Commissioner Of Central GST, Noida vs. M/S Ctp Apparels PVT. LTD.
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Court No. - 35 Case :- CENTRAL EXCISE APPEAL DEFECTIVE No. - 34 of 2018 Appellant :- Commissioner Of Central Gst, Noida Respondent :- M/S Ctp Apparels Pvt. Ltd.
Counsel for Appellant :- B.K.Singh Raghuvanshi Hon'ble Bharati Sapru,J.
Hon'ble Dinesh Kumar Singh,J.
Shri B.K.S. Raghuvanshi, Advocate appears for the department and shows from the record that the tax effect involved in this appeal is below the monetary limit of Rs.50,00,000/-.
Therefore, this appeal is 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 :- 6.8.2018 S.P.
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