Past, Present and Future of Competition Law in India
– Kaushal Kumar Sharma

Kaushal Kumar Sharma, former Director General and Head of Merger Control, CCI, speaks on the Past, Present and Future of Competition Law in India in a frank tête-à-tête with Manupatra

CENVAT: A Fresh Perspective

– Vivek Kohli, Ashwani Sharma, Anuj Kakkar

In the process of manufacture or provision of service, the Manufacturer or Service Provider uses numerous inputs, both in form of goods and services. Some of these goods had been classified as Inputs and others as Capital Goods. However, till now, there was a third category of goods which did not fall under any of the two categories mentioned above, yet, output tax was paid on their manufacture or provision of service but without any corresponding credit to the buyer. The following article discusses that a combined reading of the amended definitions under Cenvat Credit Rules, 2004 with the relevant circular dated 29th April,2004 would entitle admissibility of CENVAT credit on Furniture, Stationery and many other items of similar nature which were hitherto neither covered under Capital Goods definition nor Input definition.”