Tata Chemicals Ltd. v. Commissioner of Customs (preventive) Jam Nager
58 Taxmann.com 126Reported decision2015#7061 most cited
What is Tata Chemicals Ltd. v. Commissioner of Customs (preventive) Jam Nager authority for?
There can be no estoppel against the law. If a procedure is mandated by law, it must be followed strictly; otherwise, the action taken has no legal existence.
16
judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2025 to 2026.
Also referred to as
Tata Chemicals Ltd. v. Commissioner of Customs · estoppel against law · mandatory procedure · no existence in eye of law · paragraph 18