Supreme Court Rebukes RBI for Remaining a Bystander as YES Bank Operated Clandestinely  ||  Supreme Court: Lower Fresh Bids Alone Cannot Justify Cancellation of an Auction  ||  Supreme Court Directs Delhi Police to Produce Section 163 BNSS Orders and Preserve CCTV Footage  ||  Supreme Court Affirms Menstrual Hygiene as a Fundamental Right, Warns States of Contempt  ||  Supreme Court Flags AI-Generated Fake Judgments Submitted in a Party’s Case Compilation  ||  Karnataka High Court: Vijay Mallya’s Flamboyant Lifestyle Hinders Settlement of Bank Claims  ||  Delhi High Court: Women can be Booked for Gang Rape without Physically Committing it  ||  Delhi High Court: Litigants Must Track Their Cases and Cannot Blame Lawyers for Their Own Inaction  ||  Allahabad High Court: Contract Workers Must Prove Work Parity With Regular Staff for Equal Pay  ||  Allahabad High Court Directs UP Trial Courts to Decide Maintenance Execution Cases Within Six Months    

Transfer of Goods by Sister Concern Is ‘Trade’: CESTAT Holds Against Hindustan Coca Cola - (18 Sep 2018)

Hyderabad Bench of CESTAT has held that the value of goods which the assessee received from the sister plant and sold in the market constitutes ‘trading activity’ and the value of such trading is to be calculated in the amount of CENVAT Credit to be reversed.

Tags : CESTAT   COCA COLA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved