Bombay HC: GST Return Details of Company Exempt from Disclosure under RTI Act - (16 Oct 2025)
GOODS AND SERVICES TAX
Bombay High Court on October 14 held that a company's Goods and Services Tax (GST) return filings are confidential and cannot be disclosed under the Right to Information (RTI) Act, as such information is protected and does not fall within the scope of public disclosure under the Act.
Tags : GOODS AND SERVICES TAX RIGHT TO INFORMATION PUBLIC DISCLOSURE
Share : 
|