Jharkhand High Court: No Denial of Input Tax Credit if Seller Defaults in Depositing Tax - (16 Jan 2020)
GOODS AND SERVICES TAX
Jharkhand High Court has held that Input Tax Credit cannot be denied for the Petitioner who had discharged all the tax liabilities and where it was not Petitioner’s fault that the selling dealer had made defaults in depositing tax in treasury.
Tags : JHARKHAND HIGH COURT INPUT TAX CREDT
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