Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Swachh Bharat Cess grafted onto service tax levy- (Ministry of Finance ) (16 Nov 2015)

Service Tax

In a flurry of notifications the Ministry of Finance announced the imposition of an additional 0.5 per cent Swachh Bharat levy on service tax, effective 15 November, 2015. However, taxable services under Section 119(2) of the Finance Act, 1994 will be exempted from the levy. Section 119 of the Finance Act, 2015 and FAQ’s on the new levy can be READ HERE.

Relevant : Services exempt from Swachh Bharat Cess

Monthly or quarterly payment

Tags : SWACHH BHARAT   SERVICE TAX   EXEMPT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved