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SC Stays Kar. HC’s Order Which Held that Online Rummy Isn’t Taxable As ‘Betting’ And ‘Gambling' - (07 Sep 2023)

GOODS AND SERVICES TAX

Supreme Court has stayed the judgment of Karnataka High Court which held that online Rummy games and other online games played on Gameskraft’s platforms are not taxable as betting & gambling and quashed GST Intimation Notice to the tune of Rs 21,000 crores.

Tags : SUPREME COURT   KARNATAKA HIGH COURT   ONLINE RUMMY   GST  

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