Commissioner Of Central Goods And Service Tax And Central Excise Vs M/S. Zydus Healthcare Limited
.... as follows:- “35G. Appeal to High Court .—(1) An appeal shall lie to the High Court from every order passed in appeal by the Appellate Tribunal on or after the 1st day of July, 2003 (not being an order relating, among other things, to the determination of any question having a relation to ...
Sikkim High Court
M/s Oswal Petrochemicals Ltd Vs Commissioner Of Central Excise, Mumbai II
.... returns were assessed provisionally for the months of January, 1993 and February, 1993 since from March, 1993 onwards there was no endorsement by the Superintendent on such returns that the assessments were provisional. Therefore, CESTAT was justified in holding that the claim of the appellant ...
Supreme Court Of India
Commissioner Of Central Excise, Customs And Service Tax, Siliguri Vs M/S Zydus Healthcare
.... ppellate Tribunal on or after the 1st day of July, 2003 (not being an order relating, among other things, to the determination of any question having a relation to the rate of duty of excise or to the value of goods for the purposes of assessment), if the High Court is satisfied that the case in ...
Sikkim High Court
Commissioner Of Central Tax, Cgst Delhi South Vs M/s Government Official Welfare Organisation
.... envisaged, conceptualized, developed, implemented and marketed the scheme or project for himself and the development charges were only in the form of profit. Therefore, they were held to be not covered under the category of "real estate agent services". 20. Following the decision ...
Delhi High Court
State Of Goa & Anr Vs Namita Tripathi
.... from other salient features in Chapter IV, precautions in case of fire (Section 38), safety of buildings and machinery (Section 40), maintenance of buildings Section 40A are provided for. An exclusive Chapter IV-A deals with provisions relating to hazardous processes. 26. Chapter V deals wi ...
Supreme Court Of India
Apollo Tyres Limited Vs Commissioner Of Central Taxes And Central Excise
.... The afore principles would apply to the case at hand also, insofar as the show cause notices have been issued by notionally refixing the quantity manufactured by the petitioner which attracts duty under the Act, by deviating from the procedure prescribed under the statute. ...
High Court Of Kerala
M/s Addichem Speciality LLP Vs Special Commissioner I, Department Of Trade And Taxes And Anr
.... tructing the GST consultant to undertake the necessary compliance measures, the petitioner was informed that revocation of the Delhi GST registration was not possible, as the GST number had been cancelled retrospectively from 01.07.2017. 49. Aggrieved by the order of cancelation dated 18.12 ...
Delhi High Court
Assistant Commissioner CGST & Central Excise, Kadi Division Vs Pradeep Kabra, RP of Cengres Tiles Ltd.
.... ct or State Act, any amount of duty, penalty, interest, or any other sum payable by an assessee or any other person under this Act or the rules made thereunder shall, save as otherwise provided in Section 529A of the Companies Act, 1956 (1 of 1956), the Recovery of Debts Due to Banks and the Fin ...
National Company Law Appellate Tribunal New Delhi
Bharat Petroleum Corporation Ltd Vs Commissioner of Central Excise Nashik Commissionerate
.... rlier, IBP later merged with IOCL. Recital nos. (i), (ii) and (iii) are very relevant, which read thus: “(i) All the above Oil Marketing Companies except IBP are engaged in the business of refining crude .. and for this purpose have established …./associate refineries and all the above Oil ...
Supreme Court Of India
M/s. Bhopal Crane Trading Co. Vs Commissioner of Customs, Central Excise and Service Tax � Bhopal
.... without transferring the right to possession and effective control of such machinery, equipment and appliances. 7. Now we need to know the concept of ‘right to possession and effective control ’. This has been explained by hon’ble Supreme Court in the case of Bharat Sanchar Nigam Limited vs ...
Customs, Excise And Service Tax Appellate, New Delhi
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
