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CESTAT, New Delhi Sets Aside Order Denying Cenvat Credit to Buyer - (26 Apr 2022)

CUSTOMS

Customs, Excise & Service Tax Appellate Tribunal, New Delhi has observed that the allegation against supplier was proved not true and set aside the order denying cenvat credit to the buyer.

Tags : CUSTOMS   EXCISE & SERVICE TAX APPELLATE TRIBUNAL   CENVAT CREDIT  

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