SC: Confirmation of an Auction Sale Does Not Bar Judicial Scrutiny of Reserve Price Valuation  ||  Supreme Court Sets Aside Conviction of Four Men in a 1998 Gang Rape Case  ||  Supreme Court: Privy Purse Privileges of Princely Rulers are Not Enforceable Legal Rights  ||  Delhi HC: Repeated Court Summons May Distress and Re-Traumatize Child Sexual Assault Victims  ||  Jammu and Kashmir High Court: Labeling Someone as a Terrorist Associate Amounts to Defamation  ||  Delhi HC: Setting Aside or Altering a Judge’s Order by a Higher Court Doesn’t Affect Their Integrity  ||  Delhi High Court: Accused Cannot be Faulted For Smart Replies; Interrogator Must be Sharper  ||  Supreme Court: Belated Jurisdictional Challenge Impermissible After Participation in Arbitration  ||  Supreme Court: Failure to Prove Specific Overt Acts of Each Unlawful Assembly Member Not Fatal  ||  Supreme Court: Parental Salary Alone Cannot Determine OBC Creamy Layer Status    

SC: GST Exemption on Residential Lease Applies When Building is Sub-Leased for Hostel/PG Use - (05 Dec 2025)

GOODS AND SERVICES TAX

Supreme Court ruled that GST exemption for residential leases under Entry 13 of Notification 9/2017 applies even if the lessee sub-leases the property for hostel or PG use, as long as the ultimate use of the premises remains residential in nature.

Tags : EXEMPTION   RESIDENTIAL   SUB-LEASED  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved