M/s. Salasar Ispat Pvt. Ltd. And Ors. vs Commissioner Of Central Excise, Nashik

These appeals are directed against Order-in-Original No 22/CEX/2009 dated 24.12.2009 of the Commissioner of Central Excise and Customs, Nashik. By the impugned order, Commissioner has held as follows:

"1. I confirm the demand of Rs.56,68,565/- (Rs.55,57,417/-B.E.D. + Rs.1,11,148/- Edu. Cess) (Rupees Fifty Six Lakhs Sixty Eight Thousand Five Hundred & Sixty Five Only) against the clandestine clearances of 1782.425 MTs of M. S. Ingots by M/s. ISSPL, during the period July 2006 to Dec 2006, in terms of Section 11A (2) of the Central Excise Act, 1944.

I appropriate the amount of Rs.8,25,000/- (Rupees Eight Lakhs Twenty Five Thousand Only), already paid, during investigation, in terms of Section 11A(2) ibid.

I order for charging the interest at appropriate rate under Section 11AB ibid.

I impose equal penalty of Rs 56 69 5651/- (Rupees Fifty Six Lakhs Sixty Eight Thousand Five Hundred & Sixty Five Only) in terms of Section 11 AC ibid for the contravention of various provisions of Central Excise Rules, 2002, stated hereinabove. However, the penalty may be reduced to the extent of 25% of the amount of penalty imposed in terms of first proviso to Section 11AC ibid, subject to the payment of duty and applicable interest within 30 days from the date of communication of the order, if the 25% penalty amount is also paid within 30 days.

I impose a penalty of Rs.5,00,000/- (Rupees Five Lakhs only) each on Shri Suresh Mittal & Shri Satyanarayan R. Agarwal, both directors of M/s. ISSPL, and Rs.2,00,000/- (Rupees Two Lakhs Only) each on Shri Vijay Kumar Jindal, Shri Vijay Kumar Mahavir Prasad Mittal and Shri Ajay Kumar Baheti, all three Ingot brokers, and M/s. SSIPL, for their alleged involvement, under Rule 26 of the Central Excise Rules, 2002 [para 5.19 refers)."

2.1 M/s. Ishu Super Steel Pvt. Ltd. (Appellant 1), is engaged in the manufacture of M. S. Ingots falling under the chapter 72 of the First Schedule to the Central Excise Tariff Act (CETA), 1985. M/s Salasar Ispat Pvt Ltd (Appellant 2) is the purchaser of goods from Appellant 1, Shri Suresh Mittal (Appellant 3) & Shri Satyanarayan R. Agarwal (Appellant 4), both are directors of Appellant 1, Shri Vijay Kumar Jindal (Appellant 5), Shri Vijay Kumar Mahavir Prasad Mittal (Appellant 6) and Shri Ajay Kumar Baheti (Appellant 7), all three Ingot brokers.

2.2 On the basis of an intelligence gathered, the officers of the Directorate General of Central Excise Intelligence (DGCEI), Zonal Unit, Mumbai that some manufacturers of M. S. Ingots and Re-Rolled products were indulging in a large scale evasion of Central Excise duty by clearing their finished goods clandestinely either through brokers or directly in the market, simultaneous searches were conducted at the office premises of Appellant 2 and office premises of Shri Umesh Modi on 18.12.2006 and various incriminating documents were recovered, which were evidencing

Ø  clandestine clearance of goods by various manufacturers of M. S. Bars located at Jalna and Nashik region were recovered from the possession of one Shri Faruk Shaikh, a broker, dealing in the Iron and Steel products, who was present at the said premises during the course of the search.

Ø  the receipt of clandestinely cleared M S Ingot from various Ingot manufacturing units located at Pune, Ahmednagar, Nashik and Wada and clandestine removals of finished goods M. S. Bars by Appellant 2, along with trading details of clandestinely removed TMT Bars by certain units located in Nashik area.

Ø  clandestine clearance of goods by various manufacturers of M. S. Bars located at Jalna and Nashik region.

2.3. On the basis of the documents retrieved during searches, investigations were carried out and the statements of the following persons in this course at the M. S. Ingot Brokers' / manufacturers' end as well as at customers' end dealing in this commodity were recorded under Section 14 of the Central Excise Act, 1944,-

2.4 The investigations made revealed that Appellant 1 was actively engaged in surreptitious removal of M. S. Ingots manufactured at their factory to Appellant 2, and during the period July 2006 to Dec'2006, had clandestinely manufactured and cleared 1782.425 M.T. of M. S. Ingots valued at Rs.3,47,33,855/- to M/s. SSIPL, which attracted Central Excise duty amounting to Rs.56,68,565/- Rs.55,57,417/- B.E.D. + Rs.1.11.148/- Edu. Cess.

2.5 A show cause cum demand notice dated 26.11.2008 was issued to Appellant 2 by the Additional Director General, DGCEI, Zonal Unit, Mumbai,-

Ø  proposing a recovery of Central Excise duty amounting to Rs.56,68,565/- (Rs.55,57,4177- B.E.D. + Rs.1,11,148/- Edu. Cess] towards clearances of M. S. Ingots during the period July 2006 to Dec'2006, in terms of proviso to Section 11A (1) of the Central Excise Act, 1944 by invoking the extended period of limitation, as the entire activities were kept concealed and surreptitious with an intent to evade the payment of substantial amount of duty.

Ø  appropriation of Rs.8,25,000/- deposited during investigation by the Appellant 1, towards demand of Central Excise duty.

Ø  for charging the interest under Section 11AB of the Central Excise Act, 1944 was made.

Ø  to impose penalty under Section 11AC ibid read with Rule 25 of the Central Excise Rules, 2002 was made for contraventions of Rule 4, 6, 8, 10(1), 11 & 12 ibid.

2.6 Show cause notice also proposed for imposition of personal penalty on Appellant 2 to 7, in terms of Rule 26 of the Central Excise Rules, 2002, for their alleged involvement in abetting / planning such surreptitious illegal activity.

2.7 The show cause notice was contested by all the Appellants except for Appellant 5, and Commissioner has after consideration of submissions made adjudicated the show cause notice as per the impugned order referred to in para 1, supra.

2.8 Aggrieved by the impugned order, the Appellants have filed these appeals.

3.1 We have heard Shri Ashok Kumar Singh, Advocate, for the Appellant 1, 3 & 4 and Shri N N Prabhudesai, Superintendent, Authorized Representative for the revenue. Both sides have also made the written submissions.

3.2 Arguing for the Appellants, learned Counsel submits that-

Ø  The Appellant 1 as a Registered Central Excise Unit is duly maintaining its statutory records for raw material, finished products, stocks and pay necessary duty on clearance as per the provisions of central Excise.

Ø  The demand of duty and penalty has been made on the basis of certain private records allegedly seized from premises of Appellant 2. His premises were never visited for verification of stock etc.

Ø  The Appellant 1 supplied M.S. Ingots to Appellant 2and whatever supplies were made same were duly recorded in the statutory records.

Ø  The allegation of clandestine removal is based upon surmises and conjectures and presumption and there is no corroborative evidence or positive evidence adduced in the Show Cause Notice to prove the complicity of the Appellant.

Ø  The so called private records seized from Director of Appellant 2 on the basis of which the allegation have been made have contradictory entries and shown to have written in code words which as per the department was asked to decipher to substantiate the allegation. There are inherent contradiction and confusion even in such interpretation given / made by the Director of M/s. Salasar Ispat Pvt. Ltd. The statements of director of M/s. Salasar Ispat Pvt. Ltd were duly retracted.

Ø  The department has not recorded the statement of any of the supplier of raw materials.

Ø  There is no recovery of any incriminating evidence either from any of the brokers named in the Show Cause Notice or the Appellant 1. The entire allegation is based on the forced statement of Shri Suresh Mittal, Director of the Appellant dated 23.01.2007 which was retracted on 24.01.2007 and 31.05.2007 which was retracted on 01.06.2007 and the statement of Shri. Satyanarayan Agarwal, Director of the Appellant dated 31.05.2007 which was retracted on 01.06.2007.

Ø  The Appellant was forced to make part payment The copy of the Challan is annexed at page 167 of Appeal Memo.

Ø  The department has relied upon the statement of broker Shri. Vijay Kumar Jindal (Appellant 5), Vijay Mahavir Mittal (Appellant 6) and Ajay Kumar Baheti (Appellant 7) who had allegedly brokered the transaction pertaining to sale of M.S. Ingots clandestinely to Appellant 2. The Appellant sought cross examination of the said brokers in their reply dated 04.08.2009 to the Show Cause Notice. Out of three brokers only Mr. Ajay Kumar Baheti appeared fro cross examination who has categorically stated in his statement dated 03.07.2008 that he was not aware about the transaction. He has duly deposed in his cross examination on 04.08.2009 that he cannot comment whether the consignment were cleared with bill or without bill. The Appellant submits that Mr. Ajay Kumar Baheti did not support the case of the department as his deposition was not precise and pin pointing.

Ø  The other two brokers Mr. Vijay Kumar Mahavir Prasad Mittal and Mr. Vijay Kumar Jindal did not appear for cross examination and therefore there statement remained uncorroborated and unsubstantiated and therefore, no reliance should be placed on their statement.

Ø  There is no recovery of any finished product from the factory of the Appellant or anywhere outside the factory of the Appellant. There is no evidence of any physical recovery of the goods.

Ø  As per the allegation of the department various trucks of raw materials and finished goods would have come and gone out to the factory of the Appellant. All the trucks were required to cross Dindori Octroi Naka/Check Point, however there is not a single octroi receipt showing ingress or egress of the vehicle from the said Naka.

Ø  The confirmation of duty and penalty based upon alleged recovery of private document from third party is illegal and has no evidentiary value and liable to be set aside.

Ø  The entire case is based on recovery of chits from third party and the said party has also denied the clandestine receipt of M.S. Ingots and therefore retracted statement cannot be made basis for confirming demand in absence of any material corroborating the allegations.

Ø  It is submitted there is already a demand confirmed against the appellant for the period Feb, 2005 to November, 2007 vide OIO No. 10/CEX/2009 dated 24.03.2009 on the basis of report prepared by Dr. N.K.Batra on electricity consumption. The Appeal against the OIO was dismissed for non compliance of the stay order passed by the Tribunal. The present SCN dated 26.11.2008 covers the period from July 2006 to December 2006. Since in the first SCN dated 25.02.2008 already covered the period from Feb, 2005 to November, 2007 and in that SCN it is also alleged that as per the electricity consumption the alleged demand was maximum and therefore the second demand covering the same period is totally illegal and unsustainable. It is settled law that two separate adjudications on the same issue for the same period though on different ground is not sustainable in law.

Ø  In so far as the role of Appellant 3 and Appellant 4 directors of Appellant 1 are concerned it is submitted that the directors has not violated any of the provision of Central Excise Act or Rules so as to impose penalty under Rule 26 of Central Excise Rule 2002. There is no evidence put forth for in Show Cause Notice which justify the confirmation of penalty against directors of Appellant in as much as there has been no clandestine removal from Unit and it has not also been brought out in Show Cause Notice as to what role was played by them wherein he has reasonable belief that such excisable goods would be liable for confiscation under Rule 25 of Central Excise Rule 2002 so as to invoke provision under Rule 26 of Central Excise Rules, 2002.

Ø  In so far as Appellant 4 is concerned he has expired and as such no penalty can be imposed upon him.

Ø  He relies on the following decisions in support of the arguments made.

S No

Judgment

Proposition

Para No.

1

Andaman Timber Industries [2015 (324) ELT 641 (SC)]

Reliance on the statement of witnesses who did not appear for cross examination is a serious flaw which makes the order nullity in as much as it amounts to violation of principle of natural justice

6 & 7

2

Arya Fibres Pvt. Ltd [2014 (311) ELT 529 (TAhm)]

There should be tangible evidence of clandestine clearance and not merely inference on unwarranted assumption. The evidence in support thereof should be of excess raw material, unaccounted finished goods, discovery of finished goods outside factory, proof of actual transportation etc.

40

3

Brims Products [2011 (271) ELT 184 (Pat)]

The charge of clandestine removal is required to be proof beyond doubt by Revenue. Presumption cannot take place of positive legal evidence.

9 &10

4

Galaxy Indo Fab Ltd [2010 (258) ELT 254 (TDel)]

No enquiry of whatsoever nature with any of the transporter or supplier of raw material. Not a single piece of clandestinely. removed material apprehended. No records of production capacity of factory, or electricity consumption, statement of employee taken under duress. The clandestine removal is not sustainable.

10,11,13- 15

5

Saakeen Alloys Pvt Ltd.[2017 (308) ELT 655 (Guj)]

In absence of any material reflecting purchase of excess raw Pvt. Ltd material, shortage of finished products, seizure of cash, excess electricity consumption, retracted statement cannot be utilized to prove clandestine removal,

7 & 10

3.3 Learned Authorized Representative countering the argument advanced by counsel submits as follows:

Ø  Based on the intelligence of clandestine clearances of TMT Bars, investigations were made against Appellant 2. From their premises some incriminating documents were seized including two transaction books (sr.no.23, 24) and one cash book (sr.no.26) from Shri Parvesh Gautam Director of Appellant 2. Scrutiny revealed that Appellant 2 had procured MS Ingots from Appellant 1. (Ref - para 1.1.2 and 2.3 of Annexure I of SCN).

Ø  The records (Sr. No. 23, 24 and 26) showed that during the period i.e. 27/6/2006 to 16/12/2006, inter alia, various consignments of MS Ingots were cleared by various MS Ingots manufacturers to M/s Shri Salasar ispat Pvt. Ltd. (SSIPL). The Cash book (sr.no.26) showed details of receipt and payment in cash by SSIPL. It was found that 1762.425 MT of MS Ingots were manufactured and cleared without C. Ex. duty payment by M/S ISSPL to M/s SSIPL.

Ø  In his statements recorded under Section 14, Shri Parvesh Gautam Director of Appellant 2 stated,-

o On 18/12/2006 - that they were purchasing the inputs for their final product CRT Bars etc. viz. Ingots through brokers as well as directly from Appellant 1 and he also gave the names of the brokers (at pg.830 of Appellants' Compilation) and that the entries were written by him and his father only. He admitted in answer to question 6 (page 833 of Appellants' Compilation) that some of the transactions pertaining to sale and purchase were not reflected in their books of account of the said concern. (para 3.3.1 of Annexure of the SCN)

o On 2/1/2007 - He admitted that the purchases from Silvar Ispat, Bhavaskti and Appellant 2 were through brokers as well as directly. He had gone through record no 23 and he admitted the entries therein. He requested that his statement may be recorded on the next date (para 3 3 2 of Annexure I of the SCN)

o On 5/1/2007 he had gone through the above said record no.23 and 24 and stated that some of the consignments appearing in the record were received with Central Excise invoice and that the same were recorded in their books of accounts. He informed that around 1864.496 Mts quantity received with Central Excise invoice and 7426.530 MT was received without invoices, while 47.7751 MT of ingots were traded. He informed that Ishu supper is used as short form for Appellant 2. He stated that freights for ingots transport were paid by ingot manufacturers. Separate Annexures (to the statement) were prepared showing the entries in seized records no.23 and 24 where ingots were cleared with Central Excise Invoices and without Central Excise Invoices. Shri Paresh Gautam has signed on these annexures. (pages 844 to 868 of Appellants' Compilation) and these have been annexed to his statement. (para 3.3.3 of Annexure I of the SCN)

o On 6/1/2007- He confirmed his earlier statements dated 18/12/2006, dated 2/1/2007, dated 5/1/2007 and gave party wise details of ingots procured without cover of Central Excise invoices. He informed that total 1734.650 MT of MS Ingots without C. Ex. invoices procured from Appellant 1 (page 870 of Appellants' Compilation) and informed that the TMT Bars etc. manufactured out of such MS Ingots procured without C. Ex. Invoices were clandestinely cleared/ sold on cash. (para 3.3.4 of Annexure l of the SCN)

Ø  Appellant 5, in his statement

o dated 15/1/2007, after going through the record no.23, admitted that some of the transactions were without bills and some transactions were with bill. (page 914 Appellants' Compilation) and that wherever Ishu or Ishu Super was written it was for Appellant 1, he confirmed the deposition dtd. 2/1/2007, 5/1/2007 and 6/1/2007 of Shri Parvesh Gautama as true and correct. He carefully compared the charts of consignments with C. Ex. invoices and consignments without C. Ex. invoices and record No.23, RG23 A register, invoices etc. and found entries were correctly made in the chart. He admitted that he has sold inter alia, MS ingots from M/S ISSPL to M/s SSIPL. The charts of consignments with invoices and without invoices were signed by him and annexed to his statement (pages 918 to:923 of Appellants' Compilation). As per the chart, there were around 84 consignments of Ingots cleared by Appellant 1 to Appellant 2 without C. Ex. invoices. (para 5.5.1 of Annexure l of the SCN) (pg. 918-919 of compilation)

o dated 17/1/2007 he admitted that the consignments shown in the annexure were cleared without any bill and that he first enquired with the plants manufacturing MS Ingots about availability of MS Ingots and rate for "with bill" and "without bill' consignments and thereafter enquiries were made with rolling mills, thereafter the concerned plant directly sent the material to the Rolling mills without payment of C. Ex. duty, that he used to send his person to the Rolling Mills office for collecting the cash against 'without bills' deliveries. He gave all the details for 'without bill transactions (para 5.5.2 of Annexure l of the SCN). These consignments are reflected in Annexure II to SCN.

Ø  Appellant 6, on 10/1/2007 (page 933-936 of Appellants' compilation) gave his statement in Hindi and admitted that 8 consignments of MS Ingots from Appellant 1 without C.Ex. invoices sold by him to Appellant 2. (para 5.5 of Annexure I to SCN) The chart annexed to his statement giving details of such consignments (page 936 of Appellants' compilation) is as below. (These are reflected in Annexure Il to SCN)

Sr. No. in Ann. Il to SCN

Date

Quantity

Seized record no./page

Page no. of Appellants' Compilation

63

10.07.06

16.08

23/16

574

64

11.07.06

15.835

23/16

574

65

11.07.06

15.86

23/16

574

66

15.08.06

9.74

23/48

591

67

15.08.06

9.78

23/48

591

68

18.08.06

9.75

23/47

590

69

18.08.06

9.64

23/48

591

70

18.08.06

9.585

23/48

591

Ø  Appellant 7 deposed in his statements dated 22/1/2007 (page 937-943 of Appellants' Compilation) and dated 3/7/2008 (paqe 944-947 of Appellants compilation) stated that

o Out of 400 M Ton, 250 M Tons of Ingots were sold from Appellant 1 and 150 M Tons of Ingots were sold from Ms Silver Ispat P. Ltd. Sinnar. For transaction with Appellant 1, I used to talk to Mr Pravesh and for transaction with Silver Ispat P. Ltd. I used to talk with Mr. Satbir Sarla and for Appellant 2, Mr. Şuesh Mittal. Regarding transaction in detail. "I state as the deal used to get confirmed the manufacturer used to send goods and give me the detail which was confirmed by Mr Pravesh of M/s Salasar Ispat and payment by cash was directly given by Mr. Parvesh to the persons of the concerned manufacturer after my confirmation and after the compilation of transaction the sheet of details was disposed by me. Regarding this transaction the ingots have been delivered and payment has also been given to the manufacturer. ...".

o the consignments mentioned in the seized records where C. Ex. invoices were not available and available detailed in separate annexures annexed to his statement. (Para. 5.9, 5.9.1 of Annexure 1 to SCN).

o the details of 15 consignments of ISSPL of Ingots cleared to SSIPL without C. Ex. Invoices (page 941 of Appellants' compilation). These are reflected in Annexure Il to SCN (pg.25 to 27 of Appeal book). These entries are also reflected in the seized records at the pages shown in a table below.

o There was direct purchase from M/s ISSPL without invoicing and broker also and where there was no Central Excise invoices, demand on such consignments have also been made in the annexure I to SCN.

Date

Quantity

Seized record no./page

Page no. of Appellants' Compilation

15.11.06

9,700

23/163

650

15.11.06

9,810

23/163

650

20.11.06

15,450

23/163

650

22.11.06

13,875

23/170

654

22.11.06

9,780

23/170

654

24.11.06

9,130

23/170

654

30.11.06

14,720

24/21

665

30.11.06

9,650

24/21

665

03.12.06

9,275

24/21

665

06.12.06

12,030

24/25

667

06.12.06

15,065

24/25

667

15.12.06

12,970

24/25

667

15.12.06

12,535

24/25

667

15.12.06

9,640

24/25

667

15.12.06

9,870

24/25

667

Ø  In his cross examination of Appellant 7, admitted that no excise invoices carrying the consignments were routed through him. That he cannot comment whether the consignments were duty paid or without duty paid. Since, he admitted the consignments shown in the records were cleared from Appellant 1, it is their duty to show the evidence that the said consignments were duty paid. He also said that whatever he stated in the statements was true (para 3 of OIO - internal page 13 of OIO).

Ø  Following decisions are relied in support

o Muddasani Venkata Narsaiah (D) Th. Lrs. [(2016) 12 SCC 288] (para 16)

o In Hindustan Spg. and Wvg. Mills Ltd. [2007 (4) Bom CR 568, (2008) ILLJ 243 Bom, 2007 (5) MhLj 801]. (para 84)

o Paulmeli Vs State of Tamil Nadu in Criminal Appeal No. 1636 of 2011 (para 11)

Ø  The cross examinations of Appellant 5 and Appellant 6 were allowed but they did not attend the same on 17/8/2009 and 18/9/2009 (as per para 5.10 of OIO), in terms of Section 9D of Central Excise Act, where a person's presence cannot be obtained without delay or expense, the statement can be admitted in evidence.

Ø  Appellants claim that the Statements of Appellant 3 and Appellant 4 were retracted. The Original Adjudicating Authority in para 5.8 of OIO, had dealt with the claim of retraction

Ø  The Appellants claim that the statement of Shri Suresh Mittal dated 23.01.2007 was retracted on 24.01.2007 however, Shri Suresh Mittal in his statement dated 31/5/2007 (page 966 of Appellant's compilation) had deposed that his deposition was correctly recorded in his earlier statement dated 23/1/2007. This shows that there was actually no retraction. The statements were voluntarily given.

Ø  The ratios in the following case laws are relied upon as the same are correctly applicable in the facts and circumstances of the present case.

o K.I. Pavunny [997 (90) E.L.T. 241 (S.C.)] (para 19,21,25,32,34)

o Kalvert Foods India Pvt. Ltd. [2011 (270) E.L.T. 643 (S.C.)] (para 22-27)

o Gulabchand Silk Mills P Ltd [2005 (184) ELT 263 (Tri-Bang)] (para 8-11)

o Sharad Ramdas Sangle [2017 (347) E.L.T. 413 (Bom.)] (para 3)

o Systems & Components Pvt. Ltd. 2004 (165) E.L.T. 136 (S.C.) (para 5)

o Ludhiana Food Products (1989 (43) E.L.T. 648 (Tribunal)] (para 12,13)

o Sahara Steel Rolling Mills (2008 (224) E.L.T. 307 (Tri. - Del.)] (para 4)

o Vinod Solanki [(2008 (228) E.L.T. 17 (Bom.)] (para 7)

o SRG International [2011 (269) E.L.T. 497 (Tri. - Del.)] (para 4.1)

o Zaki Ishrati [(2013 (291) E.L.T. 161 (All.)] (para 23,36)

o Sidharth Shankar Roy [2013 (291) E.L.T. 244 (Tri. - Mumbai)] (para 17.2)

o Vaibhav Exports [2009 (244) E.L.T. 527 (Bom.)] (para 12)

o Sanjay Shah [2011 (254) ELT 211 (Mad)] (para 8-11)

o Jai Hind Oil Mills Co. [(1987 (28) E.L.T. 507 (Tribunal)] (para 13)

o Indian Strips [2004 (173) E.L.T. 265 (Tri. - Mumbai)] (para 24)

o Anjani Kumar Shah [(2002 (147) E.L.T. 890 (Tri. - Del.)] (para 8.1)

o Debes Industries [(1994 (71) E.L.T. 943 (Tribunal)] (para 8)

o Somani Ferro Alloys Ltd. [(1990 (47) E.L.T. 445 (Tribunal)] (para 5)

o Harssha Tea (India) Ltd. [2006 (204) E.L.T. 622 (Tri.- Chennai)] (para 2)

o Saraf Silicates [1999 (112) E.L.T. 674 (Tribunal)] (para 4,5)

o Phoenix Mills Ltd. [ 2004 (168) E.L.T. 310 (Bom.)] (para 16)

o Hon'ble Supreme Court Judgment in the case of State Of Tamil Nadu vs Kutty @ Lakshmi Narasimhan on 10 August, 2001 in Appeal (crl.) 453 of 1991 (Last para on page 3)

Ø  On the issue that the demand is covered by earlier show cause notice and there is overlap he relies on following decisions

o Maldhari Sales Corporation [2016 (334) E.L.T. 418 (Del.)] (para 18,20)

o Peico Electronics and Electricals Ltd. [1994 (71)E.L.T. 1053 (Tribunal)](para 47-49)

o LSM Exports [(2015 (315) E.L.T. 407 (Del.)] (para 4)

o D.C.W. Limited [(1988 (35) E.L.T. 167 (Tribunal)] (para 8)

o Jocil Ltd. [2008 (226) E.L.T. 8 (S.C.)]( para 1-4)

o Creative Cosmetics [1993 (63) E.L.T. 348 (T)]( para 27)

o Peico Electronics and Electricals Ltd. [1994 (71) ELT 1053 (T)]]( para 46,47,49)

o M.M. Cylinders (P) Ltd, [ 2012 (277) E.LI, 78 (T - Bang.) (para 10.3-10.4)

o B.P.L. India Ltd. [2002 (143) E.L.T. 3 (S.C.) (para 17)

o Ashwini Kumar [(2018) 3 SCC 308] (para 19)

Ø  The records evidence the transactions between Appellant 1 and Appellant 2 for which Appellants could not produce any valid duty paying documents. The clandestine removal was accepted by the Directors of Appellant 1 and Appellant 2. Brokers also admitted the transactions.

Ø  As to the other Appellants and their appeals, they have filed appeals against the penalties imposed on them. It is evident from the evidence detailed in the SCN and OIO, they have dealt with the goods and they were aware that the good were liable to confiscation, as all the ingredients required for imposition of penalty is evident, the penalties have been correctly imposed on them as held in case of

o Sanjay V Deora [2014 (306) ELT 533 (Guj.)]( para 4,10.2, 12,13)

o Amex Alloys P Ltd [2013 (296) E.LT. 229 (Tri. - Chennai)] (para 17)

o Shivkripa ispat Pvt. [2010 (262) E.L.T. 477 (Tri. - Mumbai)] (para 10,11,12).

4.1 We have considered the impugned order along with the submissions made in appeal, during the course of arguments and the written submission filed. Before any further discussion is made we would like to make an observation that in this a large number of decisions have been relied upon by both the sides to support their case. While we appreciate the effort put in but we would like to begin with the observations made by the Hon'ble Apex Court in case of Saheli Leasing & Industries Ltd. [2011 (22) STR 97 (SC)]

"7. These guidelines are only illustrative in nature, not exhaustive and can further be elaborated looking to the need and requirement of a given case :-

(a) It should always be kept in mind that nothing should be written in the judgment/order, which may not be germane to the facts of the case; It should have a co-relation with the applicable law and facts. The ratio decidendi should be clearly spelt out from the judgment/order.

(b) After preparing the draft, it is necessary to go through the same to find out, if anything, essential to be mentioned, has escaped discussion.

(c) The ultimate finished judgment/order should have sustained chronology, regard being had to the concept that it has readable, continued interest and one does not feel like parting or leaving it in the midway. To elaborate, it should have flow and perfect sequence of events, which would continue to generate interest in the reader.

(d) Appropriate care should be taken not to load it with all legal knowledge on the subject as citation of too many judgments creates more confusion rather than clarity. The foremost requirement is that leading judgments should be mentioned and the evolution that has taken place ever since the same were pronounced and thereafter, latest judgment, in which all previous judgments have been considered, should be mentioned. While writing judgment, psychology of the reader has also to be borne in mind, for the perception on that score is imperative.

e) Language should not be rhetoric and should not reflect a contrived effort on the part of the author.

(f) After arguments are concluded, an endeavour should be made to pronounce the judgment at the earliest and in any case not beyond a period of three months. Keeping it pending for long time, sends a wrong signal to the litigants and the society.

(g) It should be avoided to give instances, which are likely to cause public agitation or to a particular society. Nothing should be reflected in the same which may hurt the feelings or emotions of any individual or society."

4.2 In view of the above observations made by the Apex Court we are not inclined to refer to all the decisions cited by both the sides but will be referring to only those which are relevant for deciding the issue.

4.3 The facts in the present case are that during the search conducted at the premises of Appellant 2, certain documents were recovered/ retrieved, which showed the that he was indulging in clandestine clearance of goods, and was also receiving the raw material for the manufacture of such finished goods from various manufacturers either directly or through the brokers clandestinely without the payment of due Central Excise duty. Appellant 1, is one of such persons who was supplying the raw material to Appellant in such manner. On the basis of investigations made against the Appellant 2, investigations were also made against the Appellant 1 and statements of the Directors (Appellant 3 and 4) and the brokers through whom the goods were supplied by the Appellant 1 to Appellant 2 were also recorded. On basis of these investigations the show cause notice dated 26.11.2008 was issued to the appellants, and adjudicated. The facts as stated above are not in dispute. Appellants have challenged the impugned order on following grounds,-

a. The case has been made against them on the basis of certain documents that were recovered from the premises of some other person and not on basis of any incriminating evidences, found from their premises. In fact no search was ever in course of entire proceedings conducted at their premises nor any stock verification etc undertaken at their premises showed any variation in stocks etc.

b. The case has been made against them on the basis of the retracted statements of the Directors in company.

c. The cross examination of two of the broker's was not undertaken and hence their statements cannot be relied upon, the broker who has been cross examined was unable to stand by his version in the statement.

d. Some portion of demand overlaps with proceedings initiated against them by the earlier show cause notice issued to them relying on the electricity consumption report prepared by Dr N K Batra.

4.4 Commissioner has in the impugned order discussed the facts and evidences I relating to the case as follows:

"5.2. Issue engulfed relates to clandestine manufacture & clearance of M. S. Ingots during the period July 2006 to Dec 2006 as alleged in the notice. To decide the case of clandestine manufacture and clearance, following vital ingredients / parameters require its proper examination and establishing the facts:

1) evidence relating to clandestine procurement of raw materials for manufacture of Ingots.

ii) evidence relating to clandestine manufacture and clearance of finished goods i.e. M. S. Ingots;

iii) financial arrangement i.e. flow back of money to M/s. ISSPL.

5.3. The case is built up on the basis of information contained in the private note books / collection books / chits recovered during the searches from various places, mentioned below:

(a) Relating to procurement of raw materials unaccountably by M/s. ISSPL

1) Admission by Shri Suresh Mittal, Director - M/s. ISSPL in his statement dated 23.01.2007 for receipt of M. S. Scrap.

2) Admission by Shri Satyanarayan Agarwal, Director - M/s. ISSPL in his statement dated 31.05.2007 for receipt of M. S. Scrap.

(b) Relating to sale of M. S. Ingots (finished goods) 'without bills' by M/s. ISSPL: 1) Two Note Books containing entries of transactions (seized record no. 23 & 24) and one Cash Book of receipts & payments (seized record no. 26) recovered from the office premises of M/s. SSIPL located at New Darukhana, Mumbai on 18.12.2006, where Shri Pravesh Gautam, Director - M/s. SSIPL was present.

2) Two collection books for the years 2005-06 & 2006-07 (seized record No.1& 2), recovered from the possession of Shri Faruk Shaikh, Broker, during search conducted at the office premises of M/s SSPL, located at Kharbanda Park, Dwarka Circle Nasik on 16.12.2006

I have gone through the said records and I find that the entries are written in hand in the said private note books/ collection books/ Cash Book/ chits. The entries are primarily showing the description of the product, quantity, rate, value, suppliers/ broker's name in coded form and cash receipts and payments towards effecting those transactions. During investigation, such coded information was deciphered and decoded by Shri Pravesh Gautam & Shri Pravin Gautam, both Directors Ms. SSIPL, and further affirmed by various brokers / suppliers.

5.4. First of all, I take up the case relating to clandestine purchase of M. S. Scrap. Here, I find that Shri Suresh Mittal, Director of M/s. ISSPL, in his statement dated 23.01.2007, had admitted that he had purchased M. S. Scrap unaccountably, proportionate to the Ingots unaccountably produced. The details of such purchase could not be made available, as the same were not accounted for in the books of accounts as well as the documents were destroyed after completion of the transaction. This admission came to fore when the clandestine removal of M. S. Ingots by M/s. ISSPL was detected on the discreet scrutiny of seized record no, 23, 24 & 26 recovered from the office premises of M/s. SSIPL at Mumbai. Shri Satyanarayan Agarwal, another Director (M/S. ISSPL), in his statement dated 31.05.2007, also ratified the deposition of Shri Suresh Mittal, discussed earlier, relating to unaccounted procurement of M. S. Scrap. Since, both directors of the company had themselves confessed their offence, no question of existence of doubt arises here.

5.5.1. As regards to second point i.e. clandestine removal of M. S. Ingots manufactured by M/s. ISSPL through brokers namely Shri Vijay Kumar Jindal, Shri Vijay Kumar Mahavir Prasad Mittal and Shri Arun Kumar Baheti, I find that the Note Books containing entries of transactions and Note (Cash) Book comprising information relating to receipts & payments against transactions (seized record nos. 23, 24 & 26) were recovered from the office premises of M/s. SSIPL at Mumbai and the said private note books & cash book contained the entries specifying name of supplier, date of removal, quantity of goods, rate & value thereof and the payments received. The entries relating to M. S. Ingots cleared without bills' to M/s. SSIPL are reflected on the page nos. 7, 16, 21, 34, 44, 48, 54, 59, 64, 65, 74, 87, 97, 103, 114, 121, 142, 153, 163, 167, 170 & 172 of seized record no. 23 and page nos. 21, 25 & 38 of record no. 24, as deciphered by Shri Pravesh Gautam. Further, on interrogation, Shri Pravesh Gautam, Director - M/S. SSIPL, in his statements dated 18.12.2006, 05.01.2007, 06.05.2008 & 07.05.2008, admitted that he had procured 1782.425 MTs of M. S. Ingots without bills in cash from V s. ISSPL through above named brokers. The said Ingots (except to the quantity of +7.775 MTs of M. S. Ingots, which were traded through one broker Shri Madhu Singh Parmar) were consumed in their factory for production of M. S. Bars, which were subsequently cleared clandestinely. Same deposition was averred by Shri Suresh Mittal and Shri Satyanarayan Agarwal, both directors of M/s. ISSPL, in their respective statements, admitting the facts that they had cleared M. S. Ingots surreptitiously without bills to M/s SSPL. It is lucid that clandestine removal is juxtaposed to clandestine manufacture. Without ones, the existence of other is not conceptual.

The said clearance were effected through Shri Vijay Kumar Jindal, Shri Vijay Kumar Mahavir Prasad Mittal and Shri Ajay Kumar Baheti, Ingot brokers. All of the brokers in their respective statements had admitted that the said consignments were dispatched by M/s ISSPL 'without bill' to M/s SSIPL, on receipt of their commission. On a critical perusal of the incriminating documents, I find that M/s ISSPL had effected the clearance of M S Ingots surreptitiously to M/s. SSIPL without payment of duty. Also, the investigation conducted at the penultimate customers' and who had procured the M. S. Bars from M/s. SSIPL had yielded the expected results, as various customers / dealers had admitted the facts of purchase of M. S. Bars without bills' from M/s. SSIPL. Without receipt of M. S. Ingots unaccountably, the manufacture of M. S. Bars by M/s. SSIPL (cleared without bills') is highly unimaginable.

5.5.2. Apart from the admission of surreptitious removal of M. S. Ingots and its delivery to M/s. SSIPL, Shri Suresh Mittal, Director

- M/s. ISSPL also revealed the 'modus operandi', whatever was adopted to give the cover-up to the illicit transaction; that whenever they dispatched the materials (Ingots) to M/s. SSIPL without bills, one close confidant person from his side accompanied with the consignments carrying the Central Excise invoice and weighment slips and after its safe reach to the destination point, the said person brought back the same Central Excise invoice / weighment slips to the parent factory where the bills were destroyed. This methodology was meticulously postulated and adopted to get the hassle free and safe transit of the goods and to circumvent the departmental officers in transit, if consignments were intercepted in between

5.6. Relating to third point i.e. realization of the sale proceeds, all Ingot brokers named above and Shri Suresh Mittal and Shri Satyanarayan Agarwal, both directors of M/s. ISSPL and Shri Pravesh Gautam, Director - M/s. SSIPL, had confessed in their respective statements that the payments were made in cash as soon as the transactions were over. Also, the seized record no. 26 recovered from Mumbai office premises and the seized record no. 1 & 2 retrieved from the possession of Shri Faruk Shaikh, Broker, had evidenced the same. It is trite that the accounts covering the cash transactions (without bills) are never accounted for and also no trace out is left for the detective agencies to get its clue, when transactions are effected with ulterior motives and malafide intention.

5.7. The sum and substance of the discussion at Para 5.4., 5.5. & 5.6, hereinbefore, is that M/s. ISSPL were indulged in illicit & malice trade activities and they had surreptitiously manufactured and cleared M. S. Ingots to M/s. SSIPL, and thus the three legs of clandestine manufacture and clearance are grounded well."

4.5 Appellant 1 contended that the case is based on the documents which were recovered from the premises of third party and have not been corroborated by any other source. True the case is based on the three note books/ diaries which were recovered from the premises of the Appellant 2, however we find that during the course of investigation these documents were shown to the Directors of Appellant 1 (Appellant 3 and 4). In their statements the Directors have admitted about the facts stated in the said documents. The statements of the director wherein they have admitted the entries that have been taken from the documents recovered from the premises of M/s Salasar Ispat are reproduced below:

4.5.1 Statement of Shri Satyanarayan Ruliram Agarwal Aged 50 years Occupation, Business, Director of M/s Ishu Super Steel Pvt ltd., located at Plot Jo. D5/D-6, STICE, Musalgaon, Shirdi Road, Sinner, Nashik-422 112. Residing at Matruchhaya, Kalpturu Nagar, Behind Naponta Talkies, Mashit. Recorded under the provisions of Section 14 of the Central Excise Act, 1944 by Shri. v. I. Dhotre, St. Intelligence Officer, DGCEI, Zonal Unit, Mumbai on 31.05.2007.

