The Commissioner, Central Goods And Services Tax vs. M/S Superlac Paints PVT. LTD.
No AI summary yet for this judgment.
Court No. - 35 Case :- CENTRAL EXCISE APPEAL DEFECTIVE No. - 72 of 2018 Appellant :- The Commissioner, Central Goods And Services Tax Respondent :- M/S Superlac Paints Pvt. Ltd.
Counsel for Appellant :- Krishna Agarawal Hon'ble Bharati Sapru,J.
Hon'ble Piyush Agrawal,J.
Shri Krishna Agarwal, learned counsel for the appellant - Department states that the tax effect involved in this appeal is below the monetary limit of Rs.50,00,000/-.
This appeal is, therefore, 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 :- 7.2.2019 Amit Mishra
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Allahabad High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.