M/S Dharampalpremchand LTD. vs. Commissioner, Central Goods And Services Tax, Noida
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Court No. - 35 Case :- WRIT TAX No. - 234 of 2018 Petitioner :- M/S Dharampalpremchand Ltd.
Respondent :- Commissioner, Central Goods And Services Tax, Noida Counsel for Petitioner :- Amrit Raj Chaurasiya Counsel for Respondent :- Dhananjay Awasthi Hon'ble Bharati Sapru,J.
Hon'ble Neeraj Tiwari,J.
Heard Sri R.R. Agarwal learned counsel for the petitioner and Sri Piyush Agrawal along with Sri Dhananjay Awasthi learned counsel for the respondents.
The petitioner has remedy of an appeal under the Excise Act, 1944. It is open to the petitioner to take recourse to the remedy available to him under the Act.
The writ petition is dismissed as above. No costs.
Order Date :- 26.2.2018 rk
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