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Del. HC: Denying ITC to Taxpayers One of the Outcomes of GST Registration Cancell. with Retrospect - (29 Apr 2024)

GOODS AND SERVICES TAX

Delhi High Court has held that denial of input tax credit(ITC) is one of the outcomes of cancelling a taxpayer’s Goods and Service Tax (GST) registration with retrospective effect.

Tags : DELHI HIGH COURT   GST REGISTRATION   RETROSPECTIVE EFFECT  

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