Commissioner Of Central GST And Central Excise , J And K vs. Biostadt INDIA Limited
Held
The Court disposed of the present appeal by referring to a detailed order passed in a connected appeal, CEA No. 05/2018, involving the same appellant and a different respondent (Sun Pharma Laboratories Limited). The specific findings, reasoning, and ratio decidendi from the connected order are not reproduced here. Consequently, the operative directions and the relief granted are not explicitly stated for this particular appeal, other than its disposal in line with the aforementioned connected matter. No issues were expressly left undecided.
Facts
This is an appeal filed by the Commissioner of Central GST & Central Excise (J&K), Jammu, against Biostadt India Limited. The appeal was decided on August 21, 2019. The Court disposed of the present appeal 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 specific order under challenge are provided in this excerpt.
Key Issues
The judgment does not explicitly frame the issues for determination nor does it record arguments from either side. The appeal is disposed of based on a connected matter. Therefore, the specific legal questions and contentions of the petitioner (Commissioner of Central GST & Central Excise) and the respondent (Biostadt India Limited) are not detailed in this excerpt.
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 : RA
The judgment continues below.
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Reproduced from the public record of the High Court of Jammu and Kashmir and Ladakh. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.