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Delhi HC Upholds Notifications Levying GST on Services Booked Through Apps Like Uber, Ola - (13 Apr 2023)

GOODS AND SERVICES TAX

Delhi High Court while observing that notification issued by Centre levying GST on auto rickshaw and bus services booked through e-commerce platforms like Ola and Uber, do not create an unreasonable classification on the basis of the mode of booking, has upheld the said notification.

Tags : DELHI HIGH COURT   GST   SERVICES   OLA   UBER  

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