Supreme Court: Marking a Document as an Exhibit Does Not Prove its Contents  ||  Supreme Court: Unpaid Consideration Alone Does Not Invalidate a Sale Deed  ||  Bombay HC: Questioning Other Varsities' Degrees Could Cause 'Anarchy and Chaos' in Education System  ||  Allahabad High Court: Regularization Claim Survives Employee’s Death Through Legal Heirs  ||  Allahabad HC: Advocates Failing AIBE Within 2 Years of Provisional Enrolment Can’t Continue Practice  ||  Bombay High Court Directs BCI to Scrutinise and Clear Pending Law College Affiliation Approvals  ||  J&K HC: Circulating WhatsApp Message on Local COVID Cases Does Not Attract Section 505 IPC  ||  Supreme Court: Non-Signatory Can Be Bound By an Agreement if Involved in Performing the Contract  ||  Supreme Court: 'Washed-Off Theory' Inapplicable in Assessing Employee Retention Suitability  ||  SC Directs States/UTs to Grant Ex-Servicemen Quota to Cadets Disabled 40% or More in Training    

Bombay HC: No IGST on Roaming International Long-Distance Services to Foreign TCOs - (21 Jul 2022)

GOODS AND SERVICES TAX

Bombay High Court has held that roaming services and international long-distance services provided by Vodafone Idea to the Foreign Telecom Operators (TCOs) is an Export of Service for the purpose of the Integrated Goods and Services Tax (IGST) Act and would not attract IGST.

Tags : BOMBAY HIGH COURT   IGST   ROAMING SERVICES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved