Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common  ||  Gujarat HC Quashes Cruelty FIR Against Mother-in-Law as Complainant’s Earlier Marriage Subsisted  ||  Supreme Court Stays Kerala FIR Probe Against Ex-CM Pinarayi Vijayan, Kin for 10 Days  ||  Supreme Court: Courts Can Intervene When Free and Fair Elections are Tainted by Illegal Means  ||  Delhi HC: CJP Leaders Saurav Das, Ashutosh Ranka Withdraw Plea Against Judicial Custody  ||  Bombay HC Fines Junior Advocate Rs. 25K, Clerk Rs. 10K for Unauthorised Court Video Recording  ||  Bombay HC Expresses Concern as Mumbai Surpasses Delhi in Pollution Levels    

Delhi HC Issues Notice on Uber's Plea Challenging Levy of GST on Auto Rickshaw Services - (16 Dec 2021)

Delhi High Court has issued notice on a petition moved by Uber India challenging the two notifications levying goods and services tax (GST) on auto rickshaw services booked through e commerce platform as being arbitrary and ultra vires 14, 19(1)(g) and 21 of the Constitution of India, 1949.

Tags : DELHI HIGH COURT   LEVY OF GST ON AUTO RICKSHAW SERVICES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved