Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Del. HC: Service Charge Can’t be More Than 10% of Total Bill Excluding GST - (07 Sep 2023)

CONSUMER

Delhi High Court while directing members of Federation of Hotel and Restaurant Associations of India to only use the term ‘Staff Contribution’ in place of ‘service charge’, has held that such amount shall not be more than 10% of the total bill amount excluding the GST component.

Tags : DELHI HIGH COURT   SERVICE CHARGE   STAFF CONTRIBUTION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved