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Court News

Won the Refund Appeal, Still No Money: Delhi High Court Says GST Refund Can Be Withheld Under Section 54(11) While Fraud Probe Is On

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Saying ‘Suppression’ Is Not Enough: Supreme Court Quashes Tata Steel GST Notice Under Section 74, Calls ‘Protective Demand’ Alien to GST

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Supreme Court Clarifies GST Fraud Notices: Key Legal Standards

Supreme Court Mandates Prior Communication of Arrest Reasons Under CGST Act

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Supreme Court Upholds CGST Act's ITC Rules: Impact on Buyers

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Distinguishing Between Section 73 and Section 74 of the CGST Act

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Supreme Court Declares GST on Online Gaming Constitutional: Betting & Gambling Redefined

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Karnataka High Court Rules ISD Mechanism Not Mandatory for Distribution of Common ITC

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Madras High Court: Directors Cannot Be Directly Targeted for GST Dues During Liquidation

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Tripura High Court Rules ITC Cannot Be Denied to Bona Fide Purchasers Despite Supplier Default

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Fake GST Registrations Exposed: Rules, Punishments, and Court Clarifications on Input Tax Credit Disputes

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Karnataka High Court: Missing Vehicle Number in GST E-Way Bill Is a Curable Defect