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    

Orissa HC Grants Bail to Person Accused of Availing Bogus Input Tax Credit - (22 Feb 2022)

GOODS AND SERVICES TAX

Orissa High Court has granted the bail to the person accused of availing bogus Input Tax Credit worth Rs. 20.45 crores and held that denial of bail cannot be used as an indirect method to punish accused before conviction.

Tags : ORISSA HIGH COURT   BOGUS INPUT TAX CREDIT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved