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Madras High Court: Inability to Pay Pre-Deposit No Ground to Invoke Writ Jurisdiction - (31 Jan 2018)

Madras High Court has held that inability to pay pre-deposit of 7.5% before the Commissioner (Appeals) cannot be a fit ground for invoking writ jurisdiction under Article 226 of the Constitution of India.

Tags : MADRAS HIGH COURT   PRE-DEPOSIT  

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