Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) - Sections 3, 9 and 12A - Detention order - Applicability of Section 9 and Section 12A of COFEPOSA - Order of detention had not been revoked on the report of the Advisory Board or before the receipt of the report of Advisory Board or before making a reference to the Advisory Board - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH THANESAR SINGH SODHI (D) THR. LRS. AND OTHERS — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Vikram Nath and Ahsanuddin Amanullah, JJ. ) Civil Appeal No.5500 of 2011 with Criminal Appeal No.730 of 2014 Decided on : 09-11-2023 Conservation of Foreign Exchange and Prevention […]
sclaw
