Allahabad HC: MPs, Judges and Ministers May Use ‘Hon’ble’; Civil Servants are Not Entitled to it  ||  Calcutta HC: Salary Withholding and Harassment Claims are Not Defamation Without Reputational Harm  ||  Gauhati HC: Officer Resigning Without New Govt Appointment Cannot Claim Pension under Assam Service  ||  MP HC: Attachment & Auction are Quasi-Judicial Duties of Tehsildar; Action Invalid Without Mala Fide  ||  Supreme Court: Fence-Sitters Cannot Raise Seniority Disputes Once Third-Party Rights are Settled  ||  SC: Medical Negligence Claims Can be Filed Against Deceased Doctor’s Legal Heirs Who Inherit Estate  ||  Supreme Court: Bail Must Be Considered if Speedy Trial Rights are Violated, Regardless of Offence  ||  Supreme Court: Article 226 Cannot be Used to Seek FIR Registration Without Exhausting Remedies  ||  SC: Dowry Deaths Remain a Grave Social Issue, Especially in Uttar Pradesh, Bihar, and Karnataka  ||  Supreme Court Outlines Principles Governing Exercise of Jurisdiction under Article 227    

Allahabad High Court Says Levy of Service Tax on Rented Property is Constitutional' - (08 Jun 2017)

Allahabad High Court has upheld constitutional validity of provisions of Finance Act, 1994 imposing Service Tax on rented immovable property.

Tags : ALLAHABAD HIGH COURT   SERVICE TAX  

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