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AP HC Refuses Writ Petition Filed by SBI Against Obligation to Pay Towards Under-Declared GST - (02 Aug 2021)

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Andhra Pradesh High Court has refused to entertain a Writ Petition (WP) filed by the State Bank of India (SBI) against an obligation to pay Rs. 215.11 Crores towards under-declared GST to the Government of AP on an exempted turnover and directed it to seek an alternate remedy from the appellate forum concerned.

Tags : ANDHRA PRADESH HIGH COURT   OBLIGATION TO PAY TOWARDS UNDER-DECLARED GST  

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