Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action  ||  Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records  ||  AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury  ||  Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review    

P&H High Court Declines to Interfere with Non-Bailable Warrant Issued by GST Authorities - (15 Mar 2021)

GOODS AND SERVICES TAX

Punjab and Haryana High Court has declined to pass interim orders staying non bailable warrant issued by competent authorities under Central Goods and Services Tax Act, 2017.

Tags : PUNJAB AND HARYANA HIGH COURT   NON-BAILABLE WARRANT ISSUED BY GST AUTHORITIES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved