SC Awards Rs.1 Lakh Compensation to Daily-Wage Workers in 25-Year-Old Bihar Dues Case  ||  Supreme Court Questions Women’s Safety Progress, Orders CCTV, Lighting and Increased Police Patrols  ||  Rajasthan HC: Passport can be Issued to Minor in Single Mother's Sole Custody without Father's Name  ||  Rajasthan HC: One Voter's Absence cannot Halt Election or Warrant Re-Poll  ||  Delhi HC: Stridhan Recovery Alone Cannot Justify Custodial Interrogation  ||  Delhi HC: Rape Victim's Hearing Necessary before Bail is Granted to Accused  ||  Gujarat HC: Family Suit Can Be Shifted to Wife’s Residence Due to Travel, Childcare Duties  ||  Delhi High Court Orders NTA to Reissue Lost NEET-UG Scorecards to Foreign Medical Graduates  ||  MP HC: Firearm Licence Suspension Unjustified Solely due to Criminal Case Pendency  ||  Delhi HC: Re-Arrest Without Magistrate's Permission Invalid if Earlier Arrest was Vitiated    

AAR, Telangana: ITC Can be Availed on GST Charged by Contractor Supplying Service of Works - (14 Dec 2021)

GOODS AND SERVICES TAX

Authority of Advance Ruling (AAR), Telangana has ruled that input tax credit can be availed on goods and services tax (GST) charged by contractor supplying service of works contract to the extent of machine foundation.

Tags : AUTHORITY OF ADVANCE RULING   GST CHARGED BY CONTRACTOR SUPPLYING SERVICE OF WORKS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved