Rajasthan High Court - Jaipur
Commissioner Of Customs Excise vs Periwal Irrigation Pvt Ltd on 30 May, 2019
Author: Chief Justice
Bench: Chief Justice
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Central/excise Appeal No. 130/2018
Commissioner Of Customs Excise, Alwar (Now Known As
Commissioner, Central Goods And Service Tax, A-Block, Surya
Nagar, Alwar (Raj.) 301001
----Appellant
Versus
Periwal Irrigation Pvt Ltd, H-706, Riico Industrial Area, Phase-1,
Bhiwadi, Rajasthan
----Respondent
For Appellant(s) : Mr. Sandeep Pathak, Adv.
For Respondent(s) :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA Order 30/05/2019
1. It is stated that the tax effect in this case is below the prescribed limit i.e. Rs. 50,00,000/-.
2. In terms of the circular issued by the Central Board of Indirect Taxes & Customs (CBITC) dated 11.7.2018, the appeal is therefore, dismissed for low tax effect.
(KANWALJIT SINGH AHLUWALIA),J (S. RAVINDRA BHAT),CJ N.Gandhi/JKP/15 (Downloaded on 29/06/2019 at 05:09:34 AM) Powered by TCPDF (www.tcpdf.org)