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Madras High Court Quashes Order Detaining Consignment and Vehicle - (07 Apr 2022)

GOODS AND SERVICES TAX

Madras High Court has quashed detaining order of consignment and vehicle holding that there was only technical breach without intention to evade Goods and Services Tax.

Tags : MADRAS HIGH COURT   TECHNICAL BREACH   GOODS AND SERVICES TAX   CONSIGNMENT   VEHICLE  

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