LAWS(MAD)-1989-9-36

COLLECTOR OF CUSTOMS Vs. RANJIT EXPORTS PVT LIMITED

Decided On September 27, 1989
COLLECTOR OF CUSTOMS Appellant
V/S
Ranjit Exports Pvt Limited Respondents

JUDGEMENT

(1.) The proposition of law as laid down by the learned single Judge cannot be accepted. The learned Judge has observed as follows: