Kerala HC: Persons With Down Syndrome Get Protection and Guardianship under National Trust Act, 1999  ||  J&K&L HC: Contractual Staff Cannot Claim Payment Beyond Contract Period Without Proving Work  ||  J&K&L HC: Revisional Powers U/S 15 Must be Exercised in Reasonable Time, Not After 20-Year Delay  ||  MP High Court: Revoking Building Permission Without Fraud Proof Violates Right to Property  ||  Madras HC: Centre’s Consent For Remission is Needed only When Sentence under Central Act is Ongoing  ||  Delhi HC: Private School Employees Entitled to Child Care Leave Equivalent to Government Employees  ||  Supreme Court Has Released Draft Regulations on AI Use in the Judiciary and Invited Public Feedback  ||  Supreme Court: MMDR Act Royalty Hikes Prevail over Contractual Terms  ||  Delhi HC: Daughter-In-Law Has No Independent Right in Mother-In-Law’s Self-Acquired House  ||  SC: Prolonged Separation Can Constitute Cruelty and Desertion    

Bombay HC: Customs Department to Explain How Show Cause Notice Isn’t Barred by Limitation - (27 Feb 2025)

CUSTOMS

Bombay High Court while hearing Skoda Auto Volkswagen India's petition challenging tax demand by Indian Customs authority, has asked the Customs Authority to file an affidavit explaining how the show-cause notice issued to the company is not barred by limitation.

Tags : BOMBAY HIGH COURT   SKODA AUTO VOLKSWAGEN   CUSTOMS AUTHORITY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved