Customs and IGST Notification
Experts CornerLakshmikumaran & Sridharan

by Brijesh Kothary* and Chitrartha Gupta**
Cite as: 2024 SCC OnLine Blog Exp 25

karnataka high court
Case BriefsHigh Courts

If the quality emerges right from the word go till the finished product under the ‘Make in India programme’, it is only then that the country would be able to compete with others.

madras high court
Case BriefsHigh Courts

Madras High Court clarified that this interim arrangement would be made only to safeguard the interest of both parties; and the bank guarantee to be furnished by the respondent is kept alive, till the decision is arrived at regarding validity of the notification dated 08-05-2023.

delhi high court
Case BriefsHigh Courts

“Biosecurity constitutes an integral facet of national security. The inadvertent introduction of invasive alien species or harmful exotic pests, whether through flowers, fruits, vegetables, or other pathways, poses a grave threat to the country’s native agricultural produce and, by extension, its agrarian economy.”

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

Tripura High Court
Case BriefsHigh Courts

Tripura High Court: In a public interest litigation seeking issuance of show cause to the respondents as to why a writ of

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 BriefsHigh Courts

Delhi High Court: Chandra Dhari Singh, J., while setting aside the order of lower Court in a case concerning Customs Act, laid

Experts CornerTarun Jain (Tax Practitioner)

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

Case BriefsHigh Courts

Rajasthan High Court: A Division Bench of Akil Kumar, CJ and Sameer Kureshi, J. allowed the writ petition and set aside the

Legislation UpdatesNotifications

The Government of Bihar has imposed a complete ban on the manufacture, import, stocking, distribution, sale and use of following single use

Case BriefsSupreme Court

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

Case BriefsSupreme Court

Delhi High Court had called oxygen shortage a ‘George Floyd moment for the citizens’ and had held the imposition of IGST on oxygen concentrators imported by individuals, unconstitutional.

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

Case BriefsHigh Courts

Delhi High Court: The Division Bench of Rajiv Shakdher and Talwant Singh, JJ., disposed of the petition which was filed in order

Case BriefsHigh Courts

Gauhati High Court: A Division Bench comprising of A.S. Bopanna, CJ. and Arup Kumar Goswami, J. interpreted the meaning of ‘Agricultural Produce’

Case BriefsHigh Courts

Madras High Court: The Court recently addressed a writ petition filed under Article 226 of the Constitution wherein the petitioners asked for