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Allahabad High Court Denies Relief to Petitioner on Non Disclosure of Godowns - (26 Feb 2020)

GOODS AND SERVICES TAX

Allahabad High Court has denied any relief to the Petitioner as there was a nondisclosure of godowns and non-payment of tax which ultimately demonstrated misconduct on the part of the Petitioner.

Tags : ALLAHABAD HIGH COURT   NON DISCLOSURE OF GODOWNS  

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