Customs, Excise And Service Tax Appellate Tribunal Judgments 2015

Customs House Agents Licensing Regulation, 2004 — Regulation 20(2), 22, 22(1), 22(2), 22(3), 22(4), 22(5), 22(6)Central Excise Act, 1994 — Section 129A, 129(1)

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Tribunals and Commissions23 Dec 2015Allowed

M/s. Refractores And Ferro Alloys And Ors. Vs Commissioner Of Central Excise And Customs-Raipur

Customs, Excise And Service Tax Appellate Tribunal · (2015) 12 CESTAT CK 0016

Central Excise Rules, 1994 — Rule 9, 49(1A), 209ACentral Excise Act, 1994 — Section 11A, 11AC

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Tribunals and Commissions23 Dec 2015Dismissed

C.C. (Preventive), New Delhi Vs Plast Kraft Industries And Ors.

Customs, Excise And Service Tax Appellate Tribunal · (2015) 12 CESTAT CK 0015

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Tribunals and Commissions21 Dec 2015Allowed

M/s. Tejpal Sharma Vs C.C.New Delhi (Import And General)

Customs, Excise And Service Tax Appellate Tribunal · (2015) 12 CESTAT CK 0013

Customs Act, 1962 — Section 112, 112(a)(i), 114, 114AA

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Tribunals and Commissions21 Dec 2015Allowed

M/s SKS Ispat And Power Ltd. Vs CCE And ST, Raipur

Customs, Excise And Service Tax Appellate Tribunal · (2015) 12 CESTAT CK 0012

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Tribunals and Commissions21 Dec 2015Allowed

M/s Hindustan Zinc Ltd. Vs CCE And ST, Jaipur-I

Customs, Excise And Service Tax Appellate Tribunal · (2015) 12 CESTAT CK 0011

Cenvat Credit Rules, 2004 — Rule 4(7)

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Tribunals and Commissions17 Dec 2015Allowed/Dismissed

Commissioner Of Central Excise Bhopal Vs M/s Raymond Ltd.

Customs, Excise And Service Tax Appellate Tribunal · (2015) 12 CESTAT CK 0010

Central Excise Act, 1944 — Section 11BB, 11B, 11B(1), 11B(2)

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Tribunals and Commissions17 Dec 2015Dismissed

Commissioner Of Central Excise Raipur Vs M/s. Sunil Sponge Pvt. Ltd.

Customs, Excise And Service Tax Appellate Tribunal · (2015) 12 CESTAT CK 0009

Cenvat Credit Rules, 2004 — Rule 2(a)

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Tribunals and Commissions11 Dec 2015Allowed

M/s. Haryana Bidi Udyog And Ramesh Chand Joshi Vs C.C.E Indore

Customs, Excise And Service Tax Appellate Tribunal · (2015) 12 CESTAT CK 0008

Cenvat Credit Rules, 2004 — Rule 3, 15(1), 15(2)Central Excise Act, 1944 — Section 14

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Tribunals and Commissions09 Dec 2015Allowed

M/s. Pushpanjali Logistics Vs C.C. (lmport And General), New Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2015) 12 CESTAT CK 0007

Customs House Agents Licencing Regulations, 2004 — Regulation 5, 7, 8, 9, 10, 12, 13, 14, 15, 16, 17, 18, 19, 20, 20(1), 21, 22, 22(1), 22(2), 22(3), 22(6)Customs Act, 1962 — Section 146(2)

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Tribunals and Commissions04 Dec 2015Allowed

D.D. Motors Vs CST, Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2015) 12 CESTAT CK 0006

Finance Act, 1994 — Section 65(19), 77, 78

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Tribunals and Commissions04 Dec 2015Allowed

DSS Image Tech (P) Ltd. Vs CST, New Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2015) 12 CESTAT CK 0005

Export Service Rules 2005 — Rule 5Finance Act, 1994 — Section 83Central Excise Act, 1994 — Section 118

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Tribunals and Commissions04 Dec 2015Allowed

M/s. Ajay Enterprises Pvt. Ltd. Vs C.S.T., Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2015) 12 CESTAT CK 0004

Finance Act, 1994 — Section 65(88), 65(105)(v), 67(2), 76, 78

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Tribunals and Commissions04 Dec 2015Allowed

M/s Whirlpool Of India Ltd. Vs CCE And ST, New Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2015) 12 CESTAT CK 0003

Finance Act, 1994 — Section 65(55)(a), 65(55)(b), 73, 73(1), 75, 93(1)Cenvat Credit Rules, 2004 — Rule 6, 6(6), 14Research and Development Cess Act, 1986 — Section 3

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Tribunals and Commissions03 Dec 2015Allowed

Korea Plant Service & Engineering Co. Ltd. Vs C.C.E., Jaipur II

Customs, Excise And Service Tax Appellate Tribunal · (2015) 12 CESTAT CK 0002

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Customs, Excise And Service Tax Appellate Tribunal judgments, 2015