THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

News, analysis and practical writing for Indian legal professionals.

Section 83Clear topic ×

2 articles

Punjab & Haryana High Court: Re-Blocking ITC Beyond One Year Without New Evidence Is Illegal

Court News

Punjab & Haryana High Court: Re-Blocking ITC Beyond One Year Without New Evidence Is Illegal

7 Dec 2025Read article ↗

Delhi High Court: GST Bank Account Attachment Lapses After One Year, Orders Release with ₹10 Lakh Minimum Balance

Court News

Delhi High Court: GST Bank Account Attachment Lapses After One Year, Orders Release with ₹10 Lakh Minimum Balance

3 Dec 2025Read article ↗