CESTAT, New Delhi: Amount on Alleged Wrongly Availed Cenvat Credit Liable to be Refunded - (02 Mar 2022)
CUSTOMS
Customs, Excise and Service Tax Appellate Tribunal (CESTAT), New Delhi has held that the amount on alleged wrongly availed Cenvat Credit deposited at the instance of the audit team is liable to be refunded in absence of Show Cause Notice (SCN).
Tags : CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL CENVAT CREDIT
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