CESTAT: Extended Limitation Claimed by Department is Not Valid in Absence of Suppression of Fact - (04 Jul 2022)
EXCISE
Customs, Excise & Service Tax Appellate Tribunal (CESTAT), Ahmedabad Bench has held that extended limitation claimed by the department is not valid in the absence of suppression of fact by the duty payer.
Tags : CESTAT ABSENCE SUPPRESSION OF FACT
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