Why representation before courts are critical

The Authority for Advance Rulings ("AAR"), in a recent ruling titled "SKF Boilers and Driers Pvt. Ltd" ("Boilers Case"), discussed and decided the liability of non resident agents ("NR Agents") to pay tax on the commission earned by such NR Agent ("Commission") on an order involving export of Rice Par Boiling and Dryer Plants ("Plants") out of India.

Sales Tax Net on Builders: Is There a Way Out?

Problem Statement -This paper critically analyses the levy of sales tax on the builders for the sale of real estate which is an immovable property. The paper explains the judgment of Courts and the controversies which arose from it with respect to imposing sale taxation on builders. It also deals with the legislature’s act of amending the respective VAT Act in pursuance to the Court decision. The Bombay High Court judgment dated 10th April 2012 in the case of Maharashtra Chamber of Housing Industry And Ors v. State of Maharashtra And Ors has been analyzed.