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Delhi High Court: Presence of Lawyer Cannot be Allowed to at Time of Questioning by GST Officers - (15 Nov 2019)

GOODS AND SERVICES TAX

Delhi High Court has observed that presence of a lawyer cannot be allowed to at the time of questioning or examination by the Goods and Services Tax officers. The Court also said that it is well-settled law that no inquiry/ investigating officer has a right to use any method which is not approved by law to extract information from a witness/suspect during examination and in case it is so done, no one can be allowed to break the law with impunity and has to face the consequences of his action.

Tags : DELHI HIGH COURT   GST  

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