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CESTAT: Contract of Supply of Goods Not Classifiable Under Commercial or Industrial Construction - (16 Aug 2022)

SERVICE TAX

Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Kolkata bench has held that the contract of supply of goods can’t be classifiable under ‘Commercial or Industrial Construction’ and demand of service tax is not sustainable.

Tags : CESTAT   SERVICE TAX   COMMERCIAL CONSTRUCTION  

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