Asianet Digital Network Private Ltdrepresented By Its Assistant Vice President (F&A) Mr. Rajesh. V S Vs Union Of India, Represented By Revenue Secretary
.... n v. Registrar of Trade Marks, Mumbai (1998) 8 SCC 1. 22.2 The Supreme Court in Godrej Sara Lee Ltd has taken note of a long series of decisions starting from Whirlpool Corporation v. Registrar of Trade Marks, Mumbai to say that a decision can be questioned as suffering from illegali ...
High Court Of Kerala
M/S Sultan Tanneries And Leather Products Vs Union Of India And 3 Others
.... ppointed officers mentioned in Column No. 2 of the table, notification dated 07.03.2002 provided as under:- "S.O. (E). - In exercise of the powers conferred by sub-section (34) of Section 2 of the Customs Act, 1962 (52 of 1962), the Central Board of Excise and Customs hereby assigns t ...
Allahabad High Court
Toyota Material Handling India Private Limited And Ors. Vs Principal Commissioner Of Customs (Import) New Delhi
.... irectorate of Revenue Intelligence which is set up under the Notification dated 04.12.1957 issued by the Ministry of Finance and Customs officers who, till 11.5.2002, were appointed by the Central Government. The notification which purports to entrust functions as proper officer under the Custom ...
Customs, Excise And Service Tax Appellate Principal Bench, New Delhi
Commissioner Of Customs, Ahmedabad Vs M/S Suncity Strips And Tubes P Ltd
.... dditional Director General of the Directorate of Revenue Intelligence by issuing show cause notices was invalid. 3 In the present case, the notice to show cause dated 30 October 2013 raising demands under the Customs Act 1962 was issued by the Additional Director General of the Directorate ...
Supreme Court Of India
M/s. Schweitzer Engineering Laboratories Pvt Ltd And Anr. Vs Commissioner Of Customs (Import)
.... Court in Canon India held that the entire proceedings initiated by the Additional Director General, DRI by issuance of a show cause notice was without any authority of law and was, therefore, liable to be set aside. 8. The aforesaid decision of the Supreme Court in Canon India was subsequen ...
Customs, Excise And Service Tax Appellate Principal Bench, New Delhi
Abdul Rahim Abdul Kareem Vs Commissioner Of Customs, 4th Floor, Ttmc/Bmtc Building, Old Airport Road, Domlur, Bengaluru - 560 071 & Others
.... nt citizen has been granted by the Apex Court with the following observations at para 23 of the judgment: "We, therefore, hold that the entire proceeding in the present case initiated by the Additional Director General of the DRI by issuing show cause notices in all the matters before ...
Karnataka High Court (Kalaburagi Bench)
M/S Canon India Private Limited Vs Commissioner Of Customs
.... otification No.40/2012-Customs (N.T.) New Delhi, dated the 2nd May, 2012 S.O. (E). – In exercise of the powers conferred by sub-section (34) of section 2 of the Customs Act, 1962 (52 of 1962), the Central Board of Excise and Customs, hereby assigns the officers and above the rank of offi ...
Supreme Court Of India
Director General, Directorate of Revenue Intelligence & Anr Vs Navneet Kumar & Ors
.... of an Assistant Commissioner of Customs to issue a show-cause notice. There is no reference to a proper officer. In those circumstances, the argument of the respondent writ petitioners or the finding of the learned judge that the impugned show-cause notice had not been issued by a proper officer ...
Calcutta High Court
Navneet Kumar Vs Union Of India & Ors.
.... the officers mentioned in Column (2) of the Table below to be the [Principal Commissioner of Customs or Commissioner of Customs], the officers mentioned in column (3) thereof to be the Additional commissioners or Joint commissioners of Customs and Officers mentioned in column (4) thereof to be t ...
Calcutta High Court
Commissioner of Customs, Kandla Vs Link Enterprise
.... cessary documents, could have entertained such applications. Learned advocate Mr. Ravani for the department submitted that the customs authority would not be appropriately equipped, and in any case, was not legally entitled to grant such refund claims. On the other hand, learned advocate Mr. Parikh ...
gujarat high court
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