Bombay HC Sets Aside Goods and Services Tax Authority's Order on Power to Attach Bank Accounts - (23 Jan 2020)
GOODS AND SERVICES TAX
Bombay High Court has quashed and set aside an order by the Directorate General of Goods and Services Tax Intelligence holding that the said order of provisionally attaching the bank accounts of the Petitioner was without jurisdiction.
Tags : BOMBAY HIGH COURT POWER TO ATTACH BANK ACCOUNTS
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