M/S Shasha Veer Baba Construction Pvt. Ltd Vs Commissioner, CGST & Central Excise, Lucknow
.... quest for withdrawal of vakalatnama/authorization is taken on record and Registry is directed to take note of this. Matter is adjourned. List in due course.” 2. Notice was issued by speed post to the appellant for hearing today. However, appellant has chosen not to cause appearance either h ...
Customs, Excise And Service Tax Appellate, Allahabad
VVF (India) Ltd Vs Commissioner Of CGST & CE, Belapur
.... he said amount was credited in Government Accounting Code 0038 which is for central excise duties. Through a letter dated 12.10.2012, appellant has clearly stated the reference of order-in-original passed by learned Commissioner on 29.02.2012 confirming the demand of erroneous refund and stated ...
Customs, Excise And Service Tax Appellate, Mumbai
M/s CHW Forge Pvt. Ltd Vs Commissioner Of Central Excise & CGST, Noida
.... ll (Ed.), The Poetical Works of the Rev. Robert Southwell (John Russell Smith, London 1856), p. 60.] . Slightly more than five decades back, talking about the responsibility of the lawyers, Nizer Louis had put thus: “I consider it a lawyer's task to bring calm and confidence to the dis ...
Customs, Excise And Service Tax Appellate, Allahabad
Chandra Kumar Jain Vs Commissioner Of Central Excise & Service Tax, Agra
.... se of a company, is being wound up, the appeal or application shall abate, unless an application is made for continuance of such proceedings by or against the successor-in-interest, the executor, administrator, receiver, liquidator or other legal representative of the appellant or applicant or r ...
Customs, Excise And Service Tax Appellate, Allahabad
Commissioner Of Customs (Prev.), Lucknow Vs M/s Mohata Traders
.... Bar Associations of the State of Uttar Pradesh. The meeting was attended by other members of the Executive committee and learned members of the Bar. It was thus unanimously resolved to support the resolution dated 12.09.2023 of the Bar Council of Uttar Pradesh condemning the barbaric ...
Customs, Excise And Service Tax Appellate, Allahabad
Commissioner Of Customs, ICD Patparganj Vs Jindal Stainless Ltd
.... on appeal against the impugned order-in-appeal which has been passed with reference to all 44 assessing orders which are disputed by the department. He further submits that as per the explanation to Rule 6(A) of CESTAT Procedure Rules, 1982 which provides that where the impugned order-in-appeal ...
Customs, Excise And Service Tax Appellate, Chandigarh
Panna Lal Banarasi Das Vs Commissioner Of Customs & Central Excise
.... sed. 2. In view of the above communication the matter is ideally fit for dismissal under Rule 20 of CESTAT Procedure Rules, 1982. 3. However, in the interest of justice and by way of last chance I grant one more opportunity to the appellant to appear before this Tribunal. 4. Regi ...
Customs, Excise And Service Tax Appellate, Allahabad
Commissioner, Central Excise & CGST And Others Vs Khemani Metal Industries Private Limited And Others
.... r: “4. To protect the interest of the Revenue, the duty will have to be paid by someone. In the instant case, the appellant is the principal and by not giving the undertaking, the appellant has developed a system to evade payment of Central Excise duty. By connivance of two parties, soverei ...
Customs, Excise And Service Tax Appellate Tribunal Principal Bench, New Delhi
M/S. Actavis Pharma Manufacturing Pvt. Ltd Vs Commissioner Of GST & Central Excise
.... ith the endorsement ‘no such addressee”. Notice was also issued through the department. These notices also could not be served as the department was not able to trace the whereabouts of assessee even after much efforts. In spite of repeated adjournments, there is no representation for the appell ...
Customs, Excise And Service Tax Appellate, Chennai
M/S.Dependable Security Bureau Vs Commissioner Of GST & Central Excise
.... ered post which has been returned with the remark “left”. On 17.04.2023, the Bench had directed to issue notice through department. 2. Ld. A.R Sri R. Rajaraman submitted that the efforts made by the department had not been successful as the notice has been returned with the remark “addressee ...
Customs, Excise And Service Tax Appellate, Chennai
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