Central Excise Act, 1944 - Section 4, 4(1)(b), 4(3)(b), 4(3)(b)(i), 11A(4)Central Excise Valuation Rules 2000 - Rule 8, 9, 10, 10(b), 11Companies Act 1956 - Section 2, 2(41), 6

Read judgment

Tribunals and Commissions19 Jul 2024Dismissed

Commissioner, Central Excise And Service Tax @APPELLANT @Hash M/s Cipla Limited @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 07 CESTAT CK 1532

Special Economic Zone Act, 2005 - Section 26e, 26(1), 51, 55Finance Act 1994 - Section 93Special Economic Zones Rules, 2006 - Rule 31

Read judgment

Tribunals and Commissions19 Jul 2024Allowed

M/s. Leisure Hotels Limited @APPELLANT @Hash Commissioner of Central Excise & CGST @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 07 CESTAT CK 1530

Finance Act, 1994 - Section 65(105)(zzzz), 65(105)(zzzzj), 66E(f), 75, 77, 78

Read judgment

Tribunals and Commissions18 Jul 2024Dismissed

Samid Gupta @APPELLANT @Hash Commissioner of CGST & Central Excise, Delhi - I @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 07 CESTAT CK 1534

Finance Act, 1994 - Section 66DSabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 - Section 124, 124(1), 124(1)(b), 125(1), 126, 129

Read judgment

Tribunals and Commissions18 Jul 2024Allowed

M/s. Nuvoco Vistas Corporation Limited @APPELLANT @Hash Commissioner of Central Excise and CGST @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 07 CESTAT CK 1529

Central Excise Rules, 1944 - Rule 57A

Read judgment

Tribunals and Commissions12 Jul 2024Allowed

M/s. DLF Assets Pvt. Ltd. @APPELLANT @Hash Commissioner of CGST & Central Excise, Delhi East @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 07 CESTAT CK 1528

Special Economic Zone Act, 2005 - Section 2(c), 2(w), 3(10), 4(2), 7, 9(6), 15, 26, 26(1)(e), 26(2), 51, 55, 73(1A), 93Finance Act, 1994 - Section 65B(44), 65(105)(zzzm), 65(105)(zzzz), 66DSpecial Economic Zone Rules, 200

Read judgment

Tribunals and Commissions12 Jul 2024Partly Allowed

M/s Bansal Construction Co., @APPELLANT @Hash Commissioner of Central Excise, Rohtak @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 07 CESTAT CK 1527

Finance Act, 1994 - Section 25(b), 65(105)(zzzza), 72, 73, 73(1), 73(3), 73(4), 75, 77, 78

Read judgment

Tribunals and Commissions12 Jul 2024Allowed

M/s. Gea Westfalia Separator India Pvt. Ltd. @APPELLANT @Hash Commissioner of Central Excise and Service Tax @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 07 CESTAT CK 1526

Finance Act, 1994 - Section 11B, 73AExport of Service Rules, 2005 - Rule 4, 5

Read judgment

Tribunals and Commissions10 Jul 2024Dismissed

M/s. Vishwakarma Infrastructures @APPELLANT @Hash Commissioner of Service Tax @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 07 CESTAT CK 1525

Finance Act, 1994 - Section 65(105)(zzzzj) , 66Constitution of India, 1950 - Article 366(29A)

Read judgment

Tribunals and Commissions10 Jul 2024Partly Allowed

M/s International Horticulture Innovation and Training Centre @APPELLANT @Hash Commissioner of Central Excise, Jaipur @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 07 CESTAT CK 1524

Finance Act, 1994 - Section 65(26), 65(27), 65(66), 65(67), 65(92), 65(105), 66, 66A, 67, 68, 69, 70, 76, 77, 78, 93(1)Service Tax Rules, 1994 - Rule 4, 5, 5(1), 6, 7Transfer of Property Act, 1882 - Section 3

Read judgment

Tribunals and Commissions10 Jul 2024Allowed

M/s.Dauphine Travel Marketing Pvt.Ltd. And Ors. Vs Commissioner of Central Goods & Service Tax

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 07 CESTAT CK 1523

Finance Act, 1994 - Section 65, 65B(44), 65(E)(e), 65(47), 65(48), 65(105)(zze), 66D, 67(1), 73(1)Service Tax (Determination of Value) Rules, ) 2006 - Rule 5(1)Transfer of Property Act, 1882 - Section 3

Read judgment

Tribunals and Commissions09 Jul 2024Allowed

M/s Corporate Housekeeping Services (India) Private Limited Vs Commissioner of Service Tax

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 07 CESTAT CK 1522

Finance Act, 1994 - Section 64, 65, 65(68), 65(105)(k), 66, 66B, 73(1), 75, 76(1), 77, 78, 93, 93(1)United Nations (Privileges and Immunities) Act, 1847 - Section 2, 3Finance Act, 2004 - Section 95(3)

Read judgment

Tribunals and Commissions08 Jul 2024Dismissed

Assistant Commissioner (Review), CGST & Central Excise Vs M/s. Shakti Pumps (I) Limited

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 07 CESTAT CK 1520

Central Goods and Services Tax Act, 2017 - Section 2(11), 2(48), 139, 139(1), 140, 140(1), 142, 142(3), 142(6)(a), 142(8)(b), 174, Chapter XXICenvat Credit Rules, 2004 - Rule 3, 3(1), 4, 4(7), 9, 9(1)(e), 14Foreign Trade

Read judgment

Tribunals and Commissions08 Jul 2024Allowed

M/s. Keltech Energies Ltd Vs State of Maharashtra And Ors.

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 07 CESTAT CK 1521

Central Sales Tax Act, 1956 - Section 3, 3(a), 6Sales of Goods Act, 1930 - Section 4Explosives Rules, 2008 - Rule 47, 63

Read judgment

Tribunals and Commissions05 Jul 2024Allowed

M/s. Sriram Cables Pvt. Ltd. Vs Commissioner of C.G.ST. & Central Excise, Alwar

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 07 CESTAT CK 1519

Income Tax Act, 1961 - Section 140(4)(a)Central Goods and Services Tax Act, 2017 - Section 73(5)Central Excise Act, 1944 - Section 11B, 11BB

Read judgment