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CESTAT: No denial of Credits to Recipient Even if Duty was Legally Not Payable by Supplier - (23 Jan 2020)

EXCISE

Customs Excise and Service Tax Appellate Tribunal (CESTAT) has held that Input tax credits cannot be denied to the recipient even if the duty was legally not payable by the supplier.

Tags : CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   INPUT TAX CREDIT TO RECIPIENT  

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