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Madras High Court: Customs Authorities Do Not Have Jurisdiction to Issue Directions under GST Law - (28 Oct 2025)

GOODS AND SERVICES TAX

Madras HC has ruled that Customs authorities lack jurisdiction to issue directions under Goods and Services Tax (GST) law. It invalidated a Feb 2021 Chennai Customs public notice that attempted to regulate the GST treatment of auctioned cargo, asserting such powers fall outside Customs’ authority.

Tags : CUSTOMS   JURISDICTION   GOODS AND SERVICES TAX  

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