Gauhati HC Notifies Rules for Electronic Communication & Hearings  ||  Bombay HC: Candidate Disclosing Information about Second Spouse No Ground to Unseat Him  ||  Calcutta HC: State Govt. to Ensure that Elephants are Not Illegally Taken Out of State  ||  Karnataka HC: Bike Owners File Appeal Banning Operation of Bike Taxis in the State  ||  Kerala HC Expresses Discontent With State’s Inaction Over Enacting Law against Black Magic  ||  Kar. HC Declares S. 3(1) of Karn. Electricity (Taxation on Consumption) Act, 1959 Unconstitutional  ||  Bombay HC Take Suo Motu Cognizance of Sale of Cigarettes Outside Schools  ||  Tel. HC: Since Wife's Right to Demand Khula Is Absolute, Court’s Only Role is to Put Judicial Stamp  ||  Bombay HC Questions if Young Lawyers have Statutory Right to Claim Stipend  ||  SC Declines to Grant Exemption from Surrender to Man Who Served in Operation Sindoor    

Del. HC: No Mechanism to Assess or Collect Tax on Sponsorships in Entertainment Tax Act - (08 Aug 2024)

OTHER TAXES

Delhi High Court has observed that imposition of a tax on sponsorship under the Delhi Entertainments and Betting Tax Act, 1996 must fail in the absence of a specific charging provision as the Act does not contain a mechanism for assessing and collecting tax on sponsorships.

Tags :   DELHI HIGH COURT  SPONSORSHIPS  ENTERTAINMENT TAX ACT

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved