Commissioner Of Central Excise And Customs vs. M/S Raam Tyres LTD.
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APHC010427562006
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
CENTRAL EXCISE APPEALS NO: 49 of 2006 Bench Sr.No:-39 [3575]
Commissioner Of Central Excise And Customs, ...Appellant Vs. M/s Raam Tyres Ltd ...Respondent
CORAM:
HON’BLE MRS JUSTICE LISA GILL HON’BLE MR JUSTICE NINALA JAYASURYA DATE : 1st April 2026 Present: Mr.Gandham R.Pavan, Advocate represented
Mr.Nagaraju Naguru, Advocate for appellant. *** LISA GILL, J.
Learned counsel for appellant in reference to communication, dated 27.03.2026 received from Assistant Commissioner (legal), Visakhapatnam Central GST Commissionerate, Visakhapatnam submits that he has instructions to withdraw this appeal in view of low tax effect as per instructions, dated 06.08.2024. Tax effect involved in this appeal is much below Rs.2.00 Crores.
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CEA No.49_2006
Dated 01.04.2026
Keeping in view the above, this appeal is dismissed while keeping the question of law, if any, arising in this appeal open to be decided in appropriate proceedings.
Pending miscellaneous applications are disposed of, accordingly.
(LISA GILL) JUDGE
(NINALA JAYASURYA) JUDGE
Date: 01.04.2026 KA
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CEA No.49_2006
Dated 01.04.2026
THE HON’BLE MRS JUSTICE LISA GILL
THE HON’BLE MR JUSTICE NINALA JAYASURYA
CENTRAL EXCISE APPEALS NO: 49 of 2006
Date: 01.04.2026 KA
Reproduced from the public record of the Andhra Pradesh High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.