Delhi HC: Incorrect Classification of Goods Would Not Ipso Facto Amount to Collusion - (26 Nov 2024)
CUSTOMS
Delhi High Court has held that a misclassification or an incorrect classification of goods would not ipso facto amount to collusion, wilful misstatement, or suppression of facts under Section 28AAA Customs Act, 1962.
Tags : DELHI HIGH COURT CLASSIFICATION OF GOODS
Share : 
|