Commissioner Of CGST And Central Excise vs. Hindalco Industries LTD.
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Court No. - 35 Case :- CENTRAL EXCISE APPEAL No. - 86 of 2018 Appellant :- Commissioner Of Cgst And Central Excise Respondent :- Hindalco Industries Ltd.
Counsel for Appellant :- Piyush Agrawal Counsel for Respondent :- Atul Gupta Hon'ble Bharati Sapru,J.
Hon'ble Dinesh Kumar Singh,J.
Heard Shri Piyush Agrawal, learned counsel for the appellant and Shri Atul Gupta, learned counsel for the respondent.
Shri Piyush Agrawal, 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 11th July, 2018 as modified by F.N.390 /Misc. /116 /2017-JC/Ministry of Finance Department of Revenue Central Board of Indirect Taxes and Customs.
Order Date :- 18.7.2018 prateek
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