M/S Cappithan Agencies Vs Commissioner Of Customs
.... ated to clearance of cargo or baggage; (m) discharge his duties as a Customs Broker with utmost speed and efficiency and without any delay; (n) verify correctness of Importer Exporter Code (IEC) number, Goods and Services Tax Identification Number (GSTIN), identity of his client and f ...
High Court Of Kerala
Habiob Bedru Omer Vs Customs
.... 21.05.2023 to 26.05.2023, when he was formally arrested. It was also stated that since the applicant was under heavy medication he could not be physically moved out of the hospital till the doctors cleared him for such movement. 20. The Hon’ble Supreme Court in Niranjan Singh and Another v. ...
Delhi High Court
M/s Ankit Electronics Vs Container Corporation Of India Ltd
.... officer or examining officer, as the case may be; A waiver policy of the respondent has also been placed on record. A careful reading of the same would show that there is a provision for requesting of waiver of the Terminal Service Charge. Rule 7 is of relevance here which states ...
Delhi High Court
State Of Kerala & Another Vs Asianet Satellite Communications Ltd. & Others
.... ct which does not specifically speak of taxation cannot be so interpretated by expanding its width as to include therein the power to tax, by implication or by necessary inference. Reliance was also placed on Cooley on Taxation to the following effect: “There is no such thing as taxation b ...
Supreme Court Of India
Kamal Kumar Vs Union Of India & Anr
.... ffence under two different Complaints, which is not permitted under the law. Hence, the quashing of the present complaint has been sought. 12. Petitioner has relied upon the judgement of Bombay High Court in Emperor v. Ganpat Subarao Kashyapi MANU/MH/0003/1934 to show that when there was ...
Delhi High Court
M/s Patanjali Foods Limited (Formerly Known As M/S Ruchi Soya Industries Ltd.) Vs Union Of India & Ors
.... nbsp; 23. Basic thrust of the aforesaid provision is that any person claiming refund of any duty may make an application for refund of such duty and interest, if any, paid on such duty to the Assistant Commissioner of Customs or Deputy Commissioner of Customs if he had paid the duty in purs ...
Supreme Court Of India
Noble Resources And Appellant(S) Trading India Private Limited (Earlier Known As Andagro Services Pvt. Ltd.) Vs Union Of India & Ors
.... ette, exempt generally either absolutely or subject to such conditions (to be fulfilled before or after clearance) as may be specified in the notification goods of any specified description from the whole or any part of duty of customs leviable thereon. 23.1. Thus what the above provision p ...
Supreme Court Of India
Directorate Of Revenue Intelligence Vs Swaraj International & Anr
.... bmits that such an argument is fundamentally misconceived. He points out that the adjudication order neither re-evaluates the seized goods nor authenticates the original valuation made in the panchnama. The adjudicating authority’s casual dismissal of the valuation issue, it is argued, leaves th ...
Delhi High Court
Kamlesh Jayantilal Thakkar Vs State Of Karnataka & Ors.
.... has paid the aforesaid amount towards the evaded custom duty and he fairly submits that he has no objections to enlarge the petitioner on bail by imposing strict conditions on him. 6. Submissions made on both sides are placed on record. 7. Allegation against the petitioner is that he ...
Karnataka High Court At Bengaluru
M/s Coal India Limited Vs Commissioner Of Customs (Port), Customs House, Kolkata
.... of M/s Voltas Limited was also to assist the appellant during insurance survey at the port after importation of the identified spares. Such services were related to procurement of spares by the appellant and for the smooth sale of spares by the foreign supplier. 21.1. Appellant and its sub ...
Supreme Court Of India
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