CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

Kerala High Court: Vehicle Cannot be Detained for Non-Filing of GST Returns - (06 Jan 2020)

GOODS AND SERVICES TAX

Kerala High Court has held that for non filing of Goods and Services Tax returns under Forms GSTR-3B and GSTR-1 cannot be a reason for detaining vehicles as the ingredients of the offence covered by Section 130 of Kerala Goods and Services Tax Act are not satisfied.

Tags : KERALA HIGH COURT   GST RETURNS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved