CESTAT, Mumbai: Cenvat Credit Not Admissible on Goods Transport Agency Services - (24 Feb 2020)
GOODS AND SERVICES TAX
Central Excise and Service Tax Appellate Tribunal (CESTAT), Mumbai has held that Cenvat credit is not admissible on Goods Transport Agency services used for transportation of goods from the place of removal to the buyer’s premises.
Tags : CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL CENVAT CREDIT GOODS TRANSPORT AGENCY SERVICES
Share : 
|