Gujarat High Court
India Medtronic Pvt. Ltd. vs Commissioner Of Central Excise Customs ... on 2 May, 2019
Author: Harsha Devani
Bench: Harsha Devani, Bhargav D. Karia
C/TAXAP/92/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/TAX APPEAL NO. 92 of 2019
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INDIA MEDTRONIC PVT. LTD.
Versus
COMMISSIONER OF CENTRAL EXCISE CUSTOMS AND SERVICE TAX ,
VDR I
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Appearance:
MR HASIT DAVE(1321) for the Appellant(s) No. 1
for the Opponent(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR. JUSTICE BHARGAV D. KARIA
Date : 02/05/2019
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Heard Mr. Hasit Dave, learned advocate for the appellant. Issue Notice for final disposal returnable on 27th June, 2019. Direct service is permitted.
(HARSHA DEVANI, J) (BHARGAV D. KARIA, J) Z.G. SHAIKH Page 1 of 1 Downloaded on : Sun Jun 30 23:54:15 IST 2019