COURT ARCHIVE

Customs, Excise And Service Tax Appellate, New Delhi judgments, 2024

144 judgments · page 7 of 8

Tribunals and Commissions05 Jul 2024Dismissed

M/s National Engineering Industries Ltd Vs Commissioner, Central Goods & Service Tax Commissionerate

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 07 CESTAT CK 1518

Central Excise Act, 1944 - Section 11BCenvat Credit Rules, 2004 - Rule 3(1)(b), 3(2), 4Indian Contract Act, 1872 - Section 72

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Tribunals and Commissions04 Jul 2024Disposed of

M/s. Graintech Foods (India) Pvt. Ltd. Vs Commissioner of C.G.ST. & Central Excise, Bhopal

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 07 CESTAT CK 1517

Central Excise Act, 1944 - Section 4

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Tribunals and Commissions02 Jul 2024Allowed

M/s. Vijay Kumar Golechha Vs Commissioner of C.G.ST., Customs and Central Excise, Raipur

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 07 CESTAT CK 1516

Finance Act, 1994 - Section 77(1), 77(2), 78

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Tribunals and Commissions02 Jul 2024Allowed

Hindustan Zinc Limited Vs Commissioner of CGST And Central Excise Commissionerate

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 07 CESTAT CK 1515

Cenvat Credit Rules, 2004 - Rule 3(5)

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Tribunals and Commissions02 Jul 2024Allowed

Shri Nath Tiles Private Limited And Anr. Vs Commissioner of Central Excise and Central Goods and Service Tax

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 07 CESTAT CK 1514

Finance Act, 1994 - Section 65B(26), 66D(p)(i)

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Tribunals and Commissions01 Jul 2024Allowed/Dismissed

Sahi Trading Company Vs Principal Commissioner of Customs ICD, Patparganj

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 07 CESTAT CK 1512

Customs Act, 1962 - Section 2(2), 12, 17, 28, 28AA, 28(4), 28(8), 46, 47, 54(1), 77, 111, 111(m), 112, 112(a), 112(b), 114A, 114AA

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Tribunals and Commissions01 Jul 2024Allowed

Vodafone Idea Limited Vs Principal Commissioner of Customs

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 07 CESTAT CK 1511

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Tribunals and Commissions28 Jun 2024Allowed

Pawan Kumar Tiwari Vs Commissioner, Customs-New Delhi (Airport And General)

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 06 CESTAT CK 1560

Customs Brokers Licensing Regulations, 2018 - Regulation 10(n), 14, 17(7), 18Evidence Act, 1872 - Section 79

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Tribunals and Commissions28 Jun 2024Allowed

Modern Threads India Limited Vs Commissioner of CGST & Central Excise, Jodhpur

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 06 CESTAT CK 1559

Central Excise Act, 1944 - Section 11(2)(i), 11B, 11BB, 11D, 11DD, 35F, 35FFConstitution of India, 1950 - Article 141

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Tribunals and Commissions28 Jun 2024Dismissed

Ronit Logistic Pvt. Ltd. Vs Commissioner of CGST & Central Excise, Jaipur

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 06 CESTAT CK 1558

Finance Act, 1994 - Section 66B

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Tribunals and Commissions28 Jun 2024Dismissed

Indian Oil Corporation Limited Vs Commissioner of Customs

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 06 CESTAT CK 1557

Customs Act, 1962 - Section 18, 27Central Excise Act, 1944 - Section 11A, 11B, 18

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Tribunals and Commissions28 Jun 2024Dismissed

Jetset Shipping Private Limited Vs Commissioner of Customs

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 06 CESTAT CK 1556

Customs Broker Licensing Regulations, 2018 - Regulation 10(a), 10(d), 10(e), 10(m), 10(n), 14, 17, 18Customs Act 1962 - Section 108

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Tribunals and Commissions28 Jun 2024Allowed

Shri Nath Tiles Private Limited Vs Commissioner of Central Excise & Central Goods and Service Tax

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 06 CESTAT CK 1555

Service Tax Rules, 1994 - Rule 2(1)(d)(i)(B)Finance Act, 1994 - Section 65B(26), 66D(p)(i)A

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Tribunals and Commissions27 Jun 2024Allowed

Janta Builders & Engineers Vs Commissioner of Customs & Central Excise

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 06 CESTAT CK 1554

Central Excise Act, 1944 - Section 2(15), 11BFinance Act, 1994 - Section 65(95), 83, Chapter V

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Tribunals and Commissions27 Jun 2024Allowed

Moonlight Auto Pvt. Ltd And Ors. Vs Principal Additional Director General (Adjudication)

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 06 CESTAT CK 1553

Central Excise Valuation (Determination of Price of Excisable Goods) Rules, 2002 - Rule 6

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Tribunals and Commissions27 Jun 2024Allowed

South Eastern Coalfields Limited Vs Commissioner of GST & Central Excise, Raipur

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 06 CESTAT CK 1552

Finance Act, 1994 - Section 73(1), 73(3), 73(4), 75, 78, Chapter V

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Tribunals and Commissions27 Jun 2024Partly Allowed

Divine Autotech Private Limited Vs Commissioner Of Central Tax

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 06 CESTAT CK 1551

Finance Act, 1994 - Section 66E(e), 73(1), 75, 77, 78CENVAT Credit Rules, 2004 - Rule 14, 15(3)

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Tribunals and Commissions27 Jun 2024Allowed

Janta Builders Vs Commissioner of Central Excise Jodhpur

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 06 CESTAT CK 1550

Central Excise Act, 1944 - Section 11B, 2(15)Finance Act, 1994 - Section 65(95), 83, Chapter V

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Tribunals and Commissions27 Jun 2024Allowed

Haji Abdul Majeed & Sons Vs Commissioner of Central Excise

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 06 CESTAT CK 1549

Central Excise Act, 1944 - Section 11B, 2(15)Finance Act, 1994 - Section 65(95), 83, Chapter V

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Tribunals and Commissions27 Jun 2024Dismissed

ASK Engineers Company Vs Commissioner of Central Excise

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 06 CESTAT CK 1548

Central Excise Act, 1944 - Section 11BFinance Act, 1994 - Section 83

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