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The public interest asserted cannot be entertained since dealers registered under earlier VAT regime, now shifted to GST regime, by virtue of Constitution (101st Amendment) Act, 2016 cannot be said to be a marginalized section, who are incapable of agitating their rights before the courts of law.
by Tarun Jain†
Cite as: 2023 SCC OnLine Blog Exp 76
On 14-9-2023, the Central Government, on recommendations of the Goods and Services Tax (‘GST’) Council, constitutes the State Benches of the Goods
On 11-7-2023, the Goods and Services Tax (‘GST’) Council in its 50th Meeting recommended changing GST tax rates, discussed measures for facilitation
Supreme Court: In a significant case, the Division Bench of M.R. Shah* and B.V. Nagarathna, JJ., allowed the PIL filed
On 18-07-2022, SEBI has issued a circular for all the Market Infrastructure Institutions, Companies who have listed / are intending list their
In the 26th meeting held on March 10, 2018, the GST Council has recommended the introduction of e-way bill for inter-State movement