COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments, 2014

145 judgments · page 2 of 8

Tribunals and Commissions15 Oct 2014Allowed

M/s Ganesh Bath Gallery Vs C.C.(Preventive)

Customs, Excise And Service Tax Appellate Tribunal · (2014) 10 CESTAT CK 0003

Central Excise Act, 1944 — Section 4ACustoms Tariff Act, 1975 — Section 3Customs Act, 1962 — Section 112(a), 117
Tribunals and Commissions10 Sept 2014Allowed

M/s Atharva Global Logistics Vs CC, (I&G) New Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2014) 09 CESTAT CK 0003

Customs House Agents Licensing Regulations, 2004 — Regulation 20, 20(1), 20(2)Customs Brokers Licensing Regulations, 2013 — Regulation 19(1), 19(2)
Tribunals and Commissions10 Sept 2014Allowed

M/s. Morgan Tectronics Ltd. And Anr Vs CC, New Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2014) 09 CESTAT CK 0002

Special Economic Zones Act, 2005 — Section 2(t), 21, 22, 51, 53(1), 112Special Economic Zones Rules, 2006 — Rule 2(zd)Customs Act, 1962 — Section 111