CESTAT: No Service Tax on Take-Away of Food Items - (17 Feb 2023)
SERVICE TAX
Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Delhi Bench while observing that activity of takeaway of food items would amount to a sale and would not involve any element of service, has held that no service tax can be levied on the activity of takeaway food items.
Tags : CESTAT SERVICE TAX TAKE AWAY FOOD ITEM
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