Commissioner Of CGST And Central Excise, Ghaziabad vs. M/S Secure Industries LTD.
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Court No. - 35 Case :- CENTRAL EXCISE APPEAL No. - 104 of 2018 Appellant :- Commissioner Of Cgst And Central Excise, Ghaziabad Respondent :- M/S Secure Industries Ltd.
Counsel for Appellant :- Ashok Singh Counsel for Respondent :- Anil Prakash Mathur Hon'ble Bharati Sapru,J.
Hon'ble Dinesh Kumar Singh,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/-, 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 :- 20.7.2018 pks
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