SC: Daily-Wage Status Cannot Deny Annual Increment After Regularisation  ||  SC: Exam Marks Cannot Substitute Mandatory Qualification under Recruitment Rules  ||  SC: Converting Civil Disputes Into Criminal Cases is a Widespread Practice  ||  Kerala High Court Sets Aside KAAPA Preventive Detention Order Against BJP Councillor R Suguthan  ||  Bombay High Court Punishes Two Lawyers for Contempt over Threats to Trial Judge  ||  MP HC Plea Challenges Municipal Law Over Simhastha Kumbh Road Widening and Compensation  ||  Calcutta High Court Orders DNA Tests to Ascertain Biological Identity in Alleged Baby-Swap Case  ||  Bombay HC Confiscates Man's Phone for Filming Proceedings, Levies Rs. 10,000 Costs  ||  Bombay HC: Accused Must Be Produced Before Court on Plea to Extend Investigation Period  ||  Delhi High Court Directs Criminal Complaint Against Six CBI Officers for False Statement in Court    

Gujarat HC Stays Centre's Move to Withdraw Anti-Dumping Duty on PVC Flex Films - (27 Jan 2022)

CIVIL

Gujarat High Court has stayed the Central Government’s decision to withdraw anti-dumping duty on the imports of PVC Flex Films from China on plea filed by one Qrex Flex Pvt Ltd.

Tags : GUJARAT HIGH COURT   ANTI-DUMPING DUTY ON PVC FLEX FILMS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved