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Bombay HC: HC Cannot Entertain an Appeal wherein ‘Rate of Duty’ or ‘Value of Goods’ is Disputed - (24 Jul 2017)

Bombay High Court has observed that in view of Section 35G of Central Excise Act, 1944, High Court has no jurisdiction to entertain appeals wherein the “rate of duty” or “value of goods” is the subject matter.

Tags : BOMBAY HIGH COURT   EXCISE ACT  

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