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Bombay High Court Stays Banks’ Fraud Tag on Anil Ambani, Reliance Communications
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62 articles
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
Delhi High Court: Draft Income Tax Assessment Issued Post-Amalgamation Invalid, Fresh Action Allowed Against SMS India
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Delhi High Court: Customs Orders Must Bear Officer’s Name and Designation, Staff Shortage No Excuse
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Court News
Delhi High Court: Draft Income Tax Assessment Issued Post-Amalgamation Invalid, Fresh Action Allowed Against SMS India
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Court News
Delhi High Court: Customs Orders Must Bear Officer’s Name and Designation, Staff Shortage No Excuse
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ITAT Kolkata Protects Employee: No Tax Burden if Employer Fails to Deposit TDS
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Allahabad High Court Rules GST Notices Cannot Be Deemed Served Only by Portal Upload
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Kerala High Court: Income Tax Appeals Cannot Be Dismissed Just for Non-Appearance of Assessee
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Delhi High Court Rebukes GST Authorities for Mechanical Cancellation of boAt Parent Company’s Registration
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Karnataka High Court Quashes GST Registration Cancellation Over Lack of Mandatory Hearing
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Supreme Court Rules Unauthorized Constructions Cannot Be Protected, But Owners Must Get Fair Hearing
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