Point of Taxation Rules and Taxable Event
– Vivek Kohli, Ashwani Sharma and Anuj Kakkar

This article deals with the Point of Taxation Rules, 2011 introduced in the Budget 2011 for levy of service tax. These rules define the taxable event in the case of service tax. The rules were notified by Notification No. 18/2011-ST, dated 1st March, 2011, w.e.f. 1st July, 2011. Subsequently, Notification No. 25/2011-ST, dated 31st March, 2011, was issued which notified Point of Taxation (Amendment) Rules, 2011, whereby some amendments were made in the said rules as originally notified. These rules embody a new concept so far as levy of tax in the case of indirect taxes is concerned. It is significant to note that there are no such rules in the case of other indirect taxes like Excise Duty, Customs Duty, Sales Tax, VAT, etc. In the statutes the “Taxable Event” and the point of collection of the tax have been specified.

Analysing of Free Trade Agreement between India and EU and its impact on the IPR laws in India 
– Vaibhav Priyadarshi

In this Article the author makes an attempt to understand that after the FTA between India and EU coming into force, what will be the positive and adverse effects on IPR laws and the condition of common man in India.