THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

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2 articles

ITAT Rules: Survey Statement Alone Cannot Prove Bogus Purchases, Deletes Section 68 Addition

Court News

ITAT Rules: Survey Statement Alone Cannot Prove Bogus Purchases, Deletes Section 68 Addition

27 Dec 2025Read article ↗

Calcutta High Court: Medical Grounds Can Justify Delay in GST Appeals Beyond Statutory Limit

Court News

Calcutta High Court: Medical Grounds Can Justify Delay in GST Appeals Beyond Statutory Limit

20 Dec 2025Read article ↗