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CESTAT, Bangalore Quashes Demand of Service Tax for Promotion of IPL Team - (06 Apr 2022)

SERVICE TAX

Customs, Excise and Service Tax Appellate Tribunal, Bangalore has held that the promotional activities by Anil Kumblein, former Indian skipper to carry advertising, promotional activity, team endorsement shall not be treated as Business Auxilliary Services and no service tax can be imposed on the same.

Tags : CUSTOMS   EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   PROMOTIONAL ACTIVITIES   ANIL KUMBLEIN   ADVERTISING   BUSINESS AUXILLIARY SERVICES   NO SERVICE TAX  

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