Karnataka HC: State Has Fundamental Duty to Supply Drinking Water Fit for Human Consumption  ||  Raj. HC: Can’t Extend ‘Child Specific’ Safeguards to Victim to Attaining Majority During Trial  ||  Delhi High Court: Sadhguru Seeks Protection against Infringement of his Personality Rights  ||  Delhi High Court Tells Mohak Mangal to Remove Words like ‘Gunda Raj’ from Video against ANI  ||  Supreme Court Clarifies Observations on Mumbai Gateway of India Jetty Project  ||  Supreme Court Expresses Concern Over Delay by Delhi HC in Deciding Bail Plea  ||  SC Quashes Rape Case against Man Who Backed Out from Marriage  ||  Allahabad High Court Refers Question on High Court's Power to Quash FIR to 9-Judge Bench  ||  Delhi HC: Online Applications for ‘No Entry Permits’ Must be Scrutinised  ||  Delhi High Court: It is Not Necessary to Use Trademark in Physical Form    

Delhi HC Rejects Strict Interpretation for Requirement of License/ Certificate under Electricity Act - (22 May 2019)

DIRECT TAXATION

Delhi High Court has allowed exemption of supply of electrical equipments to buyers ruling that “unlike and exemption granted through a notification, the effect of the rule is to exclude a species of transaction from calculation of taxable turnover”.

Tags : DELHI HC   ELECTRICITY  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved