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CESTAT, Ahmedabad Directs Revenue to Re-Consider Refund Claim of IOCL - (23 Nov 2021)

CUSTOMS

Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Ahmedabad has given relief to Indian Oil Corporation Limited (IOCL) directing the Revenue to re-consider their claim of refund by granting an opportunity to the appellants to pursue their claim by rectifying the errors in the assessment under section 154 of the Customs Act, 1962.

Tags : CUSTOMS   EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   INDIAN OIL CORPORATION LIMITED  

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