M/s Himalaya Wellness Company Vs Union Of India & Ors
.... . The consignment of goods was being carried in a truck bearing registration No. KA 35C 0141. While it was proceeding from the State of Karnataka, it was intercepted on 12.12.2019 at 5:30 pm at Jeedimetala. The tax invoice indicated that the goods were earmarked for delivery at Balanagar, Telang ...
High Court Of Himachal Pradesh
Saluja Motors Pvt. Ltd Vs State of H.P And Others
.... - - - 6,49,969 Total - - - 55,51,269 After submission of reply by RTP the Cess is recalculated to be payable as: ...
High Court Of Himachal Pradesh
Vipin Kumar Mittal Vs Commissioner Of Central Goods And Services Tax (Cgst), Delhi North
.... y, 2025 6. This order arises from Show Cause Notice bearing reference no 325/2024-25 which was issued specifically against the Petitioner’s firm for availing fraudulent ITC from two fake/non-existent firms namely; M/s Nivaran Enterprises and M/s Radhey Enterprises. Vide the said order dated ...
Delhi High Court
M/S A2Z Infra Engineering Ltd Vs Union Of India, Represented By The Secretary, To The Government Of India, Ministry Of Finance Department Of Revenue, New Block, New Delhi-110001 & Ors.
.... ave now placed an affidavit on record dated 25.03.2025 bringing on record a Notification bearing No.17/2024-Central Tax dated 27.09.2024 and Circular No.237/31/2024-GST dated 15.10.2024. It is seen that by the Notification No.17/2024-Central Tax dated 27.09.2024, 27.09.2024 is the relevant date ...
Sikkim High Court
M/s Tharayil Medicals Vs Deputy Commissioner
.... hna, the learned counsel appearing for the appellant that a separate show cause notice is required for the purpose of each assessment year. 10. When we consider the aforesaid arguments in the light of the principles laid down by us in Lakshmi Mobile Accessories (supra), we find that subsect ...
High Court Of Kerala
TATA Steel Ltd Vs State Of Jharkhand, through the Secretary
.... ion (Refer-Annexure-9 to the Writ Application). Further, paragraph-48 of the 2019 Circular (Annexure-10), clearly stipulates that " insistence on proof of realization of export proceeds for processing of refund claims related to export of goods has not been envisaged in the law and should no ...
Jharkhand High Court
Surender Gupta Vs Appellate Authority State Gst / Additional Commissioner Grade Ii And 2 Others
.... one-time lease rent alongwith payment of applicable GST and the copy of the payment challan dated 21.09.2017 are collectively filed herewith as ANNEXURE No. SA1 (colly.). 4. That pertinently since the GST Act was recently enacted and due to non-clarity and on the advise of the tax consultan ...
Allahabad High Court
Commissioner Of Central Tax, Cgst Delhi South Vs M/s Government Official Welfare Organisation
.... envisaged, conceptualized, developed, implemented and marketed the scheme or project for himself and the development charges were only in the form of profit. Therefore, they were held to be not covered under the category of "real estate agent services". 20. Following the decision ...
Delhi High Court
M/s Rajat Infra Developers Private Ltd Vs Union Of India And 4 Others
.... ect of various contraventions of the CGST Act, 2017 as discussed in the foregoing paras. (vii) I impose a penalty amounting to Rs.25,000/- (Rupees Twenty Five Thousand only) upon them Section 125 of the UPGST Act, 2017 upon them in respect of various contraventions of the UPGST Act, 2017 as ...
Allahabad High Court
M/s Addichem Speciality LLP Vs Special Commissioner I, Department Of Trade And Taxes And Anr
.... tructing the GST consultant to undertake the necessary compliance measures, the petitioner was informed that revocation of the Delhi GST registration was not possible, as the GST number had been cancelled retrospectively from 01.07.2017. 49. Aggrieved by the order of cancelation dated 18.12 ...
Delhi High Court
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