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Delhi HC: CESTAT’s Order Interdicting GST Dept. from Invoking Extended Period of Limitation Upheld - (01 Apr 2025)

SERVICE TAX

Delhi HC has upheld the order passed by CESTAT which interdicted GST Dept. from invoking extended period of limitation for recovery action against a sub-contractor on the ground that bonafide belief of sub-contractor that he was not required to discharge service tax liability cannot be ruled out.

Tags : DELHI HIGH COURT   EXTENDED PERIOD   GST DEPARTMENT  

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