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SC: Prices under MoU for Inter-Supply of Petroleum Products Don’t Constitute ‘Transaction Value’ - (22 Jan 2025)

EXCISE

Supreme Court has held that prices under MoU for inter-supply of petroleum products do not constitute ‘transactional value’ and shall be exempted from excise duty due to their non-commercial nature.

Tags : SUPREME COURT   PETROLEUM PRODUCTS   TRANSACTION VALUE  

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