Citation : 2015 Latest Caselaw 1752 Del
Judgement Date : 27 February, 2015
$~29 to 35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Reserved on: 15.09.2014
Pronounced on: 27.02.2015
+ CUS.A.A.32/2011, C.M. APPL.13036/2011
R.N. ZUTSHI ....Appellant
versus
THE COMMISSIONER OF CUSTOMS ..... Respondent
+ CUS.A.A.33/2011, C.M. APPL.13070/2011 AJAY YADAV ....Appellant versus THE COMMISSIONER OF CUSTOMS ..... Respondent
+ CUS.A.A.34/2011, C.M. APPL.14101/2011 YASH PAL ....Appellant versus THE COMMISSIONER OF CUSTOMS ..... Respondent
+ CUS.A.A.35/2011, C.M. APPL.14197/2011 V.K. KHURANA ....Appellant versus THE COMMISSIONER OF CUSTOMS ..... Respondent
+ CUS.A.A.36/2011, C.M. APPL.14199/2011 T.R.K. REDDY ....Appellant versus THE COMMISSIONER OF CUSTOMS ..... Respondent
+ CUS.A.A.37/2011, C.M. APPL.14201/2011 PRADEEP RANA ....Appellant versus THE COMMISSIONER OF CUSTOMS ..... Respondent
+ CUS.A.A.38/2011, C.M. APPL.14913/2011 ANIL MADAN ....Appellant versus UNION OF INDIA AND ANOTHER ..... Respondents CUS.A.A.32/11 and connected matters Page 1 Through: : Sh. Ashok Bhan, Sr. Advocate with Ms. Prem Lata Bansal, Sr. Advocate, Sh. ARindam Mukherjee and Sh. Sumit. K. Batra, Advocates, for petitioners in Item Nos. 28 to 30. Sh. Sunil Kumar, Sh. Prem Ranjan Kumar and Sh. Sumit Purohit, Advocates, in Item Nos. 31, 32 and
Sh. Rahul Kaushik and Ms. Bhuvneshwari Pathak, Advocates, for CBEC.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE VIPIN SANGHI
MR. JUSTICE S. RAVINDRA BHAT %
For detailed judgment, the decision dated 27.02.2015 in Cus.A.A. 29/2011 may be referred to.
S. RAVINDRA BHAT (JUDGE)
VIPIN SANGHI (JUDGE) FEBRUARY 27, 2015
CUS.A.A.32/11 and connected matters Page 2
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