Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Kerala High Court: Technical Glitches Not to Hinder Grant of Tax Refunds - (21 Oct 2021)

GOODS AND SERVICES TAX

Kerala High Court has ruled that technical glitches should not stand in the way of ultimate grant of relief by way of refund to taxpayers. The Court has observed that such hindrance would affect the confidence of taxpayers to deposit the amount required under Section 129 of the State Goods and Services Tax (SGST) Act, 2017 and has directed the respondent authorities to grant tax refund.

Tags : KERALA HIGH COURT   GRANT OF TAX REFUNDS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved