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Kerala HC: Waiver of Pre-Deposit u/s 35F for Filing Appeal Destroy Legislative Intent - (07 Apr 2022)

EXCISE

Kerala High Court has observed that waiver of pre-deposit for filing appeal under section 35F of the Central Excise Act, 1944 would destroy the legislative intent.

Tags : KERALA HIGH COURT   WAIVER   PRE-DEPOSIT   SECTION 35F CENTRAL EXCISE ACT   1944   LEGISLATIVE INTENT  

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