CESTAT, Chennai: No Denial of Refund of Cenvat Credit for Premises Being Unregistered - (24 Feb 2020)
SERVICE TAX
Customs Excise and Service Tax Appellate Tribunal (CESTAT), Chennai has held that the refund of input Cenvat credit cannot be denied for the reasons of premises being unregistered.
Tags : CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL DENIAL OF REFUND OF CENVAT CREDIT
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