
|
|
70 |
Kannad S.S.K. Ltd.AT/P.Kannad,Tal Kannad |
Shri.G.B.Janjale M.D. |
27.2.04 |
Duty-7.97Penalty-7.97 |
Sugar not exported as per quota,contravention of section 6 of Essential
Commodities Act,1958 |
Unit closed.. |
Factory at Maphule nagar ,Tal Kannad. |
Factory is closed since three seasons. The management has assured for
payment of dues .. Notice of demand to defaulter under Section 142 of
Customs Act 1962 is issued on 27-2-2004. Notice of Attachment of property
is issued on 2-4-2004. On 16-4-2004 Range Supdt. visited the factory and
no responsible person was available. The unit is closed since three years.
Notice of attachment of property is pasted on the wall before two
independent panchas. The Range Supdt. has been directed to contact the
Chairman of the factory for payment of dues.Also the Division Assistant
Commr.along with Division Staff visited the factory on 18.06.2004 but no
responsible person was available. The Range Supdt. has been directed to
contact the Chairman of the factory for recovery of Govt. dues. On 03.09.04
the range Supdt.has been directed for attachment of the property of the
assessee. |
|
|
|
71 |
Sant Eknath S.S.K. Eknathnagar,Tal Paithan |
|
27.2.04 |
Duty-0Penalty-1.00 |
Sugar export scam |
functional |
|
Action against Merchant exporter has been initiated u/s 142 on 01.12.2003
the necessary certificate has been submitted to the Jurdiscational
Commissioner of Central Excise, Ahmedabad.A reminder has also been written
for the same on 3.9.04 to the Jurdiscational Commissioner of Central Excise,
Ahmedabad |
|
|
|
72 |
Dnyaneshshwar SSK At/P.Bhende Tal.Newasa Dist.Ahmednagar |
|
27.2.04 |
Duty-0Penalty-0.05 |
Sugar export scam |
functional |
|
Action against Merchant exporter has been initiated u/s 142 on 01.12.2003
the necessary certificate has been submitted to the Jurdiscational
Commissioner of Central Excise, Ahmedabad.A reminder has also been written
for the same on 3.9.04 to the Jurdiscational Commissioner of Central Excise,
Ahmedabad |
|
|
|
73 |
Gangapur S.S.K. At/P Raghunathnagar,Tal.Gangapur,Dist Aurangabad |
Shri.K.P.Dongaonkar Chairman |
12.3.04 |
Duty-2.50Penalty-0 |
Differential dutyfrom levy sale to free sale sugar |
functional |
Raghunath nagar Tal Gangapur, |
Notice of demand to defaulter under Section 142 of Customs Act 1962 is
issued on 12-3--2004 Order of attachment of property is issued on
30-3-2004. The assessee said that they have filed appeal before CESTAT but
no document of appeal are submitted by the assessee.the range Supdt. has
been directed to take action for recovery of the Govt.Dues.The range
Supdt.has been directed for attachment of the property of the assessee |
|
|
|
74 |
Kannad S.S.K. Ltd.AT/P.Kannad,Tal Kannad |
Shri.G.B.Janjale M.D. |
27.2.04 |
Duty-0Penalty-2.76 |
Differential dutyfrom levy sale to free sale sugar |
Unit closed.. |
Factory at Maphule nagar ,Tal Kannad. |
Factory is closed since three seasons. The management has assured for
payment of dues .. Notice of demand to defaulter under Section 142 of
Customs Act 1962 is issued on 27-2-2004. Notice of Attachment of property
is issued on 2-4-2004. On 16-4-2004 Range Supdt. visited the factory and
no responsible person was available. The unit is closed since three years.
Notice of attachment of property is pasted on the wall before two
independent panchas. The Range Supdt. has been directed to contact the
Chairman of the factory for payment of dues.Also the Division Assistant
Commr.along with Division Staff visited the factory on 18.06.2004 but no
responsible person was available. The Range Supdt. has been directed to
contact the Chairman of the factory for recovery of Govt. dues. On 03.09.04
the range Supdt.has been directed for attachment of the property of the
assessee. |
|
|
|
75 |
Latest Plastics Ltd.MIDC Waluj |
Shri.Deepak Natawarlal Lasaria,Propritor.P.No.25 Friends Coloney,Kokanwadi
,Aurangabad |
27.2.04 |
Duty-0.61Penalty-0 |
Production and clearance of Branded goods. |
Unit closed.. |
Factory Shed No.W-24 MIDC Waluj |
IInd Stage Appeal. Notice of demand to defaulter under Section 142 of
Customs Act 1962 is issued on 27-2-2004. Notice of Attachment of property
is issued on 2-4-2004. Range Supdt. visited the factory on 28-4-2004.
The factory was found closed, therefore the Notice of Attachment was pasted
on the factory door before two panchas.The range Supdt.has been directed for
attachment of the property of the assessee |
|
|
|
76 |
Anway Press Metal MIDC Waluj |
Shri.A.B.ParlikarPropritor,C/O.M/s.TrimuotiTools,G-25 MIDC Satpur,Nasik |
2.4.04 |
Duty-0.59Penalty-0.16 |
Clandstine removal of goods |
Unit closed.. |
Factory Bldg. No.W-88 MIDC Waluj |
IInd Stage Appeal. Notice of demand to defaulter under Section 142 of
Customs Act 1962 is issued on 27-2-2004. Order of Attachment of property is
issued on 2-4-2004. Range Supdt. Informed that the Notice have been
passted on the door of the factory as the same was found closed and
whereabout of the owner are not knaown. A panchanama to that effect has
been drawn and pasted on the facatory door before two panchas on 8-4-2004.
The range Supdt.has been directed for attachment of the property of the
assessee |
|
|
|
77 |
Anway Press Metal MIDC Waluj |
Shri.A.B.ParlikarPropritor,C/O.M/s.TrimuotiTools,G-25 MIDC Satpur,Nasik |
2.4.04 |
Duty-1.38Penalty-0.10 |
Clandstine removal of goods |
Unit closed.. |
Factory Bldg. No.W-88 MIDC Waluj |
IInd Stage Appeal. Notice of demand to defaulter under Section 142 of
Customs Act 1962 is issued on 27-2-2004. Order of Attachment of property is
issued on 2-4-2004. Range Supdt. Informed that the Notice have been
passted on the door of the factory as the same was found closed and
whereabout of the owner are not knaown. A panchanama to that effect has
been drawn and pasted on the facatory door before two panchas on 8-4-2004.
The range Supdt.has been directed for attachment of the property of the
assessee |
|
|
|
78 |
Anway Press Metal MIDC Waluj |
Shri.A.B.ParlikarPropritor,C/O.M/s.TrimuotiTools,G-25 MIDC Satpur,Nasik |
31.5.04 |
Duty-0Penalty-0.80 |
|
Unit closed.. |
Factory Bldg. No.W-88 MIDC Waluj |
IInd Stage Appeal. Notice of demand to defaulter under Section 142 of
Customs Act 1962 is issued on 27-2-2004. Order of Attachment of property is
issued on 2-4-2004. Range Supdt. Informed that the Notice have been
passted on the door of the factory as the same was found closed and
whereabout of the owner are not knaown. A panchanama to that effect has
been drawn and pasted on the facatory door before two panchas on 8-4-2004.
The range Supdt.has been directed for attachment of the property of the
assessee |
|
|
|
79 |
Karan Alloy Steel Ltd.Chitegaon ,Tal Paithan ,Dist.Aurangabad |
Shri.Triloksingh Tarasingh Jabinda M.D. Osmanpura Aurangabad |
2.4.04 |
Duty-3.13Penalty-4.63 |
Default in duty forthnighly duty payment. |
Unit closed.. |
The goods of Approx.value of Rs.7,50,000/- has been seized on 20.7.04 |
Notice of demand to defaulter under Section 142 of Customs Act 1962 is
issued on 2-4-2004. Notice of attachment of property is issued on
19-05-2004, and the same is served to the authorised signatury of the
factory on 24-5-2004 by the Range Supdt.Also goods of Approx.value of
Rs.750000/- has been seized on 20.7.04.The assessee has aslo undertaken for
payment of Rs.50000/-- per month on instalment basis. The assessee has paid
Rs. One Lac on 27.07.04The Range Supdt.has been directed to contact the
Govt.Valuler for the purpose of valulation of the attached property. |
|
|
|
80 |
Niranjan AlloysSteel Pvt.Ltd. 24 KM Stone Bidkin ,Tal Paithan |
(1) MANAGING DIRECTOR. SHRI . NIRANJAN S/o. SHRIPATRAO JADHAV, 24, CIDCO,
AURANGABAD. PIN
431003.
(2) (SHARE HOLDER ) DR. SHARAD S/O. SHIVAJIRAO PATIL, 129/3, SUT MILL ROAD,
SIGNAL CAMP, LATUR. PIN 413512 |
31.5.04 |
Duty-164.59Penalty-164.59 |
Contravention of Rule 96 Z O (1) |
Unit closed.. |
Property of the assessee"s property has been attached on 11.08.04 |
Notice of demand to defaulter under Section 142 of Customs Act 1962 is
issued on 31-5-2004. Appendix IV for attachment of property is issued on
29.07.2004.The property of the assessee has been attached on 11.8.04 .The
Senior standing counsel ,High Court has been requested to seek permission
from the H.C. for disposal of the attached property. |
|
|
|
81 |
Niranjan AlloysSteel Pvt.Ltd. 24 KM Stone Bidkin ,Tal Paithan |
(1) MANAGING DIRECTOR. SHRI . NIRANJAN S/o. SHRIPATRAO JADHAV, 24, CIDCO,
AURANGABAD. PIN
431003.
(2) (SHARE HOLDER ) DR. SHARAD S/O. SHIVAJIRAO PATIL, 129/3, SUT MILL ROAD,
SIGNAL CAMP, LATUR. PIN 413512 |
31.5.04 |
Duty-185.26 Penalty-185.26 |
Contravention of Rule 96 Z O (1) |
Unit closed.. |
Property of the assessee"s property has been attached on 11.08.04 |
Notice of demand to defaulter under Section 142 of Customs Act 1962 is
issued on 31-5-2004. Appendix IV for attachment of property is issued on
29.07.2004.The property of the assessee has been attached on 11.8.04 .The
Senior standing counsel ,High Court has been requested to seek permission
from the H.C. for disposal of the attached property. |
|
|
|
82 |
Girja Steels Pvt. Ltd., Gut.No.850 ,24 K.M. Stone Bidkin, Tal. Paithan |
(1) SHRI. BABASAHEB NAMDEORAO GALBE,[M.D.] , PLOT NO. 1, NEAR GAJANAN
COLONY, GARKHEDA PARISAR, AURANGABAD. [RANJANGAON ROAD, BIDKIN, TQ;
PAITHAN, DIST AURANGABAD. ] (2) SHRI. PRADIP DATTATRAY BIRAJDAR,
DIRECTOR, NEAR SAHILESH PROVISION STORES, BIDKIN, TQ; PAITHAN,
AURANGABAD. (3) SHRI. VIRAJ BABULAL KAKADE, DIRECTOR, (4) RAHUL
SHYANRAO KAKADE, DIRECTOR, (5) SHRI. SATISH SHAYAMRAO KAKADE, DIRECTOR,
ADITYA RESIDENCY, 498, PARVATI, PUNE. |
15.12.03 |
Duty-38.98 Penalty-0 |
Default in duty monthly duty payments.. |
Unit closed.. |
Plant and machinery is attached under panchanama dated 24-3-2004. |
Letter dated 13-11-2003 and four notices to defaulter dated 18-11-2003 and
notice to defaulter dated 24-12-2003 for payment of Central Excise duty was
issued by Supdt. Paithan Range. Notice under section 142 of Cus. Act. 1962
was issued on 15-12-2003 to assessee and on 13-1-2004 to Directors of the
company. Notice of Attachment in Appendix IV is issued on 25-2-2004.
