Directorate of Revenue Intelligence Vs M.K.S. Abu Bucker
.... ieving that the accusation or information is well-founded, the officer in charge of the police station or the police officer making the investigation, if he is not below the rank of sub-inspector, shall forthwith transmit to the nearest Judicial Magistrate a copy of the entries in the diary hereinaf ...
Madras High Court
Bojaraj Textiles Mills Ltd. Vs Assistant Collector of C. Ex.
.... d to a case where the sample was taken on the same day in triplicate as in all cases of taking samples. Two of the samples taken showed the counts above N. F. 51 and the triplicate sample showed the counts below N. F. 51, In the circumstances, the Division Bench refused to rely on the Chemical Exami ...
Madras High Court
Bhelancillary Association Vs Collector of Central Excise
.... ification shall not apply to the specified goods where a manufacturer affixes the specified goods with a brand name or trade name (registered or not) of another person who is not eligible for the grant of exemption under the Notification : Provided that noting contained in this paragraph shall be ...
Madras High Court
Benzex Labs Limited Vs Collector of Customs
.... where the Policy allows the import under OGL clearly the same has to be imported only on the basis of a licence. In this case if the petitioner succeeds in establishing that both ASC and N-ASC is one and the same, then, it can be taken there is a clear indication that it can be imported as an item f ...
Madras High Court
DCW Limited Vs Collector of C. Ex.
.... entations submitted by the petitioner on 13-6-1988. The learned counsel states that he is ready to undertake that the petitioner will not take further adjournment and the matter can be disposed of in a time-bound schedule. The learned counsel further submits that though he originally wanted only the ...
Madras High Court
J.B. Trading Corporation Vs Union of India
.... the powers conferred under Clause 2 (a) read with Clause 9(1)(d) of the Imports (Control) Order, 1955. It had also come to the notice of the Customs Department that neither M/s. Continental Silk House nor the supporting manufacturer indicated by them, namely, M/s. J. K. Silk Industries were functio ...
Madras High Court
K. Govindaraj Vs Central Board of Excise and Customs
.... 88 but in vain. Ultimately, they have come up with this writ petition. 4. Mr. K. Chandramouli learned Counsel for the petitioners contends that the petitioners are entitled for the rewards as per the government of India Notification as per para 3.1.1 of S.O.No.41/85 for Grant of reward to informa ...
Madras High Court
Madeira Coats Ltd. Vs Asstt. Collector of C. Ex.
.... deputy commercial Tax Officer, Nanilam 1963 (ii) M. L. J. 309SRINIVASAN, J has followed the above decision, agreeing with the observation that however convenient or expedient it may be to dismiss a writ petition before issuing a rule nisi on the ground of a subsisting alternative remedy it may not ...
Madras High Court
Indian Express (Madurai) Vs Collector of Customs
.... ed by the petitioners would attract the benefit of the Customs Notification No.114/80 and whether the machines imported by the petitioners satisfy the conditions of the Customs Notification 114/80 or not and that for this purpose the documents and the statements given by the petitioners have to be c ...
Madras High Court
Shri Vasudeva Bank Ltd. Vs Union of India
.... R. (1940) Mad. 599; Thinvick v. Secretary of State I. L. R. 1939 (1) 257; Rameshwar Singh v. Secretary of State (1907) I. L. R. 34 470; Vijiaraghava v. Secretary of State for India I. L. R. 1884 7 Mad. 466 The Secretary of State for India in Council Vs. Garapati Somayya, ; Maharaja Bose Vs. The ...
Madras High Court
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