ITAT: VAT EXPENSES ON DEEMED IMPORT ELIGIBLE TO BE SET OFF AGAINST VAT OUTPUT

Cal HC: Penalty Amount on Higher Value than Invoice Value Can’t be Computed by GST Dep. w/o Evidence || All. HC: Candidates with Criminal Background Will Pose Severe Threat to Democracy if Elected || All. HC: It’s an Obligation of Bank Officials to Fully Co-operate in Criminal Investigations || SC: Prima Facie Case Made Out from Allegations in Complaint Sufficient to Summon Accused || Supreme Court Explains: Debt Becoming Financial & Operational Debt || P&H HC: Model Code of Conduct Can’t Stand in Way of Execution of Judicial Order || Chh. HC: Can’t Build Matrimonial Home With Bricks & Stones, Love & Respect Between Spouses Required || Ker. HC: Fitting of Sensors in Buses Used as Stage Carriages Can’t be Insisted by Registration Author || Kar. HC: Can’t Consider Party’s Declaration, Promise of Policies as Corrupt Practise under RP Act || Bom. HC: Public Sector Banks Not Empowered to Issue Look Out Circulars Against Loan Defaulters

ITAT: VAT EXPENSES ON DEEMED IMPORT ELIGIBLE TO BE SET OFF AGAINST VAT OUTPUT - (31 Dec 2021)