SC: ‘Abandonment of Service is Not Voluntary Retirement’, Denying SBI Clerk Pension Benefits  ||  Supreme Court: Stranger Affected by an Interim Order is Entitled to be Impleaded in Writ Proceedings  ||  Supreme Court: Courts Cannot Replace an Authority’s Discretion, and Sets Aside Direction to Governor  ||  SC: Title Suit Hit by Constructive Res Judicata if Omitted in Prior Injunction Suit Disputing Title  ||  SC Clarifies Whether a Co-Operative Society Can Act as a Resolution Applicant under the IBC  ||  Chhattisgarh High Court: Innocent Litigants Should Not be Penalized For Lapses by Their Lawyers  ||  Delhi High Court: Marriage With the Victim Cannot Absolve an Accused of Rape under POCSO  ||  J&K&L HC: Acquisition Lapses if 80% Compensation is Unpaid Before Possession under Section 17A  ||  Delhi HC: Policy Number is Not Mandatory For LIC Details under RTI, But Basic Details are Required  ||  SC: Courts Must Curb Unlicensed Money Lenders; Probes Need Not Wait For New Law    

AAAR, Tamil Nadu: Waste Collection Under Service Agreements Not Exempted from GST - (22 Apr 2021)

GOODS AND SERVICES TAX

Appellate Authority of Advance Ruling (AAAR), Tamil Nadu has ruled that Waste Collection, Segregation, Treatment, transportation, Disposal Services under Service Agreements not exempted from Goods and Services Tax.

Tags : APPELLATE AUTHORITY OF ADVANCE RULING   WASTE COLLECTION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved