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CESTAT: Penalty Under Central Excise Act is Not Sustainable by Third Party Evidence - (19 May 2022)

EXCISE

Customs, Excise & Service Tax Appellate Tribunal, Delhi has ruled that the demand of duty and penalty under the Central Excise Act, 1944 is not sustainable by the third–party evidence.

Tags : CUSTOMS   EXCISE & SERVICE TAX APPELLATE TRIBUNAL   CENTRAL EXCISE ACT   1944   DEMAND OF DUTY  

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