Commissioner Of CGST And Cetnral Excise vs. M/S Ganesh Yadav
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Court No. - 35 Case :- CENTRAL EXCISE APPEAL No. - 304 of 2017 Appellant :- Commissioner Of Cgst & Central Excise Respondent :- M/S Ganesh Yadav Counsel for Appellant :- B.K.Singh Raghuvanshi Counsel for Respondent :- Vanashri Dubey Hon'ble Bharati Sapru,J.
Hon'ble Dinesh Kumar Singh,J.
Heard Shri B.K.Singh Raghuvanshi, learned counsel for the appellant and Ms.
Vanashri Dubey, learned counsel for the assessee.
Sri Raghuvanshi, learned counsel for the appellant states that the tax effect involved in this appeal is below the monetary limit of Rs.50,00,000/-, therefore, this appeal is dismissed as not maintainable in view of the Circular of Ministry of Finance dated 17th December, 2015 as modified by F.No. 390/Misc./116/2017-JC, Ministry of Finance, Department of Revenue, Central Board of Excise & Customs, New Delhi, dated 11th July, 2018.
Order Date :- 3.8.2018 NSC
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