Court News
GSTN Issues Advisory on E-Credit Reversal, Re-Claimed Statement and RCM Liability: What Taxpayers Must Know
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37 articles
Court News
High Court Clarifies GST Law: Personal Hearing Details Must Be Clearly Communicated Before Adverse Orders
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Court News
Allahabad High Court Clarifies GST Notice Rules: IT Act Provisions Not Applicable
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Court News
Bombay High Court: GST Clearance Certificate Must Come from Department, Not Chartered Accountant, in Service Tenders
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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
ITAT Rules: High Jewellery Tag Prices Are Sales Strategy, Not Tax Evasion
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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
Gauhati High Court: ITC Cannot Be Denied to Genuine Buyers for Supplier’s Lapse
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Court News
GST New Rules from December 15: Mandatory E-Invoice Before E-Way Bill for Businesses Above ₹5 Crore
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Court News
Karnataka High Court: Missing Vehicle Number in GST E-Way Bill Is a Curable Defect
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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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