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CESTAT, Delhi: No Malafide Intention on Claiming Cenvat Credit on Rent a Cab Service - (08 Apr 2022)

SERVICE TAX

Customs, Excise and Service Tax Appellate Tribunal, Delhi has confirmed a demand in relation to availment of cenvat credit of service tax paid on rent-a-cab service, holding that since the availment was without malafide intention, the penalty on the appellant shall be deleted.

Tags : CUSTOMS   EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   CENVAT CREDIT   SERVICE TAX   RENT-A-CAB SERVICE   MALAFIDE INTENTION  

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