SC: Omitted Relief Barred Despite Liberty to File Fresh Suit under Order 23  ||  SC: Custodial Confession Alone Cannot Justify Preventive Detention  ||  SC: Failure to Pay Balance Sale Amount Can Lead to EMD Forfeiture under Auction Terms  ||  Gujarat HC: CIC Cannot Order Suo Motu Disclosure of PM Modi’s Degree under RTI Act  ||  MP HC: FIR Cannot Be Quashed Merely for Not Specifying Accused’s Role  ||  MP HC: Joint Family Status Alone Does Not Establish Existence of Joint Family Funds  ||  MP High Court Directs State Bar Council to Frame Stipend Guidelines for Junior Advocates  ||  Allahabad High Court: Hookah Bars cannot Operate in UP; Clean Air Prevails over Trade  ||  P&H HC: High Court’s Inherent Powers Cannot Be Used to Entertain a Second Revision  ||  Delhi HC: Magistrate Must Examine Complainant, Hear Accused Before Taking Cognisance    

Gujarat High Court: Pay Up Interest for Delay in Paying GST Refunds - (05 Aug 2019)

GOODS AND SERVICES TAX

Gujarat High Court has asked the authorities to pay interest for delay in paying GST refunds. The authorities were asked to pay the interest at the rate of nine per cent per annum.

Tags : GUJARAT HIGH COURT   GST REFUNDS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved