M/S Sai Motors vs. State Of Haryana And Others
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IN TH
M/S SAI MO STATE OF H CORAM:- H
H
M
f
ASHWANI K
HE HIGH COURT OF PUNJA AT CHANDIGARH OTORS, JHAJJAR
VERSUS HARYANA AND OTHERS HON'BLE THE ACTING CHIEF HON’BLE MR. JUSTICE ROHI Mr. Sourabh Goel, Sr. Standing C for the respondents/Revenue.
KUMAR MISHRA, A.C.J. (Or
AB AND HARYANA
....PETITIONER(S)
….RESPONDENT(S) F JUSTICE IT KAPOOR
Counsel, CBIC ral) RAJ KUMAR 2026.08.17 11:44 I attest to the accuracy and integrity of this document
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RAJ KUMAR 2026.08.17 11:44 I attest to the accuracy and integrity of this document
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RAJ KUMAR 2026.08.17 11:44 I attest to the accuracy and integrity of this document
Notification number and date Amendm (1) (2) G.S.R. 58(E), dated the 23rd January, 2018 {No.349/58/201 7-GST (Pt), dated 23rd January, 2018 In the said notific paragraph 1, for t “furnishing of retu computation and s of integrated ta following shal substituted “furnishing of retu computation and s of integrated tax an otherwise provided notification numbe 925(E), dated t December, 2019 functions provided Central Goods and Tax Rules, 2017. -4-
ment Date of effect of amendment (3) cation, in the words urns and settlement ax”, the ll be namely:- urns and settlement nd save as d in the er G.S.R. the 13th 9, all under the d Services 22nd June, 2017
RAJ KUMAR 2026.08.17 11:44 I attest to the accuracy and integrity of this document
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RAJ KUMAR 2026.08.17 11:44 I attest to the accuracy and integrity of this document
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RAJ KUMAR 2026.08.17 11:44 I attest to the accuracy and integrity of this document
Whether Speaking/reasoned Yes/ Whether Reportable Yes/
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/No /No RAJ KUMAR 2026.08.17 11:44 I attest to the accuracy and integrity of this document
Reproduced from the public record of the Punjab and Haryana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.