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SCN Without Any Reasons: Delhi HC Quashes Order Cancelling GST Registration - (19 Oct 2022)

GOODS AND SERVICES TAX

Delhi High Court has quashed the order cancelling the Goods & Services Tax (GST) registration as the Range Inspector has physically verified the premises, neither by serving any notice of the physical verification nor in the report generated after the verification was uploaded on the portal.

Tags : DELHI HIGH COURT   GOODS & SERVICES TAX   INSPECTOR   VERIFICATION  

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