Range Supdt. informed that they are unable to serve the Notice of Attachment
to assessee as th;e factory is closed since long & no representative of the
assessee is availaable in the factory premises. Therefore Notice of
Attachment pasted in the factory premises and panchanama datged 25-2-2004
was drawn. Plant and machinery is attached under panchanama dated
24-3-2004. Effotrs are made to locate the address of the directors. Civil
appeal in High Court seeking permission for disposal of the property of the
assessee has been filed on 9-6-2004 |
|
|
|
83 |
Anway Press Metal MIDC Waluj |
Shri.A.B.ParlikarPropritor,C/O.M/s.TrimuotiTools,G-25 MIDC Satpur,Nasik |
2.4.04 |
Duty-0.34 Penalty-0 |
Default in duty monthly duty payments.. |
Unit closed.. |
Factory Bldg. No.W-88 MIDC Waluj |
Default in payment of C.Ex duty in April 2002. Dy. Commr. Aurangabad - II
Dn. vide letter dated 24-10-2002 authorised to Supdt. WR-V to take action
under Section 142 of Customs Act 1962. Sypdt. WR V vide letter dated
31-10-2002 reported that the registration of the unit is surrendered and
unis closed since July 2002. Therefore no further action can be taken as
where above of propriter are not known. |
|
|
|
84 |
1)M/s. Sun Pharma Ltd., A-8, MIDC, Ahmednagar. |
--- |
1/R.II/2004 dt. 9-3-04 |
Duty-27.83 Penalty-0 |
issued inputs to jobs without reversal of Modvat. |
Yes |
Yes |
--- |
Assessee filed appeal with CESTAT. Stay granted. |
|
|
85 |
2)M/s. Sun Pharma Ltd., A-8, MIDC, Ahmednagar. |
--- |
2/R.II/2004 dt. 13-09-04 |
Duty-9.06 Penalty-0 |
8% reversal of exempted goods |
Yes |
Yes |
----- |
---- |
|
|
86 |
3)M/s. Triarr Polymer, A-47, MIDC, Ahmednagar |
Shri Tyagrajan |
3/R.II/2004 dt. 13-09-04 |
Duty-0 Penalty-1.91 |
Removed inputs on Delivery Challan & without payment of Excise duty |
Yes |
Yes |
----- |
---- |
|
|
87 |
Purna SSK Ltd, Basmat, Tq. Basmath, Dist. Hingoli |
Co-op. Society |
App.-II 28.07.04. App. IIA/IV on 13.08.04. Warrant of attachment issued on
16.09.04 |
Duty-0 Penalty-5.00 |
Diversion of export sugar |
Yes |
--- |
Warrant of attachment issued on 16.09.04 |
AAAAP0899BXM001 |
|
|
88 |
Mahaveer Butyl Rubber Ind., A-6/3, MIDC, Nanded |
K. D. Vora, Director, 15-9-455/456, Afjalganj, Hyd. |
App-I issued on 27.08.04 to Hyd-II Commissionerate |
Duty-29.59Penalty-32.58 |
Clandestine removal of goods |
No |
--- |
App-I issued on 27.08.04 to Hyd-II Commissionerate |
RI/CH40/10/92 |
|
|
89 |
JR Kraft Board, Addl. MIDC Jalna |
- |
App-II - 13.08.04 |
Duty-1.25 Penalty-0 |
Under valuation |
No |
--- |
App-II - 13.08.04 |
--- |
|
|
90 |
Jalna SSK Ltd., Ramnagar, Jalna |
Co-op. Society |
App-II - 13.08.04 |
Duty-60.13 Penalty-0 |
Section 11D case |
No |
--- |
App-II - 13.08.04 |
AAAAJ0670XM001 |
|
|
91 |
MG Rerolling, D-66, Addl. MIDC, Jalna |
Tilak Raj Gupta, 305, Vasant Vihar, Co-op Hsg. Society Chembur, Mumbai &
Vipin Agrawal Bharat Nagar Jalna |
App-II - 13.08.04 |
Duty-7.67 Penalty-0 |
Deemed credit |
Yes |
--- |
App-II - 13.08.04 |
AACCM1503DXM001 |
|
|
92 |
Vasundhara Containers & Pipes P Ltd, C-10/5, Addl. MIDC,Jalna |
Pragnesh Shah & Penal Shah, Near Laxmi Narayan Oil Mill, Dewulgoan Raja
Road, Jalna |
App-II - 13.08.04 |
Duty-1.32 Penalty-0.20 |
Wrong availment of MODVAT |
No |
--- |
App-II - 13.08.04 |
AAACV9270CXM001 |
|
|
93 |
B D Steels, C-20, Old, MIDC, Jalna |
Vivek Kumar Mohta & Arun Kumar Mohta, 1-34-149, Talraja Nagar, Durga Mata
Road, Jalna |
App-II - 13.08.04 |
Duty-7.85 Penalty-0.50 |
Deemed credit |
No |
--- |
App-II - 13.08.04 |
JR/Ch-72/46/94 |
|
|
94 |
Jhalani Tools (I) Ltd., C-2, Addl. MIDC, Jalna |
- |
App-II - 13.08.04 |
Duty-.30 Penalty-0 |
Wrong availment of MODVAT |
No |
--- |
App-II - 13.08.04 |
JR/15/CH-72/92 |
|
|
95 |
Samarth SSK Ltd., Ankush Nagar, Tq. Ambad, Jalna |
Co-op. Society |
App-II - 13.08.04 |
Duty-10.07 Penalty-0 |
Under valuation |
Yes |
--- |
App-II - 13.08.04 |
AADCS9084NXM001 |
|
|
96 |
Samarth SSK Ltd., Ankush Nagar, Tq. Ambad, Jalna |
Co-op. Society |
App-II - 13.08.04 |
Duty-4.93 Penalty-0.50 |
Under valuation |
Yes |
--- |
App-II - 13.08.04 |
AADCS9084NXM001 |
|
|
97 |
Sanjay Insecticides, Gat No. 206, Panshendra, Dewulgoan Raja Road, Jalna |
Yogesh D Patel, 18, Shrikrishna Krupa Society, Bijapur, Dist. Mhaisana,
Gujrat, Rajendra D. Manddhane, 71, Sambhaji Nagar, Jalna |
App-II - 26.08.04 |
Duty-0 Penalty-3.56 |
Clandestine removal of goods |
Yes |
--- |
App-II - 26.08.04 |
AAECS5541FXM001 |
|
|
98 |
Ambajogai SSK Ltd., Amba Sakhar, Tq. Ambajogai, Dist. Beed |
Co-op. Society. N. R. Neharkar, M. D. |
App-II - 03.08.04 App-IIA/IV - 27.08.04 |
Duty-5.06 Penalty-0 |
Molasses stored in kachcha pit without prior approval and without duty |
No |
--- |
App-II - 03.08.04 App-IIA/IV - 27.08.04 |
AAAAA1196L |
|
|
99 |
Ambajogai SSK Ltd., Amba Sakhar, Tq. Ambajogai, Dist. Beed |
Co-op. Society. N. R. Neharkar, M. D. |
App-II - 03.08.04 App-IIA/IV - 27.08.04 |
Duty-4.17 Penalty-0 |
Molasses stored in kachcha pit without prior approval and without duty |
No |
--- |
App-II - 03.08.04 App-IIA/IV - 27.08.04 |
AAAAA1196L |
|
|
100 |
Ambajogai SSK Ltd., Amba Sakhar, Tq. Ambajogai, Dist. Beed |
Co-op. Society. N. R. Neharkar, M. D. |
App-II - 03.08.04 App-IIA/IV - 27.08.04 |
Duty-3.59 Penalty-0 |
Molasses stored in kachcha pit without prior approval and without duty |
No |
--- |
App-II - 03.08.04 App-IIA/IV - 27.08.04 |
AAAAA1196L |
|
|
101 |
Ambajogai SSK Ltd., Amba Sakhar, Tq. Ambajogai, Dist. Beed |
Co-op. Society. N. R. Neharkar, M. D. |
App-II - 03.08.04 App-IIA/IV - 27.08.04 |
Duty-0 Penalty-0.85 |
Molasses stored in kachcha pit without prior approval and without duty |
No |
--- |
App-II - 03.08.04 App-IIA/IV - 27.08.04 |
AAAAA1196L |
|
|
102 |
Manjara SSK Ltd. |
Co-op. Society |
App-II - 13.08.04 |
Duty-7.55 Penalty-0 |
Valuation of molasses used captively |
Yes |
--- |
App-II - 13.08.04 |
AAAAM1527DXM001 |
|
|
103 |
Shetkari SSK Ltd., Killari, Tq. Ausa, Dist. Latur |
Co-op. Society |
App-II - 13.08.04 |
Duty-8.43 Penalty-0 |
Valuation of molasses used captively |
Yes |
--- |
App-II - 13.08.04 |
AABTS7314JXM001 |
|
|
104 |
Shetkari SSK Ltd., Killari, Tq. Ausa, Dist. Latur |
Co-op. Society |
App-II - 13.08.04 |
Duty-0 Penalty-0.25 |
Storage of molasses in Kachcha pit |
Yes |
--- |
App-II - 13.08.04 |
AABTS7314JXM001 |
|
|
105 |
Katare Spinning Mills, Tamalwadi |
|
App-II - 13.08.04 |
Duty-0 Penalty-0.55 |
Wrong availment of MODVAT |
Yes |
--- |
App-II - 13.08.04 |
AAACK7431JXM001 |
|
|
106 |
Terna SSK Ltd., Dhoki, Dist. Osmanabad |
Co-op. Society |
App-II on 20.02.04 App-IIA 27.02.04 Attachment 17.03.04 |
Duty-0 Penalty-4.83 |
collection and retention of duty |
No |
yes. 800 qtls. of sugar bags attached on 17.03.04 |
800 qtls. of sugar bags attached on 17.03.04 |
AAAAT3653MXM001 |
|
|
107 |
Shankar SSK Ltd., Waghalwada, Dist. Nanded |
Co-op. Society |
Attachment dt. 24.07.01 |
Duty-4.58 Penalty-0 |
Section 11D case |
No |
yes. 905 qtls. of sugar bags valued Rs. 9.89 Lakhs attached on 24.07.01 |
905 qtls. of sugar bags valued Rs. 9.89 Lakhs attached on 24.07.01 |
AAAAS4056MXM001 |
|
|
108 |
Ganpati Rerolling Mill, C-3/1 Addl. MIDC, Jalna |
Satish Agrawal & K R Agrawal, 27, Bharat Nagar, Jalna |
Notice of demand issued to R. M., SBH on 30.03.04 |
Duty-10.31 Penalty-0.85 |
Wrong availment of Deemed MODVAT |
No |
yes. Land attached on 2.06.04 |
Land attached on 2.06.04 |
JR/CH72/34/94 |
|
|
109 |
Shri Gajanan SSK Ltd. Sonaji Nagar, Rajuri N, Tq & Dist. Beed |
KL Kshirsagar, MD |
2035 qtls of sugar already detained on 16.11.2000. App-II on 11.08.04
App-IIA & IV on 27.08.04 |
Duty-13.01 Penalty-0 |
Section 11D case |
No |
Yes. 2035 qtls of sugar already detained on 16.11.2000. |
2035 qtls of sugar already detained on 16.11.2000. |
AAMFS2205D |
|
|
110 |
Tuljabhavani SSK Ltd, NalDurg Tq. Tuljapur, Dist. Osmanabad. |
Co-op. Society |
App-II 06.09.03 Notice of attachment on 16.09.03. Order of attachment on
10.10.03. Attachment on 21.10.03 of 1000 qtls of sugar |
Duty-8.00 Penalty-0 |
Section 11D case |
No |
Yes. Attachment on 21.10.03 of 1000 qtls of sugar |
Attachment on 21.10.03 of 1000 qtls of sugar |
AABTS7313RXM001 |
|
|
111 |
Jai Jawan Jai Kisan SSK Ltd., Nalegoan, Tq. Chakur, Dist. Latur |
Co-op. Society |
App-II 17.02.04 Notice of attachment on 27.02.04. Attachment on 16.03.04 of
500 qtls of sugar |
Duty-7.02 Penalty-0 |
Storage of molasses in Kachcha pit without payment of duty |
Yes |
Yes. Attachment on 16.03.04 of 500 qtls of sugar |
Attachment on 16.03.04 of 500 qtls of sugar |
AAAAJ0714FXM001 |
|
|
112 |
Raviraj Rerolling, C4/1 Addl. MIDC, Jalna |
Kishor Agrawal, R. P. Agrawal & G P Agrwal Sarita Kunj, Kapad Bazar,
Jalna |
Attachment on 05.05.04 |
Duty-0.49 Penalty-0 |
Deemed credit |
No |
Yes. Attachment on 05.05.04 |
Attachment on 05.05.04 |
AABCR3391OXM001 |
|
|
113 |
Amar Amit Jalna Alloys, D-52/5, Addl. MIDC, Jalna |
S.T. Dembde, Ajinkya Palace, Mantha Road, Jalna & R.R. Dembde, Panchwati
Niwas, New Mondha , Jalna |
Attachment on 17.04.04 |
Duty-79.08Penalty-0 |
Section 3A case |
No |
Yes. Land & plant attached on 17.04.04 |
Land & plant attached on 17.04.04 |
AABCR3131PXM001 |
|
|
114 |
Amar Amit Jalna Alloys, D-52/5, Addl. MIDC, Jalna |
S.T. Dembde, Ajinkya Palace, Mantha Road, Jalna & R.R. Dembde, Panchwati
Niwas, New Mondha , Jalna |
