Commissioner Of Central GST vs. M/S Hcl Technologies
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Court No. - 35 Case :- CENTRAL EXCISE APPEAL No. - 159 of 2018 Appellant :- Commissioner Of Central Gst Respondent :- M/S Hcl Technologies Counsel for Appellant :- B.K.Singh Raghuvanshi Counsel for Respondent :- Atul Gupta,Atul Gupta Hon'ble Bharati Sapru,J. Hon'ble Rohit Ranjan Agarwal,J. Sri B.K.Singh Raghuvanshi, learned Counsel for the Department states that the tax effect involved in this appeal is below the monetary limit of Rs.1,00,00,000/-. This appeal is, therefore, dismissed as not maintainable in view of the Circular of Ministry of Finance dated 11.7.2018 as modified by Circular F.No.390/Misc/ 116/2017-JC,
Ministry
of Finance, Department of Revenue, Central Board of Indirect Taxes & Customs (Judicial Cell) dated 22.8.2019. Order Date :- 19.9.2019 V.S.Singh
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