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  ||  Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action    

AAR, Gujarat: RTC Attracts 18% GST for Enabling GTA for Door to Door Delivery of Parcels - (05 Apr 2022)

GOODS AND SERVICES TAX

Authority for Advance Ruling, Gujarat has observed that Gujarat State Road Transport Corporation for enabling goods transport authority for door to door delivery of parcels falls under Business Support Services and attracts 18% GST.

Tags : AUTHORITY FOR ADVANCE RULING   GUJARAT STATE ROAD TRANSPORT CORPORATION   18% GST   BUSINESS SUPPORT SERVICES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved