Customs, Excise And Service Tax Appellate Tribunal Judgments

Tribunals and Commissions07 Jun 2024Dismissed

M/S. Scania Commercial Vehicles India Pvt. Ltd Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2024) 06 CESTAT CK 0009

Central Excise Rules, 1944 — Rule 173QCustoms Act, 1962 — Section 2(33), 11, 49, 112, 112(a), 111(d), 125, 125(1)Imports And Exports (Control) Act, 1947 — Section 3

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Tribunals and Commissions07 Jun 2024Allowed

General Motors India Pvt Limited Vs Commissioner Of Central Excise & ST, Vadodara-II

Customs, Excise And Service Tax Appellate Tribunal · (2024) 06 CESTAT CK 0007

Cenvat Credit Rules, 2004 — Rule 3(5), 4(5), 4(5)(a), 25Central Excise Act, 1944 — Section 11A, 11A(1), 11A(2), 11A(2B), 11AB, 11AC

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Tribunals and Commissions07 Jun 2024Dismissed

Dumpy Kumar Jain Vs Commissioner Of Customs (Preventive), Vijayawada

Customs, Excise And Service Tax Appellate Tribunal · (2024) 06 CESTAT CK 0006

Customs Act, 1962 — Section 108, 111, 111(d), 111(o), 112, 112(a), 112(b), 123

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Tribunals and Commissions06 Jun 2024Allowed

Nishtha Automation Vs Commissioner Of C.E. & S.T.-Rajkot

Customs, Excise And Service Tax Appellate Tribunal · (2024) 06 CESTAT CK 0010

Central Excise Rules, 2002 — Rule 26Central Excise Act, 1944 — Section 9D, 11AC, 36B

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Tribunals and Commissions06 Jun 2024Dismissed

M/s Jetha Ram Mali Vs Commissioner Of Central Goods, Service Tax And Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2024) 06 CESTAT CK 0008

Central Excise Act, 1944 — Section 35, 35FFinance Act, 1944 — Section 83

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Tribunals and Commissions05 Jun 2024Allowed

Shree Sai Enterprise Vs Commissioner Of Customs, Mundra

Customs, Excise And Service Tax Appellate Tribunal · (2024) 06 CESTAT CK 0011

Customs Act, 1962 — Section 138B

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Tribunals and Commissions05 Jun 2024Dismissed

Commissioner Of CGST & Central Excise, Howrah Vs M/S Jagannath Suresh Kumar

Customs, Excise And Service Tax Appellate Tribunal · (2024) 06 CESTAT CK 0005

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Tribunals and Commissions05 Jun 2024Allowed

M/S Sterimed Surgicals India Pvt Ltd Vs Commissioner Of Central Excise, Service Tax & Customs, Rohtak

Customs, Excise And Service Tax Appellate Tribunal · (2024) 06 CESTAT CK 0004

Central Excise Rules, 2002 — Rule 12(5)Credit Rules, 2004 — Rule 5Central Goods And Services Tax Act, 2017 — Section 142(9)(b), 142(3)

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Tribunals and Commissions05 Jun 2024Allowed

GRP Limited Vs Commissioner Of Central Excise & ST,Bharuch

Customs, Excise And Service Tax Appellate Tribunal · (2024) 06 CESTAT CK 0003

Service Tax Rules, 1994 — Rule 2(l)(2)(iv)Finance Act, 1994 — Section 66A, 76, 78

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Tribunals and Commissions05 Jun 2024Allowed

J M Huber India P Limited Vs Commissioner Of Central Excise & ST,Vadodara-II

Customs, Excise And Service Tax Appellate Tribunal · (2024) 06 CESTAT CK 0002

Service Tax Rules, 1994 — Rule 3, 3(1)(iii)(zzb), 3(2), 6A

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Tribunals and Commissions05 Jun 2024

Kandla Port Trust Vs Commissioner Of Central Excise & ST, Rajkot

Customs, Excise And Service Tax Appellate Tribunal · (2024) 06 CESTAT CK 0001

Finance Act, 1994 — Section 65(105)(zzzz)

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Tribunals and Commissions31 May 2024Allowed

Neerudu Srinivas Reddy Vs Commissioner Of Central Tax Rangareddy � GST

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0035

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Tribunals and Commissions31 May 2024Allowed

M/s. Chettinad Cements Corporation Pvt. Ltd And Others Vs Commissioner Of CGST & Central Excise And Others

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0034

Cenvat Credit Rules, 2004 — Rule 3, 3(1), 3(1)(i), 13

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Tribunals and Commissions31 May 2024Allowed

Soundarajan Vs Commissioner Of Customs

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0033

Customs Act, 1962 — Section 108

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Tribunals and Commissions30 May 2024Allowed

M/S.Helios Estates Pvt. Ltd Vs Commissioner Of CGST & Central Excise

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0039

Finance Act, 1994 — Section 30(a), 65, 65(91a), 65(105), 65(105)(zzzh)

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Tribunals and Commissions30 May 2024Allowed

M/S JSW Steel Limited Vs Commissioner Of Central Excise Belgaum

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0038

Cenvat Credit Rules, 2004 — Rule 2(l), 15(2)

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Tribunals and Commissions30 May 2024Dismissed

Commissioner Of Central Goods, Service Tax And Central Excise, Delhi Vs Pristine Logistics And Infra Projects Private Limited

Customs, Excise And Service Tax Appellate Tribunal · (2024) 05 CESTAT CK 0037

Service Tax (Determination Of Value) Rules, 2006 — Rule 3(b)Finance Act, 1994 — Section 65(12), 65(19), 65B(44), 66B, 67, 67(1)Companies Act, 1956 — Section 370

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Tribunals and Commissions30 May 2024Allowed