Principal Commissioner, Central Goods And Services Tax Commissionerate vs. M/S Ai-Faheem Meatex PVT. LTD.
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Court No. - 3 Case :- CENTRAL EXCISE APPEAL No. - 118 of 2019 Appellant :- Principal Commissioner, Central Goods And Services Tax Commissionerate Respondent :- M/S Ai-Faheem Meatex Pvt. Ltd.
Counsel for Appellant :- Ramesh Chandra Shukla Hon'ble Surya Prakash Kesarwani,J.
Hon'ble Jayant Banerji,J.
Shri R.C. Shukla, learned counsel for the appellant states that the quantum involved in the present departmental appeal is below the monetary limit fixed by the Government, for filing appeals by the department.
Therefore, without expressing any opinion on merits of the case, the appeal is dismissed being below the monetary limit.
Order Date :- 1.4.2022 A. V. Singh SINGH Date: 2022.04.01 14:54:37 IST Reason: Location: High Court of Judicature at Allahabad
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