Court News
High Court Clarifies GST Law: Personal Hearing Details Must Be Clearly Communicated Before Adverse Orders
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GST LitigationClear topic ×
25 articles
Court News
Delhi High Court to Decide if Customs Can Recover IGST Refunds Already Granted by GST Authorities
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Jharkhand High Court: GST Refund Cannot Be Denied Without 15-Day Reply Time and Personal Hearing
Court News
Jharkhand High Court: GST Refund Cannot Be Denied Without 15-Day Reply Time and Personal Hearing
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Court News
Calcutta High Court: Medical Grounds Can Justify Delay in GST Appeals Beyond Statutory Limit
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Court News
Fake GST Registrations Exposed: Rules, Punishments, and Court Clarifications on Input Tax Credit Disputes
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Court News
Gujarat High Court: Myopic Reading of Sections 129 & 130 of CGST Act Would Create Hostility
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Court News
Gauhati High Court: ITC Cannot Be Denied to Genuine Buyers for Supplier’s Lapse
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Court News
Hitachi Energy India Faces ₹9.92 Crore GST Demand Over TDS-GST Return Mismatch
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Court News
Allahabad High Court Rules GST Notices Cannot Be Deemed Served Only by Portal Upload
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Court News
Punjab & Haryana High Court: Re-Blocking ITC Beyond One Year Without New Evidence Is Illegal
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Court News
Reliance Industries to Appeal ₹56.44 Crore GST Penalty Over ITC Interpretation
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Court News
Delhi High Court: GST Bank Account Attachment Lapses After One Year, Orders Release with ₹10 Lakh Minimum Balance
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