Gujarat High Court
Iwi Cryogenic Vaporization System ... vs Commissioner Of Cgst And Central Excise ... on 25 April, 2018
Bench: Akil Kureshi, B.N. Karia
C/TAXAP/10016/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
F/TAX APPEAL NO. 10016 of 2018
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F/TAX APPEAL NO. 10031 of 2018
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F/TAX APPEAL NO. 10151 of 2018
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COMMISSIONER OF CENTRAL GOODS AND SERVICE TAX AND CENTRAL EXCISE
Versus
CADILA HEALTH CARE LTD
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Appearance :
MR DHAVAL D VYAS(3225) for the PETITIONER(s) No. 1
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Page 1 of 2
C/TAXAP/10016/2018 ORDER
CORAM:Â HONOURABLE Mr. JUSTICE AKIL KURESHI
and
HONOURABLE Mr. JUSTICE B.N. KARIA
25th April 2018
COMMON ORDER (PER : HONOURABLE Mr. JUSTICE AKIL KURESHI)
Office objections to be removed on or before 9th May 2018, failing which the concerned matter/s will stand dismissed for non-prosecution without further reference to the Court.
[Akil Kureshi, J.] [B.N Karia, J.] Prakash Page 2 of 2