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2 articles

Bombay High Court Quashes GST Demand on Leasehold Assignment, Rules It Is Not a Supply of Service

Court News

Bombay High Court Quashes GST Demand on Leasehold Assignment, Rules It Is Not a Supply of Service

16 Jan 2026Read article ↗

Delhi High Court: 20% Pre-Deposit Not Mandatory for Stay of Tax Demand, AO Must Use Discretion

Court News

Delhi High Court: 20% Pre-Deposit Not Mandatory for Stay of Tax Demand, AO Must Use Discretion

31 Dec 2025Read article ↗