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Jharkhand HC: ITC Can be Denied on Inter-State Sale or Transfer of Stock - (30 Mar 2022)

SALES TAX/VAT

Jharkhand High Court has observed that Input Tax Credit can be denied under Section 18(8)(ix) of the Jharkhand Value Added Tax Act, 2005 on Inter-State sale or transfer of stock only when some manufacturing activity is undertaken in the State by the assessee

Tags : JHARKHAND HIGH COURT   INPUT TAX CREDIT   SECTION 18(8)(IX) OF THE JHARKHAND VALUE ADDED TAX ACT   2005  

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