Gujarat High Court
Checkmate Industries Services Pvt. Ltd vs Commissioner Of Central Excise And ... on 6 March, 2014
Author: Akil Kureshi
Bench: Akil Kureshi, Sonia Gokani
O/TAXAP/153/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 153 of 2014
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CHECKMATE INDUSTRIES SERVICES PVT. LTD.....Appellant(s)
Versus
COMMISSIONER OF CENTRAL EXCISE AND CUSTOMS....Opponent(s)
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Appearance:
M/S TRIVEDI & GUPTA, ADVOCATE for the Appellant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MS JUSTICE SONIA GOKANI
Date : 06/03/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) In view of the fact that the order in original was passed by Central Excise Commissioner, Pune, and the appellate order was passed by Central Excise and Serivice Tax Tribunal, Mumbai, this Tax Appeal would not be maintainable before the Gujarat High Court, and is dismissed only on that ground.
(AKIL KURESHI, J.) (MS SONIA GOKANI, J.) sndevu Page 1 of 1