COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments, 2011

4 judgments · page 1 of 1

Tribunals and Commissions03 Aug 2011Dismissed

M/s Rishiroop Polymers Pvt. Ltd. Vs Designated Authorit& Others

Customs, Excise And Service Tax Appellate Tribunal · (2011) 08 CESTAT CK 0001

Customs Tariff Act, 1975 — Section 9A(1)Customs Tariff (Identification, Assessment And Collection Of Anti Dumping Only On Dumped Articles And For Determination Of Injury) Rules, 1995 — Rule 16, 18

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Tribunals and Commissions17 Jun 2011Dismissed

M/s. Mire Electronics Ltd. & Others Vs Designated Authority Ministry Of Finances

Customs, Excise And Service Tax Appellate Tribunal · (2011) 06 CESTAT CK 0001

Customs Act, 1962 — Section 14Madras University Act, 1923 — Section 16Customs Tariff (Identification, Assessment And Collection Of Anti Dumping Only On Dumped Articles And For Determination Of Injury) Rules, 1995 — Rule 23

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Tribunals and Commissions31 Mar 2011Disposed Of

M/s. Hyosung Corpn. Vs Designated Authority Ministry Of Finances

Customs, Excise And Service Tax Appellate Tribunal · (2011) 03 CESTAT CK 0003

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Tribunals and Commissions31 Mar 2011Dismissed

Automotive Tyres Importers Association & Others Vs Designated Authroity & Others

Customs, Excise And Service Tax Appellate Tribunal · (2011) 03 CESTAT CK 0001

Customs Tariff (Identification, Assessment And Collection Of Anti Dumping Only On Dumped Articles And For Determination Of Injury) Rules, 1995 — Rule 2(c)Anti-Dumping Rules, 1995 — Rule 11

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