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CESTAT Delhi Confirms Order Denying Credit - (21 Jun 2021)

EXCISE

Customs, Excise, and Service Tax Appellate Tribunal ( CESTAT ), Delhi bench has held that the cenvat credit is not allowable on the capital goods for which the Company has already availed full amount of depreciation under the Income Tax Act, 1961

Tags : CESTAT DELHI   CREDIT  

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