Court News
Allahabad High Court Flags Risk of Malpractices in Temporary ID System for GST Appeals
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7 articles
Court News
GSTAT Grants Six-Month Leniency on GST Appeal Filings: Relief for Taxpayers and Professionals
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Court News
Calcutta High Court: Illness of Firm’s Partner Valid Ground for Delay in GST Appeals
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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
Reliance Industries to Appeal ₹56.44 Crore GST Penalty Over ITC Interpretation
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Court News
Supreme Court Revives Flipkart’s GST Appeal, Clarifies Pre-Deposit Can Be Paid from Credit Ledger
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Court News
High Court Says Illness of Consultant Can Justify Delay in GST Appeal Filing
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