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Supreme Court Transfers to Itself High Court’s Pending Petitions Challenging GST On Online Gaming - (05 Apr 2024)

GOODS AND SERVICES TAX

Supreme Court has ordered the transfer of writ petitions pending in various High Courts that challenged the imposition of Goods and Service Tax (GST) on online gaming companies.

Tags : SUPREME COURT   HIGH COURT   PENDING PETITIONS   ONLINE GAMING  

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