BharatTaxGST

Pr. Commissioner, Central Tax, GST vs. M/S Times Internet LTD.

SERTA/12/2017HC DelhiGSTCNR DLHC01490682201721 November 2017Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MS. JUSTICE PRATHIBA M. SINGH1 pages
For Petitioner: Mr. Bhuvnesh Satiya, AdvocateFor Respondent: None

No AI summary yet for this judgment.

Cause title — parties, addresses and appearances
$~15 * IN THE HIGH COURT OF DELHI AT NEW DELHI + SERTA 12/2017 & CM APPL. 42236/2017 PR. COMMISSIONER, CENTRAL TAX, GST ..... Appellant Through: Mr. Bhuvnesh Satiya, Advocate. versus M/S TIMES INTERNET LTD. ..... Respondent Through: None. CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MS. JUSTICE PRATHIBA M. SINGH

O R D E R % 21.11.2017 The subject matter of the appeal and appellate order passed by the Appellate Tribunal relates to rate of duty, including determination of taxability and chargeability of the service for the purpose of assessment.

Present appeal, therefore, is not maintainable before the High Court under Section 35G of the Central Excise Act, 1944 read with Section 83 of the Finance Act, 1994.

This appeal is not entertained but without making any observations or giving any findings on merits. Miscellaneous application is disposed of as infructuous. SANJIV KHANNA, J PRATHIBA M. SINGH, J NOVEMBER 21, 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 accountSign 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.