CESTAT: Imposition of Penalty Under CENVAT Credit Rule Will Not Sustain if Facts Not Suppressed - (22 Jun 2022)
EXCISE
Customs, Excise & Service Tax Appellate Tribunal (CESTAT), Delhi Bench has held that imposition of penalty under the CENVAT Credit rule will not sustainable in the absence of suppression of fact.
Tags : CESTAT CENVAT CREDIT RULE PENALTY
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