Supreme Court: Calling Someone ‘Bastard’ In Heated Exchange Isn’t Obscenity under IPC Section 294  ||  Supreme Court: Even a Single Tainted Public Work Award Violates Article 14  ||  Supreme Court Upholds Lease Cancellation, Denies Relief for Failure to Develop Allotted Land  ||  Supreme Court Quashes Medical Negligence Case, Says Surgeon Best Placed To Choose Procedure  ||  Supreme Court: Sajjadanashin of a Dargah and Mutawalli of a Waqf are Distinct Roles  ||  Supreme Court: Criminal Proceedings Can be Quashed if Reliable Evidence Disproves Allegations  ||  Delhi HC: Promises by CM at Press Conferences are Not Legally Enforceable Without Policy Support  ||  Allahabad HC: Challenges to Tribunal Orders Must be Filed in the HC With Territorial Jurisdiction  ||  Allahabad HC: Challenges to Tribunal Orders Must be Filed in the HC With Territorial Jurisdiction  ||  J&K&L HC: Historical Books Cannot Establish Private Property Titles under Section 57 Evidence Act    

CESTAT, New Delhi: Dispute Relating to Rebate Amount Subjudice Before Appellate Forum - (27 Apr 2022)

CUSTOMS

Customs, Excise & Service Tax Appellate Tribunal, New Delhi has observed that dispute relating to amount of rebate subjudice before the appellate forum and directs the Authority to disburse authorized rebate amount.

Tags : CUSTOMS   EXCISE & SERVICE TAX APPELLATE TRIBUNAL   SUBJUDICE   REBATE AMOUNT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved