Commissioner Of Cgst And Central ... vs Jay Ambey Aromatics Sidco ...
2022 Latest Caselaw 1452 j&K

                                                                                     Sr. No. 44

                         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT JAMMU

                                                                    CEA No.269/2022
                                                                    CM Nos. 5976/2022, 5977/2022

           Commissioner of CGST and Central Excise                        ....Petitioner(s)/Appellant(s)
           Jammu

                                     Through :- Mr. Jagpaul Singh, Advocate

                          V/s

           Jay Ambey Aromatics SIDCO Industrial                                      ....Respondent(s)
           Complex Jammu

                                    Through :-

           Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
                               HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE

                                                     ORDER

17.10.2022

1. This appeal is similar and identical to the several other Excise Appeals

which have been considered and decided by this Court vide judgment and order

dated 23rd May 2022 wherein CEA No. 10 of 2020 was the leading case.

2. Having heard counsel for the appellant, we are of the opinion that as

no new ground is available to the appellant, the matter stands squarely covered

by the above decision.

3. Accordingly, this appeal is dismissed on the same terms and

conditions as laid down in the judgment and order dated 23 rd May, 2022 passed

in CEA No. 10/2020 and connected appeals.

                                                 (Sindhu Sharma) )            (Tashi Rabstan)
                                                       Judge                      Judge
           Jammu:
           17.10.2022
           Pawan Angotra




PAWAN ANGOTRA
2022.10.17 17:08
I attest to the accuracy and
integrity of this document