Court News
Taxing Times: Why GST Legal Consultants Are the New Corporate Lifeline
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
GST LitigationClear topic ×
25 articles
Court News
Supreme Court Seeks Response on Zoomcar’s Plea Over GST Appeal Denial
Read article ↗
Court News
Karnataka High Court Rules ISD Mechanism Not Mandatory for Distribution of Common ITC
Read article ↗
Court News
From GST Notices to Stock Exchange Disclosures: Why Transparency Matters for India’s Listed Companies
Read article ↗
Court News
Bombay High Court Grants Interim Relief to Mad Over Donuts Parent in GST Classification Dispute
Read article ↗
Court News
Tripura High Court Rules ITC Cannot Be Denied to Bona Fide Purchasers Despite Supplier Default
Read article ↗
Court News
Andhra Pradesh High Court: ITC Reversal Invalid After GST Registration Restoration
Read article ↗
Court News
GST Orders and Natural Justice: Madras High Court Clarifies Same-Day Reply Issue
Read article ↗
Court News
Calcutta High Court: Stereo Systems in E-Rickshaws Eligible for GST ITC Refund
Read article ↗
Court News
Andhra Pradesh High Court Quashes 18% GST on Public Road Works, Orders Fresh Assessment Using IALA Certificate
Read article ↗
Court News
GSTN Issues Advisory on E-Credit Reversal, Re-Claimed Statement and RCM Liability: What Taxpayers Must Know
Read article ↗
Court News
Madras High Court Clarifies GST Notice Service: Officers Must Use Alternate Modes Before Ex-Parte Orders
Read article ↗