CESTAT Delhi : Concept of Allowed Loss and Consumption would not Qualify as Consideration - (27 Nov 2019)
SERVICE TAX
Customs, Excise & Service Tax Appellate Tribunal New Delhi has ruled that the concept of “allowed loss and consumption” in the Agreement between the parties was to remit performance of the obligation and would not qualify as “consideration” for the services of regasification.
Tags : CESTAT DELHI CONSIDERATION
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