Union Of India & Another vs Sri Sauvik Mandal & Another
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Tripura High Court

Union Of India & Another vs Sri Sauvik Mandal & Another on 7 August, 2025

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                                               HIGH COURT OF TRIPURA
                                                     AGARTALA
                    MFA (Customs Act) No.02 of 2025
Union of India & another
                                                                                 .........Appellant(s);
                                                            Versus
Sri Sauvik Mandal & another
                                                                               .........Respondent(s).

For Appellant(s) : Mr. Ratan Datta, Advocate, Ms. Saswati Nag, Advocate.

For Respondent(s) : None.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order 07/08/2025

Counsel for appellants shall place before the Court judgments on

the interpretation of Section 123 of the Customs Act, 1962, particularly on the

'reasonable belief' of the Customs Officer, and how such 'reasonable belief' is

to be proved by the department.

List on 01.09.2025.

(S. DATTA PURKAYASTHA, J) (M.S. RAMACHANDRA RAO, CJ)

Pijush/ MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2025.08.08 14:23:58 +05'30'