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Withdrawal of Central Excise cases older than 15 years- (Ministry of Finance ) (29 Feb 2016)

MANU/EXCR/0005/2016

Excise

The Central Board of Excise and Customs approved filing of applications by the Department to withdraw cases from prosecution. Cases must be pending for over 15 years and where Central Excise duty escaped is less than Rs. 5 lakhs. Though the Department retains the right to apply for withdrawal of cases, discretions rests with the court in the final determination of whether the particular case can be withdrawn.

Relevant : Revised monetary limits for arrest in Central Excise and Service Tax MANU/EXCR/0017/2015

Tags : REDUCING LITIGATION PENDING CASES QUANTUM

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