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    

Sales Tax Tribunal, Mumbai: 4% Tax Levied on Turnover of Sales in Respect of Charter Hire of Vessels - (19 Feb 2020)

SALES TAX/VAT

Sales Tax Tribunal, Mumbai has held that the levy of tax on the turnover of sales in respect of the charter hire of Vessels is confirmed and has to be calculated @ 4% and be subjected to tax accordingly.

Tags : SALES TAX TRIBUNAL   CHARTER HIRE OF VESSELS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved