Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SC: Out-Door Catering Services Used for Personal Use Excluded from Input Service - (22 Nov 2021)

EXCISE

Supreme Court has affirmed that such a service is excluded from input service as per CENVAT Credit Rules 2004 post-April 1, 2011, upholding the ruling of the Karnataka High Court denying the input tax credit to Toyota Kirloskar Motor Pvt Ltd. for availing outdoor catering services for personal use.

Tags : SUPREME COURT   OUT-DOOR CATERING SERVICES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved