Calcutta HC: Writ Petition Not Maintainable as Alternative Remedy for Challenge to GST Order - (30 Dec 2021)
Calcutta High Court has held that the writ petition not maintainable as statutory alternative remedy available for challenging Goods and Services Tax Order passed in violation of principle of natural justice. The Court has held that the adjudication order has inherent lack of jurisdiction under the statute.
Tags : CALCUTTA HIGH COURT ALTERNATIVE REMEDY FOR CHALLENGE TO GST ORDER
Share : 
|