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Delhi HC: Additional Duty on Re-Import of Aircraft Parts is Unconstitutional - (06 Mar 2025)

GOODS AND SERVICES TAX

Delhi HC has observed that additional duty on re-import of aircraft parts, even after the transaction has been subjected to the imposition of a tax treating it to be a supply of service would be clearly unconstitutional and cannot be sustained.

Tags : DELHI HIGH COURT   AIRCRAFT PARTS   ADDITIONAL DUTY  

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