Court News
Gold in Your Trouser Pocket Is Still ‘Baggage’: CESTAT Hyderabad Says Air Passengers Must Go to Revision, Not the Tribunal
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13 articles
Court News
Gold Found on a Domestic Flyer Is Not Smuggled Gold by Default: CESTAT Kolkata Sets Aside Absolute Confiscation and ₹4 Lakh Penalty
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Court News
CESTAT Grants Relief to Berger Paints, Rules Painting Contracts as Works Contract Service
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Court News
CESTAT Rules Service Tax Penalty under Section 78 Unsustainable When Liability Was Unclear
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Court News
CESTAT Rules Unauthenticated Electronic Data Cannot Prove Clandestine Removal
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Court News
CESTAT Rules OP Jindal Institute’s Revenue Sharing with Labs Not Taxable
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Court News
CESTAT Rules Windmills Not Immovable Property, Quashes Service Tax Demand on Sundaram Fasteners
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Court News
CESTAT Ruling: Testing & Technical Support Not Intermediary Services, Relief for Wacker Chemie
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Court News
CESTAT Rules: Suspicion Cannot Replace Proof in Tax and Customs Cases
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Court News
BookMyShow Wins Major Tax Relief: CESTAT Rules It Only Facilitates Ticketing, Not Trading
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Court News
CESTAT Rules 999-Year Lease Is Permanent Transfer, No Service Tax on One-Time Premium
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Court News
Supreme Court Clarifies: Transaction Value Under Excise Act Determines Duty Quantum, Not Excisability
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