CESTAT, Chandigarh: Benefit of Cenvat Cannot be Denied Due to Faulty Investigation - (08 Jun 2021)
EXCISE
Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Chandigarh has held that the benefit of Cenvat credit cannot be denied to the taxpayer on the basis of a faulty investigation conducted by the department.
Tags : CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL CENVAT CREDIT
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