THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

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Infrastructure TaxationClear topic ×

2 articles

CESTAT Rules Windmills Not Immovable Property, Quashes Service Tax Demand on Sundaram Fasteners

Court News

CESTAT Rules Windmills Not Immovable Property, Quashes Service Tax Demand on Sundaram Fasteners

23 Jan 2026Read article ↗

Andhra Pradesh High Court Quashes 18% GST on Public Road Works, Orders Fresh Assessment Using IALA Certificate

Court News

Andhra Pradesh High Court Quashes 18% GST on Public Road Works, Orders Fresh Assessment Using IALA Certificate

5 Jan 2026Read article ↗