Commissioner,Central GST And Cx vs. M/S Raghuveer Rolling Mills
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Court No. - 35 Case :- CENTRAL EXCISE APPEAL No. - 111 of 2018 Appellant :- Commissioner,Central Gst And Cx Respondent :- M/S Raghuveer Rolling Mills Counsel for Appellant :- Parv Agarwal Counsel for Respondent :- Gopal Verma,Amit Awasthi,Pankaj Bhatia Hon'ble Bharati Sapru,J. Hon'ble Vivek Varma,J. Shri Parv Agarwal, learned counsel for the Department states that the tax effect, involved in this appeal, is below the monetary limit of Rs.50,00,000/-. This appeal is, therefore, dismissed as not maintainable in view of the Circular of Ministry of Finance dated 11.07.2018 as modified by F.N.390/Misc./116/2017-JC/,
Ministry
of Finance, Department of Revenue, Central Board of Indirect Taxes & Customs (Judicial Cell). Order Date :- 15.4.2019 Ajeet
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