M/S Sultan Tanneries And Leather Products Vs Union Of India And 3 Others

Allahabad High Court 7 Apr 2022 Writ Tax No. 1085, 1092, 1096 Of 2021 (2022) 04 AHC CK 0017
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Tax No. 1085, 1092, 1096 Of 2021

Hon'ble Bench

Surya Prakash Kesarwani, J; Ashutosh Srivastava, J

Advocates

Rahul Agarwal, Dhananjay Awasthi, Sudarshan Singh, Ashok Singh, Krishna Agarawal, Sudarshan Singh, Amit Mahajan

Final Decision

Dismissed

Acts Referred
  • Drawback Rules, 1995 - Rule 16
  • Customs Act, 1962 - Section 2(1), 2(34), 3, 4, 4(1), 6, 17, 18, 28, 28(1), 28(11), 28AAA, 32(4), 75, 111(d), 114, 114A, 114AA, 117
  • Central Goods and Services Tax Act, 2017 - Section 3

Judgement Text

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Case Metadata
  • Ck Citation: (2022) 04 AHC CK 0017
  • Coram: Surya Prakash Kesarwani, J; Ashutosh Srivastava, J
  • Bench: Division Bench
  • Advocates: Rahul Agarwal, Dhananjay Awasthi, Sudarshan Singh, Ashok Singh, Krishna Agarawal, Sudarshan Singh, Amit Mahajan
  • Result: Dismissed
Referenced Acts & Sections
  • Drawback Rules, 1995 - Rule 16
  • Customs Act, 1962 - Section 2(1), 2(34), 3, 4, 4(1), 6, 17, 18, 28, 28(1), 28(11), 28AAA, 32(4), 75, 111(d), 114, 114A, 114AA, 117
  • Central Goods and Services Tax Act, 2017 - Section 3
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