CESTAT
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“With coming into force of interest provisions, the revenue neutrality concept has undergone a change, so as to consider duty neutrality different from revenue (Duty+interest) neutrality. Latter at time may not exist, even if former is present.”

Case BriefsTribunals/Commissions/Regulatory Bodies

Customs, Excise and Services Tax Appellate Tribunal (CESTAT): The Coram of Dilip Gupta (President) and P.V. Subba Rao (Technical Member) allowed the

Hot Off The PressNews

As reported by the media reports, Centre by an Advisory has asked the State Governments to not lower the penalties as prescribed

Hot Off The PressNews

Centre has Notified Some Provisions of the Act on 29-08-2019. The Ministry of Road Transport and Highways notified yesterday, i.e. 28-08-2019, through