The Commissioner Of Central Excise And Central Tax vs. M/S Rajshri Packagers LTD
Original PDF →CEA/2/2024HC KarnatakaGSTCNR KAHC01008380202409 December 2025Bench: B M SHYAM PRASAD,T.M.NADAF3 pages
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Cause title — parties, addresses and appearances
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HC-KAR
NC: 2025:KHC:52188-DB
CEA No. 2 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF DECEMBER, 2025
PRESENT
THE HON'BLE MR. JUSTICE B M SHYAM PRASAD
AND
THE HON'BLE MR. JUSTICE T.M.NADAF
CENTRAL EXCISE APPEAL NO. 2 OF 2024
BETWEEN:
THE COMMISSIONER OF CENTRAL EXCISE
AND CENTRAL TAX
MANGALORE CGST COMMISSIONERATE,
7TH FLOOR, TRADE CENTRE,
BUNTS HOSTEL ROAD,
MANGALORE - 575 003
EARLIER KNOWN AS
COMMISSIONER OF CENTRAL EXCISE AND
SERVICE TAX, MANGALORE,
7TH FLOOR
TRADE CENTRE, BUNTS HOSTEL ROAD,
MANGALORE - 575 003.
…APPELLANT
(BY SRI. PREETHA M, ADVOCATE - ABSENT)
Digitally
Signed by
REKHA R
Location :
High Court of
Karnataka
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HC-KAR
NC: 2025:KHC:52188-DB
CEA No. 2 of 2024
AND:
M/S RAJSHRI PACKAGERS LTD
(PRESENTLY KNOWN AS ADANI WILMAR LTD)
FORTUNE HOUSE,
NEAR NAVARANGPURA RAILWAY CROSSING
NAVARANGPURA
AHMEDABAD
GUJARAT - 380 009
…RESPONDENT
THIS CEA/CENTRAL EXCISE APPEAL IS FILED
UNDER SEC.35G OF THE CENTRAL EXCISE ACT,
1944 ARISING OUT OF ORDER DATED 09/06/2023
PASSED IN FINAL ORDER NO. FO/A/20770/2023-
EX(DB) DATED 09/06/2023 PASSED BY THE
CESTAT, SOUTH ZONAL BENCH, BENGLAURU.
THIS APPEAL, COMING ON FOR ORDERS,
THIS DAY, JUDGMENT WAS DELIVERED THEREIN
AS UNDER:
CORAM: HON'BLE MR. JUSTICE B M SHYAM PRASAD
and
HON'BLE MR. JUSTICE T.M.NADAF
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HC-KAR
NC: 2025:KHC:52188-DB
CEA No. 2 of 2024
ORAL JUDGMENT (PER: HON'BLE MR. JUSTICE B M SHYAM PRASAD)
This Court's previous order reads as under: "On perusal of the records, the appellant is permitted further two weeks as a final opportunity to comply with the office objections observing that if the office objections are not attended to despite this opportunity, the appeal could be dismissed for default.
The office is directed to re-list this appeal on 09.12.2025."
As none appears for the appellant, the appeal is dismissed for default. (B M SHYAM PRASAD) JUDGE (T.M.NADAF) JUDGE
RB
Reproduced from the public record of the Karnataka High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.