Principal Commissioner, Central Goods And Services Tax And Central Excise vs. M/S Bharti Hexacom Limited
Original PDF →EXCIA/15/2024HC RajasthanGSTCNR RJHC02067482202413 February 2025Bench: AVNEESH JHINGAN,PRAMIL KUMAR MATHUR1 pages
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Cause title — parties, addresses and appearances
[2025:RJ-JP:6315-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Central/excise Appeal No. 15/2024
Principal Commissioner, Central Goods And Services Tax And
Central Excise, Jaipur,ncr Building, Statue Circle, C Scheme,
Jaipur, Rajasthan-302005
----Appellant
Versus
M/s Bharti Hexacom Limited, K -21, Sunny House, Malviya Marg,
C Scheme, Jaipur, Rajasthan 302005.
----Respondent
For Appellant(s)
:
Mr. Vedant Agarwal
For Respondent(s)
:
HON'BLE MR. JUSTICE AVNEESH JHINGAN
HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR
Order 13/02/2025 Learned counsel for the appellant submits that the tax effect is less than two crores. In view of the Circular dated 06.08.2024 issued by the Central Board of Excise & Customs, monetary limit for filing appeal before the High Court is Rupees two crores.
In view of the circular, the appeal is disposed of as not maintainable. The substantial questions of law are kept open. (PRAMIL KUMAR MATHUR),J (AVNEESH JHINGAN),J Simple Kumawat /01
Reproduced from the public record of the Rajasthan High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.