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Supreme Court: High Court Should be Loathe to Entertain Writ Petitions Questioning Seizure of Goods - (04 Dec 2019)

CIVIL

Supreme Court has observed that the High Court should be loathe to entertain the writ petitions questioning the seizure of goods. The Court further noted that there is no reason why any other indulgence need be shown to the Assessees who happen to be the owners of the seized goods. They must take recourse to the mechanism already provided for in the Act and the Rules for release.

Tags : SUPREME COURT   SEIZURE OF GOODS  

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