The Commissioner, CGST And Central Excise vs. M/S Rci (Rubber Complex INDIA)
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Court No. - 35 Case :- CENTRAL EXCISE APPEAL No. - 169 of 2018 Appellant :- The Commissioner, Cgst And Central Excise Respondent :- M/S Rci (Rubber Complex India)
Counsel for Appellant :- Gaurav Mahajan Counsel for Respondent :- Atul Gupta,Utkarsh Malviya Hon'ble Bharati Sapru,J.
Hon'ble Rohit Ranjan Agarwal,J.
Sri Gaurav Mahajan, learned Counsel for the Department states that the tax effect involved in this appeal is below the monetary limit of Rs.1,00,00,000/-.
This appeal is, therefore, dismissed as not maintainable in view of the Circular of Ministry of Finance dated 11.7.2018 as modified by Circular F.No.390/Misc/ 116/2017-JC, Ministry of Finance, Department of Revenue, Central Board of Indirect Taxes & Customs (Judicial Cell) dated 22.8.2019. Order Date :- 27.9.2019 AKJ
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