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CESTAT, New Delhi: No Service Tax on Charging License Fee for Quick Heal Antivirus Software - (31 Jan 2020)

SERVICE TAX

Customs Excise Service Tax Appellate Tribunal (CESTAT), New Delhi has held that the Quick Heal Antivirus software is deemed goods but whether the transaction would be sale or service, would be depending upon the terms of the agreement.

Tags : CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   SERVICE TAX ON CHARGING LICENSE FEE   QUICK HEAL  

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