Cce Lucknow(Now Commissioner Of CGST And Central Excise Agra) vs. M/S Pnc Constructions Co. LTD
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Court No. - 35 Case :- CENTRAL EXCISE APPEAL No. - 20 of 2018 Appellant :- Cce Lucknow(Now Commissioner Of Cgst And Central Excise Agra)
Respondent :- M/S Pnc Constructions Co. Ltd Counsel for Appellant :- Ashok Singh,Ashok Singh Hon'ble Bharati Sapru,J.
Hon'ble Surya Prakash Kesarwani,J.
Shri Ashok Singh, 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 :- 19.9.2018 pks
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