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Delhi HC: GST Officials Need Lawyer’s Consent or Presence to Access Their Computer Devices - (12 Sep 2025)

GOODS AND SERVICES TAX

Delhi HC warned GST Dept against accessing advocates’ computers without their presence or consent. Justices Singh and Jain stressed this protects attorney-client confidentiality and prevents serious privacy breaches, prohibiting GST officials from opening advocates’ devices unilaterally.

Tags : GST   CONSENT   LAWYER   COMPUTER DEVICES  

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