delhi high court
Case BriefsHigh Courts

“Once the petitioner had paid the duties as contemplated under Section 3 of the Tariff Act, 1975, it could not be possibly contended that the goods were imported ‘duty free’.”

ministry of commerce and industry
Legislation UpdatesNotifications

On 5-7-2023, the Ministry of Commerce and Industry notified the Special Economic Zones (Third Amendment) Rules, 2023 to amend the Special Economic

Delhi High Court
Case BriefsHigh Courts

The Delhi High Court granted ad-interim injunction to New Bharat Overseas for its mark ‘TAJ MAHAL’ and restrained Kian Agro Processing (P) Ltd. from affixing the mark ‘TAJ MAHAL’ or any other mark deceptively similar to the registered marks for the purposes of selling or marketing rice in India or for export to any entity, till the pendency of the suit.

AAR GST
Case BriefsTribunals/Commissions/Regulatory Bodies

Tamil Nadu Authority for Advance Ruling: T.G. Venkatesh, Additional Commissioner, and K. Latha, Joint Commissioner held that concerning vessel support services provided

Case BriefsSupreme Court

Supreme Court: The 3-judge Bench comprising Uday Umesh Lalit, S. Ravindra Bhat*, Pamidighantam Sri Narasimha, JJ., reversed NCDRC’s findings where it had

Experts CornerTarun Jain (Tax Practitioner)

by Tarun Jain†
Cite as: 2022 SCC OnLine Blog Exp 30

Case Briefs

Customs, Excise & Service Tax Appellate Tribunal (CESTAT): Anil Choudhary (Judicial Member) allowed an appeal which was filed on the ground that

Case BriefsSupreme Court

“When personal business interests of importers clash with public interest, the former has to, obviously, give way to the latter.”

Case BriefsHigh Courts

Bombay High Court: The Division Bench of Ujjal Bhuyan and Abhay Ahuja, JJ., gave a splitting verdict on the constitutionality of Sections

Case BriefsHigh Courts

Delhi High Court: The Division Bench of Vipin Sanghi and Jasmeet Singh, JJ., dealt with a petition which prayed for waiver of

Hot Off The PressNews

On the basis of specific intelligence, under the direction of the Commissioner of Customs (Preventive), Bhubaneswar Shri Debashish Sahu, investigation was initiated

Business NewsNews

Khadi has once again come out of its customary veil, marking its presence in the exclusive HS code bracket, issued by the

Legislation UpdatesNotifications

G.S.R. 124(E)—WHEREAS, the Central Government is satisfied that the import duty leviable on all goods originating in or exported from the Islamic

Case BriefsHigh Courts

Kerala High Court: “The culprit is finning, and the result is the species thinning, to the extent of disappearing – almost”, said

Business NewsNews

S.O.(E)- In exercise of the powers conferred by Section 3 of the Foreign Trade (Development & Regulation) Act, 1992 (No.22 of 1992)