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Customs, Excise And Service Tax Appellate, New Delhi judgments

183 judgments · page 6 of 10

Tribunals and Commissions04 Nov 2024Dismissed

M/s. Tamra Dhatu Udyog Pvt. Ltd. @APPELLANT @Hash Commissioner of Central Goods & Service Tax and Central Excise @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 11 CESTAT CK 1273

Central Excise Act, 1994 - Section 11AA, 14

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Tribunals and Commissions04 Nov 2024Dismissed

M/s Sterling Impex (Through its Authorized Representative -Shri Shikhar Mahajan) @APPELLANT @Hash Commissioner of Customs (Appeals) @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 11 CESTAT CK 1272

Customs Act, 1962 - Section 12, 14, 18(2), 18(3), 54(1), 77, 108, 110, 111, 111(m), 112, 112(a), 114AA, 125, 125(1)Customs (Determination of Value of Imported Goods) Rules, 2007 - Rule 4, 5, 12

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Tribunals and Commissions29 Oct 2024Allowed

Raj Construction Company @APPELLANT @Hash Commissioner Of Cgst & Central Excise-Udaipur @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 10 CESTAT CK 1211

Finance Act, 1994 - Section 65, 65(19a), 65(91a), 65(105), 65(105)(zzd), 65(105)(zzzh), 66, 67, 73(1), 75, 76, 77, 78Works Contract (Composition scheme for payment of Service Tax) Rules, 2007 - Rule 3(3)

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Tribunals and Commissions29 Oct 2024Dismissed

Shri Ashish Bhandari, Managing Director M/s. Ilishan Biotech (P) Ltd. @APPELLANT @Hash Principal Commissioner of Customs @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 10 CESTAT CK 1210

Customs Act, 1962 - Section 28(4), 108, 111(m), 112(a), 114A, 114AA

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Tribunals and Commissions29 Oct 2024Allowed

Kei Industries Ltd, Bhiwadi @APPELLANT @Hash Principal Commissioner, Cgst -Alwar @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 10 CESTAT CK 1209

Finance Act, 1994 - Section 66, 66A, 68, 73(1), 73(2), 75, 78Cenvat Credit Rules, 2004 - Rule 2(a), 2(k), 2(l), 3, 3(1), 3(4), 7, 10AService Tax Rules, 1994 - Rule 6

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Tribunals and Commissions28 Oct 2024Allowed

M/s Bhansali Engineering Polymers Ltd @APPELLANT @Hash The Commissioner (Appeals), Central Excise & Central Goods and Service Tax, Jodhpur @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 10 CESTAT CK 1208

Central Excise Act, 1994 - Section 11A, 11AA, 11AC, 11A(10)Cenvat Credit Rules, 2004 - Rule 14, 15(2)

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Tribunals and Commissions28 Oct 2024Dismissed

M/s Jagdambha Phosphates @APPELLANT @Hash Commissioner Of Cgst-Udaipur @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 10 CESTAT CK 1207

Customs Act, 1962 - Section 2(2), 17, 17(4), 17(3)(4), 27, 27(2), 72, 73, 128Central Excise Act, 1994 - Section 11B(2)Cenvat Credit Rules, 2004 - Rule 3

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Tribunals and Commissions24 Oct 2024Allowed

M/s. Kinol Lubes Pvt. Ltd. @APPELLANT @Hash Commissioner of Central GST and Central Excise @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 10 CESTAT CK 1206

Central Excise Act, 1994 - Section 11BCenvat Credit Rules, 2004 - Rule 5

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Tribunals and Commissions24 Oct 2024Allowed

M/s. Steel Authority of India Limited @APPELLANT @Hash Commissioner of Central GST & Central Excise (Audit) @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 10 CESTAT CK 1205

Cenvat Credit Rules, 2004 - Rule 3(5B)

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Tribunals and Commissions24 Oct 2024Allowed

Selvel Media Services Private Limited @APPELLANT @Hash Commissioner of Central Excise, Delhi-III @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 10 CESTAT CK 1204

Finance Act, 1994 - Section 65(3), 65(105)(e), 68, 73, 75, 76, 77, 78Service Tax Credit Rules, 2002 - Rule 3, 3(4)

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Tribunals and Commissions23 Oct 2024Allowed

