Telangana High Court
Commissioner Of Customs And Central ... vs M/S. India Cements Ltd., Nalgonda Dist. on 25 February, 2019
Author: V. Ramasubramanian
Bench: V. Ramasubramanian, Shameem Akther
THE HON'BLE SRI JUSTICE V. RAMASUBRAMANIAN
&
THE HON'BLE DR. JUSTICE SHAMEEM AKTHER
CEA No.44 of 2008
JUDGMENT:(Per Hon'ble Sri Justice V. Ramasubramanian) Mr. B. Narasimha Sarma, learned senior standing counsel, states that the tax effect of this appeal is below the monetary limit. Therefore, in view of the Circular F.No.390/Misc/116/2017-JC dated 11.07.2018, the appeal is dismissed as withdrawn. However, the questions of law are left open. In case the Department finds later on that the case falls within the exceptions mentioned in the circular or that the circular is not applicable to the case, it is open to the Department to come back.
Consequently, pending miscellaneous applications, if any, shall stand closed. There shall be no order as to costs.
_____________________ V. RAMASUBRAMANIAN, J ____________________ Dr. SHAMEEM AKTHER, J February 25, 2019 DSK