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CESTAT, Ahmedabad: Non-filing of Declaration Can’t be Reason to Refuse Reversal of Credit - (11 Apr 2022)

EXCISE

Customs Excise and Service Tax Appellate Tribunal, Ahmedabad has observed that mere non filing of declaration can’t be a reason to deny the proportionate reversal of credit under the Cenvat Credit Rules, 2004.

Tags : CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   CENVAT CREDIT RULES   2004   REVERSAL OF CREDIT  

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