Tribunals and Commissions09 Jul 2014Dismissed
Prem Cables Pvt.Ltd. Vs CC, Jaipur
Customs, Excise And Service Tax Appellate Tribunal · (2014) 07 CESTAT CK 0005
COURT ARCHIVE
Customs, Excise And Service Tax Appellate Tribunal judgments, 2014
145 judgments · page 4 of 8
Tribunals and Commissions04 Jul 2014Allowed
M/s. Uniyal Cargo Movers Pvt.Ltd. Vs CC (Import & General), N.D.
Customs, Excise And Service Tax Appellate Tribunal · (2014) 07 CESTAT CK 0004
Customs House Agents Licensing Regulations, 2004 — Regulation 9(1), 20, 20(2), 22
Tribunals and Commissions04 Jul 2014Allowed
Naveen Kumar Vs CC, New Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2014) 07 CESTAT CK 0003
Customs Act, 1962 — Section 112
Tribunals and Commissions04 Jul 2014Allowed
M/s. Namrata Enterprises Vs CC, Jodhpur
Customs, Excise And Service Tax Appellate Tribunal · (2014) 07 CESTAT CK 0002
Tribunals and Commissions01 Jul 2014Allowed
Star Sports India Pvt. Ltd. Vs CCE & ST.-LTU, Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2014) 07 CESTAT CK 0001
Tribunals and Commissions27 Jun 2014Disposed Of
M/s Flower And Tissue India Ltd. Vs CC, Jaipur
Customs, Excise And Service Tax Appellate Tribunal · (2014) 06 CESTAT CK 0011
Central Excise Act, 1944 — Section 37C
Tribunals and Commissions25 Jun 2014Allowed
Manager Taxation And Anr. Vs C.C., New Delhi (Import And General)
Customs, Excise And Service Tax Appellate Tribunal · (2014) 06 CESTAT CK 0009
Tribunals and Commissions20 Jun 2014Dismissed
CCE, Jaipur-I Vs M/s. Brenco Incorporated
Customs, Excise And Service Tax Appellate Tribunal · (2014) 06 CESTAT CK 0008
Finance Act, 1994 — Section 65(31), 65(25), 65(105)(zzr), 66, 66A, 75A, 76, 77, 78Service Tax Rules, 1994 — Rule 2(1)(d)(iv)Customs, Excise And Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 21
Tribunals and Commissions13 Jun 2014Dismissed/Allowed
CCE, Bhopal Vs M/s S.B. Earth Movers Pvt. Ltd.
Customs, Excise And Service Tax Appellate Tribunal · (2014) 06 CESTAT CK 0007
Finance Act, 1994 — Section 80
Tribunals and Commissions12 Jun 2014Allowed
M/s Rajasthan State Industrial Development And Investment Corp. Limited Vs CCE, Jaipur-I
Customs, Excise And Service Tax Appellate Tribunal · (2014) 06 CESTAT CK 0006
Finance Act, 1994 — Section 65(12), 65(105)(zm), 75, 75A, 76, 77, 78, 80Constitution Of India, 1950 — Article 266
Tribunals and Commissions05 Jun 2014Allowed
M/s. Gurmehar Construction Vs CCE, Raipur
Customs, Excise And Service Tax Appellate Tribunal · (2014) 06 CESTAT CK 0005
Finance Act, 1994 — Section 73, 75, 78Cenvat Credit Rules, 2004 — Rule 14, 15Central Excise Act, 1944 — Section 11AC
Tribunals and Commissions05 Jun 2014Allowed
Millennium Constructions Pvt. Ltd. Vs C.S.T., New Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2014) 06 CESTAT CK 0004
Tribunals and Commissions05 Jun 2014Allowed
Krishna Construction Company Pvt. Ltd. Vs C.S.T., New Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2014) 06 CESTAT CK 0003
Finance Act, 1994 — Section 65(30a), 65(91a), 76
Tribunals and Commissions04 Jun 2014Disposed Of
M/s Stainless India Ltd. Vs CC, Jodhpur
Customs, Excise And Service Tax Appellate Tribunal · (2014) 06 CESTAT CK 0002
Tribunals and Commissions04 Jun 2014Dismissed
Pawan Kumar Tiwari Vs CC, New Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2014) 06 CESTAT CK 0001
Tribunals and Commissions28 May 2014Disposed Of
M/s.Pawan Kumar Jain Vs Commissioner Of Customs, New Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2014) 05 CESTAT CK 0018
Tribunals and Commissions23 May 2014Allowed
M/s. Flex Industries Ltd Vs CCE, Indore
Customs, Excise And Service Tax Appellate Tribunal · (2014) 05 CESTAT CK 0017
Finance Act, 1994 — Section 65(105)(zzm), 65(105)(zm), 65(zm), 65(12), 65(12)(a)(i), 75, 76, 77, 78
Tribunals and Commissions23 May 2014Allowed
M/s. Venkatesh Merchantiles Private Limited Vs CCE And ST, Bhopal
Customs, Excise And Service Tax Appellate Tribunal · (2014) 05 CESTAT CK 0016
Finance Act, 1994 — Section 65(105)(j), 65(25), 67, 76, 77, 78Service Tax Valuation Rules, 2006 — Rule 5, 5(1), 5(2)
Tribunals and Commissions23 May 2014Allowed
Bharat Sanchar Nigam Limited Vs C.S.T., Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2014) 05 CESTAT CK 0015
Finance Act, 1994 — Section 76, 77
Tribunals and Commissions23 May 2014Allowed
M/s British Airways Vs Commissioner (Adjn), Central Excise Delhi
Customs, Excise And Service Tax Appellate Tribunal · (2014) 05 CESTAT CK 0014
Finance Act, 1994 — Section 65(105), 65(105)(zh), 65(105)(1), 65(105)(zzn), 65(105)(zzzo), 65(36), 65(75), 66, 66A, 66A(1), 66A(1)(b), 66A(2), 68, 69, 70, 71, 73(1), 75, 77, 78, 83, 86(7), 105(75)Taxation Of Services (Provided from Outside India And Received In India) Rules, 2006 — Rule 3(iii)Service Tax Rules, 1994 — Rule 2(1)(d)(iv)