Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Tel. HC: Person in Possession Has to Prove Dutiable/ Prohibited Goods Are Not Meant For Smuggling - (02 Jul 2024)

CUSTOMS

Telangana High Court has observed that under the Customs Act, 1962 the burden of proof that dutiable or prohibited goods are not meant for smuggling, shall lie on the person who is found in possession of such goods.

Tags : TELANGANA HIGH COURT   PROHIBITED GOODS   SMUGGLING  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved