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Supreme Court Upholds GST on Online Gaming, Ruling it Falls under Betting and Gambling - (28 May 2026)

GOODS AND SERVICES TAX

Supreme Court upheld the constitutional validity of Goods and Services Tax on online gaming, ruling that actionable claims arising from betting and gambling transactions are taxable under the CGST Act and rejecting all constitutional and statutory challenges to the levy.

Tags : GOODS AND SERVICES TAX; ONLINE GAMING; GAMBLING  

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