Custom, Excise & Service Tax Tribunal
Madhavi Retreaders vs Tirupati - G S T on 4 November, 2020
(1)
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
REGIONAL BENCH AT HYDERABAD
Division Bench
Court - I
Impugned Order
Appeal No. Appellant Respondent
No. & date OIO: HYD-EXCUS-03- CCCE & ST, ST/30404/2016 Vineyard Projects COM-CE-023-15-16 Hyderabad - III dt.29.02.2016 OIA: TTD-EXCUS-
Akbar Travels of India CCCE & ST,
ST/30423/2016 000-APP-059-15-16
Pvt Ltd Tirupati
dt.29.01.2016
OIA: TTD-EXCUS-
CCCE & ST,
ST/30733/2016 K Vamsidhar 000-APP-06-16-17
Tirupati
dt.31.05.2016
Telangana State Sheep OIA: HYD-SVTAX-
and Goat Development CCCE & ST, ST/31109/2016 000-APP-084-15-16 Cooperative Federation Hyderabad - I dt.30.09.2015 Ltd CCT, OIO: HYD-EXCUS- Mr Ghouse Mohiuddin, E/30358/2017 Secunderabad- 003-COM-069-16-17 Managing Director GST dt.29.11.2016 OIO: TTD-EXCUS-
CCT, Tirupati-
E/30641/2017 Gerdau Steel India Ltd 000-COM-26-16-17 GST dt.20.01.2017 OIA: TTD-EXCUS-
CCT, Tirupati-
E/31138/2017 Madhavi Retreders 000-APP-009-17-18 GST dt.30.06.2017 OIA: VIZ-EXCUS-003- CCCE & ST, ST/30754/2017 Madhavi Retreders APP-096-16-17 Nellore dt.28.02.2017 OIO: VIZ-EXCUS-
CCCE & ST, ST/30758/2017 Madhavi Retreders 003-APP-095-16-17 Nellore dt.28.02.2017 CCT, OIA: HYD-SVTAX- Valmiki Consultants Pvt ST/31126/2017 Secunderabad- 000-APP-111-17-18- Ltd GST ST dt.20.06.2017 CCT, OIO: HYD-SVTAX- Transcon Life Space Pvt ST/31204/2017 Secunderabad- 000-AP2-0188-17-18 Ltd GST dt.24.08.2017 CCT, OIA: HYD-EXCUS-SC- Electronics Corporation E/30029/2018 Secunderabad- AP2-0063-0065-17- of India Ltd GST 18-CE dt.20.09.2017 CCT, OIO: TPT-EXCUS- Electronics Corporation E/30031/2018 Secunderabad- 001-COM-28-2013 of India Ltd GST dt.30.10.2013 OIO: TTD-EXCUS-
Prakash Ferrous CCT, Tirupati- E/30307/2018 000-COM-05-17-18 Industries Pvt Ltd GST dt.29.12.2017 OIO: TTD-EXCUS-
CCT, Tirupati-
E/30308/2018 Kalpesh Agarwal 000-COM-05-17-18 GST dt.29.12.2017 OIA: TTD-EXCUS-
Indus Refrigeration Pvt CCT, Tirupati-
E/30657/2018 000-APP-145-17-18
Ltd GST
dt.28.02.2018
CCT, OIA: HYD-SVTAX-
Vaishnavi Jewellers Pvt ST/30011/2018 Secunderabad- 000-AP2-0205-17-18- Ltd GST ST dt.12.09.2017 (2) OIA: TTD-EXCUS-
CCT, Tirupati-
ST/30249/2018 G P Mall 000-APP-077-17-18 GST dt.30.11.2017 CCT, OIA: HYD-EXCUS- Amrutha Electrical ST/30328/2018 Secunderabad- 003-AP2-0235-17-18 Works GST dt.23.11.2017 OIA: HYD-EXCUS-
Cauvery Iron and Steel CCT, Hyderabad-
ST/30416/2018 MD-AP2-286-17-18
India Ltd GST
dt.19.01.2018
OIA: TTD-EXCUS-
CCT, Tirupati-
ST/30053/2019 V V Sesha Reddy 000-APP-110-18-19
GST
dt.30.10.2018
OIO: TTD-EXCUS-
Prashanthizilla Mutually CCT, Tirupati-
ST/30474/2019 000-COM-10-18-19
Aided GST
dt.16.03.2019
Appearance
None for the Assessee. Ms Shailaja Kumar, Shri C. Mallikarjun Reddy, Shri N. Bhanu Kiran, Authorized Representatives for the Revenue.
Coram:
HON'BLE MR. P. VENKATA SUBBA RAO, MEMBER (TECHNICAL) HON'BLE MR. P. DINESHA, MEMBER (JUDICIAL) FINAL ORDER No. A/30993-31014/2020 Date of Hearing: 04.11.2020 Date of Decision: 04.11.2020 [Order per: BENCH]
1. Learned Departmental Representatives have submitted that in these cases the assessees applied under the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 and discharge certificates have been issued.
Accordingly, these appeals are dismissed as deemed to have been withdrawn as per section 127(6) of the Finance Act (No.2), 2019.
(Dictated and pronounced in open court) (P. VENKATA SUBBA RAO) MEMBER (TECHNICAL) (P. DINESHA) MEMBER (JUDICIAL) Veda