Court News
Supreme Court Upholds CGST Act's ITC Rules: Impact on Buyers
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Input Tax CreditClear topic ×
19 articles
Court News
Bombay High Court: Right to Refund of Unutilised ITC Accrues on Relevant Date
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Court News
Karnataka High Court Rules ISD Mechanism Not Mandatory for Distribution of Common ITC
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Court News
Supreme Court Clarifies GST Refund Rules: ITC Refund Allowed Even When Input and Output Goods Are Same
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Court News
GST Scrutiny Tightens: Documentation Trails Now Decide Credit Eligibility
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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
Andhra Pradesh High Court: ITC Reversal Invalid After GST Registration Restoration
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Court News
Zee Entertainment Faces ₹119.6 Crores GST Demand as Adjudication Order Upholds Tax Liability
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Court News
Calcutta High Court: Stereo Systems in E-Rickshaws Eligible for GST ITC Refund
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Court News
GSTN Issues Advisory on E-Credit Reversal, Re-Claimed Statement and RCM Liability: What Taxpayers Must Know
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Court News
Fake GST Registrations Exposed: Rules, Punishments, and Court Clarifications on Input Tax Credit Disputes
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Court News
Gauhati High Court: ITC Cannot Be Denied to Genuine Buyers for Supplier’s Lapse
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