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0  14 May, 2025
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NOBLE RESOURCES AND APPELLANT(S)TRADING INDIA PRIVATE LIMITED(EARLIER KNOWN AS ANDAGROSERVICES PVT. LTD.} Vs UNION OF INDIA & ORS

  Supreme Court Of India Civil Appeal /2572/2025
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Case Background

This appeal by special leave has been preferred against the judgment and order passed by the High Court of Gujarat at Ahmedabad

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Applied Acts & Sections
  • Section 1 – The Central Excise Act, 1944
  • Section 5 – The Foreign Trade (Development and Regulation) Act, 1992
  • Section 6 – The Foreign Trade (Development and Regulation) Act, 1992
  • Article 226 – The Constitution of India 1950

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Legal Notes

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