In response to your summons dated 29.05.2007, I have appeared before you to tender my true and correct statement. I have been explained the provisions of Section 14 of the Central Excise Act, 1944 whereby the above inquiry is deemed to be a judicial proceeding' within the meaning of section 193 and 228 Indian Penal Code, according to which intentionally giving false evidence or fabricating false evidence, for the purpose of being used in these proceedings, is an offence punishable under Section 193 of the Indian Penal Code, and intentionally offering insult, or causing any interruption to the Officer sitting in these proceedings, is an offence punishable under Section 228 of the Indian Penal Code. Having understood my responsibility hereunder I give my true & correct statement.

My name, age and residential address are correctly stated above. My telephone numbers are, Mobile: 9371340418, Office: 02551-240418 19, Fax- 02551-240377, I am Director in M/s. Ishu Super Steel Pvt. Ltd. located at: D-5/D-6, STICE, Musalgaon, Shirdi Road, Sinnar, Nashik, having its registered office located at same address. The name of the other Directors are Shri Suresh Agarwal, Shri Suresh Mitttal and Shri Mohit Sarlia. This company is engaged in the manufacturing of Iron and Steel articles namely M.S. Ingots. The raw material used for the manufacture of M.S: Ingots is M.S. Scrap and Sponge Iron. We procure M.S.Scrap form local scrap merchant and Sponge Iron is procured mainly from Raipur and Bellari.

I have now been shown the statement dated 23.01.2007, of Shri Suresh Mittal, one of the Directors of M/s. Ishu Super Steel Pvt. Ltd. recorded by the officers of the DGCEI. I have put my dated signature on the aforesaid statement in token of having seen and read the same. In this regard I state that all the depositions made by Shri Suresh Mittal in the said statement are fully correct. I agree and confirm all his depositions as true and correct. Now I have been shown the statement dated 31.05.07 of said Shri Suresh Mittal, I have put my dated signature on the aforesaid statement in token of having seen and read the same. I agree and confirm all his depositions made thereunder as true and correct. I confirm that Shri Suresh Mittal was looking after the sales, purchases and receiving as well as remitting payments of the company till end of March 2007. Since April 2007, I am looking after the entire business affairs of the company. During the period till March 2007, I was looking after all the work related to the factory/ Plant i.e. receipts of raw material in the factory, Production and dispatches of the finished goods viz, M.S.Ingots to the customers, which included transportation of the goods to be dispatched. On being asked about the arrangement of the transportation and the despatch of the M.S Ingots cleared without payment of Central Excise duty from our factory to M/s Shri Salasar Ispat Pvt. Ltd., I state that such without bill transactions were done by me with the brokers as well as directly to the customers. I agree that the total quantity of 1782.425 MT of M.S.ingots have been cleared by M/s. Ishu Super Steels Pvt. Ltd. from our factory to M/s. Shri Salasar Ispat Pvt. Ltd. Nashik, during August 2006 to December 2006, without cover of Central Excise Invoice and without payment of Central Excise duty. I also accept that the payments against the said clandestine clearances have been received by me in cash, from Shri Pravesh Gautam, Director of M/s. Shri Salasar Ispat Pvt. Ltd. either directly or through our brokers on the dates as per Annexure-i to the statement dated 23.01.07 of Shri Suresh Mittal

I have nothing more to say at present. The above statement has been typed as dictated by me. After having gone through the above statement I confirm that the same has been typed correctly. The above Statement is given by me voluntarily without any threat or pressure and the same is fully correct.

4.5.2 Statement of Shri Suresh Mittal, Aged: 36 years, Occupation : Business, Director in M/s. Ishu Super Steel Pvt. Ltd., located at: Plot No. D-5, Stice, Musalgaon, Tal, Sinnar, Dist. Nashik, residing at: Flat No. 602, Sun crest, Louis Wadi, Thane (West), recorded under the provisions of Section 14 of the Central Excise Act, 1944 by Shri. R. S. Khetan, Sr. Intelligence Officer, DGCEI, Zonal Unit, Mumbai on 23.01.2007.

In response to your summons dated 23.01.2007, I appear before you to tender my true and correct statement. I have been explained the provisions of Section 14 of the Central Excise Act, 1944 whereby the above inquiry is deemed to be a "judicial proceeding' within the meaning of section 193 and 228 Indian Penal Code, according to which intentionally giving false evidence or fabricating false evidence, for the purpose of being used in these proceedings, is an offence punishable under Section 193 of the Indian Penal Code, and intentionally offering. insult, or causing any interruption to the Officer sitting in these proceedings, is an offence punishable under Section 228 of the Indian Penal Code. Having understood my responsibility hereunder I give my true & correct statement.

My name, age and residential address are correctly stated above. My telephone numbers are, Mobile: 9324232100, Res: 32568499. I am director of M/s. Ishu Super Steel Pvt. Ltd., located at: Plot No. D-5, Stice, Musalgaon, Tal, Sinnar, Dist. Nashik, Bhagwati Steel Gast Ltet., located at: Plot No. D-101, MIDC, Tal, Sinnar, since its incorporation on 20.01.2005. We have our head office located at 49A, 3rd Floor, Latif House, Carnac Bunder, Masjid(East), Mumbai - 400 009 where all the work relating to sale, purchase, accounts, payments etc. are done. On being asked about my educational qualification, I state that I am commerce graduate. The names of the other directors are Shri Satyanarayan Agrawal, Shri Suresh Agrawal and Shri Mohit Sarlia. This company is engaged in the manufacturing of Iron and Steel articles namely M.S. Ingots. For the manufacture of M.S. Ingots, the main raw materials are M.S. Scrap, Sponge Iron, Pig Iron etc. I further state that M.S. Scrap is procured locally whereas Sponge Iron and Pig Iron is procured from Raipur based units. On being asked about the manufacturing process, I state that these raw materials are melted in the electric furnace and M.S. Ingots are manufactured by pouring melted iron in the moulds.

On being asked about the procedure for sale of M S Ingots, I state that the sale of M.S. Ingots is done mainly through brokers and sometimes directly by me or Shri Satbir Sarlia, who is father of the other director of the company i.e. Shri Mohit Sarlia. Shri Satbir Sarlia is my distant relative also. In this regard, I further state that first we ascertain the rate at which the M.S. Ingots are sold in the market from the brokers and if agreed to us, we finalize the deal with the brokers or with the rolling mills. On being asked to give the names of the brokers, through whom; we have sold our M.S. Ingots, I give the names as under:

1) Shri Vijay Jindal

2) Shri Ajay Baheti

3) Shri Vijay Mittal

On being asked as to whether all the consignments of M.S. Ingots cleared from your factory is duly accompanied by the Central Excise Invoice and all the clearances are Central Excise Duty paid, I state that some of the consignments are cleared by our factory without payment of Central Excise Duty. On being asked, I state that in case of clearances without payment of duty, the Central Excise Invoices are prepared and sent with the vehicles carrying M.S. Ingots along with weighment slip showing weight of the consignment. These Central Excise Invoices and weighment slips are taken back after the safe delivery of the consignments at the premises of rolling mill and there after torn off without recording in the books of accounts. On being asked to produce such parallel invoices and the book from which the same are issued, 1, state that we have already destroyed all such parallel invoices and the books. I further state that such clearances are not recorded in our books of accounts. Neither the corresponding quantity of raw material is recorded in the books of accounts, nor, the production, intended to be cleared without payment of Central Excise Duty is recorded.

On being asked about the rates quoted for with bill consignments and without bill' consignments, I state that with bill! rates are quoted as basic rate plus Excise duty plus Sales Tax and without bill' rates are quoted as around Rs. 1500 to Rs. 2000 more than the basic rate. Thus, in without bill' sale, the Central Excise Duty and sales tax quantum is shared by us and the rolling mill.

On being asked to produce the details of such "without bill clearances from your factory, I state that the details are kept on a piece of paper which is torn off after the deal is complete and the payment is received in cash from the rolling mill or the broker. I do not have any detail of such clearances. I further state that such without bill' clearances, from our factory, was done to M/s Shri Salasar Ispat Pvt. Ltd., Nasik. I further state that I and Shri Satbir Sarlia used to deal with Shri Pravesh Gautam for such without bill clearances.

On being asked to submit the details of the transportation of such without bill clearances, I state that the local vehicles are used on the requirement basis, for such clearances and freight towards such clearances are paid by us in cash. I do not keep any record of the same.

On being asked as to who look after the affairs of the factory at Nasik and who looks after such without bill' clearances at the factory, I state that the other directors namely Shri Satyanarayan Agrawal and Shri Suresh Agrawal look after the factory affairs and also manages such unaccounted clearances from the factory and myself and Shri Satbir Sarlia manage the purchase, sale and payment/collection of cash from rolling mills/brokers.

Today, I have been shown the statements of Shri Pravesh Gautam, Director of M/s Shri Salasar Ispat Pvt. Ltd., recorded by the officers of DGCEI, Zonal Unit; Mumbai on 02.01.2007, 05.01.2007 and 06.01.2007. After carefully going through all the statements, I have put. my dated signature on the same in token of having seen and read the same. In this regard, I state that I fully agree with all the facts stated therein with regard to M/s Ishu Super Pvt. Ltd., Nasik.

Now, I have been shown the statements of Shri Vijay Jindal, broker of Iron & Steel products, recorded by the officers of DGCEI, Zonal Unit, Mumbai on 09.01.2007, 15.01.2007 and 16.01.2007. After carefully going through all the statements, I have put my dated signature on the same in token of having seen and read the same. In this regard, I state that I fully agree with all the facts stated therein with regard to M/s Ishu Super Pvt. Ltd., Nasik.

