Principal Commissioner Central Goods And Services Tax Commissionerate vs. M/S Bakewell Agro LTD.
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Court No. - 3 Case :- CENTRAL EXCISE APPEAL No. - 111 of 2019 Appellant :- Principal Commissioner Central Goods And Services Tax Commissionerate Respondent :- M/S Bakewell Agro Ltd.
Counsel for Appellant :- Ramesh Chandra Shukla Hon'ble Surya Prakash Kesarwani,J.
Hon'ble Jayant Banerji,J.
Sri Ramesh Chandra Shukla, learned counsel for the appellant states that the quantum involved in the appeal is below the monetary limit fixed by the Central Board of Excise & Customs for filing the appeal by the Department and hence the Appeal may be dismissed being below the monetary limit for filing the appeal.
In view of the aforesaid the appeal is dismissed.
Order Date :- 25.3.2022/vkg GOSWAMI Date: 2022.03.28 09:52:37 IST Reason: Location: High Court of Judicature at Allahabad
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