Citation : 2017 Latest Caselaw 7674 ALL
Judgement Date : 5 December, 2017
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- CENTRAL EXCISE APPEAL No. - 117 of 2017 Appellant :- Principal Commissioner Of Income Tax, Meerut Respondent :- Sanspareils Greenlands Pvt. Ltd., Meerut And Another Counsel for Appellant :- Krishna Agarawal Counsel for Respondent :- Nishant Mishra Hon'ble Bharati Sapru,J.
Hon'ble Saumitra Dayal Singh,J.
Admit on a substantial question of law no.1 as referred in the memo of appeal.
"Whether, it was correct and proper for the CESTAT to hold that the demand in the show cause notice is hit by limitation?"
Issue notice to the assessee by RPAD returnable at an early date.
The name of Shri Nishant Mishra, advocate may not be shown as learned counsel for the assessee.
Order Date :- 5.12.2017
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