Rajasthan High Court - Jaipur
Commissioner Of Central Goods And ... vs Ajanta Soya Ltd on 12 March, 2019
Bench: Mohammad Rafiq, Goverdhan Bardhar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Central/excise Appeal No. 167/2018
Commissioner Of Central Goods And Service Tax
----Appellant
Versus
Ajanta Soya Ltd
----Respondent
For Appellant(s) : Mr. Anuroop Singhi with Mr. Aditya Vijay For Respondent(s) :
HON'BLE MR. JUSTICE MOHAMMAD RAFIQ HON'BLE MR. JUSTICE GOVERDHAN BARDHAR Order 12/03/2019 Tribunal has allowed the appeal filed by the respondent relying upon its earlier judgment in Shri Seco Pvt. Ltd. V/s CCE, Jaipur-I. Learned counsel for the appellant submits that the Department did not file appeal against the aforesaid judgment as the demand involved in that case was lower than the monetary tax effect.
We require learned counsel for the appellant to place on record copy of the aforesaid judgment.
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