Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Madras HC Quashes Levy of Penalty as SCN Not Issued by Proper Officer - (25 Mar 2021)

CUSTOMS

Madras High Court has quashed the levy of penalty under Section 112(a) or 114AA of the Customs Act, 1962 in favour of Quantum Coal Energy (P) Ltd as Show Cause Notice was issued by the Additional Director General of DRI who was not the proper officer.

Tags : MADRAS HIGH COURT   LEVY OF PENALTY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved