Allahabad HC Refuses to Entertain Writ Petition of Applicant Evading Summons of GST Intelligence - (27 Feb 2020)
GOODS AND SERVICES TAX
Allahabad High Court has refused to entertain a Writ Petition of an Applicant who consistently evaded summons of Goods and Services Tax (GST) Intelligence as the Court believed that consistent absence was a sign of disinterest to cooperate with the Revenue Department.
Tags : ALLAHABAD HIGH COURT APPLICANT EVADING SUMMONS OF GST INTELLIGENCE
Share : 
|