The Commissioner , Central Exice And Central GST vs. M/S Latex Chemicals PVT.LTD.
No AI summary yet for this judgment.
Court No. - 35 Case :- CENTRAL EXCISE APPEAL No. - 23 of 2018 Appellant :- The Commissioner , Central Exice And Central Gst, Respondent :- M/S Latex Chemicals Pvt.Ltd.
Counsel for Appellant :- Gaurav Mahajan Counsel for Respondent :- Prateek Dawar,Prateek Dawar Hon'ble Bharati Sapru,J.
Hon'ble Surya Prakash Kesarwani,J.
Heard Shri Gaurav Mahajan, learned counsel for the petitioner and Shri Prateek Dawar, learned counsel for the respondent.
Shri Gaurav Mahajan, 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 :- 14.9.2018 pks
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 Allahabad High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.