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SC: Customs Duty to be Paid by Owner Even When Confiscated Goods are Redeemed by Paying Fine - (24 Jul 2024)

CUSTOMS

Supreme Court has held that the owner of goods has a liability to pay customs duty, even after confiscated goods are redeemed after payment of fine under Section 125 of the the Customs Act of 1962.

Tags : SUPREME COURT   S. 125 OF CUSTOMS ACT   CONFISCATED GOODS   CUSTOMS DUTY  

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