In the result Revenue’s appeal as well as assessee’s cross-objection stand dismissed
Bench: Shri Kul Bharat & Dr. B.R.R. Kumarassessment Year: 2014-15
Supreme Court against the order of Delhi and other High Courts that had upheld the constitutional validity of amendment made to section 65(105)(zzzz) of the Finance Act in connection with the levy of service tax on renting of immovable property are pending before the Hon’ble Supreme Court
