M/S.Kjr Poly Films Pvt. Ltd. vs The Commissioner Of Central Taxes
2025 Latest Caselaw 1405 Tel

Telangana High Court

M/S.Kjr Poly Films Pvt. Ltd. vs The Commissioner Of Central Taxes on 27 January, 2025

Author: P.Sam Koshy

Bench: P.Sam Koshy

     THE HONOURABLE SRI JUSTICE P.SAM KOSHY
                     AND
     THE HONOURABLE SRI JUSTICE NARSING RAO
                 NANDIKONDA
                      C.E.A.Nos.19 & 20 OF 2024

COMMON JUDGMENT:

(Per Hon'ble Sri Justice P.Sam Koshy)

Heard Mr. Karan Talwar, learned counsel for the appellant

and Ms. Bokaro Sapna Reddy, learned Senior Standing Counsel

for the Central Board of Indirect Taxes and Customs. Perused the

record.

2. In the light of the judgment passed today in C.E.A.No.18 of

2024, being partly allowed vide separate judgment, the present

central excise appeals are disposed of in terms of the judgment

passed in C.E.A.No.18 of 2024. There shall be no order as to costs.

Consequently, miscellaneous petitions pending, if any, shall

stand closed.

__________________ P.SAM KOSHY, J

_______________________________ NARSING RAO NANDIKONDA, J 27.01.2025 Note:

Office to append copy of judgment in CEA No.18 of 2024 along with this appeal B/o Lrkm