Court News
Kerala High Court: Uploading GST Orders on Portal Constitutes Valid Service
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Indirect Tax LawClear topic ×
10 articles
Court News
Supreme Court Rules Rooh Afza is a Fruit Drink, Attracts Only 4% VAT
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Court News
CESTAT Rules Service Tax Penalty under Section 78 Unsustainable When Liability Was Unclear
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Court News
CESTAT Rules OP Jindal Institute’s Revenue Sharing with Labs Not Taxable
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Court News
Bombay High Court Grants Interim Relief to Mad Over Donuts Parent in GST Classification Dispute
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Court News
CESTAT Rules Windmills Not Immovable Property, Quashes Service Tax Demand on Sundaram Fasteners
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Court News
Tripura High Court Rules ITC Cannot Be Denied to Bona Fide Purchasers Despite Supplier Default
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Court News
GST on Wages Paid to Outsourced Staff During COVID-19 Lockdown: Kerala AAR Ruling Explained
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Court News
Andhra Pradesh High Court: ITC Reversal Invalid After GST Registration Restoration
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Jharkhand High Court: GST Refund Cannot Be Denied Without 15-Day Reply Time and Personal Hearing
Court News
Jharkhand High Court: GST Refund Cannot Be Denied Without 15-Day Reply Time and Personal Hearing
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