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SC Pulls Up Central Govt Over Delay in Filing Revenue Appeals by Govt - (12 Feb 2021)

LIMITATION

Supreme Court has pulled up the Union of India for its trend of filing appeals before the court in revenue matters with gross delay. The Court was hearing an appeal under Section 35 L of Central Excise and Salt Act, 1944 by the Commissioner of Central Excise and Sales Tax, Surat against a CESTAT order, which had been filed with a delay of 536 days.

Tags : SC   REVENUE APPEALS  

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