Bombay HC: Wife Humiliating Husband in Front of His Friends is Amounts to Cruelty  ||  Delhi HC Interprets Doctrine of “Compelled Self-Publication”,  ||  Del. HC Issues Summons to Campus Sutra in Trademark Infringement Suit Filed by Footwear Brand Campus  ||  Bombay HC Dismisses PIL Seeking Restraining Order against PRADA  ||  Delhi HC: Cannot Bypass Bar on Revision of Interlocutory Order by Invoking Inherent Jurisdiction  ||  Delhi HC: Prosecutrix’s Refusal to Undergo Medical Examination Weakens the Case  ||  Bom. HC: No Provision under JJ Act that Allows Adoption of a Child of Foreign Citizenship  ||  SC Passes Order to Prevent Russian Mother’s Attempt to Flee with Child  ||  SC: Deprivation of Natural Heir from Will May Not Raise Suspicion  ||  SC: Denying Female Heir Right in Property Only Exacerbates Gender Division    

Bombay HC: Owner Does Not Include Importer of Goods - (12 Sep 2022)

CUSTOMS

Bombay High Court while observing that seized goods can only be provisionally released under Section 110A of the Customs Act, 1962 (the Act) in favour of owner of goods and no one else, has held that the said section does not include release of goods provisionally in favour of an importer of goods.

Tags : BOMBAY HIGH COURT   CUSTOMS   IMPORTER  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved