Commissioner, Central Tax, GST And Central Excise vs. M/S Dsm Sugar
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Court No. - 35 Case :- CENTRAL EXCISE APPEAL No. - 85 of 2018 Appellant :- Commissioner, Central Tax, Gst And Central Excise Respondent :- M/S Dsm Sugar Counsel for Appellant :- Krishna Agarawal Counsel for Respondent :- A.P. Mathur Hon'ble Bharati Sapru,J. Hon'ble Rohit Ranjan Agarwal,J. Heard Shri Krishna Agrawal, learned counsel for the appellant and Shri A.P. Mathur, learned counsel for the respondent. Shri A.P. Mathur, learned counsel for the department states that the tax effect involved in this appeal is below the monetary limit. This appeal is, therefore, dismissed as not maintainable in view of the Circular Nos.17/2019 of F.No.279/Misc.142/2007- ITJ(Pt.),
dated
2019
and F.No.279/Misc./M-93/2018-ITJ,
dated 20.8.2019 Government of India, Ministry of Finance, Department of Revenue, Central Board of Direct Taxes. Order Date :- 23.9.2019 pks
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