Delhi HC: Meta Directed to Remove Obscene Photos of Minor Girl  ||  Cal. HC: To Convict Person u/s 304B of IPC, Conclusive Proof of Cruelty before Death Required  ||  Kerala HC: Can Admit Unregistered Sale Agreements as Evidence in Specific Performance Suits  ||  Cal. HC: Can’t Allow Rectification in DOB of Employee When Age Determined through Statutory Purpose  ||  Cal. HC: Can’t Generally Use Public Exchequer Funds with Official Liquidator for Welfare of Employee  ||  Delhi HC: Can’t Reject Plaint Due to Arbitration Clause Unless Application u/s 8 is Filed  ||  Telangana HC Strikes Down State Government’s Decision to Allot Land to Arbitration Centre  ||  Karnataka HC: Salvation of the Country Lies in Identifying Human Beings as a Human Being  ||  SC Allows Stone Crusher Operation Issue to be Raised in Kerala High Court  ||  SC Set to Hear Plea Challenging Policy of Uniform Pricing for Consular Passport and Visa Services    

CESTAT: Goods Improperly Imported are Liable for Confiscation U/s 111 and 112 of Customs Act - (27 May 2022)

CUSTOMS

Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Chennai has held that Sections 111 and 112 of Customs Act are attracted only when goods are improperly imported.

Tags : CESTAT   CONFISCATION   IMPORTED GOODS  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved