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Delhi HC: Issue as to Which Party Would Bear GST Expenses Under Agreement is Arbitrable - (08 Dec 2022)

ARBITRATION

Delhi High Court has held that an issue that relates to the inter se liability of the parties regarding the burden of GST is not related to the taxing power of the State and therefore, the same is arbitrable.

Tags : DELHI HIGH COURT   GST EXPENSES   ARBITRABLE  

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