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J&K&L HC: Paying Tax or GST Registration Doesn’t Legalize Unlicensed Business Activities - (07 Nov 2025)

GOODS AND SERVICES TAX

J&K & Ladakh High Court held that GST registration or tax payment does not authorize unlicensed business activity, emphasizing that taxation and licensing laws are separate, and compliance with one cannot override mandatory licensing requirements under the other.

Tags : TAX   PAYMENT   BUSINESS ACTIVITY  

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