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    

Karnataka High Court Upholds Tax on Captive Electricity Usage - (14 Jan 2020)

DIRECT TAXATION

Karnataka High Court has upheld the validity of the levy of tax on electricity captively generated. The Court has discussed that the incidence of tax in accordance with Section 4(3) of the Karnataka Electricity (Taxation and Consumption) Act, 1959 is on consumption.

Tags : KARNATAKA HIGH COURT   CAPTIVE ELECTRICITY USE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved