CESTAT, Mumbai: No Service Tax on Rent Received from Bullock Carts with Tyres & Without Driver - (28 Feb 2020)
SERVICE TAX
Customs Excise and Service Tax Appellate Tribunal ( CESTAT ), Mumbai has held that tyre Bullock Carts without bullocks and driver, provided by the Appellant on rent for the purposes relating to agriculture/agricultural produce without having any right of possession or effective will not fall under Supply of Tangible Goods Service.
Tags : CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL RENT RECEIVED FROM BULLOCK CARTS WITH TYRES & WITHOUT DRIVER
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