Attachment on 17.04.04 |
Duty-33.87Penalty-0 |
Section 3A case |
No |
Yes. Land & plant attached on 17.04.04 |
Land & plant attached on 17.04.04 |
AABCR3131PXM001 |
|
|
115 |
Arihant Steels, C-47 Addl. MIDC, Jalna |
Rajesh Soni, Sambhaji Nagar, Jalna . O K Pahade Naya Bazar , Jalna |
Attachment on 25.05.04 |
Duty-0Penalty-0.67 |
Clandestine removal of goods |
Yes |
Yes. MS Bars valued Rs. 0.85 lakhs attached on 25.05.04 |
MS Bars valued Rs. 0.85 lakhs attached on 25.05.04 |
AABFAO4833FXM001 |
|
|
116 |
Rajuri Steels, D-67, Addl. MIDC, Jalna |
Ashish Bhala, Mamta Hospital, Shivaji Statue Road, Jalna & Shiv Kumar N
Lohiya, Dwarka, PriyDarshani Nagar, Jalna |
App-IIA 03.08.04 |
Duty-0.18Penalty-5.42 |
Clandestine removal of goods |
Yes |
--- |
App-IIA 03.08.04 |
AABCR5546AXM001 |
|
|
117 |
Shri Ambemata,A-5/1 Addl. MIDC, Jalna |
Gopichand Dembe & Deepak Kumar Dembde, Dilip Niwas, New Mondha Jalna |
Attachment on 13.05.04 |
Duty-1.71Penalty-2.00 |
Cleared non duty paid input on payment of duty and passed on irregular
MODVAT credit |
No |
Yes. Machine worth Rs. 7 lakhs attached on 13.05.04 |
Machine worth Rs. 7 lakhs attached on 13.05.04 |
JR/CH72/66/95 |
|
|
118 |
Anoop Steel, D-27, Addl. MIDC, Jalna |
Bitu Gupta, Plot No. 10 Saklecha Nagar, Jalna & Rajesh Bansal, Sambhaji
Nagar, Jalna |
Attachment on 04.08.04 |
Duty-2.46Penalty-0 |
Section 3A case |
Yes |
Yes. MS Bars valued Rs. 2.50 lakhs attached on 04.08.04 |
MS Bars valued Rs. 2.50 lakhs attached on 04.08.04 |
JR/CH-72/75/96 |
|
|
119 |
Rhishi Steels & Alloys Pvt. Ltd. D-52/7 Addl. MIDC Jalna |
Dilip Rawal, 38, Damodar Park, 4th floor, 402 LBS Marg, Ghatkopar (W)
Mumbai & Vijay P Sathe, Nath Nagar, Jalna |
App-II - 19.08.04 |
Duty-1.25Penalty-0 |
Section 3A case |
Yes |
--- |
App-II - 19.08.04 |
AABCR3131PXM001 |
|
|
120 |
Deputy Executive Engineer, MSEB, PSC Pole Factory, Beed |
A G Shinde, Exe-Enggr |
App-II - 13.08.04 |
Duty-0.08Penalty-0 |
Assessee failed to pay differential duty as per approved price list. |
Yes |
--- |
App-II - 13.08.04 |
AAACM7507P |
|
|
121 |
Tuljabhavani SSK Ltd, NalDurg Tq. Tuljapur, Dist. Osmanabad. |
Co-op. Society |
Attachment on 29.07.04 |
Duty-1.47Penalty-0 |
Failed to comply with export obligation |
No |
Yes. One machinery of Rs. 2 lakhs attached on 29.07.04 |
One machinery of Rs. 2 lakhs attached on 29.07.04 |
AABTS7313RXM001 |
|
|
122 |
Jai Jawan Jai Kisan SSK Ltd., Nalegoan, Tq. Chakur, Dist. Latur |
Co-op. Society |
App-II on 17.02.04. Notice of attachment on 27.02.04. 500 qtls of sugar
attached on 16.03.04 |
Duty-2.79Penalty-0 |
Failed to comply with export obligation |
Yes |
Yes. 500 qtls of sugar attached on 16.03.04 |
500 qtls of sugar attached on 16.03.04 |
AAAAJ0714FXM001 |
|
|
123 |
Balaghat SSK Ltd. |
Co-op. Society |
App-II - 13.08.04 |
Duty-29.00Penalty-0.25 |
Wrong utilisation of Cenvat Credit for payment Addl. Duty on sugar |
No |
--- |
App-II - 13.08.04 |
AABCB4970EXM001 |
|
|
124 |
Godavari Manar SSK, Shankarnagar, Tq. Biloli, Dist. Nanded |
Co-op. Society |
Attachment on 25.08.04 |
Duty-0Penalty-0.10 |
Penalty for delayed payment |
No |
Yes. 4189 qtls of sugar valued Rs. 27.21 Lakhs attached on 25.08.04 |
4189 qtls of sugar valued Rs. 27.21 Lakhs attached on 25.08.04 |
AAABG0067BXM001 |
|
|
125 |
Kalmbar SSK, Kalambar, Dist. Nanded |
Co-op. Society |
Attachment on 29.07.04 |
Duty-0Penalty-0.38 |
Penalty for delayed payment |
No |
Yes. 38 qtls of sugar valued Rs. 0.38 Lakhs attached on 29.07.04 |
38 qtls of sugar valued Rs. 0.38 Lakhs attached on 29.07.04 |
AABCK3698JXM001 |
|
|
126 |
Marathwada SSK, Dongarkada, Tq. Kalamnuri, Dist. Hingoli |
Under Liquidation |
App-VI served on 24.05.04 |
Duty-0Penalty-0.11 |
Storage of molasses in kachcha pit |
No |
--- |
District Collector, Hingoli who is Liquidator have noted the dues vide his
letter dt. 21.08.04 |
|
|
|
127 |
Marathwada SSK, Dongarkada, Tq. Kalamnuri, Dist. Hingoli |
Under Liquidation |
App-VI served on 24.05.04 |
Duty-6.39Penalty-4.50 |
Valuation of molasses |
No |
--- |
District Collector, Hingoli who is Liquidator have noted the dues vide his
letter dt. 21.08.04 |
|
|
|
128 |
Marathwada SSK, Dongarkada, Tq. Kalamnuri, Dist. Hingoli |
Under Liquidation |
App-VI served on 24.05.04 |
Duty-0.77Penalty-0.55 |
Valuation of molasses |
No |
--- |
District Collector, Hingoli who is Liquidator have noted the dues vide his
letter dt. 21.08.04 |
|
|
|
129 |
RCC Spun, Arjapur, Dist. Nanded |
Co-op. Society |
Attached on 27.03.04 |
Duty-0.44Penalty-0.50 |
Cleared goods without payment of duty |
No |
Yes. 47 Nos. of RCC Pipes valued Rs. 1.54 Lakhs detained on 21.04.98 and
attached on 27.03.04 |
