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Bombay High Court Quashes Profiteering Order Against McDonald’s Master Franchisee - (22 Oct 2019)

GOODS AND SERVICES TAX

Bombay High Court has set aside profiteering order against Hardcastle Restaurants (HRPL), a Master Franchisee of famous fast food brand McDonald’s. HRPL operates nearly 300 McDonald’s outlets across 34 cities and 10 States in the West and South India. The Anti-profiteering body had directed HRPL to deposit Rs 7.49 crore for not passing on GST cuts.

Tags : BOMBAY HIGH COURT   MCDONALDS  

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