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CESTAT, Kolkata: No Service Tax Can be Levied on Compensation for Cancelation of Coal Blocks - (11 Nov 2021)

SERVICE TAX

Customs, Excise, and Service Tax Appellate Tribunal (CESTAT), Kolkata has ruled that no service tax can be levied on amounts received as compensation in pursuance of the cancelation of coal blocks.

Tags : CUSTOMS   EXCISE   AND SERVICE TAX APPELLATE TRIBUNAL   COMPENSATION FOR CANCELATION OF COAL BLOCKS  

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