ALCATEL INDIA LTD Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) THE question posed by the applicant in these applications, namely, whether the telecommunication cables of the types proposed to be imported by them are classifiable under Tariff Item 8544 70 90 of the First Schedule to the Customs Tariff Act, 1975 (in short the Act), being common, they are being disposed of together.

(2.) As per the applicant, telecommunication cables of the following description are involved in these applications :-

(3.) THE Commissioner in his initial comments in respect of all these applications stated that on the basis of description of goods given in Annexure-II to the application, and general characteristics given in the Technical Documents, the classification under tariff item 8544 70 90 as proposed by the applicant may be accepted.