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CESTAT Mumbai: Cenvat Credit Cannot be Refused Due to Mere Technical Irregularities - (27 Jun 2019)

EXCISE

Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Mumbai has noted that the Cenvat Credit cannot be refused to the Assessee merely due to technical irregularities. Merely procedural lapse due to which substantive benefit of Cenvat Credit cannot be refused to the concerned parties.

Tags : CESTAT MUMBAI   CENVAT CREDIT  

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