Principal Commr. Of Central Tax, GST Delhi South Commissionerate vs. Mcm Services PVT. LTD.

SERTA/15/2017HC DelhiGSTCNR DLHC01468839201713 December 2017Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MS. JUSTICE PRATHIBA M. SINGH1 pages

For Petitioner: Mr. Harpreet Singh, Senior Standing CounselFor Respondent: None

No AI summary yet for this judgment.

Cause title — parties, addresses and appearances

$~20 * IN THE HIGH COURT OF DELHI AT NEW DELHI + SERTA 15/2017 & CM APPL. 45282-84/2017 PRINCIPAL COMMR. OF CENTRAL TAX, GST DELHI SOUTH COMMISSIONERATE ..... Appellant Through: Mr. Harpreet Singh, Senior Standing Counsel. versus MCM SERVICES PVT. LTD. ..... Respondent Through: None CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MS. JUSTICE PRATHIBA M. SINGH

% 13.12.2017 The present appeal is not maintainable before the High Court as the issue relates to rate of duty i.e. whether the services rendered by the respondent were taxable or exempted.

The appeal is, accordingly, not entertained.

Miscellaneous applications are disposed of as infructuous. SANJIV KHANNA, J PRATHIBA M. SINGH, J DECEMBER 13, 2017/dk

The judgment continues below.

Read the full judgment

A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.

Create a free account Sign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

Reproduced from the public record of the Delhi High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.