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Cal HC: Penalty Amount on Higher Value than Invoice Value Can’t be Computed by GST Dep. w/o Evidence - (29 Apr 2024)

GOODS AND SERVICES TAX

Calcutta High Court has held that penalty amount on higher value than invoice value cannot be computed by Goods and Service Tax department without proper evidence and reasoning.

Tags : CALCUTTA HIGH COURT   PENALTY AMOUNT   HIGHER VALUE   INVOICE VALUE  

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