Tiger Steel Engineering Vs Union Of India Thr The Joint Secretary And Ors
.... 1) of the SEZ Rules, 2006 reads as under - "The Domestic Tariff Area supplier supplying goods to a Unit or Developer shall clear the goods, as in the case of exports, either under bond or as duty paid goods under claim of rebate on the cover of ARE-1 referred to in Notification Number ...
Bombay High Court
Noida Special Economic Zone Authority Vs Manish Agarwal & Ors
.... sfer of units by the original allottee. The attempt to by-pass the payment of statutory fee would be an unjust enrichment to the Resolution Applicant, thus, contradicting Section 34(2)(d) of the Special Economic Zone Act, 2005 (hereinafter referred to as “SEZ Act, 2005”). 11. The Appellant ...
Supreme Court Of India
Commissioner, Central Excise And Service Tax Vs M/s Cipla Limited
.... i 2019 (7) TMI 1789-CESTAT NEW DELHI (xiv) Metlife Global Operations Support Centre (P.) Ltd. vs. CST, New Delhi, 2021 (46) GSTL 418 (Tri.-Del.) (xv) Makers Mart vs. CCE & ST, Jaipur 2016 (44) STR 126I (Tri.-Del.) (xvi) Makers Mart vs. CCE & ST, Jaipur 2016 (43) STR 309 (T ...
Customs, Excise And Service Tax Appellate, New Delhi
Commissioner, Central Excise And Service Tax Vs M/s Cipla Limited
.... lhi, 2019 (7) TMI 1789-CESTAT NEW DELHI (xiv) Metlife Global Operations Support Centre (P.) Ltd. vs. CST, New Delhi, 2021 (46) GSTL 418 (Tri.-Del.) (xv) Makers Mart vs. CCE & ST, Jaipur, 2016 (44) STR 126I (Tri.-Del.) (xvi) Makers Mart vs. CCE & ST, Jaipur, 2016 (43) STR 3 ...
Customs, Excise And Service Tax Appellate, New Delhi
M/s. DLF Assets Pvt. Ltd. Vs Commissioner of CGST & Central Excise, Delhi East
.... ed and another Vs. Union of India and Ors. reported as 2019 (8) TMI 748, observed as follows: “22. It may be noted that sub-section (1) of section -26 begins with the words “subject to the provisions of sub-section (2)”. Sub-section (2) authorizes the Central Government to prescribe the man ...
Customs, Excise And Service Tax Appellate, New Delhi
AIGP Developers (Pune) Private Limited Vs State Of Maharashtra And Others
.... ns contained in the MRTP Act referred to above or the provisions of Rule 6 of the 1968 Rules would have a material bearing in judging the validity of the impugned actions inasmuch as none of the said provisions can obviate the necessity of a mining licence / permission under the 1957 Act if the ...
Bombay High Court
Adani Bunkering Pvt. Ltd Vs Commissioner Of C.E., Ahmedabad-II
.... 8. Service Tax Valuation Rules, 2006 before amendment by Notification No. 24/2012-S.T., specifically Rule 7 needs to be read to arrive at the correct value of taxable service provided from outside India relevant Rule is reproduced "7. Actual consideration to be the value of taxable ...
Customs, Excise And Service Tax Appellate, Ahmedabad
TSI Business Parks Hyderabad Private Limited Vs Telangana State Industrial Infrastructure Corporation Ltd.
.... nt Pleader attached to the office of the Advocate General submitted that the 1st petitioner was bound by the TSIIC regulations and as per Regulation 27 of TSIIC, which deals with transfer of allotment and broadly provides the conditions thereunder, a process fee @ 5% on the value of the land pre ...
High Court For The State Of Telangana:: At Hyderabad
ACIT Vs DLF Cyber City Developers Ltd,
.... such is eligible for deduction u/s 24(a) of the Act @ 30% of such income. So, finding no illegality or perversity in the findings returned by ld. CIT (A) on this issue, this ground is determined against the Revenue.” 16. It is not in dispute that the signage income is derived from the tena ...
Income Tax Appellate Tribunal (Delhi B Bench)
M/S. Venture Lighting India Limited Vs Commissioner Of Central Excise And Service Tax
.... ty has been discharged, such unit is entitled for the refund thereof. Further, the order of Commissioner (Appeals) holding that the services rendered by the appellant do not amount to consumption within the Special Economic Zone as is mandate in furtherance of Circular No. 4/2004-ST dated 31st M ...
Customs, Excise And Service Tax Appellate, Chennai
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