Acharya Nagarjuna University vs. The Superintendent

WP/31934/2023HC Andhra PradeshGSTCNR APHC01062016202326 April 2026Bench: R RAGHUNANDAN RAO,T.C.D.SEKHAR20 pages
AI SummaryAllowed

Held

The Court held that the petitioner universities are not Central/State/Local Authorities, and their statutory functions of granting affiliations and NOCs do not fall within the definition of 'business' or 'supply of service' under Section 7 of the GST Act. Therefore, these services are not exigible to GST, rendering the question of exemption moot.

Facts

Public Universities challenged assessment orders demanding Goods and Services Tax (GST) on affiliation fees and No Objection Certificate (NOC) fees. They contended that these fees were collected for statutory functions, not business activities, and were exempt under Notification No. 12 of 2017.

Key Issues

Whether affiliation and NOC fees collected by State Universities constitute 'supply of service' in the course of 'business' under the GST Act, and if so, whether they are exempt under Notification No. 12 of 2017.

Sections Cited

Section 7(1), Section 7(2)(b), Section 2(17), Section 2(17)(i), Notification No. 12 of 2017, Entry No. 66

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Heard together (2 matters)

W.P.No.23535 of 2023
W.P.9123 of 2026

Read from the judgment's own cause title. This page is filed under one of them.

APHC010454232023

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3529] MONDAY, THE TWENTY SEVENTH DAY OF APRIL TWO THOUSAND AND TWENTY SIX PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR W.P.No.23535, 31934 of 2023, 7867 and 26414 of 2025 and W.P.9123 of 2026

WRIT PETITION NOs: 23535 of 2023 Between:

1.

JAWAHARLAL NEHRU TECHNOLOGICAL UNIVERSITY KAKINADA (JNTUK), REPRESENTED BY ITS REGISTRAR, PITHAPURAM ROAD, KAKINADA, EAST GODAVARI DISTRICT,

ANDHRA PRADESH-533 003

...PETITIONER AND 1. THE PRINCIAPL COMMISSIONER OF CENTRAL TAX, VISAKHAPATNAM CGST COMMISSIONERATE, GST BHAVAN, PORT AREA, VISAKHAPATNAM-530 035

2.

THE ADDITIONAL COMMISSIONER OF CENTRAL TAX, OFFICE OF THE PRINCIPAL COMMISSIONER- OF CENTRAL TAX, VISAKHAPATNAM CGST COMMISSIONERATE, GST BHAVAN, PORT AREA, VISAKHAPATNAM-530 035

3.

THE UNION OF INDIA, THROUGH ITS REVENUE SECRETARY, DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, 128- A/NORTH BLOCK, NEW DELHI ...RESPONDENT(S): Petitio

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Reproduced from the public record of the Andhra Pradesh High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.