AIR 1987 SUPREME COURT 1472 ::1987 Cri App R (SC) 94 ::(1987) 13 ECC 18 ::(1987) 30 ELT 37 ::1987 ChandLR(Civ&Cri) 5 ::1987 AllCriC 251 ::(1987) AllCriC 254 ::1987 SCC(Cri) 311 ::1987 (2) SCC 241 ::1987 Bom LR 89 165 ::(1987) 1 SCJ 505 ::1987 (1) Crimes 774 ::1987 (1) Supreme 390 ::(1987) 1 JT 583 ::(1987) SC Cr R 176 ::(1987) 2 CurLJ(CCR) 68 ::(1987) 1 JT 583 (SC)

Supreme Court Of India

(From : Bombay)

Hon'ble Judge(s): V. Khalid, G. L. Oza , JJ

(A) Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act (13 of 1976) , S.6— Action by invoking Explanation - Grounds available. Constitution of India , Art.22— The person against whom action is taken by invoking the Explanation to sub-section (2) of S. 2 is at liberty to raise all grounds available to him though such grounds were raised and found against in a proceedings initiated by the relative.(Para 7) (B) Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act (13 of 1976) , S.6— Notice and proceedings under - Order of detention found to be invalid on ground of non-application of mind - Notice and proceedings under the Act held could not be sustained. Constitution of India , Art.22— (Para 18) .....