Commissioner Of Central Excise Ad ... vs M/S Evalueserve Sez Gurgaon Private ...
2023 Latest Caselaw 22046 P&H

Punjab-Haryana High Court

Commissioner Of Central Excise Ad ... vs M/S Evalueserve Sez Gurgaon Private ... on 15 December, 2023

Author: G.S.Sandhawalia

Bench: G.S.Sandhawalia

                                                     Neutral Citation No:=2023:PHHC:161680-DB




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

                                                         2023:PHHC:161680-DB

                                                              STA No.17 of 2019
                                                     Date of Decision: 15.12.2023

Commissioner of Central Excise and Service Tax, Gurgaon
                                                                      .....Appellant(s)


                                          Versus

M/s. Evalueserve Sez. Gurgaon Pvt. Ltd.                              ...Respondent(s)

CORAM: HON'BLE MR. JUSTICE G.S.SANDHAWALIA
       HON'BLE MS. JUSTICE LAPITA BANERJI

Present:     Mr. Tejinder Joshi, Sr. Standing Counsel,
             for the appellant.

             Mr. Naveen Bindal, Advocate,
             for the respondent.

G.S.SANDHAWALIA, J. (Oral)

For orders, see judgment of even date passed in STA-13-2021,

Commissioner of Central Excise, Delhi vs. M/s. Evalueserve.com Pvt. Ltd.

                                                          (G.S. SANDHAWALIA)
                                                                  JUDGE


15.12.2023                                                  (LAPITA BANERJI)
shivani                                                          JUDGE

Whether reasoned/speaking                          Yes
Whether reportable                                 No

Neutral Citation No:=2023:PHHC:161680-DB

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