COURT ARCHIVE

Customs, Excise And Service Tax Appellate Tribunal judgments, 2015

196 judgments · page 10 of 10

Tribunals and Commissions11 Mar 2015Allowed

Shri Rajendra M Purohit Vs C.C. Jodhpur

Customs, Excise And Service Tax Appellate Tribunal · (2015) 03 CESTAT CK 0011

Customs House Agents Licensing. Regulation, 200 — Regulation 13(b), 13(d), 13(e), 19(8), 22Customs Act, 1962 — Section 117

Tribunals and Commissions11 Mar 2015Allowed

M/s Preston Engg. Co. (Delhi) Pvt. Ltd Vs CC, New Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2015) 03 CESTAT CK 0010

General Interpretative Rules Of the Customs Tariff Act, 1975 — Rule 2(A)

Tribunals and Commissions02 Mar 2015Allowed

M/s. Shree Venkatesh Medical Agencies Vs C.C.E. & S.T., Raipur

Customs, Excise And Service Tax Appellate Tribunal · (2015) 03 CESTAT CK 0009

Finance Act, 1994 — Section 73, 73(i), 78

Tribunals and Commissions20 Feb 2015Allowed

M/s Jai Bharat Maruti Ltd. And Anr. Vs C.S.T., New Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2015) 02 CESTAT CK 0004

Service Tax Rules, 1994 — Rule 2(1), 2(1)(d)(iv), 6, 6(1)Finance Act, 1994 — Section 66A, 94(2)

Tribunals and Commissions19 Feb 2015Dismissed

M/s KLA India Public Ltd Vs C.C.E. Meerut-I

Customs, Excise And Service Tax Appellate Tribunal · (2015) 02 CESTAT CK 0003

Tribunals and Commissions18 Feb 2015Allowed

M/s, Omex International Vs Commissioner Of Customs, New Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2015) 02 CESTAT CK 0002

Customs Act, 1962 — Section 14, 108, 111(d), 111(m), 112, 112(A)Customs Valuation Rules, 2007 — Rule 3(2), 12

Tribunals and Commissions18 Feb 2015Dismissed

CC, New Delhi Vs M/s. Asian Copiers And Others

Customs, Excise And Service Tax Appellate Tribunal · (2015) 02 CESTAT CK 0001

Customs Act, 1962 — Section 11, 111(d)

Tribunals and Commissions29 Jan 2015Disposed Of

CC, ICD, TKD, New Delhi Vs M/s.Kadmabri Worldwide And Anr.

Customs, Excise And Service Tax Appellate Tribunal · (2015) 01 CESTAT CK 0010

Customs Act, 1962 — Section 14

Tribunals and Commissions22 Jan 2015Dismissed

Padmawati Communication Vs CCE, Jaipur

Customs, Excise And Service Tax Appellate Tribunal · (2015) 01 CESTAT CK 0009

Tribunals and Commissions21 Jan 2015Dismissed

M/s. Multiwal Duplex Pvt. Ltd. Vs C.C.E., Meerut-II

Customs, Excise And Service Tax Appellate Tribunal · (2015) 01 CESTAT CK 0008

Customs Act, 1962 — Section 110(I), 111(d), 111(e), 111(f), 111(i), 111(l), 111(m), 119

Tribunals and Commissions21 Jan 2015Dismissed

M/s Impel Electronics Vs CC, New Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2015) 01 CESTAT CK 0007

Tribunals and Commissions14 Jan 2015Disposed Of

M/s. Rochees Watches Pvt. Ltd. And Ors. Vs Commissioner Of Central Excise, Jaipur -I

Customs, Excise And Service Tax Appellate Tribunal · (2015) 01 CESTAT CK 0006

Customs Act, 1962 — Section 2(2), 2(41), 14, 14(1), 28, 50, 51, 86, 108, 113, 113(d), 113(i), 114(i), 114(iii), 125Customs And Central Excise Duties Drawback Rules, 1995 — Rule 16, 16ACustoms Valuation Rules, 2007 — Rule 5, 6, 7, 8

Tribunals and Commissions12 Jan 2015Allowed

M/s. Hem Chand Gupta & Sons Shri lai Dev Gupta And Ors. Vs C.C. (ICD), New Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2015) 01 CESTAT CK 0005

Customs Act, 1962 — Section 2(18), 2(34), 4, 5, 5(2), 17, 17(2), 18, 28, 28(11), 28AA, 37, 51, 75, 75(1), 75A(2), 82, 100, 103, 106, 106A, 110(1), 110(3), 111(d), 113, 113(d), 113(i), 114, 139, 142, 142(1), 144Customs And Central Excise Duties Drawback Rules, 1995 — Rule 16, 16AForeign Trade (Development & Regulation) Act, 1992 — Section 3(2), 3(3), 7, 11

Tribunals and Commissions08 Jan 2015Allowed

M/s. Poddar Alloys Pvt. Ltd. Vs C.C.E. Meerut-I

Customs, Excise And Service Tax Appellate Tribunal · (2015) 01 CESTAT CK 0004

Tribunals and Commissions07 Jan 2015Dismissed

C.C., New Delhi (ICD, TKD) Vs M/s. Best Mega International And Ors.

Customs, Excise And Service Tax Appellate Tribunal · (2015) 01 CESTAT CK 0003

Tribunals and Commissions06 Jan 2015Allowed

Thai Airways International Public Company Limited Vs C.C.E. And S.Tax, Delhi

Customs, Excise And Service Tax Appellate Tribunal · (2015) 01 CESTAT CK 0002