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Kar. HC: Extended PoL Cannot be Invoked When CENVAT Credit Availed on Bona Fide Belief - (07 Jul 2022)

SALES TAX/VAT

Karnataka High Court has held that an extended Period of Limitation (PoL) cannot be invoked when CENVAT (Central Value Added Tax) Credit availed on bona fide belief and acted in good faith.

Tags : KARNATAKA HIGH COURT   CENVAT   BONA FIDE  

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