Supreme Court Issues Directions to Speed Up MACT Claims Amid Six-Year Average Pendency  ||  Supreme Court: Sex Selection Practices Continues Due to Preference For Male Children  ||  Supreme Court: Injury From a Fallen Tree is Not a Motor Accident for MACT Claims  ||  Madras HC: Recent Tamil Nadu Elections Reflect Voting Beyond Caste and Community Considerations  ||  Supreme Court: Children Should Not Undergo Psychological Tests in Custody Cases Unless Necessary  ||  Jharkhand HC: Lokayukta Cannot Delegate Core Adjudicatory Powers Even in Case Against Brother  ||  Ker HC: Complainant Can Invoke Presumptions After Proving Transaction, Cheque Execution Convincingly  ||  Supreme Court Cancels SARFAESI Auction Sale After 16 Years Due to a 5-Day Payment Delay  ||  Jhar HC Orders 2-Month Probe Deadline, DGP Monitoring to Overhaul Sexual Violence Response in State  ||  Delhi HC: Social Media Cannot Undermine Judiciary; Intermediaries Must Act Without Court Orders    

Supreme Court: Lessee Should Collect GST on Sale Value of Mineral Purchased in E-Auction - (11 Oct 2017)

Supreme Court has directed that buyer of the mineral purchased in the e-auction shall pay Goods and Services Tax (GST) on the sale value directly to the lessee, who is responsible for all compliances under the Central Goods and Services Tax Act, 2017.

Tags : SUPREME COURT   GOODS AND SERVICES TAX (GST)   ONE-NATION_ONE-TAX  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved