Supreme Court: Wait-Listed Candidates Have No Vested Right After List Expiry  ||  SC: Reserved Candidates Scoring Above General Cut-Off Must be Considered For Open Posts  ||  SC: AICTE Regulations Do Not Govern Direct Recruitment of Engineering Professors by State PSCs  ||  Supreme Court: High Courts To Decide Article 226(3) Applications Within Two Weeks  ||  SC: State Agencies are Competent To Probe Corruption Cases Against Central Government Officers  ||  Allahabad High Court: Wife May Claim Education Expenses; Adverse Inference If Husband Hides Income  ||  Patna High Court: Cruelty Claims Against In-Laws are Unlikely Without Shared Residence or Interaction  ||  Patna HC: Aadhaar and GPS-Based Attendance For Medical College Faculty Does Not Violate Privacy  ||  Allahabad HC: Victim Compensation under POCSO Act Cannot be Withheld For Lack of Injury Report  ||  MP HC: Diverting Goods From Delivery Point is Misappropriation under S.407 IPC    

Allahabad HC to Central Govt: Create State Bench of GSTAT at Prayagraj - (11 Feb 2021)

CIVIL

Allahabad High Court has directed the Central Government to create a State Bench of Goods and Service Tax Appellate Tribunal (GSTAT) at Prayagraj and Area Benches at Ghaziabad, Lucknow, Varanasi, and Agra.

Tags : ALLAHABAD HC   GSTAT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved