Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

Delhi HC: If Export Proceeds Realized as Per FEMA, Exporter Entitled to Duty Drawback - (17 Oct 2024)

FEMA

Delhi High Court has observed that if export proceeds have been realized within the stipulated period as prescribed in FEMA, the exporter is entitled for the grant of duty drawback and there is no justification for freezing of the bank account of the exporter.

Tags : DELHI HIGH COURT   FEMA   DUTY DRAWBACK  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved