Citation Codes Equivalent Citations citation codes Case Number W.P No. 25290/2002, W.P No. 25291/2002, Writ Petition No. 25290/2002 (TAR), C/w, Writ Petition No. 25291/2002 (TAR) Attorney(S) Shri. K. Shashikiran Shetty, Advocate Shri. Jeevan J, Neeralagi, Central Government Standing Counsel for R-1 to R-3 Shri. K. Shashikiran Shetty, Advocate Shri. Kalyan Basavaraj Additional Solicitor General for R-1 Shri. Jeevan J, Neeralagi, Advocate for R-2 to R-3 Judges Vikramajit Sen, C.J B.V Nagarathna, J. Acts CUSTOMS TARIFF ACT 1975 clause (m) and clause (q) of Sec.2 of the Foreign Exchange Management Act, 1999 (42 of 1999). Section 14(2) of the Customs Act read with Rule-2 of the 2007 Rules. SECTION 15 CUSTOMS ACT 1962 SECTION 25 CUSTOMS ACT 1962 provisions of sub-section (4) and (5) of Section -25, Chapter-15 of the Customs Tariffs Act 1975. Rule 2 of the Customs Valuation Rules. Chapter-15 of the Customs Tariff Act sub-section (1) 14 or sub-section (1A), Constitution of India. Section 14(2) sub-section (1) or sub-section (2A) Customs Valuation Rules, 1988 FINANCE ACT 2007 CUSTOMS ACT 1962 Section 14(2) See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account