47 Nos. of RCC Pipes valued Rs. 1.54 Lakhs detained on 21.04.98 and
attached on 27.03.04 |
5/R-II/92 |
|
|
130 |
RCC Spun, Arjapur, Dist. Nanded |
Co-op. Society |
Attached on 27.03.04 |
Duty-0.40Penalty-0 |
Wrong availment of MODVAT |
No |
Yes. 96 Nos. of RCC Pipes valued Rs. 1.71 Lakhs detained on 11.07.99 and
attached on 27.03.04 |
96 Nos. of RCC Pipes valued Rs. 1.71 Lakhs detained on 11.07.99 and attached
on 27.03.04 |
5/R-II/92 |
|
|
131 |
RCC Spun, Arjapur, Dist. Nanded |
Co-op. Society |
Attached on 27.03.04 |
Duty-0.63Penalty-0.12 |
Wrong availment of MODVAT |
No |
Yes. 96 Nos. of RCC Pipes valued Rs. 1.71 Lakhs detained on 11.07.99 and
attached on 27.03.04 |
96 Nos. of RCC Pipes valued Rs. 1.71 Lakhs detained on 11.07.99 and attached
on 27.03.04 |
5/R-II/92 |
|
|
132 |
Godavari Manar SSK, Shankarnagar, Tq. Biloli, Dist. Nanded |
Co-op. Society |
Attached on 25.08.04 |
Duty-4.45Penalty-4.45 |
Short payment of duty |
No |
Yes. 4189 qtls of sugar valued Rs. 27.21 Lakhs attached on 25.08.04 |
4189 qtls of sugar valued Rs. 27.21 Lakhs attached on 25.08.04 |
AAABG0067BXM001 |
|
|
133 |
Godavari Manar SSK, Shankarnagar, Tq. Biloli, Dist. Nanded |
Co-op. Society |
Attached on 25.08.04 |
Duty-0Penalty-0.01 |
Non filing of return |
No |
Yes. 4189 qtls of sugar valued Rs. 27.21 Lakhs attached on 25.08.04 |
4189 qtls of sugar valued Rs. 27.21 Lakhs attached on 25.08.04 |
AAABG0067BXM001 |
|
|
134 |
Yogi Exporters, 173/B, Prabhat Industrial Estate, Opp. Soneria Block, Near
General Co-operative, Bapu Nagar, Ahmedabad |
--- |
App-I issued on 27.10.03 to Ahmedabad Commissionerate |
Duty-0Penalty-2.50 |
Diversion of export sugar |
N.A. |
--- |
The case is with Dy. Commr. (TRU), Ahmedabad-II |
N.A. |
|
|
135 |
Ashok Exporter, G-4, Rajlaxmi Plaza, Near Hajipura Garden, Shahibaug,
Ahmedabad |
--- |
App-I issued on 27.10.03 to Ahmedabad Commissionerate |
Duty-0Penalty- 1.00 |
Diversion of export sugar |
N.A. |
--- |
The case is with Dy. Commr. (TRU), Ahmedabad-II |
N.A. |
|
|
136 |
Ashok Exporter, G-4, Rajlaxmi Plaza, Near Hajipura Garden, Shahibaug,
Ahmedabad |
--- |
App-I issued on 27.10.03 to Ahmedabad Commissionerate |
Duty-0Penalty-2.50 |
Diversion of export sugar |
N.A. |
--- |
The case is with Dy. Commr. (TRU), Ahmedabad-II |
N.A. |
|
|
137 |
Godavari Manar SSK, Shankarnagar, Tq. Biloli, Dist. Nanded |
Co-op. Society |
Attached on 25.08.04 |
Duty-8.89 Penalty-8.89 |
Addl. Duty of excise under SEPA |
No |
Yes. 4189 qtls of sugar valued Rs. 27.21 Lakhs attached on 25.08.04 |
4189 qtls of sugar valued Rs. 27.21 Lakhs attached on 25.08.04 |
AAABG0067BXM001 |
|
|
138 |
Marathwada SSK, Dongarkada, Tq. Kalamnuri, Dist. Hingoli |
Under Liquidation |
App-II served on 29.07.04 |
Duty-3.00Penalty-0 |
Addl. Duty of excise under SEPA |
No |
--- |
District Collector, Hingoli who is Liquidator have noted the dues vide his
letter dt. 21.08.04 |
|
|
|
139 |
Godavari Manar SSK, Shankarnagar, Tq. Biloli, Dist. Nanded |
Co-op. Society |
Attached on 03.04.02 |
Duty-18.59Penalty-0 |
Default of duty payment for Oct. 01 & Nov. 01 |
No |
Yes. 1376 qtls of sugar valued Rs. 18.59 Lakhs attached on 03.04.02 |
1376 qtls of sugar valued Rs. 18.59 Lakhs attached on 03.04.02 |
AAABG0067BXM001 |
|
|
140 |
Godavari Manar SSK, Shankarnagar, Tq. Biloli, Dist. Nanded |
Co-op. Society |
Attached on 25.08.04 |
Duty-0Penalty-0.10 |
Non filing of return |
No |
Yes. 4189 qtls of sugar valued Rs. 27.21 Lakhs attached on 25.08.04 |
4189 qtls of sugar valued Rs. 27.21 Lakhs attached on 25.08.04 |
AAABG0067BXM001 |
|
|
141 |
MSEB, PSC Pole, Narsi, Dist. Nanded |
--- |
App-II on 16.09.04 |
Duty-0Penalty-0.90 |
Interest not paid on final assessed duty |
Yes |
--- |
App-II on 16.09.04 |
AAACM7507PXM006 |
|
|
142 |
MSEB, PSC Pole, Gangakhed, Tq. Parbhani |
--- |
App-II on 16.09.04 |
Duty-0Penalty-1.60 |
Interest not paid on final assessed duty |
Yes |
--- |
App-II on 16.09.04 |
AAACM7507PXM003 |
|
|
143 |
Godavari Manar SSK, Shankarnagar, Tq. Biloli, Dist. Nanded |
Co-op. Society |
App-II on 19.08.04 App-IIA/IV on 16.09.04 |
Duty-2.48 Penalty-0.10 |
Clearance of scrap without payment of duty |
No |
--- |
App-II on 19.08.04 App-IIA/IV on 16.09.04 |
AAABG0067BXM001 |
|
|
144 |
Mahaveer Butyl Rubber Ind., A-6/3, MIDC, Nanded |
K. D. Vora, Director, 15-9-455/456, Afjalganj, Hyd. |
App-I issued on 14.11.03 to Hyd-II Commissionerate |
Duty-.15 Penalty-0.07 |
Under valuation |
No |
--- |
App-I issued on 14.11.03 to Hyd-II Commissionerate |
RI/CH40/10/92 |
|
|
145 |
Mahaveer Butyl Rubber Ind., A-6/3, MIDC, Nanded |
K. D. Vora, Director, 15-9-455/456, Afjalganj, Hyd. |
App-I issued on 14.11.03 to Hyd-II Commissionerate |
Duty-2.11 Penalty-2.68 |
Clandestine removal of goods |
No |
--- |
App-I issued on 14.11.03 to Hyd-II Commissionerate |
RI/CH40/10/92 |
|
|
146 |
Mahaveer Butyl Rubber Ind., A-6/3, MIDC, Nanded |
K. D. Vora, Director, 15-9-455/456, Afjalganj, Hyd. |
App-I issued on 14.11.03 to Hyd-II Commissionerate |
Duty-5.96 Penalty-0 |
Duty on scrap |
No |
--- |
App-I issued on 14.11.03 to Hyd-II Commissionerate |
RI/CH40/10/92 |
|
|
147 |
Mahaveer Butyl Rubber Ind., A-6/3, MIDC, Nanded |
K. D. Vora, Director, 15-9-455/456, Afjalganj, Hyd. |
App-I issued on 14.11.03 to Hyd-II Commissionerate |
Duty-0 Penalty-0.08 |
Clandestine removal of goods |
No |
--- |
App-I issued on 14.11.03 to Hyd-II Commissionerate |
RI/CH40/10/92 |
|
|
148 |
Mahaveer Butyl Rubber Ind., A-6/3, MIDC, Nanded |
K. D. Vora, Director, 15-9-455/456, Afjalganj, Hyd. |
App-I issued on 08.03.04 to Hyd-II Commissionerate |
Duty-3.85 Penalty-1.00 |
Shortage/excess of goods |
No |
--- |
App-I issued on 08.03.04 to Hyd-II Commissionerate |
RI/CH40/10/92 |
|
|
149 |
Shri Gajanan Rolling Mill, B-24/1,MIDC, Nanded |
Shri Surendrapal Barara, Hotel JK, MG Road, Nanded |
Attachment on 30.03.04 |
Duty-5.60 Penalty-0.50 |
Wrong availment of Deemed MODVAT |
No |
Yes. Factory shed of Rs. 6.09 lakhs attached on 30.03.04 |
Factory shed of Rs. 6.09 lakhs attached on 30.03.04 |
NR/1/4/94 |
|
|
150 |
GC Industries, A/6/8 MIDC Nanded |
Ramesh Kumar C Agrawal - Partner & Ramkishan Bala Prasad Agrawal, Authorised
Signatary |
Attachment on 28.04.04 |
Duty-4.05 Penalty-0.40 |
Wrong availment of Deemed MODVAT |
No |
Yes. Factory shed of Rs.4.46 lakhs attached on 28.04.04 |
Yes. Factory shed of Rs.4.46 lakhs attached on 28.04.04 |
No.8/130501/CH-72/94 |
|
|
151 |
Mahaveer Butyl Rubber Ind., A-6/3, MIDC, Nanded |
K. D. Vora, Director, 15-9-455/456, Afjalganj, Hyd. |
App-I issued on 27.07.04 to Hyd-II Commissionerate |
Duty-2.55 Penalty-1.00 |
Wrong availment of MODVAT |
No |
--- |
App-I issued on 27.07.04 to Hyd-II Commissionerate |
RI/CH40/10/92 |
|
|
152 |
Hindustan Zinc Ltd., MSSIDC, Nanded |
Hindustan Zinc Ltd., MSSIDC C/o Sterlite Indus. Ltd. Vidya Vihar (W)
Mumbai |
App-I issued on 03.09.04 to Mumbai-II Commissionerate |
Duty-0 Penalty- 0.01 |
Excess goods received on invoice |
No |
--- |
App-I issued on 03.09.04 to Mumbai-II Commissionerate |
S/130501/7/96 |
|
|
153 |
Shri Gajanan Rolling Mill, B-24/1,MIDC, Nanded |
Shri Surendrapal Barara, Hotel JK, MG Road, Nanded |
App-II 30.08.04 App-IIA/IV 16.09.04 |
Duty-0 Penalty-0.58 |
Section 3A case |
No |
--- |
App-II 30.08.04 App-IIA/IV 16.09.04 |
NR/1/4/94 |
|
|
154 |
GC Industries, A/6/8 MIDC Nanded |
Ramesh Kumar C Agrawal - Partner & Ramkishan Bala Prasad Agrawal, Authorised
Signatary |
App-II 30.08.04 App-IIA/IV 16.09.04 |
Duty-0 Penalty-1.38 |
Section 3A case |
No |
--- |
App-II 30.08.04 App-IIA/IV 16.09.04 |
No.8/130501/CH-72/94 |
|
|
155 |
Gangasahai Industries, A-6/9 , MIDC Nanded |
Ramesh Kumar Changiram Agrawal, Payal Plaza, Ist Floor, Vazirabad, Nanded |
App-II 30.08.04 App-IIA/IV 16.09.04 |
Duty-0 Penalty-2.07 |
Section 3A case |
No |
--- |
App-II 30.08.04 App-IIA/IV 16.09.04 |
No.9/130501/CH-72/94 |
|
|
156 |
Amar Amit Jalna Alloys, D-52/5, Addl. MIDC, Jalna |
S.T. Dembde, Ajinkya Palace, Mantha Road, Jalna & R.R. Dembde, Panchwati
Niwas, New Mondha , Jalna |
Attachment on 16.04.04 |
Duty-1.58 Penalty-0 |
Wrong availment of MODVAT |
No |
Yes. Land & plant attached on 16.04.04 |
Land & plant attached on 16.04.04 |
AABCR3131PXM001 |
|
|
157 |
Amar Amit Jalna Alloys, D-52/5, Addl. MIDC, Jalna |
S.T. Dembde, Ajinkya Palace, Mantha Road, Jalna & R.R. Dembde, Panchwati
Niwas, New Mondha , Jalna |
Attachment on 16.04.04 |
Duty-51.56 Penalty-0 |
Section 3A case |
No |
Yes. Land & plant attached on 16.04.04 |
Land & plant attached on 16.04.04 |
AABCR3131PXM001 |
|
|
158 |
Amar Amit Jalna Alloys, D-52/5, Addl. MIDC, Jalna |
S.T. Dembde, Ajinkya Palace, Mantha Road, Jalna & R.R. Dembde, Panchwati
Niwas, New Mondha , Jalna |
Attachment on 16.04.04 |
Duty-54.47 Penalty-0 |
Section 3A case |
No |
Yes. Land & plant attached on 16.04.04 |
Land & plant attached on 16.04.04 |
AABCR3131PXM001 |
|
|
159 |
Amar Amit Jalna Alloys, Gut No. 953, Shelgoan, Jalna |
Bharat T. Dembde, Rah Height, 501/502 Aurangabad & Suryaprakash T. Dembde,
Prakash Palace, Jalna |
Attachment on 16.04.04 |
Duty-0.03 Penalty-3.35 |
Clandestine removal of goods |
No |
Yes. Land & plant attached on 17.04.04 |
Land & plant attached on 17.04.04 |
AABCA5522BXM002 |
|
|
160 |
Mahendra Rerolls,D-6, Old MIDC, Jalna |
Nandkishor agrawal, Tulsi Niwas, Talreja Nangar, Jalna |
Attachment on 11.06.04 |
Duty-2.79 Penalty-1.00 |
Clandestine removal of goods |
No |
Yes. Land & weighbridge attached on 11.06.04 |
Land & weighbridge attached on 11.06.04 |
- |
|
|
161 |
Aries Rerolls, C-23/6/-1 Old MIDC, Jalna |
- |
Attachment on 29.06.04 |
Duty-0 Penalty-0.05 |
Wrong availment of MODVAT |
No |
Yes. Land attached on 29.06.04 |
Land attached on 29.06.04 |
JR/CH-72/43/94 dtd.2.6.94 |
|
|
162 |
Aries Rerolls, C-23/6/-1 Old MIDC, Jalna |
- |
Attachment on 29.06.04 |
Duty-1.41Penalty-0.70 |
Wrong availment of MODVAT |
No |
Yes. Land attached on 29.06.04 |
Land attached on 29.06.04 |
JR/CH-72/43/94 dtd.2.6.94 |
|
|
163 |
Aries Rerolls, C-23/6/-1 Old MIDC, Jalna |
- |
Attachment on 29.06.04 |
Duty-0.06Penalty-0.03 |
Section 3A case |
No |
Yes. Land attached on 29.06.04 |
Land attached on 29.06.04 |
JR/CH-72/43/94 dtd.2.6.94 |
|
|
164 |
Raj Rerolling Mills,C-9, Addl, MIDC, Jalna |
K.N. Mutha, & A.K. Mutha |
Attachment on 08.03.04 |
Duty-4.25Penalty-0 |
Section 3A case |
No |
Yes. Machinery worth Rs. 14.10 lakhs attached on 08.03.04 |
Machinery worth Rs. 14.10 lakhs attached on 08.03.04 |
JR/CH-72/53/94 dtd.11.1.94 |
|
|
165 |
Amit Products, Jalna |
Bharat T. Dembde, & Anita B. Dembda |
Attachment on 30.03.04 |
Duty-0Penalty-1.27 |
Clandestine removal of goods |
No |
Yes. Factory shed attached on 30.03.04 |
Factory shed attached on 30.03.04 |
JR/CH.24/105/2001 |
|
|
166 |
Jaishree Rerolling,D-13, Addl. MIDC, Jalna |
Satish S Rathi & Manish S Rathi, Badi SasakJalna |
Notice of demand issued to R. M., SBH on 30.03.04 |
Duty-1.50Penalty-0 |
Section 3A case |
No |
--- |
Notice of demand issued to R. M., SBH on 30.03.04 |
JR/CH72/73/96 |
|
|
167 |
Madhu Rerolling, B-21, Addl. MIDC, Jalna |
Gopal Toshniwal, College Road, Jalna, Abdul Salim,A. 1-4-65 College Road,
Jalna & Mohd. Haneef Abdul Razzak, Chatti Galli, College Road, Jalna |
Attachment on 30.06.04 |
Duty-2.09Penalty-0 |
Section 3A case |
No |
Yes. Factory shed attached on 30.06.04 |
Factory shed attached on 30.06.04 |
JR/CH-72/66/97 |
|
|
168 |
Neelam Steel Ind., C-54, Addl. MIDC,Jalna |
Sharad Jaiswal & Rupesh Kumar Jaiswal, Nehru Road, Jalna |
Attachment on 14.06.04 |
Duty-0.71Penalty-0 |
Wrong availment of MODVAT |
No |
Yes. Land worth Rs. One lakh attached on 14.06.04 |
Land worth Rs. One lakh attached on 14.06.04 |
JR/CH-72/51/94 |
|
|
169 |
Jaishree Rerolling,D-13, Addl. MIDC, Jalna |
Satish S Rathi & Manish S Rathi, Badi SasakJalna |
Notice of demand issued to R. M., SBH on 30.03.04 |
Duty-0.54Penalty-0.28 |
Non payment of duty on stock of finished goods lying on 1.8.97 |
No |
--- |
Notice of demand issued to R. M., SBH on 30.03.04 |
JR/CH72/73/96 |
|
|
170 |
Kothari Udyog, Opp. Temple, Bhakardan Road, Jalna |
Chayadevi vinaykumar Kothari, 13, Premganga Plaza, Near Shivaji Statue,
Jalna |
App-II 19.08.04 App-IIA/IV on 01.09.04 |
Duty-10.86Penalty-10.86 |
Clearance of goods without payment of duty |
No |
--- |
App-II 19.08.04 App-IIA/IV on 01.09.04 |
JR/CH21/93/2000 |
|
|
171 |
Sonu Traders,Near Teen Darshan Mandir, Bhilai |
N.A. |
App-I issued to Raipur Commissionerate on 13.08.04 |
Duty-0 Penalty-13.89 |
Issued fraudulent modvat invoices |
N.A. |
--- |
App-I issued to Raipur Commissionerate on 13.08.04 |
N.A. |
|
|
172 |
Bisahuram, Prop. Sonu Traders, Near Teen Darshan Mandir,Bhilai |
N.A. |
App-I issued to Raipur Commissionerate on 13.08.04 |
Duty-0 Penalty-1.00 |
Issued fraudulent modvat invoices |
N.A. |
--- |
App-I issued to Raipur Commissionerate on 13.08.04 |
N.A. |
|
|
173 |
Ikram Traders, Near Teen Darshan Mandir, Bhilai |
N.A. |
App-I issued to Raipur Commissionerate on 13.08.04 |
Duty-0 Penalty-2.90 |
Issued fraudulent modvat invoices |
N.A. |
--- |
App-I issued to Raipur Commissionerate on 13.08.04 |
N.A. |
|
|
174 |
Kada SSK |
Co-op. Society |
App-II on 13.08.04 |
Duty-0.44 Penalty-0 |
Assessee failed to export sugar |
No |
--- |
App-II on 13.08.04 |
AAAAK0995KXM001 |
|
|
175 |
Premier Silicarb, Latur |
|
App-I issued to Hyderabad Commissionerate on 28.06.04 |
Duty-1.98Penalty-3.48 |
Clearance of goods without payment of duty |
No |
--- |
App-I issued to Hyderabad Commissionerate on 28.06.04 |
--- |
|
|
176 |
Shetkari SSK Ltd., Killari |
Co-op. Society |
Attachment on 04.04.03 |
Duty-10.62 Penalty-12.40 |
Wrong availment of CENVAT- Depriciation matter |
yes |
Yes. 2400 qtls of sugar attached on 04.04.03 |
2400 qtls of sugar attached on 04.04.03 |
AABJS7314JXM001 |
|
|
177 |
Ganesh Rerolling Mills, Osmanabad |
S. M. Ghodake, Solapur Road, Osmanabad |
App-II on 29.07.04 |
Duty-2.21 Penalty-2.21 |
Section 3A case |
No |
--- |
App-II on 29.07.04 |
--- |
|
