Commissioner Customs And Central vs M/S Jsb Aluminium Igc Sidco Samba
2025 Latest Caselaw 2373 J&K

Jammu & Kashmir High Court

Commissioner Customs And Central vs M/S Jsb Aluminium Igc Sidco Samba on 15 October, 2025

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                           Sr. No. 06

                      IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                            AT JAMMU

                                             (THROUGH VIRTUAL MODE)

                                       RP 8/2023 IN[EXAP 21/2013] CM(437/2023)

                    COMMISSIONER CUSTOMS AND CENTRAL ...Petitioner(s)/appellant(s)
                    EXCISE JAMMU

                    Through:         Mr. Rohan Nanda, CGSC

                                                             Vs.
                    M/S JSB ALUMINIUM IGC SIDCO SAMBA                                 ...Respondent(s)

                    Through:         None
                    CORAM:
                    HON'BLE THE CHIEF JUSTICE
                    HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                                        ORDER

15-10-2025

Learned counsel for the petitioner, at the outset, concedes that the matter in issue is squarely covered by an order and judgment passed in CEA No. 10/2020 titled "Commissioner of CGST and Commissioner of Central Excise, (J&K), Jammu versus M/s Narbada Industries".

Since learned counsel for the respondents is not available, list tomorrow (16.10.2025).

                                      (RAJNESH OSWAL)                       (ARUN PALLI)
                                          JUDGE                             CHIEF JUSTICE

                       SRINAGAR
                       15-10-2025
                       Aamir