Supreme Court Upholds Acquittal, Holds Investigating Officer Cannot Create Evidence  ||  Supreme Court: NDPS Prosecution Cannot Be Quashed Solely Over Co-Accused’s Disclosure  ||  SC: Tax Classification Depends on Goods' Form at Sale, not their End Use  ||  Delhi High Court: No Material Showing Delhi Police Compromised the 2020 Riots Probe  ||  Madras HC Suggests Mandatory Attachment of Properties Suspected to Be Proceeds of Corruption  ||  P&H High Court: Demolition After Lawyer Flagged Corruption Appears Aimed at Silencing Him  ||  Calcutta High Court: Contempt Proceedings Cannot Be Used to Challenge Orders or Attack Judges  ||  Orissa High Court: Marriage Need Not Be Preserved When the Relationship Has Substantially Eroded  ||  SC: CIRP Can Continue Despite Fraudulent Insolvency Plea That Triggered It  ||  Delhi HC: Senior Citizen May Seek Eviction of Daughter-in-Law for Ill-Treatment    

AAR West Bengal:No GST Registration Required for Co-Owner in AoP until Turnover has Reached Threshold - (13 Nov 2019)

GOODS AND SERVICES TAX

Authority of Advance Ruling, West Bengal has ruled that GST Registration is not needed for Co-Owner in Association of Persons until the turnover reached the Threshold limit under the Central Goods and Services Tax Act, 2017.

Tags : AAR WEST BENGAL   GST  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved