Commissioner GST And Central Excise G.B. Nagar vs. M/S Dsm Sugar Vill. Asmoli Tehsil Sambhal
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Court No. - 35 Case :- CENTRAL EXCISE APPEAL No. - 291 of 2017 Appellant :- Commissioner Gst & Central Excise G.B. Nagar Respondent :- M/S Dsm Sugar Vill. Asmoli Tehsil Sambhal Counsel for Appellant :- Krishna Agarawal Counsel for Respondent :- Ashish Mehrotra Hon'ble Bharati Sapru,J.
Hon'ble Dinesh Kumar Singh,J.
Heard Shri Krishna Agarawal, learned counsel for the appellant and Shri Ashish Mehrotra, learned counsel for the assessee.
Shri Ashish Mehrotra, learned counsel for the assessee states that the tax effect involved in this appeal is below the monetary limit of Rs.50,00,000/-, therefore, this appeal is dismissed as not maintainable in view of the Circular of Ministry of Finance dated 17th December, 2015 as modified by F.No. 390/Misc./116/2017-JC, Ministry of Finance, Department of Revenue, Central Board of Excise & Customs, New Delhi, dated 11th July, 2018.
Order Date :- 10.8.2018 prateek
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