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Telangana High Court: Arrest / Coercive Measures Before Assessment not Prohibited - (13 Jun 2019)

GOODS AND SERVICES TAX

Telangana High Court has observed that the arrest and coercive measures started by the GST Department before the assessment is not prohibited under the law. The Court noted that the prosecutions for these offences do not depend upon the completion of assessment.

Tags : TELANGANA HIGH COURT   ASSESSMENT  

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