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CESTAT, Ahmedabad: Service Tax Cannot be Levied Based on Income Declared Under IDS - (13 Apr 2022)

SERVICE TAX

Customs, Excise, and Service Tax Appellate Tribunal, Ahmedabad has observed that service tax cannot be levied merely because the income declared under the Income Declaration Scheme, 2016

Tags : CUSTOMS   EXCISE   AND SERVICE TAX APPELLATE TRIBUNAL   SERVICE TAX   INCOME DECLARATION SCHEME   2016  

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