BharatTaxGST

The Commissioner Of GST,Delhi North vs. Three-X,Electronics (INDIA)

CEAC/18/2018HC DelhiGSTCNR DLHC01137163201810 December 2018Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE PRATEEK JALAN1 pages
For Petitioner: Mr. Deepak Anand, AdvFor Respondent: None

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Cause title — parties, addresses and appearances
$~15 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CEAC 18/2018 THE COMMISSIONER OF GST,DELHI NORTH ..... Petitioner Through: Mr. Deepak Anand, Adv. versus THREE-X,ELECTRONICS (INDIA) ..... Respondent Through: None. CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON’BLE MR. JUSTICE PRATEEK JALAN

O R D E R %

10.12.

2018

1.

It is submitted that the tax effect in this appeals fall below the monetary limit fixed by the Central Government Circular dated 11th July, 2018. The adjudicating officer had directed penalty to the tune of ₹28,14,948/- .

2.

In these circumstances, the appeal is dismissed as withdrawn

S. RAVINDRA BHAT, J

PRATEEK JALAN, J DECEMBER 10, 2018 ‘pv’ This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/06/2026 at 23:08:01

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