Commissioner Of CGST And Central Excise vs. M/S Good Earth Steel PVT. LTD. And 2 Others

CEXA/74/2018HC AllahabadGSTCNR UPHC01073194201825 July 20181 pages

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Court No. - 35 Case :- CENTRAL EXCISE APPEAL No. - 74 of 2018 Appellant :- Commissioner Of Cgst And Central Excise Respondent :- M/S Good Earth Steel Pvt. Ltd. And 2 Others Counsel for Appellant :- Dhananjay Awasthi Hon'ble Bharati Sapru,J.

Hon'ble Dinesh Kumar Singh,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/-, therefore, this appeal is 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 :- 26.7.2018 pks/rk

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