THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

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17 articles

Punjab & Haryana High Court: Re-Blocking ITC Beyond One Year Without New Evidence Is Illegal

Court News

Punjab & Haryana High Court: Re-Blocking ITC Beyond One Year Without New Evidence Is Illegal

7 Dec 2025Read article ↗

Delhi High Court: Directors of Fake GST Firms Liable for Penalty Under Section 122(1A)

Court News

Delhi High Court: Directors of Fake GST Firms Liable for Penalty Under Section 122(1A)

1 Dec 2025Read article ↗

Supreme Court Revives Flipkart’s GST Appeal, Clarifies Pre-Deposit Can Be Paid from Credit Ledger

Court News

Supreme Court Revives Flipkart’s GST Appeal, Clarifies Pre-Deposit Can Be Paid from Credit Ledger

1 Dec 2025Read article ↗

GST Department Can Freeze Bank Accounts Over Suspected Tax Evasion: Know the Triggers and Remedies

Court News

GST Department Can Freeze Bank Accounts Over Suspected Tax Evasion: Know the Triggers and Remedies

28 Nov 2025Read article ↗

Allahabad High Court: GST Department Cannot Invoke Section 74 Without Fraud Findings

Court News

Allahabad High Court: GST Department Cannot Invoke Section 74 Without Fraud Findings

26 Nov 2025Read article ↗