Commissioner Of Central G.S.T. And Central Excise J And K Jammu. vs. Ashirwad Hygiene P LTD.
Held
The Court held that the present appeal is to be disposed of in terms of the detailed order passed in CEA No.05/2018, which was decided on the same day. The reasoning is that the present appeal is directly linked to and is to be decided based on the outcome of the aforementioned connected case. The specific findings, reasoning, and ratio decidendi from the order in CEA No.05/2018 would form the basis for the decision in this appeal. However, the judgment does not provide the details of the order in CEA No.05/2018. Therefore, the operative directions and the specific relief granted to the respondent are not detailed here, but are contingent on the decision in the connected matter. No issue was expressly left undecided.
Facts
This is an appeal filed by the Commissioner of Central GST & Central Excise (J&K), Jammu against an order concerning Ashirwad Hygiene (P) Ltd. The appeal was decided on 21.08.2019. The judgment states that the present appeal is disposed of 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 the specific order under challenge is detailed in this judgment, other than it being an appeal against an order passed by an authority under the GST regime.
Key Issues
1. Whether the present appeal is to be disposed of in terms of the order passed in CEA No.05/2018 titled 'Commissioner of Central GST and Central Excise, Jammu v. Sun Pharma Laboratories Limited'? Petitioner's Argument: The petitioner (Commissioner of Central GST & Central Excise) argued that the present appeal should be disposed of in terms of the detailed order passed in the connected case, CEA No.05/2018. No specific statutory provisions or precedents were cited in this judgment for this argument. Respondent's Argument: None. The judgment records no argument from the respondent (Ashirwad Hygiene (P) Ltd.).
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 KUMAR
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 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.