Delhi High Court - Orders
Principal Commissioner, Of Cgst vs Pacl India Limited on 25 January, 2019
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat, Prateek Jalan
$~40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ SERTA 5/2019, CM APPL. 3705-3707/2019
PRINCIPAL COMMISSIONER, OF CGST ..... Appellant
Through: Ms. K. Enatoli Sema, Advs.
versus
PACL INDIA LIMITED ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 25.01.2019 The following questions of law arises:
"Is the order of the CESTAT unsupportable in law in view of the judgment of the Supreme Court in Union of India vs. Ind-Swift Laboratories Ltd., (2011) 4 SCC 635 in the circumstances of the case."
Issue notice of the appeal to the respondent-assessee, returnable on 24.04.2019.
S. RAVINDRA BHAT, J PRATEEK JALAN, J JANUARY 25, 2019/akv