AAAR, UP: No ITC Can be Claimed on 5% GST Paid on Licence Fee to Indian Railway - (19 Mar 2021)
GOODS AND SERVICES TAX
Appellate Authority of Advance Ruling (AAAR), Uttar Pradesh while upholding the AAR’s ruling has held that no Input Tax Credit (ITC) can be claimed on 5% Goods and Services Tax paid on a license fee to Indian Railway or IRCTC.
Tags : APPELLATE AUTHORITY OF ADVANCE RULING GST PAID ON LICENCE FEE TO INDIAN RAILWAY
Share : 
|