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All. HC: Consequential Proceedings Automatically Fails if Initiation of Proceedings Itself is Bad - (26 Dec 2023)

EXCISE

Allahabad High Court while dealing with recovery without show cause notice under the Excise Act, has held that once the initiation of the proceedings itself is bad, the consequential proceedings automatically fail in the eyes of law.

Tags : ALLAHABAD HIGH COURT   CONSEQUENTIAL PROCEEDINGS   EXCISE ACT  

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