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Himachal Pradesh High Court Directs Government to Allow Filing of TRAN-1 - (08 Jan 2020)

GOODS AND SERVICES TAX

Himachal Pradesh High Court has held that Substantive Input Tax credits cannot be denied on procedural grounds. The Court directed the Government to allow the Petitioner to file TRAN-1 electronically or manually.

Tags : HIMACHAL PRADESH HIGH COURT   TRAN-1  

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