Commissioner Central GST And Cx vs. M/S Kundan Castigs PVT. LTD.
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Court No. - 35 Case :- CENTRAL EXCISE APPEAL No. - 65 of 2018 Appellant :- Commissioner Central Gst And Cx Respondent :- M/S Kundan Castigs Pvt. Ltd.
Counsel for Appellant :- Parv Agarwal,Atul Gupta,Parv Agarwal Hon'ble Bharati Sapru,J.
Hon'ble Dinesh Kumar Singh,J.
Heard Shri Parv Agarwal, learned counsel appearing for the appellant.
Ms. Parv Agarwal, learned counsel for the appellant, states 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 17th December, 2015 as modified by F.No. 390/Misc./116/2017-JC, Ministry of Finance, Department of Revenue, Central Board of Excise & Customs, New Delhi, dated 11th July, 2018 Order Date :- 16.7.2018 MVS Chauhan/-
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