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2 articles

Tax Department Reopened 10 Years of VAT Returns in One Go: Meghalaya High Court Quashes Scrutiny Notices, Says No Section 35 Notice Means No Jurisdiction

Court News

Tax Department Reopened 10 Years of VAT Returns in One Go: Meghalaya High Court Quashes Scrutiny Notices, Says No Section 35 Notice Means No Jurisdiction

30 Oct 2026Read article ↗

“The Majesty of Law Stands Restored”: Meghalaya High Court Accepts Apologies, Discharges Advocates Over Abstention Call

Court News

“The Majesty of Law Stands Restored”: Meghalaya High Court Accepts Apologies, Discharges Advocates Over Abstention Call

17 Oct 2026Read article ↗