Commissioner Of Central GST And Central Excise , J And K vs. Hardcastle Petrofer PVT. LTD.
Held
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'. The specific findings, reasoning, and ratio decidendi for this particular appeal are not provided in this excerpt, as they are contingent on the decision in the referenced connected case. The operative directions would therefore be those stipulated in the order for CEA No.05/2018. No issues were expressly left undecided within this excerpt.
Facts
This is an appeal filed by the Commissioner of Central GST & Central Excise (J&K), Jammu, against an order concerning Hardcastle Petrofer Limited. The specific tax period and the order or action under challenge, as well as the authority that passed it, are not detailed in this excerpt. The amount in dispute is also not mentioned. The procedural history is limited to the filing of the present appeal. The respondent, Hardcastle Petrofer Limited, was represented by no one.
Key Issues
The Court had to decide the appeal filed by the Commissioner of Central GST & Central Excise. The specific legal questions or contentions raised by the appellant or the respondent are not elaborated in this excerpt. The judgment states that 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'. Therefore, the issues decided in this specific appeal are implicitly those decided in the referenced connected matter.
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
The judgment continues below.
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