Gujarat High Court
Commissioner Central Excise vs M/S Charak Pharma P on 31 January, 2013
Author: Akil Kureshi
Bench: Akil Kureshi
COMMISSIONER CENTRAL EXCISE,CUSTOMS & SERVICE TAX, VAPI....Applicant(s)V/SM/S CHARAK PHARMA P LTD....Respondent(s) O/OJCA/126/2011 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CIVIL APPLICATION NO. 126 of 2011 In TAX APPEAL NO. 491 of 2011 ================================================================ COMMISSIONER CENTRAL EXCISE,CUSTOMS & SERVICE TAX, VAPI....Applicant(s) Versus M/S CHARAK PHARMA P LTD....Respondent(s) ================================================================ Appearance: MR RJ OZA, ADVOCATE for the Applicant(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI and HONOURABLE MS JUSTICE SONIA GOKANI Date : 31/01/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) In view of dismissal of the main appeal, civil application does not survive. Application stands disposed of accordingly.
(AKIL KURESHI, J.) (MS SONIA GOKANI, J.) Jyoti Page 1 of 1