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SC Stays CESTAT Judgment Confirming Levy of Service Tax on Operation of Parking Facility - (14 Jan 2021)

SERVICE TAX

Supreme Court has stayed a judgment of the Customs, Excise and Service Tax Appellate Tribunal, which had confirmed levy of Service Tax under the head "service of management, maintenance or repair of immovable properties" on operation of parking facility provided by entities to Shopping Malls.

Tags : SUPREME COURT   SERVICE TAX ON OPERATION OF PARKING FACILITY  

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