P&H HC: Eyewitness Account Not Credible if Eyewitness Directly Identifies Accused in Court  ||  Delhi HC: Conditions u/s 45 PMLA Have to Give Way to Article 21 When Accused Incarcerated for Long  ||  Delhi High Court: Delhi Police to Add Grounds of Arrest in Arrest Memo  ||  Kerala High Court: Giving Seniority on the Basis of Rules is a Policy Decision  ||  Del. HC: Where Arbitrator has Taken Plausible View, Court Cannot Interfere u/s 34 of A&C Act  ||  Ker. HC: No Question of Estoppel Against Party Where Error is Committed by Court Itself  ||  Supreme Court: Revenue Entries are Admissible as Evidence of Possession  ||  SC: Mere Breakup of Relationship Between Consenting Couple Can’t Result in Criminal Proceedings  ||  SC: Bar u/s 195 CrPC Not Attracted Where Proceedings Initiated Pursuant to Judicial Order  ||  NTF Gives Comprehensive Suggestions on Enhancing Better Working Conditions of Medical Professions    

AAAR, Karnataka: IGST Applicable on Online Tests Scored After Human Intervention - (01 Dec 2020)

GOODS AND SERVICES TAX

Appellate Authority of Advance Ruling (AAAR), Karnataka has ruled that the Integrated Goods and Service Tax (IGST) is applicable on online tests scored after human intervention as it is classifiable as an Online Information Database Access and Retrieval (OIDAR) Service.

Tags : APPELLATE AUTHORITY OF ADVANCE RULING   ONLINE TESTS SCORED AFTER HUMAN INTERVENTION  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved