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All. HC: Petitioner Cannot be Permitted to Argue the Case Beyond the Pleadings - (19 Oct 2023)

GOODS AND SERVICES TAX

Allahabad High Court while refusing to quash penalty order passed under Section 129 of CGST Act, 2017, has held that once the finding of fact, which has been recorded against assessee has not been assailed in the petition, the petitioner can’t be permitted to argue the case beyond the pleadings.

Tags : ALLAHABAD HIGH COURT   GST   PLEADING  

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