CESTAT: Service Tax Cannot be Levied on Remuneration for Sales Promotion - (13 Jan 2020)
SERVICE TAX
Customs Excise and Service Tax Appellate Tribunal, Allahabad has set aside the ruling of a Lower Tribunal and has held that if the entire remuneration stands considered by Income Tax Authorities as salary, the same cannot be considered as service, so as pay the service tax.
Tags : CESTAT SERVICE TAX
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