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    

AAR, Telangana: 18% GST Payable on Supply of Pulp Wood - (14 Dec 2021)

Authority of Authority of Advance Ruling (AAR), Telangana has ruled that the 18% goods and services tax (GST) shall be payable on the supply of pulpwood. The Authority has ruled that the HSN Code 4403 covers timber for sawing; poles for telephone, telegraph or electrical power transmission lines, etc; logs for the manufacture of match sticks, woodware, etc. This HSN code clearly covers poles, props, and logs for pulping and hence taxable at the rate of 9% under CGST & SGST respectively.

Tags : AUTHORITY OF ADVANCE RULING   SUPPLY OF PULP WOOD  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved