J&K&L HC Quashes 65-Year-Old's Detention, says Cattle Smuggling isn't Public Disorder  ||  Karnataka HC Bars Denial of MV Inspector Posts over Experience with Non-Existent HGV/HPV Vehicles  ||  P&H HC: Lengthy Incarceration alone is No Substantial Change for Repeat Bail Plea  ||  Meghalaya HC Flags Amicus' Non-Appearance amid Lawyers' Strike, Stresses Loyalty to Justice  ||  MP HC: Arms Act doesn't allow Sports Firearm Licence Conversion to Self-Defence Category  ||  Delhi HC: Public Funding of LTC, CGHS Benefits doesn't Mandate Personal Disclosure under RTI  ||  Delhi HC: Fake Caste Certificate alone cannot Justify Removing Advocate from State Rolls  ||  Delhi HC Refuses to Stop Sale of 47 Law Books in Family Copyright Dispute  ||  Supreme Court: S. 394 IPC Conviction Requires Proof of Robbery or Attempted Robbery  ||  Supreme Court Questions MP HC's Cryptic Reduction of Murder Conviction as 'Shocking'    

CESTAT: Floor Limits of Bond & Bank Guarantee for Provisional Release of Confiscated Goods Reduced - (29 Jun 2022)

CUSTOMS

Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Mumbai Bench has reduced floor limits of bond and bank guarantee prescribed for allowing the provisional release of confiscated goods.

Tags : CESTAT   FLOOR LIMIT   CONFISCATED GOODS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved