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Cal HC: CESTAT Appeals Abate After Resolution Plan Success; CENVAT Reversal Requires No Pre-Deposit - (17 Nov 2025)

EXCISE

Calcutta High Court upheld the disallowance of ?165 crores CENVAT credit on steel structures, parts, and cement. The court ruled that appeals before CESTAT abated post-resolution and the Tribunal lacked jurisdiction after the corporate insolvency of Tata Steel Bhushan Steel Ltd.

Tags : APPEALS   RESOLUTION PLAN   PRE-DEPOSIT  

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