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Delhi HC Seeks Response from CBIC on Airtel's Plea for Refund of Excess GST - (25 Nov 2020)

GOODS AND SERVICES TAX

Delhi High Court has sought a reply from the Central Board of Indirect Taxes and Customs on Bharti Airtel's plea claiming non-implementation of the Delhi High Court's order allowing rectification of excess Goods and Services Tax worth Rs.923 crores paid by it for the period between July-September 2017.

Tags : DELHI HIGH COURT   BHARTI AIRTEL   REFUND OF EXCESS GST  

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