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Asianet Satellite Judgment: Supreme Court Expands Scope of Entertainment Tax in the GST Era

Asianet Satellite Judgment: Supreme Court Expands Scope of Entertainment Tax in the GST Era

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Published on April 20, 2026August 11, 2026By Editor

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ConstitutionalLaw GSTIndia SupremeCourt TaxLaw

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Next storyPower to review judgement or order under Section 114 and Order 47 CPC can’t be exercised suo moto; APTEL set asides CERC’s modification order

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