Service Tax Paid by Mistake Can’t be Refunded under Finance Act, 1994: CESTAT - (10 May 2019)
SERVICE TAX
Customs, Excise and Service Tax Appellate Tribunal (CESTAT) has held that refund of the service tax paid by mistake cannot be processed under the Finance Act, 1994.
Tags : CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL FINANCE ACT 1994
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