Full Judgment Text
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CASE NO.:
Appeal (civil) 287 of 2008
PETITIONER:
COMMISSIONER OF CUSTOMS, VISAKHAPATNAM
RESPONDENT:
M/S. HYGRDSE PELLETS LTD
DATE OF JUDGMENT: 13/03/2008
BENCH:
S.H. Kapadia & B. Sudershan Reddy
JUDGMENT:
JUDGMENT
O R D E R
CIVIL APPEAL NO.287 OF 2008
Having heard learned counsel and having perused the findings recorded
by the Commissioner (Appeals), we are satisfied that the barge hire
charges were incurred by the Respondent-herein for unloading from
Mother Vessel on to the barge after the customs barrier stood crossed and,
therefore, the barge hire charges, on facts of this case, were not includible
in the assessable value of the imported goods, viz., iron ore.
The civil appeal is dismissed.