Commissioner Of CGST And Central Excise vs. M/S Vinayak Ultra Flex PVT. LTD.
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Court No. - 35 Case :- CENTRAL EXCISE APPEAL No. - 18 of 2018 Appellant :- Commissioner Of Cgst And Central Excise Respondent :- M/S Vinayak Ultra Flex Pvt. Ltd.
Counsel for Appellant :- B.K.Singh Raghuvanshi Counsel for Respondent :- Gopal Verma Hon'ble Bharati Sapru,J.
Hon'ble Piyush Agrawal,J.
Heard Shri B.K. Singh Raghuvanshi, learned counsel for the appellant and Shri Gopal Verma, learned counsel for the respondent - assessee.
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 :- 5.2.2019 SY
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