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Tax on arbitral tribunal services to be borne by recipient- (Ministry of Finance ) (18 May 2016)

MANU/DSTX/0034/2016

Service Tax

Service tax liability for services provided by an arbitral tribunal shall be on the service recipient if it’s a business entity.

The Department clarified that services provided, or agreed to be provided, to a business entity with a turnover exceeding Rs. 10 lakh are taxable under the reverse charge mechanism.

It dismissed suggestions that service tax is such instances would be payable by individual arbitrators as a forward charge. It reiterated that liability to make good service tax is on the service recipient.

Tags : SERVICE TAX ARBITRAL TRIBUNAL RECIPIENT REVERSE CHARGE

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