SC: CIRP Can Continue Despite Fraudulent Insolvency Plea That Triggered It  ||  Delhi HC: Senior Citizen May Seek Eviction of Daughter-in-Law for Ill-Treatment  ||  Delhi HC: Mere Possession of Visa Does Not Confer an Unconditional Right to Enter India  ||  Delhi HC: Every Insensitive or Objectionable Matrimonial Act Does Not Amount to Cruelty  ||  J&K&L HC: Fake Driving Licence Does Not Exonerate Insurer If Driver Has a Valid Licence  ||  P&H HC: Safety Council Report and CCTV Cannot Be Rejected at Charge Stage for Lack of Proof  ||  Delhi High Court Stays Rs. 213 Crore SAIL Payout to British Firm over Unstamped Arbitral Award  ||  Allahabad HC: Bar Council Cannot Suspend Advocate’s Licence Pending Disciplinary Inquiry  ||  SC: CIRP Need Not Be Set Aside Solely for Fraudulent Filing of Section 9 Plea  ||  Supreme Court: Compromise Decree Passed Without Impleading Necessary Party is Void    

Supreme Court: VAT is Not Applicable on Reliance’s Inter-State Gas Supply from KG Basin to UP - (18 May 2026)

SALES TAX/VAT

Supreme Court has ruled that the supply of natural gas from Andhra Pradesh’s KG-D6 basin to buyers in other states qualifies as an inter-State sale under the Central Sales Tax Act, 1956, and is therefore exempt from the levy of State Value Added Tax (VAT).

Tags : VALUE ADDED TAX; GAS SUPPLY; RELIANCE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved