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Delhi HC Imposes Cost on Plea Against Seizure of Luxury Car for Evading Import Duty - (23 Feb 2022)

CUSTOMS

Delhi High Court has imposed cost of Rs. 1 lakh while dismissing a petition challenging the seizure of a luxury car and subsequent proceedings under the Customs Act, over non-payment of import duty.

Tags : DELHI HIGH COURT   EVADING IMPORT DUTY  

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