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    

Delhi High Court: Books ‘Sulekh Sarita Parts I to V’ are Exempted from Goods and Services Tax - (06 Jun 2019)

GOODS AND SERVICES TAX

Delhi High Court has noted that the books ‘Sulekh Sarita Parts I to V’ are ‘Printed Books’ classifiable under ‘HSN 4901’ and not ‘Exercise Books’ under ‘HSN 4820’ and are wholly exempted under the Central Goods and Services Tax Act, 2017 as well as Delhi Goods and Services Tax Act, 2017.

Tags : DELHI HIGH COURT   GOODS AND SERVICES TAX  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved