SC: CBDT Circulars do not Bind Courts in Income Tax Matters  ||  SC: Gujarat Saw Several Hooch Tragedies despite Prohibition on Liquor  ||  SC: Interest Continues if Award-Holder Cannot Freely Withdraw Conditional Deposit  ||  SC Urges Law Commission to Examine Law Governing Deposits Made in Courts  ||  SC: Civil Court Cannot Grant Interim Relief While Leave Application Against Public Trust is Pending  ||  Calcutta HC Upholds ITC Injunction, Says ‘Gold’ Has Acquired Secondary Meaning  ||  MP High Court Denies Compensation as Pregnancy Pre-Dated Sterilization Surgery  ||  Delhi HC: MACT Must Assess Claimant’s Need Before Denying Release of FDR Compensation  ||  Delhi HC Orders Interpol Red Corner Notice Against Man Facing Contempt Over Remarks Against Judges  ||  Gujarat HC Allows Seven-Day Parole to Convict in Bilkis Bano Case    

P&H HC: Intention to Evade Tax Must be Directly Connected to Activity of Trader - (17 Mar 2022)

GOODS AND SERVICES TAX

Punjab and Haryana High Court has held that the intention to evade tax must be directly connected to the activity of the trader.

Tags : PUNJAB AND HARYANA HIGH COURT   INTENTION TO EVADE TAX  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved