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CESTAT: No Service Tax on Company for Payment of Rent if Premise Not Used for Commercial Purpose - (22 Jul 2022)

SERVICE TAX

Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Delhi Bench has held that the service tax cannot be levied on the Company for the payment of rent to the Director if such premises are not used for commercial purpose.

Tags : CESTAT   SERVICE TAX   RENT  

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