SC: Revisional Jurisdiction Cannot Correct Factual Errors Despite Alleged Concealment  ||  Supreme Court: Wrong Statement in Pleadings is Not Always a False Statement, Perjury Case Quashed  ||  SC: Under JJ Act, Murder Falls Within Heinous Offences; S. 302 IPC Prescribes Minimum Life Sentence  ||  Supreme Court: Cognisance of FERA Complaint is Invalid Without Prior Notice to the Accused  ||  Supreme Court: Terror Cases Cannot Curtail Constitutional Safeguards and the Right to Fair Trial  ||  Supreme Court: Terror Cases Cannot Curtail Constitutional Safeguards and the Right to Fair Trial  ||  SC Upheld Husband's Conviction For Murdering His Wife over an Extramarital Affair  ||  J&K&L High Court: Mere Admission of Issuing Cheque is Not a Plea of Guilt under S.138 NI Act  ||  Calcutta HC: Aadhaar Card Prima Facie Establishes Occupation; Demolition Without Notice is Unlawful  ||  Gauhati High Court: Wildlife Law Doesn't Bar Trade in Unprotected Ornamental Fish Species    

GHC to GST Authorities: Release Seized Docs and if it Cannot be Returned then Assign Cogent Reasons - (11 Feb 2021)

GOODS AND SERVICES TAX

Gujarat High Court (GHC) has directed the GST authorities to release the seized documents and if it cannot be returned then assign cogent reasons and communicate the same in writing to the writ applicants so that they can take necessary recourse available to them in law.

Tags : GHC   GST AUTHORITIES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved