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CESTAT, Ahmedabad: Service Tax Not Applicable on Take-Away Food - (09 Mar 2022)

SERVICE TAX

Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Ahmedabad has ruled that service tax is not payable on packed food sold as take away and not served in the restaurant, stating that as per the nature of the activity, it is clearly a sale of food, no service is involved.

Tags : CUSTOMS   EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   TAKE-AWAY FOOD  

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