CESTAT, Kolkata: No Service Tax on ‘Evacuation of Ash Pond” and Its Transportation - (23 Mar 2020)
SERVICE TAX
Customs Excise and Service Tax Appellate Tribunal (CESTAT), Kolkata has held that the removal of fly ash from the pond cannot be termed as “Cleaning activity” under Section 65 (24b) of the Finance Act, 1994 and accordingly, no service tax would be attracted.
Tags : CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL EVACUATION OF ASH POND
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