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CESTAT, Delhi Quashes Service Tax Demand on Notice Pay from Employees for Premature Resignation - (14 Feb 2022)

SERVICE TAX

Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Delhi has quashed the service tax demand on notice pay recovered from employees for premature resignation, holding that notice pay, in lieu of termination, does not give rise to the rendition of service either by the employer or the employee.

Tags : CUSTOMS   EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   PREMATURE RESIGNATION  

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