THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

News, analysis and practical writing for Indian legal professionals.

Inverted Duty StructureClear topic ×

3 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 Clarifies GST Refund Rules: ITC Refund Allowed Even When Input and Output Goods Are Same

Court News

Supreme Court Clarifies GST Refund Rules: ITC Refund Allowed Even When Input and Output Goods Are Same

22 Feb 2026Read article ↗

Calcutta High Court: Stereo Systems in E-Rickshaws Eligible for GST ITC Refund

Court News

Calcutta High Court: Stereo Systems in E-Rickshaws Eligible for GST ITC Refund

7 Jan 2026Read article ↗