Commissioner Of Central GST And Central Excise , J And K vs. Insecticides INDIA LTD.
Held
The Court disposed of the present appeal in terms of the detailed order passed in CEA No. 05/2018, titled 'Commissioner of Central GST and Central Excise, Jammu v. Sun Pharma Laboratories Limited'. The specific findings, reasoning, and ratio decidendi from the connected matter are not detailed in this judgment. Consequently, the operative directions and any issues expressly left undecided are also not recorded here. The decision is entirely dependent on the outcome of the referenced connected appeal.
Facts
This is an appeal filed by the Commissioner of Central GST & Central Excise (J&K), Jammu against Insecticides India Limited. The appeal was decided on August 21, 2019. The present appeal is disposed of in terms of a detailed order passed in a connected matter, CEA No. 05/2018 titled 'Commissioner of Central GST and Central Excise, Jammu v. Sun Pharma Laboratories Limited'. No specific details regarding the tax period, amount in dispute, or the order under challenge are provided in this judgment.
Key Issues
The judgment does not explicitly state the issues before the Court. It refers to a connected matter for the detailed order. Therefore, the specific questions of law or fact that the Court had to decide, and the arguments presented by each side, are not recorded in this judgment. The judgment simply states that the appeal is disposed of in terms of the order in CEA No. 05/2018.
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
ORDER
RAJESH BINDAL, J
The present appeal is disposed of in terms of the detailed order passed today in CEA No.05/2018 titled as ‘Commissioner of Central GST and Central Excise, Jammu v. Sun Pharma Laboratories Limited’.
(Sindhu Sharma) (Rajesh Bindal)
Judge Judge Jammu 21.08.2019 Raj Kumar
Whether the order is speaking : Yes/No.
Whether the order is reportable : Yes/No.
Coram : RAJ KU
The judgment continues below.
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