Bombay High Court
The Commissioner Central Excise & ... vs M/S.Kpit Cummins Global Business ... on 1 October, 2018
Author: Riyaz I. Chagla
Bench: M.S.Sanklecha, Riyaz I. Chagla
S.R.JOSHI cexa-163-2015
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CENTRAL EXCISE APPEAL NO. 163 OF 2015
The Commissioner of Central Excise,
Customs & Service Tax, Pune-1 .. Appellant.
v/s.
M/s. KPIT Cummins Global Business
Solutions Ltd., .. Respondent.
Mr. Sham Walve, for the Appellant.
CORAM: M.S.SANKLECHA &
RIYAZ I. CHAGLA, JJ.
DATE : 1st OCTOBER,2018. P.C:-
This Appeal was admitted on 4th September, 2017.
This Appeal under Section 83 of the Finance Act, 1994 (the Act) read with Section 35G of the Central Excise Act, 1944 challenges the order dated 9th January, 2015 passed by the Customs, Excise and Service Tax Appellate Tribunal (the Tribunal).
2 Our attention is invited to the Circular/ Instructions dated 11th July, 2018 issued by the Central Board for Indirect Taxes and Customs, directing the Revenue not to file appeals to the High Court where the tax effect does not exceed Rs.50 lakhs. It also directs its Officers to withdraw the pending appeals where the tax effect is less than Rs.50 lakhs.
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S.R.JOSHI cexa-163-2015
3 In view of the Circular/ Instructions dated 11 th July, 2018
issued by the Central Board for Indirect Taxes and Customs, Mr. Walve, the learned Counsel appearing for the Revenue, on instructions of Mr. Milind Gawai, Commissioner, Central Tax Pune-1 seeks to withdraw this Appeal.
4 The Commissioner has also filed Pursis dated 29 th July, 2018 seeking to withdraw the Appeal. The same is taken on record and marked 'A' for identification.
5 Accordingly, Appeal dismissed, as withdrawn.
6 Refund of Court Fees, if any, as per Rules.
(RIYAZ I. CHAGLA,J.) (M.S.SANKLECHA,J.)
Digitally signed
Smita by Smita
Rajnikant Joshi
Rajnikant Date:
Joshi 2018.10.03
22:58:00 +0530
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