M/s Rajat Infra Developers Private Ltd Vs Union Of India And 4 Others
.... ect of various contraventions of the CGST Act, 2017 as discussed in the foregoing paras. (vii) I impose a penalty amounting to Rs.25,000/- (Rupees Twenty Five Thousand only) upon them Section 125 of the UPGST Act, 2017 upon them in respect of various contraventions of the UPGST Act, 2017 as ...
Allahabad High Court
Kamal Envirotech Pvt. Ltd Vs Commissioner Of Gst And Anr
.... ts full operation or that the provisions embraced in the non-obstante clause would not be an impediment for an operation of the enactment.” On a conspectus of the above authorities it emerges that the non-obstante clause is appended to a provision with a view to give the enacting part of th ...
Delhi High Court
Bharat Parihara And Others Vs State Of Maharashtra Thr. PP Office And Ors
.... eld that the communication dated 21st April 2022 (Exhibit “B” to the petition) provisionally attaching the Petitioner’s bank account is rendered illegal and invalid by virtue of the provisions of Section 83(2) of the CGST Act. The extension of the provisional attachment by communication dated 19 ...
Bombay High Court
Zhudao Infotech Private Limited Vs Principal Additional Director General & Anr
.... Discussions and conclusion 17. The respondents have filed an affidavit raising several allegations against ZIPL and seeking to justify their actions of attaching the bank accounts of the ZIPL. They claim that information was received indicating that ZIPL was indulging in evasion of GST whi ...
Delhi High Court
Sakshi Bahl & Anr Vs Principal Additional Director General
.... ) Challan, however, the funds in the bank account were not sufficient to honour the said cheque. Mr Chawla examined the messages received from the bank and had found that a sum of ?4.5 crores and ?2.5 crores had been withdrawn from the bank account and the remaining balance in the account was in ...
Delhi High Court
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