THE COURTKUTCHEHRY BLOG

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2 articles

Bombay High Court: Right to Refund of Unutilised ITC Accrues on Relevant Date

Court News

Bombay High Court: Right to Refund of Unutilised ITC Accrues on Relevant Date

7 Mar 2026Read article ↗

Supreme Court Upholds 100% GST Penalty for Wilful Suppression: AP High Court Order Confirmed

Court News

Supreme Court Upholds 100% GST Penalty for Wilful Suppression: AP High Court Order Confirmed

10 Dec 2025Read article ↗