Bombay High Court
Bank Of Maharashtra vs Commissioner, Cgst And Cx, Pune-Ii ... on 18 September, 2019
Bench: M.S. Sanklecha, Nitin Jamdar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CENTRAL EXCISE APPEAL NO. 148 OF 2019
Bank Of Maharashtra ....Petitioner
V/S
Commissioner, Cgst And Cx, Pune-ii ....Respondent
Commissionerate, Pune WITH CENTRAL EXCISE APPEAL NO. 151 OF 2019 Bank Of Baroda (formerly Known As Dena ....Petitioner Bank) V/S Commissioner Service Tax-i, Mumbai ....Respondent WITH CENTRAL EXCISE APPEAL NO. 155 OF 2019 Bank Of Baroda ....Petitioner V/S Commissioner Of Services Tax-iv ....Respondent WITH CENTRAL EXCISE APPEAL NO. 160 OF 2019 Union Bank Of India ....Petitioner V/S Commissioner Of Central Excise ....Respondent WITH CENTRAL EXCISE APPEAL NO. 159 OF 2019 Page 1/3 ::: Uploaded on - 18/09/2019 ::: Downloaded on - 19/09/2019 04:32:29 ::: Bank Of Baroda ....Petitioner V/S Commissioner Service Tax-i Mumbai ....Respondent WITH CENTRAL EXCISE APPEAL NO. 156 OF 2019 Bank Of Maharashtra ....Petitioner V/S Commissioner Of Service Tax ....Respondent WITH CENTRAL EXCISE APPEAL NO. 149 OF 2019 Bank Of Maharahtra ....Petitioner V/S Commissioner, Cgst & Cx Pune -ii ....Respondent WITH CENTRAL EXCISE APPEAL NO. 164 OF 2019 The Commissioner Of Central Gst, Pune - Ii , ....Petitioner Commissionerate V/S Bank Of Maharashtra ....Respondent WITH CENTRAL EXCISE APPEAL NO. 165 OF 2019 The Commissioiner Of Cgst, Mumbai ....Petitioner V/S Dena Bank ....Respondent Prasad Paranjpe i/b. PDS Legal for Appellants in CEXA/148/2019 to CEXA/160/2019 Page 2/3 ::: Uploaded on - 18/09/2019 ::: Downloaded on - 19/09/2019 04:32:29 ::: Pradeep S. Jetly a/w. J. B. Mishra for Appellants in CEXA/164/2019 & CEXA/165/2019 Karan Adik a/w. Maya Majumdar for Respondents in CEXA/148/2019, CEXA/149/2019, CEXA/156/2019 CORAM : M.S. SANKLECHA & NITIN JAMDAR, JJ DATE : 18th September, 2019 P.C. :
At the request of the learned Counsel for the Appellant(s) / Applicant(s) / Petitioner(s) / Respondent No. , stand over to 20/09/2019. Ad-interim order, if any, to continue till the next date.
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