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Cal. HC: One-Line Order dismissing Appeal on Ground of Delay in Filing is Invalid - (18 Aug 2022)

GOODS AND SERVICES TAX

Calcutta High Court has held that the one-line order dismissing an appeal on ground of delay in filing without discussing the merits of the case shall be deemed as invalid for the Goods and Services Act, 2017.

Tags : CALCUTTA HIGH COURT   APPEAL   INVALID. GST  

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