Commissioner Of Central GST And Central Excise vs. M/S Indian Hume Pipe Company Limited
Original PDF →EXCIA/166/2018HC RajasthanGSTCNR RJHC02082847201807 November 2024Bench: AVNEESH JHINGAN,UMA SHANKER VYAS1 pages
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Cause title — parties, addresses and appearances
[2024:RJ-JP:46125-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Central/excise Appeal No. 166/2018
Commissioner Of Central Gst And Central Excise, Jaipur, NCR
Building, Statue Circle, C-Scheme Jaipur, Rajasthan 302005
----Appellant
Versus
M/s Indian Hume Pipe Company Limited, Government College
Road, Kekri, District Ajmer, (Rajasthan)
----Respondent
For Appellant(s)
:
Mr. Ajay Shukla
For Respondent(s)
:
HON'BLE MR. JUSTICE AVNEESH JHINGAN
HON'BLE MR. JUSTICE UMA SHANKER VYAS
Order 07/11/2024 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. (UMA SHANKER VYAS),J (AVNEESH JHINGAN),J Chandan/150
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.