patna high court
Case BriefsHigh Courts

“Section 60(4) of Bihar VAT Act, 2005 enables a seizure of goods along with the carrier if the authority suspects the transport to be in contravention of the provisions of Section 60(2).”

Case BriefsTribunals/Commissions/Regulatory Bodies

Central Information Commission: While hearing upon the present matter wherein the issue was related to few people perpetuating fraud by way of