The Commissioner, CGST And Central Excise vs. Nitin Sachdeva
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Court No. - 35 Case :- CENTRAL EXCISE APPEAL No. - 168 of 2018 Appellant :- The Commissioner, Cgst And Central Excise Respondent :- Nitin Sachdeva Counsel for Appellant :- Gaurav Mahajan Counsel for Respondent :- Atul Gupta,Utkarsh Malviya Hon'ble Bharati Sapru,J. Hon'ble Rohit Ranjan Agarwal,J. Learned counsel for the Department states that the tax effect, involved in this appeal, is below the monetary limit of Rs.50,00,000/-. This appeal is, therefore, dismissed as not maintainable in view of the Circular of Ministry of Finance dated 11.07.2018 as modified by F.N.390/Misc./116/2017-JC/,
Ministry
of Finance, Department of Revenue, Central Board of Indirect Taxes & Customs (Judicial Cell). Order Date :- 2.8.2019 S.P.
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