THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

News, analysis and practical writing for Indian legal professionals.

Central Excise ActClear topic ×

2 articles

CESTAT Rules Unauthenticated Electronic Data Cannot Prove Clandestine Removal

Court News

CESTAT Rules Unauthenticated Electronic Data Cannot Prove Clandestine Removal

19 Feb 2026Read article ↗

Supreme Court Clarifies: Transaction Value Under Excise Act Determines Duty Quantum, Not Excisability

Court News

Supreme Court Clarifies: Transaction Value Under Excise Act Determines Duty Quantum, Not Excisability

12 Nov 2025Read article ↗