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SC Issues Notice to IndiGo on Customs & GST Plea Against IGST Exemption Ruling - (07 Oct 2025)

GOODS AND SERVICES TAX

Supreme Court has issued a notice to IndiGo’s parent company, InterGlobe Aviation, seeking a response to a petition by the Customs Department. The petition challenges the Delhi High Court’s ruling that exempted the airline from paying IGST on imported aircraft parts repaired and serviced abroad.

Tags : INDIGO   CUSTOMS   GST  

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