Commissioner, CGST And Central Excise vs. M/S Iti Doorbhash Nagar
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Court No. - 35 Case :- CENTRAL EXCISE APPEAL No. - 84 of 2018 Appellant :- Commissioner, Cgst And Central Excise Respondent :- M/S Iti Doorbhash Nagar Counsel for Appellant :- Ramesh Chandra Shukla Hon'ble Bharati Sapru,J.
Hon'ble Dinesh Kumar Singh,J.
Shri R.C.Shukla, learned counsel for the department states that the tax effect involved in this appeal is below the monetary limit of Rs.20,00,000/-, 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.N.390 /Misc. /163 /2010 -JC/Pt, Government of India, Ministry of Finance, Department of Revenue, Central Board of Excise & Customs, New Delhi, dated 30th December, 2016. Order Date :- 11.7.2018 prateek
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