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CESTAT: Charge of Forgery on Textile Reports Not Sustainable in Absence of Cogent Evidence - (12 Jul 2022)

CUSTOMS

Customs, Excise & Service Tax Appellate Tribunal (CESTAT), Ahmedabad Bench has held that the charge of forgery on textile reports is not sustainable in the absence of cogent evidence.

Tags : CESTAT   FORGERY   EVIDENCE  

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