Commissioner Of Central GST And Central Excise , J And K vs. Biostadt INDIA Limited
Held
The High Court of Jammu and Kashmir at Jammu disposed of the present appeal in terms of the detailed order passed in CEA No. 05/2018. This implies that the decision in the connected case, which involved the Commissioner of Central GST and Central Excise versus Sun Pharma Laboratories Limited, dictated the outcome of this appeal. The specific findings, reasoning, and ratio decidendi from the order in CEA No. 05/2018 are not detailed in this excerpt. Consequently, the operative directions and the specific relief granted, if any, are also not explicitly stated for this appeal, but would be as per the order in the connected case. No issues were expressly left undecided in this excerpt.
Facts
This appeal was filed by the Commissioner of Central GST & Central Excise (J&K), Jammu, against Biostadt India Limited. The appeal was disposed of by the High Court of Jammu and Kashmir at Jammu in terms of a detailed order passed in a connected case, CEA No. 05/2018 titled 'Commissioner of Central GST and Central Excise, Jammu v. Sun Pharma Laboratories Limited'. No specific tax period, amount in dispute, or procedural history for this particular case is recorded in the provided judgment excerpt. The respondent, Biostadt India Limited, was represented by no one.
Key Issues
The judgment does not explicitly frame the issues for determination in this specific appeal. Instead, it states that the appeal is disposed of in terms of the order passed in a connected case, CEA No. 05/2018. Therefore, the issues decided in CEA No. 05/2018 would be the operative issues for this appeal. The arguments presented by the petitioner (Commissioner of Central GST & Central Excise) and the respondent (Sun Pharma Laboratories Limited) in the connected case would be relevant. However, the provided excerpt does not detail those arguments or the specific legal provisions they turned on. The judgment does not record any arguments for the respondent in this specific appeal.
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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