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CESTAT: Doctrine of Unjust Enrichment Does Not Apply to Payment of Duty by Way of Pre-Deposit - (27 Jun 2022)

EXCISE

Customs, Excise, and Service Tax Appellate Tribunal (CESTAT), Mumbai bench has held that doctrine of unjust enrichment can’t apply to the payment of duty by way of pre-deposit.

Tags : CESTAT   UNJUST ENRICHMENT   PRE-DEPOSIT  

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