Madras High Court Refuses to Entertain Plea Challenging Handing Over of Sceptre to Widow  ||  Mad. HC: Merely Smelling Alcohol in Breath Not Sufficient Ground to Attribute Contributory Negligence  ||  Del. HC: Central Govt.’s Circular Banning Sale and Breeding of 'Dangerous & Ferocious Dogs' Quashed  ||  Calcutta High Court: Notice Preventing Forest Dwellers from Entering Forest Lands Set Aside  ||  Del. HC: Proceed. Under SARFAESI Act and RDDB Act Can Continue Parallelly as They are Complimentary  ||  Ori. HC: Proper Infrastructure and Manpower Must be Provided by State to Forensic Labs  ||  Bom. HC: Trampoline Park in Lonavla Restrained from Using Trademark or Character of Mr. Bean  ||  Allahabad HC: In Execution Proceedings, Challenge Cannot be Made to Arbitral Award u/s 47 of CPC  ||  Mad. HC: Basic Structure of Consti. & Democracy Demolishes When Electors Gratified During Election  ||  Cal. HC: WB Government Directed to Finalise Minimum Wage of Tea Plantation Workers Within Six Weeks    

CESTAT, Ahmedabad: No Service Tax Payable on Job of Manufacturing Plastic Jars, Containers - (03 Jan 2022)

Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Ahmedabad has held that no service tax is payable on the job of manufacturing Plastic Jars, Containers in factory of service recipient as it is included in Job Work manufacturing and not Manpower Recruitment Service.

Tags :   CUSTOMS  EXCISE AND SERVICE TAX APPELLATE TRIBUNAL  JOB OF MANUFACTURING PLASTIC JARS  CONTAINERS

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved