Delhi High Court: Providing Email Services Does Not Make Google a Public Functionary  ||  Patna HC: Lying on a Woman Without Any Act Toward Penetration Rules Out Attempted Rape  ||  Delhi High Court: Litigants Cannot Claim a Bench Change as a Right After Roster Changes  ||  Calcutta High Court: Peaceful Protest is a Democratic Right and Cannot Be Treated as an Offence  ||  Delhi High Court: Trial Courts Must Verify an Accused’s Address Before Declaring Absconding  ||  Gujarat High Court: Judicial Officer Cannot Seek HC Judge’s Transfer over Housing Grievance  ||  Delhi High Court Orders 125 Websites Using Jio Trademark for Lottery and Gaming to Be Suspended  ||  MP High Court Strikes Down 27% OBC Quota, Restores Reservation to 14%  ||  Supreme Court: Hindu Widow’s Limited Estate Became Absolute under Succession Act  ||  Supreme Court: Prima Facie Arbitration Agreement Requires Referral to Arbitration    

CESTAT, Mumbai: Lehman Brothers Securities Eligible for Refund of Service Tax - (11 Apr 2022)

SERVICE TAX

Customs Excise and Service Tax Appellate Tribunal, Mumbai has observed that Lehman Brothers Securities Pvt Ltd is entitled for the refund claim of Service Tax paid by them under Reverse Charge Mechanism for the legal consultancy services received by them for winding up of their business.

Tags : CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   LEHMAN BROTHERS SECURITIES PVT LTD   SERVICE TAX   LEGAL CONSULTANCY   REVERSE CHARGE MECHANISM  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved