Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SC: Can’t Use PIL Jurisdiction for Formulation of Centralized Rating Mechanism of Taxpayers - (09 Sep 2024)

CIVIL

SC while dismissing PIL seeking formulation and implementation of a centralized rating mechanism of taxpayers under the Central Goods and Services Tax Act 2017, has opined that this is a matter for the Parliament and the GST administration and PIL jurisdiction cannot be used for matters like these.

Tags : SUPREME COURT   PIL   CENTRALIZED RATING MECHANISM   GST ADMINISTRATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved