Commissioner Central Tax GST Noida vs. M/S Hcl Infosystems LTD.
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Court No. - 35 Case :- CENTRAL EXCISE APPEAL No. - 359 of 2017 Appellant :- Commissioner Central Tax Gst Noida Respondent :- M/S Hcl Infosystems Ltd.
Counsel for Appellant :- B.K.Singh Raghuvanshi,Anjana Singh Counsel for Respondent :- Nishant Mishra,Atul Gupta Hon'ble Bharati Sapru,J.
Hon'ble Neeraj Tiwari,J.
The question, which has been referred relates to the rate of tax and valuation, which has been excluded from the jurisdiction of the High Court under the provisions of Section 35 G of the Central Excise Act, 1944.
This appeal is, therefore, dismissed as not maintainable before this Court.
Sri Atul Gupta, Advocate has appeared on behalf of the respondents.
Order Date :- 11.1.2018 S.P.
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