Calcutta HC Quashes Order Imposing Penalty for Expiry of E-Way Bill as No Intention to Evade Tax - (02 Mar 2022)

GOODS AND SERVICES TAX

Calcutta High Court has quashed the order imposing penalty for expiry of e-way bill as there was no intention to evade tax. The Court has set aside the impugned order of the appellate authority as well as the order of the adjudicating authority and consequently, the petitioner will be entitled to get the refund of the penalty and tax paid on protest subject to compliance of all legal formalities.

Tags : CALCUTTA HIGH COURT   PENALTY FOR EXPIRY OF E-WAY BILL  

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