Collector of Customs Vs James David Crighton
.... lations Act, 1947. It has been held in this decision that mere voluntary act of bringing gold into India without permission of the Reserve Bank constitutes an offence. It is also held that mens rea is not an essential ingredient of an offence u/s 23(1A) read with Section 8(1). In that case the ac ...
Calcutta High Court
The State of Maharashtra Vs Mayer Hans George
.... in the present appeal. Where there is a statutory requirement as to the mode or form of publication and they are such that, in the circumstances, the Court holds to be mandatory, a failure to comply with those requirements might result in there being no effective order the contravention of which cou ...
Bombay High Court
State of Maharashtra Vs Hans George
.... ne which was in force at the date relevant to this case) giving general permission to the bringing or sending of gold, gold-coin etc. "into any port or place in India when such article is on through transit to a place which is outside the territory of India : 45. Provided that such articles if n ...
Supreme Court of India
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