Aseem Malhotra vs. Commissioner Of Central Excise, GST, West-Delhi
CEAC/3/2019HC DelhiGSTCNR DLHC01008400201922 January 2020Bench: HON'BLE MR. JUSTICE SUNIL GAUR1 pages
For Petitioner: Mr. Rupesh Kumar, AdvFor Respondent: Mr. Amit Bansal and Mr. Aman Rewaria, Adv
No AI summary yet for this judgment.
Cause title — parties, addresses and appearances
$~10.
*
IN THE HIGH COURT OF DELHI AT NEW DELHI
+
CEAC 3/2019
ASEEM MALHOTRA
..... Petitioner
Through:
Mr. Rupesh Kumar, Adv.
versus
COMMISSIONER OF CENTRAL EXCISE,
GST, WEST-DELHI
..... Respondent
Through:
Mr. Amit Bansal and Mr. Aman
Rewaria, Adv.
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MR. JUSTICE SANJEEV NARULA
% 12.02.2020
The Hon’ble Division Bench could not assemble today as Vipin Sanghi, J. is on leave.
List on 17.03.2020. BY ORDER
COURT MASTER FEBRUARY 12, 2020 kd
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 Delhi High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.