Now, I have been shown the statement of Shri Vijay Mittal, broker of Iron & Steel products, recorded by the officers of DGCEI, Zonal Unit, Mumbai on 10.01.2007. After carefully going through the statement, I have put my dated signature on the same in token of having seen and read the same. In this regard. I state that I fully agree with all the facts stated therein with regard to M/s Ishu Ispat Super Pvt Ltd., Nashik

Now, I have been shown the statements of Sari Ajay Baheti, broker of Iron & Steel products, recorded by the officers of DGCE, Zonal Unit, Mumbai on 22.01.2007. After carefully going through all the statements, I have put my dated signature on the same in token of having seen and read the same. In this regard, I state that I fully agree with all the facts stated therein with regard to M/S Ishu Super Pvt. Ltd., Nasik.

Now, I have been shown the statement of Shri Jaiprakash Mittal, recorded by the officers of DGCEI, Zonal Unit, Mumbai on 16.01.2007. After carefully going through the statement, I have put my dated signature on the same in token of having seen and read the same. In this regard, I state that Shri Jaiprakash Mittal is the nephew of Shri Satbir Sarlia who had also dealt in with the rolling mills for sale of M.S. Ingots of M/s Ishu Super Pvt. Ltd., Nasik. I fully agree with all the facts stated therein with regard to M/s Ishu Super Pvt. Ltd., Nasik.

Now, I have been shown the page nos. 07, 16, 21, 34, 44, 48, 54, 59, 64, 65, 74, 87, 96, 97, 103, 114, 121, 142, 153, 163, 167, 170, and 172 of record no. 23 and the page nos. 21, 25, and 38 of record no. 24 seized from the office premises of M/s Shri Salasar Ispat Pvt. Ltd., on 18.12.2006. I have carefully gone through all the transactions entered on these pages under my company's name and I have put my dated signature alongside these entries. I have also been shown two charts marked as annexure 1 and annexure II prepared on the basis of the entries pertaining to my company in both the records mentioned above and I have carefully tallied all the entries in the charts with the corresponding entries in the said records. I find these entries to be in order. In this regard, I state that all the particulars entered in both the seized records pertaining to the transactions with my company, such as name of. company, quantity, rate, brokers. name, date and payment are mentioned correctly. Sometimes, the name of company is mentioned as Ishu' or 'Ishu Super' for M/s Ishu Super Pvt. Ltd. In a few cases where the broker's name is mentioned as 'Ladhaji' it is taken to stand for the broker named above i.e. Shri Ajay Baheti who is a relative of Shri Ladha. The consignments which are without bill' are identifiable by me from the rates mentioned. To collaborate I further state that all. negotiations for supply of goods were done on a without bill rate basis. Wherever no brokers name is mentioned, the transaction is directly negotiated with Shri Pravesh Gautam, Director of M/s Shri Salasar Ispat Pvt. Ltd., by either me or Shri Satbir Sarlia, I further state that whenever a block consignment is negotiated with the customer, in this case, M/s Salasar Ispat Pvt. Ltd., sometimes, a part of the consignment is with bill' i.e. with Central Excise invoice on payment of Central Excise duty, while the remaining consignments are without bill'. Modalities for this are fixed by contacting Shri Pravesh Gautam, Director of M/s Shri Salasar Ispat Pvt. Ltd. Payments for the with bill' consignments are as per Central Excise invoice, made either directly or through broker by cheque while the payments for the without bill' consignments are made in cash through the broker. In this regard, I have confirmed that the entries contained in the chart marked as Annexure-I, pertaining to goods supplied by M/S Ishu Super Pvt. Ltd. to M/s Salasar Ispat Pvt. Ltd. without payment of Central Excise duty are correct and these consignments have been clandestinely cleared by M/s Ishu Super Pvt. Ltd. without payment of Central Excise duty. The chart marked as Annexure-

II pertain to those part consignments mentioned above wherein clearances have taken place under cover of Central Excise invoice on payment of Central Excise duty.

On being asked I have to state that in case of the without bill transactions, the broker is responsible for collecting the cash from Shri Pravesh Gautam, Director of M/s Shri Salasar Ispat Pvt. Ltd. and remitting to us or our nominated person. The brokerage is deducted from the cash payments accruing to us by the brokers themselves. I confirm that in all the transactions depicted in Annexure-I, cash payments have been collected by the brokers concerned from M/s Shri Salasar Ispat Pvt. Ltd. for payment to us.

On having been pointed out by your office, I undertake to pay the Central Excise Duty against the above mentioned consignments of M.S. Ingots cleared by M/s Ishu Super Pvt. Ltd. without payment of Central Excise Duty due thereon shortly.

I have nothing more to say at present. The above statement has been typed as dictated by me. After having gone through the above statement I confirm that the same has been typed correctly. The above statement is given by me voluntarily without any threat or pressure and the same is fully correct.

Details of Ingots Received by M/s Salasar Ispat from Various Parties without Central Excise Invoice

Annexure I

Date

Party Name

A/c

Quantity

Rate

Value

Duty

Total

Details of Payment

Ref No

Basic

16%

Edu Cess 2

%

Date

Amount

1

2

3

4

5

6

7

8

9

10

11

12

26.08.06

Ishu Super

Direct

9.900

17900

177210

28354

567

28921

23/59

14.09.06

Ishu Super

Direct

9.390

19900

186861

29898

598

30496

23/65

15.09.06

Ishu Super

Direct

9.560

19900

190244

30439

609

31048

23/65

18.09.06

Ishu Super

Direct

9.510

19900

189249

30280

606

30886

23/65

18.09.06

Ishu Super

Direct

9.690

19900

192831

30853

617

31470

23/65

19.09.06

Ishu Super

Direct

13.465

19900

267954

42873

857

43730

23/65

29.09.06

Ishu Super

Direct

9.770

19900

194423

31108

622

31730

23/65

23.09.06

Ishu Super

Direct

9.800

19900

195020

31203

624

31827

23/65

26.09.06

Ishu Super

Direct

9.635

19900

191737

30678

614

31292

23/65

26.09.06

Ishu Super

Direct

9.440

19900

187856

30057

601

30658

23/65

27.09.06

Ishu Super

Direct

9.890

19900

196811

31490

630

32120

23/65

23.09.04

Ishu Super

Direct

9.395

20225

190014

30402

608

31010

27.09.06

750000.00

23/87

23.09.04

Ishu Super

Direct

9.500

20225

192138

30742

615

31357

28.09.06

398100.00

23/87

27.09.04

Ishu Super

Direct

9.540

20225

192947

30872

617

31489

2600.00

23/87

27.09.04

Ishu Super

Direct

9.725

20225

196688

31470

629

32099

23/87

01.10.06

Ishu Super

Direct

13.900

20625

286688

45870

917

46787

23/97

03.10.06

Ishu Super

Direct

25.100

20625

517688

82830

1657

84487

23/97

03.10.06

Ishu Super

Direct

9.755

21000

204855

32777

656

33433

04.10.06

Ishu Super

Direct

24.485

20400

499494

79919

1598

81517

04.10.06

1325000.00

23/103

09.10.06

Ishu Super

Direct

25.765

20400

525606

84097

1682

85779

09.10.06

1055000.00

23/114

09.10.06

Ishu Super

Direct

9.750

20400

198900

31824

636

32460

11.10.06

400000.00

23/114

11.10.06

Ishu Super

Direct

14.965

20400

305286

48846

977

49823

11.10.06

577300.00

23/114

12.10.06

Ishu Super

Direct

9.540

20400

194616

31139

623

31762

23/114

12.10.06

Ishu Super

Direct

14.995

20400

305898

48944

979

49923

23/114

08.11.06

Ishu Super

Direct

13.190

20500

270395

43263

865

44128

08.11.06

100000.00

23/153

12.11.06

Ishu Super

Direct

13.510

20400

275604

44097

882

44979

13.11.06

800000.00

23/153

12.11.06

Ishu Super

Direct

13.175

20400

268770

43003

860

43863

14.11.06

950000.00

23/153

22.11:06.

Ishu Super

Direct

14.000

19900

278600

44576

892

45468

23/167

16.12.06

Ishu Super

Direct

12.850

20850

267923

42868

857

43725

23/38

16.10.06

Ishu Super

J P Mittal

9.275

20000

185500

29680

594

30274

16.10.06

800000.00

23/121

17.10.06

Ishu Super

J P Mittal

29.675

20000

593500

94960

1899

96859

16.10.06

12250.00

23/121

18.10 .06

Ishu Super

J P Mittal

11.890

20000

237800

38048

761

38809

17.10.06

100000.00

23/121

18.10.06

Ishu Super

J P Mittal

9.740

20000

194800

31168

623

31791

18.10.06

300000.00

23/121

18.10.06

Ishu Super

J P Mittal

9.815

20000

196300

31408

628

32036

20.10.06

300000.00

23/121

30.10.06

Ishu Super

J P Mittal

9.665

20500

198133

31701

634

32335

30.10.06

428100.00

23/142

30.10.06

Ishu Super

J P Mittal

12.110

20500

248255

39721

794

40515

30.10.06

950.00

23/142

31.10.06

Ishu Super

J P Mittal

9.730

20500

199465

31914

638

32552

31.10.06

401000.00

23/142

31.10.06

Ishu Super

J P Mittal

9.660

20500

198030

31685

634

32319

02.11.06

600000.00

23/142

02.11.06

Ishu Super

J P Mittal

9.705

20500

198953

31832

637

32469

04.11.06

301500.00

23/142

02.11.06

Ishu Super

J P Mittal

12.770

20500

261785

41886

838

42724

06.11.06

240000.00

23/142

02.11.06

Ishu Super

J P Mittal

9.470

20500

194135

31062

621

31683

3090.00

23/142

02.11.06

Ishu Super

J P Mittal

16.260

20500

333330

53333

1067

54400

2150.00

23/142

03.11.06

Ishu Super

J P Mittal

9.605

20500

196903

31504

630

32134

10980.00

23/142

04.11.06

Ishu Super

J P Mittal

9.390

20500

192495

30799

616

31415

1000000.00

23/142

04.11.06

Ishu Super

J P Mittal

12.570

20500

257685

41230

825

42055

23/142

31.10.06

Ishu Super

J P Mittal

15.170

20500

310985

49758

995

50753

23/142

31.10.06

Ishu Super

J P Mittal

9.640

20500

197620

31619

632

32251

23/142

15.11.06

Ishu Super

l.addhaji

9.700

20200

195940

31350

627

31977

18.11.06

300000.00

23/163

15.11.06

Ishu Super

l.addhaji

9.810

20200

198162

31706

634

32340

20.11.06

500000.00

23/163

20.11.06

Ishu Super

l.addhaji

15.450

20200

312090

49934

999

50933

23/163

22.11.06

Ishu Super

l.addhaji

13.875

20300

281663

45066

901

45967

27.11.06

400000.00

23/170

22.11.06

Ishu Super

l.addhaji

9.780

20300

198534

31765

635

32400

28.11.06

221000.00

23/170

24.11.06

Ishu Super

l.addhaji

9.130

20300

185339

29654

593

30247

02.12.06

357500.00

23/170

30.11.06

Ishu Super

l.addhaji

14.720

20400

300288

48046

961

49007

04.12.06

600000.00

24/21

05.12.06

Ishu Super

l.addhaji

9.650

20400

196860

31498

630

32128

05.12.06

100000.00

24/21

06.12.06

Ishu Super

l.addhaji

9.275

20400

189210

30274

605

30879

24/21

06.12.06

Ishu Super

l.addhaji

12.030

20200

243006

38881

778

39659

06.12.06

600000.00

24/25

05.12.06

Ishu Super

l.addhaji

15.065

20200

304313

48690

974

49664

11.12.06

660000.00

24/25

15.12.06

Ishu Super

l.addhaji

12.970

20200

261994

41919

838

42757

24/25

15.12.06

Ishu Super

l.addhaji

12.535

20200

253207

40513

810

41323

24/25

15.12.06

Ishu Super

l.addhaji

9.640

20200

194728

31156

623

31779

24/25

15.12.06

Ishu Super

l.addhaji

9.870

20200

199374

31900

638

32538

24/25

10.07.06

Ishu Super

V Mittal

16.080

17950

288636

46182

924

47106

11.07.06

300000.00

23/16

11.07.06

Ishu Super

V Mittal

15.835

17950

284238

45478

910

46388

12.07.06

200000.00

23/16

11.07.06

Ishu Super

V Mittal

15.860

17950

284687

45550

911

46461

13.07.06

357580.00

23/16

15.08.06

.

Ishu Super

V Mittal

9.740

18600

181164

28986

580

29566

18.08.06

600000.00

23/48

15.08.06

Ishu Super

V Mittal

9.780

18600

181908

29105

582

29687

19.08.06

100000.00

23/48

18.08.06

Ishu Super

V Mittal

9.750

18600

181350

29016

580

29596

21.08.06

202000.00

23/48

18.08 .06

.

Ishu Super

V Mittal

9.640

18600

179304

28689

574

29263

23/48

18 .08.06

Ishu Super

V Mittal

9.585

18600

178281

28525

571

29096

23/48

30.06.06

Ishu Super

Vljay

Jindal

14.755

18650

275181

44029

881

44910

06.07.06

810000.00

23/7

30.06.06

Ishu Super

Vljay

Jindal

25.300

18650

471845

75495

1510

77005

07.07.06

400000.00

23/7

07.01.06

Ishu Super

Vljay

Jindal

16.430

18650

306420

49027

981

50008

08.07.06

525046.00

23/7

07.06.06

Ishu Super

Vljay

Jindal

23.525

18650

438741

70199

1404

71603

08.07.06

300000.00

23/7

07.07.06

Ishu Super

Vljay

Jindal

9.820

18650

183143

29303

586

29889

10.07.06

600000.00

23/7

07.07.06

Ishu Super

Vljay

Jindal

9.660

18650

180159

28825

577

29402

11.07.06

750000.00

23/7

16.07.06

Ishu Super

Vljay

Jindal

9.660

18200

175812

28130

563

28693

19.07.06

697000.00

23/21

19.07.06

Ishu Super

Vljay

Jindal

9.685

18200

176267

28203

564

28767

25.07.06

950000.00

23/21

19.07.06

Ishu Super

Vljay

Jindal

9.535

18200

173537

27766

555

28321

26.07.06

500000.00

23/21

19.07.06

Ishu Super

Vljay

Jindal

9.810

18200

178542

28567

571

29138

22.07.06

600000.00

23/21

20.07.06

Ishu Super

Vljay

Jindal

9.385

18200

170807

27329

547

27876

23/21

22.07.06

Ishu Super

Vljay

Jindal

9.980

18200

181636

29062

581

29643

23/21

22.07.06

Ishu Super

Vljay

Jindal

9.490

18200

172718

27635

553

28188

23/21

22.07.06

Ishu Super

Vljay

Jindal

9.275

18200

168805

27009

540

27549

23/21

21.07.06

Ishu Super

Vljay

Jindal

9.545

18100

172765

27642

553

28195

23/21

21.07.06

Ishu Super

Vljay

Jindal

9.795

18100

177290

28366

567

28933

23/21

21.07.06

Ishu Super

Vljay

Jindal

9.685

18100

175299

28048

561

28609

23/21

21.07.06

Ishu Super

Vljay

Jindal

9.560

18100

173036

27686

554

28240

23/21

21.07.06

Ishu Super

Vljay

Jindal

22.305

18100

403721

64595

1292

65887

23/21

24.07.06

Ishu Super

Vljay

Jindal

9.435

18100

170774

27324

546

27870

23/21

27.07.06

Ishu Super

Vljay

Jindal

9.595

18200

174629

27941

559

28500

,

23/34

27.07.06

Ishu Super

Vljay

Jindal

9.900

18200

180180

28829

577

29406

23/34

27.07.06

Ishu Super

Vljay

Jindal

16.470

18200

299754

47961

959

48920

23/34

28.07.06

Ishu Super

Vljay

Jindal

9.480

18200

172536

27606

552

28158

23/34

28.07.06

Ishu Super

Vljay

Jindal

9.210

18200

167622

26820

536

27356

23/34

29.07.06

Ishu Super

Vljay

Jindal

9.605

18200

174811

27970

559

28529

23/34

29.07.06

Ishu Super

Vljay

Jindal

9.950

18200

181090

28974

579

29553

23/34

29.07.06

Ishu Super

Vljay

Jindal

9.570

18200

174174

27868

557

28425

23/34

27.07.06

Ishu Super

Vljay

Jindal

15.780

18200

287196

45951

919

46870

23/34

08.06.06

Ishu Super

Vljay

Jindal

9.925

19000

188575

30172

603

30775

23/44

06.08.06

Ishu Super

Vljay

Jindal

9.635

19000

183065

29290

586

29876

23/44

06.08.06

Ishu Super

Vljay

Jindal

9.635

19000

183065

29290

586

29876

23/44

07.08.06

Ishu Super

Vljay

Jindal

10.005

19000

190095

30415

608

31023

23/44

07.08.06

Ishu Super

Vljay

Jindal

9.470

19000

179930

28789

576

29365

13.08.06

Ishu Super

Vljay

Jindal

9.455

18700

176809

28289

566

28855

23/44

14.08.06

Ishu Super

Vljay

Jindal

9.485

18700

177370

28379

568

28947

23/48

14.08.06

Ishu Super

Vljay

Jindal

9.540

18700

178398

28544

571

29115

23/48

14.08.06

Ishu Super

Vljay

Jindal

9.615

18700

179801

28768

575

29343

23/48

14.08.06

Ishu Super

Vljay

Jindal

9.640

18700

180268

28843

577

29420

23/48

15 .08.06

Ishu Super

Vljay

Jindal

9.310

18700

174097

27856

557

28413

23/48

16.08.06

Ishu Super

Vljay

Jindal

9.900

18700

185130

29621

592

30213

23/48

17.08.06

.

Ishu Super

Vljay

Jindal

9.690

18700

181203

28992

580

29572

23/48

17.08.06

Ishu Super

Vljay

Jindal

9.960

18700

186252

29800

596

30396

23/48

18.08.06

Ishu Super

Vljay

Jindal

9.660

18700

180642

28903

578

29481

23/48

23.08.06

Ishu Super

Vljay

Jindal

9.510

18800

178788

28606

572

29178

23.08.06

971250.00

23/54

23.08.08

Ishu Super

Vljay

Jindal

9.475

18800

178130

28501

570

29071

25.08.06

700000.00

23/54

25.0B.06

Ishu Super

Vljay

Jindal

9.335

18800

175498

28080

562

28642

26.08.06

400000.00

23/54

25.08.06

Ishu Super

Vljay

Jindal

9.445

18800

177566

28411

568

28979

28.08.06

700000.00

23/54

25.08.06

Ishu Super

Vljay

Jindal

9.415

18800

177002

28320

566

28886

29.08.06

400000.00

23/54

25.08.06

Ishu Super

Vljay

Jindal

9.810

18800

184428

29508

590

30098

30.08.06

400000.00

23/54

25.08.06

Ishu Super

Vljay

Jindal

9.635

18800

181138

28982

580

29562

31.08.06

500000.00

23/54

26.08.06·

Ishu Super

Vljay

Jindal

9.480

18800

178224

28516

570

29086

01.09.06

425000.00

23/54

26.08.06

Ishu Super

Vljay

Jindal

9.600

18800

180480

28877

578

29455

02.09.06

23470.00

23/54

27.08.06

Ishu Super

Vljay

Jindal

9.830

18800

184804

29569

591

30160

23/54

31.08.06

Ishu Super

Vljay

Jindal

9.540

18930

180592

28895

578

29473

02.09.06

457000.00

23/64

01.09.06

Ishu Super

Vljay

Jindal

9.550

18930

180782

28925

579

29504

04.09.06

550000.00

23/64

01.09.06

Ishu Super

Vljay

Jindal

23.730

18930

449209

71873

1437

73310

05.09.06

200000.00

23/64

03.09.06

Ishu Super

Vljay

Jindal

12.795

18930

242209

38753

775

39528

07.09.06

300000.00

23/64

Ishu Super

Vljay

Jindal

9.350

18930

176996

28319

566

28885

08.09.06

200000.00

23/64

Ishu Super

Vljay

Jindal

9.565

18930

181065

28970

579

29549

09.09.06

200000.00

23/64

07.09.06

Ishu Super

Vljay

Jindal

13.220

18930

250255

40041

801

40842

23/64

05.09.06

Ishu Super

Vljay

Jindal

9.470

18930

179267

28683

574

29257

23/64

09.09.06

Ishu Super

Vljay

Jindal

9.640

19850

191354

30617

612

31229

23/74

11.09 .06

Ishu Super

Vljay

Jindal

15.905

19850

315714

50514

1010

51524

23/74

11.09.06

Ishu Super

Vljay

Jindal

9.400

19850

186590

29854

597

30451

23/74

09.12.06

Ishu Super

Vljay

Jindal

9.510

19850

188774

30204

604

30808

23/74

09.12.08

Ishu Super

Vljay

Jindal

9.780

19850

194133

31061

621

31682

23/74

09.09.08

Ishu Super

Vljay

Jindal

9.710

19850

192744

30839

617

31456

23/74

09.09.06

Ishu Super

Vljay

Jindal

9.645

19850

191453

30632

613

31245

23/74

13.09.06

Ishu Super

Vljay

Jindal

8.555

19850

169817

27171

543

27714

23/74

14.09.06

Ishu Super

Vljay

Jindal

8.935

19850

177360

28378

568

28946

23/74

15.09.06

Ishu Super

Vljay

Jindal

9.160

19850

181826

29092

582

29674

23/74

10.10.06

Ishu Super

Vljay

Jindal

12.430

20400

253572

40572

811

41383

23/114

10.11.06

Ishu Super

Vljay

Jindal

9.905

20400

202062

32330

647

32977

23/114

10.11.06

Ishu Super

Vljay

Jindal

9.485

20400

193494

30959

619

31578

23/114

14.10.06

Ishu Super

Vljay

Jindal

25.590

20400

522036

83526

1671

85197

23/144

18.10.06.

Ishu Super

Vljay

Jindal

11.400

20400

232560

37210

744

37954

23/144

16.10.06

Ishu Super

Vljay

Jindal

9.445

20400

192678

30828

617

31445

23/144

18.10.06

Ishu Super

Vljay

Jindal

12.645

20400

257958

41273

825

42098

23/144

29.11.06

Ishu Super

Vljay

Jindal

12.010

20200

242602

38816

776

39592

23/172

29.11.06

Ishu Super

Vljay

Jindal

12.555

20200

253611

40578

812

41390

23/172

29.11.06

Ishu Super

Vljay

Jindal

14.755

20200

298051

47688

954

48642

23/172

29.11.06

Ishu Super

Vljay

Jindal

9.415

20200

190183

30429

609

31038

23/172

30.12.06

Ishu Super

Vljay

Jindal

9.575

20200

193415

30946

619

31565

23/172

Total

1782.425

34733866

5557420

111148

5668568

Details of Ingots Received by M/ Salasar Ispat from Various Parties with Central Excise Invoice

Date

Party Name

A/C

Qty.

Rate

VALUE

Duty

Total

Details of payments

Ref.·No.

Rem arks

RG23 P.I. E.

No.

Invoic e No.

Date

Name of the Company

Basic 16%

Edu Cess

2%

Date

Amount

1

2

3

4

5

6

7

8

9

10

11

12

13

14

15

15

17

16.07.06

lshu

Vijay

24.870

18200

452634

72421

1448

73869

20.07.06

620000.00

23/21

198/16.07.

404

15.07.0

Ishu Super

Super

Jindal

06

6

Steel Pvt Ltd

17.07.06

lshu

Vijay

9.530

18200

173446

27751

555

28306

21.07.06

725000.00

23/21

204/17.07.

412

16.07.0

Ishu Super

Super

Jindal

06

6

Steel Pvt Ltd

17.07.06

lshu

Vijay

9.655

18200

175721

28115

562

28677

22.07.06

1100000.0

23/21

205/07.07.

411

16.07.0

Ishu Super

Super

Jindal

0

06

6

Steel Pvt Ltd

18.07.06

lshu

Vijay

9.450

18200

171990

27518

550

28068

24.07.06

521120.00

23/21

209/18.07.

417

17.07.0

Ishu Super

Super

Jindal

06

6

Steel Pvt Ltd

23.09.06

lshu

Direct

9.785

20225

197902

31664

633

32297

23.09.06

800000.00

23/87

296/18.09.

311

16.09.0

Ishu Super

Super

06

6

Steel Pvt Ltd

28.09.06

lshu

Direct

9.680

20225

195778

31324

626

31950

23/87

335/28.09.

639

27.09.0

Ishu Super

Super

06

6

Steel Pvt Ltd

28.09.06

lshu

Direct

9.770

20225

197598

31616

632

32248

23/87

337/28.09.

640

27.09.0

Ishu Super

Super

06

6

Steel Pvt Ltd

28.09.06

lshu

Direct

9.785

20225

197902

31664

633

32297

23/87

336/28.09.

638

27.09.0

Ishu Super

Super

06

6

Steel Pvt Ltd

29.09.06

lshu

Direct

9.475

20225

191632

30661

613

31274

23/87

341/29.09.

646

28.09.0

Ishu Super

Super

06

6

Steel Pvt Ltd

29.09.06

lshu

Super

Direct

9.795

20225

198104

31697

634

32331

23/87

342/

29.09.06

647

28.09.0

6

Ishu Super

Steel Pvt Ltd

29.09.06

lshu

Super

Direct

9.585

20300

194576

31132

623

31755

23/96

343/29.09.

06

659

28.9.(1

6

Ishu Super

Steel Pvt Ltd

01.10.06

lshu

Super

Direct.

9.640

20625

198825

31812

636

32448

30.09.06

300000.00

23/97

346/11.10.

06

654

30.9.Q!

S

Ishu Super

Steel Pvt Ltd

01.10.06

lshu

Super

Direct

9.630

20625

198619

31779

636

32415

03.10.06

1706940.0

0

23/97

345/01.10.

06

653

30.09.0

6

Ishu Super

Steel Pvt Ltd

02.10.06

lshu

Super

Direct

9.705

20625

200166

32027

641

32668

23/97

350/02.10.

06

659

01.10.0

6

Ishu Super

Steel Pvt Ltd

02.10.06

lshu

Super

Direct

9.800

20625

202125

32340

647

32987

23/97

348/02.10.

06

655

01.10.0

6

Ishu Super

Steel Pvt Ltd

02.10.06

lshu

Super

Direct

9.700

20625

200063

32010

640

32650

23/97

349/02.10.

06

656

03.10.0

6

Ishu Super

Steel Pvt Ltd

11.10.06

lshu

Super

Direct

9.710

20625

200269

32043

641

32684

23/97

359/04.10.

06

666

03.10.0

6

Ishu Super

Steel Pvt Ltd

15.10.06

lshu

Super

Direct

9.885

21000

207585

33214

664

33878

06.11.06

147757.00

23/103

362/05.10.

06

670

04.10.0

6

Ishu Super

Steel Pvt Ltd

05.10.06

lshu

Super

Direct

9.720

21000

204120

32659

653

33312

750.00

23/103

361/05.10.

06

669

04.10.0

6

Ishu Super

Steel Pvt Ltd

05.10.06

Ishu

Super

Direct

9.715

21000

204015

32642

653

33295

600000.00

23/103

363/05.10.

06

671

04.10.0

6

Ishu Super

Steel Pvt Ltd

06.10.06

Ishu

Direct

9.550

21000

200550

32088

642

32730

23/103

366/08.10.

675

05.10.0

Ishu Super

Super

06

6

Steel Pvt Ltd

06.10.06

lshu

Super

Direct

9.520

21000

199920

31987

640

32627

23/103

365/05.10.

06

674

05.10.0

6

Ishu Super

Steel Pvt Ltd

06.10,06

lshu

Super

Direct

9.755

21000

204855

32777

656

33433

23/103

367/06.10.

06

677

05.10.0

6

Ishu Super

Steel Pvt Ltd

07.10.06

lshu

Super

Direct

9.585

21000

201285

32206

644

32850

23/103

371/08.10.

06

678

06.10.0

6

Ishu Super

Steel Pvt Ltd

07.10.06

lshu

Super

Direct

9.715

21000

204015

32642

653

33295

23/103

372/08.10.

06

679

06.10.0

6

Ishu Super

Steel Pvt Ltd

07.10.06

lshu

Super

Direct

9.620

21000

202020

32323

646

32969

_

23/103

373/08.10.

06

680

06.10.0

6

Ishu Super

Steel Pvt Ltd

19.10.06

lshu

Super

J.P.Mitt

al

9.600

20000

192000

30720

614

31334

23/103

389/19.10.

06

708

19.10.0

6

Ishu Super

Steel Pvt Ltd

20.10.06

lshu

Super

J.P.Mitt

al

18.380

20000

367600

58816

1176

59992

30000.00

23/103

392/20.10.

06

713

19.10.0

6

Ishu Super

Steel Pvt Ltd

08.11.06

lshu

Super

Dlm:I