Rajasthan High Court - Jaipur
Commissioner Of Customs (Preventive) vs Mumtaz Ali Son Of Shri Abdul Gani on 27 February, 2019
Bench: Mohammad Rafiq, Goverdhan Bardhar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writs No. 3265/2019
Commissioner Of Customs (Preventive), Jodhpur, Head Quarters At
New Central Revenue Building, Statue Circle, C-Scheme, Jaipur
302005 In The State Of Rajasthan.
----Petitioner
Versus
Mumtaz Ali Son Of Shri Abdul Gani, Resident Of Near Jamat Khana,
Vyapariyon Ka Mohalla, Kuchaman City, Nagaur In The State Of
Rajasthan.
----Respondent
For Petitioner(s) : Mr. Siddharth Ranka For Respondent(s) :
HON'BLE MR. JUSTICE MOHAMMAD RAFIQ HON'BLE MR. JUSTICE GOVERDHAN BARDHAR Order 27/02/2019 Learned counsel for the appellant has relied on the judgments of Madras High Court in Commissioner of Customs (AIR) Chennai-I Vs. Samynathan Murugesan, 2009 (247) E.L.T. 21 (Mad.); Commissioner of Customs (AIR) Chennai-I Vs. P. Sinnasamy, 2016 (344) E.L.T. 1154 (Mad.); Ramasamy Vs. Joint Secretary to Govt. of India, 2017 (348) E.L.T. 671 (Mad.); judgment of Bombay High Court in Union of India Vs. Mohammed Aijaj Ahmed, 2009 (244) E.L.T. 49 (Bom.); judgment of Patna High Court in Md. Akhtar Vs. Commissioner of C.Ex., Cus. & S.T., Patna; 2011(09)LCX0390 and judgment of Delhi High Court in Ram Kumar Vs. Commissioner of Customs, 2015 (320) ELT 368 (Del).
Issue notice, returnable by six weeks.
(Downloaded on 06/06/2021 at 03:33:22 AM)(2 of 2) [CW-3265/2019] In the meantime, the operation of order dated 05.10.2018 (Annexure-3) shall remain stayed.
(GOVERDHAN BARDHAR),J MOHAMMAD RAFIQ),J RS/Upendra/39 (Downloaded on 06/06/2021 at 03:33:22 AM) Powered by TCPDF (www.tcpdf.org)