Custom, Excise & Service Tax Tribunal
Yatra Online Private Limited vs Gurgaon I on 30 March, 2026
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
CHANDIGARH
REGIONAL BENCH - COURT NO. I
Service Tax Appeal No.60219 Of 2019
[Arising out of Order-in-Original No.GST/GGM/COM/SM/47/2018-19 dated
31.10.2018 passed by the Commissioner of CGST, Gurugram, Haryana]
M/s Yatra Online Pvt. Ltd. ......Appellant
Plot No.272, 7th Floor, Gulf
Adiba, Phase-II, Udyog Vihar,
Gurugram, Haryana-122008
VERSUS
Commissioner of Central Goods ......Respondent
& Service Tax, Gurugram GST Bhavan, Plot No.36-37, Sector-32, Gurugram, Haryana 122001 APPEARANCE:
Shri Arjun Raghavendera, Shri Manjunath A N and Shri Aditya Sarin, Advocates for the Appellant Shri C. Dhanasekaran, Special Counsel, Authorised Representative for the Respondent CORAM: HON'BLE MR. S. S. GARG, MEMBER (JUDICIAL) HON'BLE MR. P. ANJANI KUMAR, MEMBER (TECHNICAL) DATE OF HEARING: 20.11.2025 DATE OF DECISION: 30.03.2026 The appeal is allowed. For order, see order of date passed in Service Tax Appeal No.60479 Of 2017.
(S. S. GARG) MEMBER (JUDICIAL) (P. ANJANI KUMAR) MEMBER (TECHNICAL) PK