J&K&L HC: Education Cess Lawfully Refunded Cannot be Recovered on Ground of Change of SC’s View - (01 Jun 2022)
OTHER TAXES
High Court of Jammu & Kashmir and Ladakh has held that revenue department cannot seek the return of the amounts lawfully refunded to the assessee in accordance with an earlier decision of the Supreme Court, on the ground that the Supreme Court has changed its opinion on the said matter.
Tags : HIGH COURT OF JAMMU & KASHMIR AND LADAKH EDUCATION CESS SUPREME COURT
Share : 
|