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CESTAT, Delhi: Service Tax Not Payable on Liquidated Damages - (26 Apr 2022)

SERVICE TAX

Customs, Excise and Service Tax Appellate Tribunal, Delhi has observed that service tax is not to be paid on liquidated damages recovered on the failure to complete the contract.

Tags : CUSTOMS   EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   SERVICE TAX   CONTRACT  

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