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Delhi High Court: Customs Officials Acting Officially Cannot be Cross-Examined as of Right - (29 Dec 2025)

CUSTOMS

Delhi High Court held that Customs officials acting in their official capacity cannot be cross-examined as a matter of right in adjudication proceedings under the Customs Act, the court observed while partly allowing a writ petition in a customs duty evasion matter.

Tags : CUSTOMS ACT   OFFICIALS   CROSS-EXAMINED  

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