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Gujarat HC Directs Revenue to Re-Credit Input Tax Credit in Electronic Tax Ledger of Writ Petitioner - (15 Apr 2022)

GOODS AND SERVICES TAX

Gujarat High Court has directed the revenue to re-credit/restore the Input Tax Credit (ITC) to the tune of INR 1,39,49,810 in the electronic tax ledger of the writ petitioner in a writ petition which sought from the Respondent-authorities to re-credit the ITC of INR 139,49,810 in the electronic credit ledger along with interest.

Tags : GUJARAT HIGH COURT   RE-CREDIT INPUT TAX CREDIT  

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