Del. HC: Liquidated Damages Mentioned in Agreement Can’t be Awarded in Absence of Proof of Loss  ||  MP HC: S.375 Marital Sex Exemption Also Provides Exemption Under Section 377 of IPC  ||  SC: SARFAESI Doesn’t Give Any License to Bank Officers to Act Against the Scheme of Law  ||  All. HC: Court Can’t Mechanically Reject Application for Waiving Off Cooling Period u/s 13B of HMA  ||  Kar. HC: Acquittal Order Can’t be Put in Challenge by Stranger to the Case  ||  Kar. HC: Alternate Remedy Can’t be Used as China Wall Against Invocation of Writ Jurisdiction  ||  Bom. HC Upholds Constitutional Validity of Goa’s Green Cess Act  ||  Del. HC: Not Court’s Business to Demonstrate Morality of an Act unless it has Caused Harm  ||  Del. HC: Cost Accountants and Chartered Accountants Not Similarly Placed Under Law  ||  SC: No Party Ought to be Vexed Twice in a Litigation for One and the Same Cause    

Jharkhand HC: No Interest Recovery Without Show Cause Notice and Adjudication - (04 May 2020)

GOODS AND SERVICES TAX

Jharkhand High Court has held that the process of recovery of interest cannot be initiated against an assessee under the Central Goods and Services Tax Act, 2017 without a prior show cause notice and adjudication proceedings.

Tags : JHARKHAND HIGH COURT   INTEREST RECOVERY  

Share :        

Disclaimer | Copyright 2023 - All Rights Reserved