Bombay HC: Revenue Cannot Invoke Extended Periods of Limitation for Recovery of Excise Duty - (29 Dec 2021)

Bombay High Court has held that Revenue cannot invoke extended periods of limitation for recovery of excise duty as it has no direct or proximate relationship for purposes of assessment. Only such questions which relate to the rate of duty and the value of goods for purposes of assessment would fall within the ambit of determination of any question having relationship to the rate of duty and to the value of goods for the purposes of assessment.

Tags : BOMBAY HIGH COURT   RECOVERY OF EXCISE DUTY  

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