Central Board Of Excise And Customs Vs M/S. GMR Hyderabad International Airport Limited

High Court For The State Of Telangana:: At Hyderabad 27 Mar 2024 Writ Appeal No. 1321 Of 2012 (2024) 03 TEL CK 0019
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Appeal No. 1321 Of 2012

Hon'ble Bench

Alok Aradhe, CJ; Anil Kumar Jukanti, J

Final Decision

Dismissed

Acts Referred
  • Constitution Of India, 1950 - Article 14, 19(1)(g)
  • Customs Act, 1962 - Section 13, 25, 26, 27, 45, 45(1), 57, 62(1)(d), 62(1)(h), 62(2), 141, 141(2), 157, 158

Judgement Text

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Case Metadata
  • Ck Citation: (2024) 03 TEL CK 0019
  • Coram: Alok Aradhe, CJ; Anil Kumar Jukanti, J
  • Bench: Division Bench
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 14, 19(1)(g)
  • Customs Act, 1962 - Section 13, 25, 26, 27, 45, 45(1), 57, 62(1)(d), 62(1)(h), 62(2), 141, 141(2), 157, 158
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