Commissioner Of Central G.S.T. And Central Excise J And K Jammu. vs. Insecticides INDIA LTD.
Held
The Court disposed of the present appeal by following the detailed order passed in CEA No.05/2018, titled 'Commissioner of Central GST and Central Excise, Jammu v. Sun Pharma Laboratories Limited'. The reasoning and findings of the Court are therefore contained within the order of CEA No.05/2018, which is not provided here. Consequently, the specific ratio decidendi and operative directions for this appeal are not ascertainable from the provided text. Any issue expressly left undecided is not recorded.
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 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 facts regarding the dispute between the Commissioner and Insecticides India Limited are recorded in this judgment.
Key Issues
The judgment does not explicitly frame any questions of law or mixed law and fact for determination in this specific appeal. It states that the appeal is disposed of in terms of the order passed in a connected matter. Therefore, the issues decided would be those determined in CEA No.05/2018. The judgment records no arguments from the respondent (Insecticides India Limited).
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 KUM
The judgment continues below.
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