Trivedillc Marketing Pvt Ltd @APPELLANT @Hash Commissioner of Cgst & Central Excise Bhopal @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 10 CESTAT CK 1203

Finance Act, 1994 - Section 65(19)Service Tax Rules 1994 - Rule 6(A), 9(b)

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Tribunals and Commissions21 Oct 2024Dismissed

Commissioner of Customs (Preventive) @APPELLANT @Hash CMR Nikkei India Pvt. Ltd. & ors. @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 10 CESTAT CK 1202

Customs Act, 1962 - Section 14, 14(1), 14(1A), 17, 17(2), 17(3), 17(4), 17(5), 18, 18(2), 46, 50, 85Customs Valuation (Determinations of Value of Imported Goods) Rules, 2007 - Rule 3(1), 4, 5, 7, 8, 9, 10, 10(2), 12, 12(1)

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Tribunals and Commissions21 Oct 2024Allowed

M/s Carlsberg India Pvt. Ltd. & Ors. @APPELLANT @Hash The State of Rajasthan & ors. @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 10 CESTAT CK 1201

Sale of Goods Act, 1930 - Section 3, 3(a), 4, 4(3)Central Sales Tax Act, 1956 - Section 3, 3(a), 9

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Tribunals and Commissions18 Oct 2024Allowed

M/s. Ambrane India Pvt. Ltd. @APPELLANT @Hash Commissioner of Customs (Preventive)-New Delhi @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 10 CESTAT CK 1200

Customs Act, 1962 - Section 25, 25(1), 28AA, 28(4), 114A, 117, 156Customs (Import of Goods at concessional Rate of Duty) Rules, 2017 - Rule 2, 2(1), 2(2), 3, 3(c), 3(e), 4, 5, 8

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Tribunals and Commissions18 Oct 2024Dismissed

Shri Mayank Gupta, Director of M/s Sky Barge Freight Pvt. Ltd. and Ors. @APPELLANT @Hash Commissioner of Customs (Export) @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 10 CESTAT CK 1199

Customs Act, 1962 - Section 113, 113(d), 113(h)(i), 114, 114AACustoms Valuation (Determination of Value of Export Goods) Rules, 2007 - Rule 6, 8

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Tribunals and Commissions17 Oct 2024Allowed

M/s. Akansha Logistics @APPELLANT @Hash Commissioner of Customs, Airport & General, New Delhi @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 10 CESTAT CK 1198

Customs Act, 1962 - Section 51, 113, 114, 114(iii)Customs Brokers Licensing Regulations, 2013 - Regulation 11(d), 11(n), 19, 20

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Tribunals and Commissions16 Oct 2024Allowed

M/s Amarnath Industries and Ors. @APPELLANT @Hash Commissioner of Customs & Central Excise @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 10 CESTAT CK 1197

Central Excise Act, 1944 - Section 9D, 9D(1), 11A, 11A(1), 11AC, 35ECentral Excise Rules 2002 - Rule 26

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Tribunals and Commissions16 Oct 2024Allowed

M/s Sharp Mint Ltd and Anr. @APPELLANT @Hash Commissioner, Central Excise @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 10 CESTAT CK 1196

Central Excise Act, 1944 - Section 9D, 9D(1), 11A, 11A(1), 11AC, 35ECENVAT Credit Rules 2004 - Rule 4(1), 9(2), 14, 15(2)Central Excise Rules 2002 - Rule 26

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Tribunals and Commissions16 Oct 2024Allowed

M/s Neeru Enterprises @APPELLANT @Hash Commissioner, Customs & Central Excise @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 10 CESTAT CK 1195

Central Excise Act, 1944 - Section 9D, 9D(1), 11A, 11A(1), 11AB, 11AC, 35ECENVAT Credit Rules 2004 - Rule 4(1), 9(3), 9(5), 14, 15(2)

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Tribunals and Commissions15 Oct 2024Dismissed

M/s. Mitsui Prime Advanced Composites India Pvt. Ltd @APPELLANT @Hash Principal Commissioner, Central Excise and Service Tax, Commissionerate @RESPONDENT

Customs, Excise And Service Tax Appellate, New Delhi · (2024) 10 CESTAT CK 1192

Finance Act, 1994 - Section 65(44), 65B(44), 65(68), 66EGeneral Clauses Act, 1897 - Section 3(42)

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