Commissioner CGST And Central Excise Commissioner vs. M/S Saumya Infraventure PVT LTD
No AI summary yet for this judgment.
(REGISTRAR (J-I)) IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CEA No. 20 of 2025 (COMMISSIONER CGST AND CENTRAL EXCISE COMMISSIONER Vs M/S SAUMYA INFRAVENTURE PVT LTD )
Dated : 09-03-2026 Shri Shreyas Dubey-Advocate for the appellant. Text The case is listed for consideration of service upon sole respondent. Notice was issued to sole respondent by registered A.D. mode has returned unserved with the note that “When inquired at the written address, no one was found by this farm name”. The appellant counsel is required to take appropriate steps regarding address to sole respondent within 15 days, failing which office to list the case before the Hon’ble Court. raj
1 CEA-20-2025
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 Madhya Pradesh High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.