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    

Delhi HC Sets Aside Authority of Advance Ruling (AAR) Decision on Jaypee-Formula One Dispute - (01 Dec 2016)

Delhi High Court has ruled that a payment by Jaiprakash Associates Ltd for the use of Formula One World Championship (FOWC) logos and symbols to promote Grand Prix couldn’t be considered royalty and be taxed as such.

Tags : DELHI HIGH COURT   JAYPEE   FORMULA ONE   ROYALTY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved