CESTAT, Mumbai Allows Refund of CENVAT Credits on Service Tax Paid on Import of Services - (11 May 2022)
SERVICE TAX
Customs, Excise and Service Tax Appellate Tribunal, Mumbai has allowed the refund of CENVAT credits against payment of Service Tax paid during the Goods and Service Tax regime under the Reverse Charge Mechanism on the import of services.
Tags : CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL CENVAT CREDITS SERVICE TAX GOODS AND SERVICE TAX REVERSE CHARGE MECHANISM
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