P&H HC: Eyewitness Account Not Credible if Eyewitness Directly Identifies Accused in Court  ||  Delhi HC: Conditions u/s 45 PMLA Have to Give Way to Article 21 When Accused Incarcerated for Long  ||  Delhi High Court: Delhi Police to Add Grounds of Arrest in Arrest Memo  ||  Kerala High Court: Giving Seniority on the Basis of Rules is a Policy Decision  ||  Del. HC: Where Arbitrator has Taken Plausible View, Court Cannot Interfere u/s 34 of A&C Act  ||  Ker. HC: No Question of Estoppel Against Party Where Error is Committed by Court Itself  ||  Supreme Court: Revenue Entries are Admissible as Evidence of Possession  ||  SC: Mere Breakup of Relationship Between Consenting Couple Can’t Result in Criminal Proceedings  ||  SC: Bar u/s 195 CrPC Not Attracted Where Proceedings Initiated Pursuant to Judicial Order  ||  NTF Gives Comprehensive Suggestions on Enhancing Better Working Conditions of Medical Professions    

Madras HC Denies Bail to Two Korean Nationals Accused of GST Offences - (15 Apr 2020)

GOODS AND SERVICES TAX

Madras High Court has dismissed the Writ Petitions moved by two Korean nationals, who have been in custody, allegedly for not remitting Goods and Services Tax (GST) collections to the Government, on the ground of flight risk.

Tags : MADRAS HIGH COURT   BAIL TO TWO KOREAN NATIONALS  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved