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Madras HC: Writ Petition in High Court Not Maintainable if Statutory Alternative Remedy Available - (21 Oct 2021)

GOODS AND SERVICES TAX

Madras High Court has held that the writ petition in High Court is not maintainable if Statutory Alternative Remedy is available under Central Goods and Services Tax Act, 2017.

Tags : MADRAS HIGH COURT   WRIT PETITION IN HIGH COURT  

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